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Kerala High Court

Koyappathodi Jameela vs Kakkunderi Muhammed Kunhi on 9 January, 2020

Author: C.S.Dias

Bench: C.S.Dias

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

            THE HONOURABLE MR.JUSTICE C.S.DIAS

THURSDAY, THE 09TH DAY OF JANUARY 2020 / 19TH POUSHA, 1941

                    RPFC.No.43 OF 2015

    AGAINST THE ORDER IN MC 435/2010 OF FAMILY COURT,
                       MALAPPURAM

PETITIONERS/ PETITIONERS IN MC :

     1     KOYAPPATHODI JAMEELA,
           AGED 32 YEARS, D/O. AYAMUTTI,
           NEAR APPOLACITY WORKS, SOOPY BAZAR,
           KOTTAKKAL POST, MALAPPURAM DISTRICT.

     2     JASMINE, AGED 14 YEARS (MINOR),
           NEAR APPOLACITY WORKS, SOOPY BAZAR,
           KOTTAKKAL POST, MALAPPURAM DISTRICT.

     3     SHAJAHAN, AGED 12 YEARS (MINOR),
           NEAR APPOLACITY WORKS, SOOPY BAZAR,
           KOTTAKKAL POST, MALAPPURAM DISTRICT.

     4     RUBA MEHRIN, AGED 11 YEARS (MINOR),
           NEAR APPOLACITY WORKS, SOOPY BAZAR,
           KOTTAKKAL POST, MALAPPURAM DISTRICT.

     5     MEHROOF, AGED 8 YEARS (MINOR),
           NEAR APPOLACITY WORKS, SOOPY BAZAR,
           KOTTAKKAL POST, MALAPPURAM DISTRICT.
           (MINOR PETITIONERS ARE REPRESENTED BY GUARDIAN
           MOTHER 1ST PETITIONER)

           BY ADVS.
           SRI.P.K.MOHAMED JAMEEL
           SRI.RAFFEEKH.K

RESPONDENT/ RESPONDENT IN MC :
           KAKKUNDERI MUHAMMED KUNHI,
           AGED 48 YEARS, S/O. ALAVI (LATE),
           VADASSERI, PANNIPPARA P.O., AREACODE VIA,
           MALAPPURAM DISTRICT - 676 541.
           R1 BY ADVS. SRI.K.MOHANAKANNAN
                       SMT.A.R.PRAVITHA
     THIS REV.PETITION(FAMILY COURT) HAVING BEEN FINALLY
HEARD ON 09.01.2020, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
 RPFC.No.43 OF 2015

                                 2




                            ORDER

Dated this the 9th day of January 2020 The learned counsel for the revision petitioners submits that the respondent is no more. Hence, the revision petitioners are not interested to prosecute the RP (FC).

Hence this RP (FC) is dismissed as withdrawn.

Sd/-

C.S.DIAS, JUDGE RKM