Kerala High Court
Shemina Begum vs Khadija Beevi on 24 May, 2023
Author: P.Somarajan
Bench: P.Somarajan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 24TH DAY OF MAY 2023 / 3RD JYAISHTA, 1945
OP(C) NO. 911 OF 2023
AGAINST THE ORDER/JUDGMENT IN I.A.3/2023 AND I.A.NO.4/2023 IN
O.S.NO.423/2021 OF II ADDITIONAL MUNSIFF COURT, NEYYATTINKARA
PETITIONER/PETITIONER/PLAINTIFF:
SHEMINA BEGUM
AGED 42 YEARS, WIFE OF JAMAL,
BISMINA MANZIL, VENGANOOR DESOM,
VIZHNJAM VILLAGE,
VIZHINJAM P.O.,
THIRUVANANTHAPURAM TALUK,
THIRUVANANTHAPURAM DISTRICT PIN - 695521
BY ADVS.
SMRITHI S.S.
V.SURESH
G.SUDHEER
R.HARIKRISHNAN (H-308)
RESPONDENTS/RESPONDENTS/DEFENDANTS:
1 KHADIJA BEEVI
AGED 62 YEARS
SHEEBA MANZIL, OPPOSITE TO KALLUVETTANKUZH CSI CHURCH ,
VIZHINJAM VILAGE, VIZHINJAM P.O.
THIRUVANANTHAPURAM TALUK,
THIRUVANANTHAPURAM DISTRICT, PIN - 695521
2 SULEKHA BEGUM
AGED 44 YEARS, DAUGHTER OF KHADIJA BEEVI,
BISMILLA MANZIL, KANIYARAPURAM P.O.,
THIRUVANANTHAPURAM BTALUK,
THIRUVANANTHAPURAM DISTRICT, PIN - 695301
3 SHANAVAS
AGED 41 YEARS, SON OF MYTHEENKANNU,
KHADIJA MANSIL, NELLIMOODU,
MURUKKUMPUZHA P.O., VIZHINJAM VILLAGE,
VIZHINJAM P.O., THIRUVANANTHAPURAM TALUK,
THIRUVANANTHAPURAM DISTRICT, PIN - 695301
OP(C) NO. 911 OF 2023
2
4 SHEEBA BEGUM
AGED 40 YEARS
DAUGHTER OF KHADIJA BEGUM,
TC 53/580(1), KUNNATH GARDENS,
KARAYKKAD LANE, NEMOM P.O.,
VIZHINJAM VILLAGE, VIZHINJAM P.O.,
THIRUVANANTHAPURAM TALUK,
THIRUVANANTHAPURAM DISTRICT, PIN - 695019
5 SHAMILA BEGUM
AGED 38 YEARS, DAUGHTER OF KHADIJA BEEVI,
SHEEBA MANSIL, OPPOSITE TO KALLUVETTANKUZHI CSI CHURCH,
VIZHINJAM VILLAGE, VIZHINJAM P.O.,
THIRUVANANTHAPURAM TALUK,
THIRUVANANTHAPURAM DISTRICT, PIN - 695521
6 SHEMI,
AGED 38 YEARS, WIFE OF SHANAVAS,
SHEEBA MANSIL,
OPPOSITE TO KALLUVETTANKUZHI CSI CHURCH,
VIZHINJAM VILLAGE, VIZHINJAM P.O.,
THIRUVANANTHAPURAM TALUK,
THIRUVANANTHAPURAM DISTRICT, PIN - 695521
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 24.05.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C) NO. 911 OF 2023
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JUDGMENT
A report is received from the II Additional Munsiff, Neyyattinkara, wherein the learned Munsiff undertook to dispose of the matter within six months. The petitioner came up for an early disposal of the said matter. Hence, notice to respondents is dispensed with. OP(C) will stand allowed accordingly by directing the learned Munsiff to dispose of the matter within a time schedule of six months from the next posting day.
Sd/-
P.SOMARAJAN JUDGE rkr-24/05/23 OP(C) NO. 911 OF 2023 4 APPENDIX OF OP(C) 911/2023 PETITIONER EXHIBITS Exhibit P1 COPY OF PLAINT IN OS NO: 423 OF 2021 Exhibit2 COPY OF I.A NO: 1 OF 2021 APPLICATION FOR TEMPORARY INJUNTION Exhibit P3 COPY OF ORDER OF INJUNCTION DATED 2-07-2021 Exhibit P4 COPY OF I.A. NO: 3 OF 2023, APPLICATION FOR INTERIM MANDATORY INJUNCTION Exhibit P5 COPY OF I.A. NO: 4 OF 2023 COMMISSION APPLICATION RESPONDENT EXHIBITS NIL TRUE COPY P.A.TO JUDGE