Kerala High Court
Moosa.P vs Rufeeda on 18 September, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
RPFC Nos.346, 306, 307 & 308 OF 2023
1
2025:KER:69838
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 18TH DAY OF SEPTEMBER 2025 / 27TH BHADRA, 1947
RPFC NO. 346 OF 2023
AGAINST THE ORDER/JUDGMENT DATED 31.10.2022 IN MC NO.289 OF
2019 OF FAMILY COURT, KANNUR
REVISION PETITIONER/RESPONDENT:
MOOSA.P
AGED 50 YEARS
S/O MUHAMMED, MC COLONY, GARAGANDUR, SONDIKOPPA,
COORG, PIN - 581105
BY ADVS.
SRI.LIJIN THAMBAN
SRI.G.S.KRISHNAN KARTHA
RESPONDENTS/PETITIONERS:
1 RUFEEDA
AGED 42 YEARS
W/O MOOSA, AYISHAS, ADIKADALAYI, KANNUR, KERALA,
INDIA,, PIN - 670007
2 MUNAVIRA
AGED 20 YEARS
D/O MOOSA, AYISHAS, ADIKADALAYI, KANNUR, KERAFA,
INDIA, PIN - 670007
BY ADV. SMT.C.LEENA
THIS REV.PETITION(FAMILY COURT) HAVING COME UP FOR
ADMISSION ON 18.09.2025, ALONG WITH RPFC.306/2023, 307/2023 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
RPFC Nos.346, 306, 307 & 308 OF 2023
2
2025:KER:69838
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 18TH DAY OF SEPTEMBER 2025 / 27TH BHADRA, 1947
RPFC NO. 306 OF 2023
AGAINST THE ORDER/JUDGMENT DATED 31.10.2022 IN MC NO.289 OF
2012 OF FAMILY COURT, KANNUR
REVISION PETITIONER/RESPONDENT:
MOOSA.P
AGED 50 YEARS
S/O MUHAMMED, MC COLONY, GARAGANDUR, SONDIKOPPA,
COORG, KARNATAKA, KERALA, INDIA,, PIN - 682502
BY ADVS.
SRI.LIJIN THAMBAN
SRI.G.S.KRISHNAN KARTHA
RESPONDENT/PETITIONER:
RUFEEDA
AGED 42 YEARS
W/O MCOSA, AYISHAS, ADIKADALAYI, KANNUR, KERALA,
INDIA, PIN - 670007
BY ADV. SMT.C.LEENA
THIS REV.PETITION(FAMILY COURT) HAVING COME UP FOR
ADMISSION ON 18.09.2025, ALONG WITH RPFC.346/2023 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RPFC Nos.346, 306, 307 & 308 OF 2023
3
2025:KER:69838
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 18TH DAY OF SEPTEMBER 2025 / 27TH BHADRA, 1947
RPFC NO. 307 OF 2023
AGAINST THE ORDER/JUDGMENT DATED 31.10.2022 IN MC NO.289 OF
2019 OF FAMILY COURT, KANNUR
REVISION PETITIONER/COMPLAINANT:
MOOSA.P
AGED 50 YEARS
S/O MUHAMMED, MC COLONY, GARAGANDUR, SONDIKOPPA,
COORG, PIN - 581105
BY ADVS.
SRI.LIJIN THAMBAN
SRI.G.S.KRISHNAN KARTHA
RESPONDENT/ACCUSED:
1 RUFEEDA
AGED 42 YEARS
W/O MOOSA, AYISHAS, ADIKADALAYI, KANNUR, KERALA,
INDIA,, PIN - 670007
2 MUNAVIRA
AGED 20 YEARS
D/O MOOSA, AYISHAS, ADIKADALAYI, KANNUR, KERALA,
INDIA, PIN - 670007
THIS REV.PETITION(FAMILY COURT) HAVING COME UP FOR
ADMISSION ON 18.09.2025, ALONG WITH RPFC.346/2023 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RPFC Nos.346, 306, 307 & 308 OF 2023
4
2025:KER:69838
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 18TH DAY OF SEPTEMBER 2025 / 27TH BHADRA, 1947
RPFC NO. 308 OF 2023
AGAINST THE ORDER/JUDGMENT DATED 31.10.2022 IN MC NO.289 OF
2012 OF FAMILY COURT, KANNUR
REVISION PETITIONER/RESPONDENT/RESPONDENT:
MOOSA.P., AGED 50 YEARS
S/O MUHAMMED ,MC COLONY,GARAGANDUR,
SONDIKOPPA,COORG,KARNATAKA, KERALA,
INDIA, PIN - 682502
BY ADVS.
SRI.LIJIN THAMBAN
SRI.G.S.KRISHNAN KARTHA
RESPONDENT/PETITIONERS/PETITIONERS:
1 RUFEEDA
AGED 42 YEARS
W/O MOOSA, AYISHAS, ADIKADALAYI KANNUR, KERALA, INDIA,
PIN - 670007
2 MUNAVIRA
AGED 20 YEARS
D/O MOOSA, AYISHAS, ADIKADALAYI, KANNUR, KERALA,
INDIA, PIN - 670007
THIS REV.PETITION(FAMILY COURT) HAVING COME UP FOR
ADMISSION ON 18.09.2025, ALONG WITH RPFC.346/2023 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RPFC Nos.346, 306, 307 & 308 OF 2023
5
2025:KER:69838
P.V.KUNHIKRISHNAN, J
--------------------------------
R.P.(F.C) Nos.346, 306, 307 & 308 of 2023
-------------------------------
Dated this the 18th day of September, 2025
ORDER
These Revision Petitions are filed against the orders passed
in execution petitions filed based on an order passed under
Section 125 Cr.P.C. As per the impugned orders in these cases,
the petitioner was sentenced to undergo imprisonment in Civil
Prison for different periods.
2. When these Revision Petitions came up for
consideration before this Court on 14.09.2023, this Court passed
the following order in Crl.M.A. No.1/2023:
"Learned counsel for the petitioner submits that the
petitioner is in civil prison since 31.08.2023.
Learned counsel for the respondents in all the cases
submits that there is arrears of Rs.1,43,000/-.
Taking into account the facts and circumstances of the
case, there shall be a direction to release the petitioner on him
depositing an amount of Rs.50,000/- (Rupees fifty thousand
only) payable to the respondents.
Post after ten days. "
RPFC Nos.346, 306, 307 & 308 OF 2023
2025:KER:69838
3. In the light of the above order, no further order is
necessary. If any arrears of maintenance to be paid is still
pending, the petitioner can approach the jurisdictional Family
Court with appropriate application for getting instalment facility or
time to pay the same, within four weeks from the date of receipt
of a copy of this order. If such an application is filed, the
jurisdictional Family Court will consider the same and pass
appropriate orders in it. But, I make it clear that, if no such
application is filed, and there is arrears of maintenance, the
execution court can proceed in accordance with the law.
Therefore, these Revision Petitions (Family Court) are
disposed of recording the interim order dated 14.09.2023 and
granting liberty to the petitioner to approach the jurisdictional
Family Court as ordered above.
Sd/-
P.V.KUNHIKRISHNAN, JUDGE
DM
