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Kerala High Court
Haleema Beevi vs Hafna on 26 December, 2025
Author: Devan Ramachandran
Bench: Devan Ramachandran
OP (FC) NO. 786 OF 2025
1
2025:KER:98851
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR
FRIDAY, THE 26TH DAY OF DECEMBER 2025 / 5TH POUSHA, 1947
OP (FC) NO. 786 OF 2025
AGAINST THE JUDGMENT DATED IN OP NO.1641 OF 2012 OF FAMILY
COURT, NEDUMANGAD
PETITIONER/3RD PETITIONER/3RD JUDGMENT DEBTOR/3RD RESPONDENT:
HALEEMA BEEVI
AGED 69 YEARS, SPOUSE OF SAINUDHEEN
KUNNUMPURATH HOUSE, PANAVOOR P.O.,
ATTINPURAM, NEDUMANGAD,
THIRUVANANTHAPURAM DISTRICT, PIN - 695 56
BY ADV SRI.LATHEESH SEBASTIAN
RESPONDENTS/RESPONDENTS/DECRE HOLDERS/PETITIONERS/JD'S 1, 4 TO 6:
1 HAFNA
AGED 39 YEARS, DAUGHTER OF JASMINE
RUKHIYA MANZIL, VELAVOOR, PIRAPPANCODE P.O.,
VENJARAMOODU, THIRUVANANTHAPURAM, PIN - 695 607
2 SAYED MOHAMMED ALI HUSSAIN
AGED 17 YEARS, SON OF HILUR MUHAMMED,
RUKHIYA MANZIL, VELAVOOR, PIRAPPANCODE P.O.,
VENJARAMOODU, THIRUVANANTHAPURAM,
MINOR REPRESENTED BY HIS MOTHER AND NATURAL GUARDIAN,
HAFNA, D/O JASMINE, AGED 39 YEARS, RUKHIYA MANZIL,
VELAVOOR, PIRAPPANCODE P.O., VENJARAMOODU,
THIRUVANANTHAPURAM, PIN - 695 607
OP (FC) NO. 786 OF 2025
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2025:KER:98851
3 MUHAMMED AMEER SULTAN
AGED 14 YEARS, SON OF HILUR MUHAMMED
RUKHIYA MANZIL, VELAVOOR, PIRAPPANCODE P.O.,
VENJARAMOODU, THIRUVANANTHAPURAM,
MINOR REPRESENTED BY HIS MOTHER AND NATURAL GUARDIAN,
HAFNA, D/O JASMINE, AGED 39 YEARS, RUKHIYA MANZIL,
VELAVOOR, PIRAPPANCODE P.O., VENJARAMOODU,
THIRUVANANTHAPURAM, PIN - 695 607
4 HILUR MUHAMMED
AGED 46 YEARS, SON OF SAINUDHEEN,
KUNNUMPURATH HOUSE, PANAVOOR P.O.,
ATTINPURAM, NEDUMANGAD,
THIRUVANANTHAPURAM DISTRICT, PIN - 695 568
5 MUHAMMED ASLAM
AGED 44 YEARS SON OF SAINUDHEEN,
AGED 69 YEARS, KUNNUMPURATH HOUSE, PANAVOOR P.O.,
ATTINPURAM, NEDUMANGAD,
THIRUVANANTHAPURAM DISTRICT, PIN - 695 568
6 SEENA
AGED 40 YEARS, DAUGHTER OF SAINUDHEEN
MULAMKUNNIL VEEDU,KARAMOODU,THONNACKAL,MAGALAPURAM,
THIRUVANANTHAPURAM DISTRICT, PIN - 595 317
7 SAJEENA MUJEEB
AGED 37 YEARS, DAUGHTER OF SAINUDHEEN
MADAVOOR VEEDU,KUNDAKUZHY,MANJAMALA P.O,
THIRUVANANTHAPURAM, PIN - 695 313
THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
26.12.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (FC) NO. 786 OF 2025
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JUDGMENT
Dated this the 26th day of December, 2025
DEVAN RAMACHANDRAN, J.
The petitioner seeks that the learned Family
Court, Nedumangad, be directed to issue the copy of the
order issued in EA.No.7 of 2025 in EP.No.31 of 2017. She
makes an adscititious plea that, until such time as the
order is issued, sale proceedings ordered by the said
Court be ordered to be deferred.
2. We noticed from Ext.P9 - which is the
Execution Application in question - that has been sought
therein is that the property, now put to sale, be revalued;
and the sale be stopped until then.
3. We do not propose to say anything at this
stage; but suffice that, this is not a plea on which we can
engage in, at least, at this stage, when such ought to
have been impelled at the time when the sale
OP (FC) NO. 786 OF 2025
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proclamation was settled.
4. Be that as it may, since the petitioner only
requires a copy of the order in EA.No.7 of 2025, we are
certainly of the view that we will be justified in directing
the Court to issue the same without any delay.
In such perspective, we allow this original
petition, to the limited extent of directing the Family
Court, Nedumangad, to make available the copy of the
order it has issued in EA.No.7 of 2025, to the parties as
per law, without any delay.
Sd/-
DEVAN RAMACHANDRAN
JUDGE
Sd/-
P. KRISHNA KUMAR
JUDGE
sn
OP (FC) NO. 786 OF 2025
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APPENDIX OF OP (FC) NO. 786 OF 2025
PETITIONERS' EXHIBITS
Exhibit P1 TRUE COPY OF THE ORIGINAL PETITION IN O.P.
NO.1641/2012 OF FAMILY COURT, NEDUMANGAD
DATED 28.07.2012
Exhibit P2 TRUE COPY OF THE OBJECTION FILED BY THE
PETITIONER ALONG WITH OTHER RESPONDENTS IN
O.P NO.1641/2012 DATED 07.01.2014
Exhibit P3 TRUE COPY OF THE JUDGMENT ALONG WITH
COMPROMISE PASSED BY THE FAMILY COURT,
NEDUMANGAD DATED 29.04.2014
Exhibit P4 TRUE COPY OF THE E.P NO.31/2017 DATED
27.05.2017 OF FAMILY COURT, NEDUMANGAD
Exhibit P5 TRUE COPY OF THE OBJECTION OF THE PETITIONER
ALONG WITH 1ST JUDGMENT DEBTOR DATED
22.03.2024
Exhibit P6 TRUE COPY OF THE PETITION IN E.P NO.38/2019
FILED BEFORE THE FAMILY COURT, NEDUMANGAD
DATED 06.07.2019
Exhibit P7 TRUE COPY OF THE PETITION IN E.P NO.29/2023
FILED BEFORE THE FAMILY COURT, NEDUMANGAD
DATED 22.08.2023
Exhibit P8 TRUE COPY OF THE PROCLAMATION OF SALE OF THE
FAMILY COURT, NEDUMANGAD DATED 18.11.2025
Exhibit P9 TRUE COPY OF THE E.A NO 7 OF 2025 IN E.P NO
31 OF 2017 IN O.P NO 1641 OF 2012 OF FAMILY
COURT, THIRUVANANTHAPURAM DATED 20.12.2025
Exhibit P10 TRUE COPY OF THE E.A NO 8 OF 2025
