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Kerala High Court

K.K.Biyyathu vs Smt.Aysha on 17 December, 2018

Author: A.M.Shaffique

Bench: A.M.Shaffique

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

          THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

                             &

            THE HONOURABLE MR. JUSTICE A.M.BABU

  MONDAY ,THE 17TH DAY OF DECEMBER 2018 / 26TH AGRAHAYANA,
                            1940

                 Mat.Appeal.No. 484 of 2010

AGAINST THE ORDER IN OP 1029/2008 of FAMILY COURT,KOZHIKODE
                     DATED 15-03-2010



APPELLANT/PETITIONER:

            K.K.BIYYATHU, AGED 62 YEARS,
            W/O.LATE NIRATHUMMAL SOOPY HAJI, KALLUKOTHIYIL
            HOUSE, CHEKKIYAD AMSOM AND DESOM, KOZHIKODE.

            BY ADV. SRI.N.M.MOHAMMED AYUB

RESPONDENTS/RESPONDENTS:
      1     SMT.AYSHA, AGED ABOUT 62 YEARS,
            W/O.LATE NIRATHUMMAL SOOPY HAJI,, NIRATHUMMAL OF
            VANIMEL, VANIMEL.P.O,, KOZHIKODE DISTRICT.

      2     SMT.ZUBAIDA AGED ABOUT 47 YEARS
            D/O.LATE SOOPY HAJI, KALLUKOTHIYIL HOUSE,,
            VANIMEL, VANIMEL.P.O, KOZHIKODE DISTRICT.

      3     SMT.SAKEENA AGED ABOUT 40 YEARS
            D/O.LATE SOOPY HAJI, VATTAKANDIYIL HOUSE,,
            CHEKKIYAD, VANIMEL.P.O, KOZHIKODE DISTRICT.
 Mat.Appeal No.484/10

                              -:2:-

       4      SMT.SHAREEFA AGED ABOUT 34 YEARS
              D/O.LATE SOOPY HAJI, MULLAMBATH HOUSE,
              NARIPPATTA.P.O.

       5      SMT.VAHIDA AGED ABOUT 32 YEARS
              D/O.LATE SOOPY HAJI, VATTAKANDIYIL HOUSE,
              PURAMERI AMSOM, VILATHAPURAM DESOM,
              KUNINGAD.P.O.

       6      SRI.AMMAD AGED ABOUT 29 YEARS
              S/O.SOOPY HAJI, NIRATHUMMAL HOUSE,
              VANIMEL.P.O, KOZHIKODE.

              BY ADV. SRI.R.K.MURALEEDHARAN


     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2018, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Mat.Appeal No.484/10

                                   -:3:-




                                JUDGMENT

Shaffique, J.

Learned counsel for the appellant has filed a memo stating that the appellant does not want to proceed with the appeal and hence the appeal may be dismissed as not pressed. Therefore, the appeal is dismissed as not pressed.

Sd/-

A.M.SHAFFIQUE JUDGE Sd/-

A.M.BABU Rp //True Copy// JUDGE PS to Judge