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Kerala High Court

Noushad vs Mohammed Jasmir on 19 November, 2025

Author: T.R. Ravi

Bench: T.R.Ravi

                                                  2025:KER:88683

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                THE HONOURABLE MR. JUSTICE T.R.RAVI

WEDNESDAY, THE 19TH DAY OF NOVEMBER 2025 / 28TH KARTHIKA, 1947

                       OP(C) NO. 2730 OF 2016

       AGAINST THE ORDER DATED 18.03.2016 IN OS NO.30 OF 2012

                       OF SUB COURT, ATTINGAL

PETITIONER:

          NOUSHAD,
          S/O MOHAMMED MANAF,
          SHIJI LAND, MANTHARA DESOM, EDAVA VILLAGE,
          REPRESENTED BY HIS WIFE SAJEENA S., W/O.NOUSHAD,
          SHIJI LAND, MANTHARA DESOM, EDAVA VILLAGE,
          THIRUVANANTHAPURAM DISTRICT.

          BY ADVS.
          SRI.D.KISHORE
          SMT.MINI GOPINATH
          SMT.MEERA GOPINATH
          SRI.R.MURALEEKRISHNAN (MALAKKARA)


RESPONDENT:

          MOHAMMED JASMIR
          MONDIVILAKAM VEEDU, MANTHARA DESOM, EDAVA VILLAGE,
          THIRUVANANTHAPURAM DISTRICT-695001.

          BY ADVS.
          SRI.T.H.ABDUL AZEEZ
          SRI.M.CHANDRAN



     THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 19.11.2025,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                      2025:KER:88683
OP(C) NO. 2730 OF 2016

                                 2



                          T.R. RAVI, J.
           --------------------------------------------
                  O.P.(C) No.2730 of 2016
            --------------------------------------------
           Dated this the 19th day of November, 2025

                           JUDGMENT

When the case is taken up, it is submitted that the original petition has become infructuous.

The original petition is hence dismissed as infructuous.

Sd/-

T.R.RAVI JUDGE mpm 2025:KER:88683 OP(C) NO. 2730 OF 2016 3 APPENDIX OF OP(C) 2730/2016 PETITIONER'S EXHIBITS EXHIBIT P1 TRUE COPY OF THE ORDER DATED 18.3.2016 IN I.A.147/2015 AND I.A.149/2015 IN O.S.30/2012 OF SUB COURT, ATTINGAL. EXHIBIT P2 TRUE COPY OF THE MEMORANDUM OF APPEAL IN CMA 59/2016.

EXHIBIT P2(A) TRUE COPY OF THE AFFIDAVIT AND PETITION IN I.A.1881/2016 IN CMA 59/2016. EXHIBIT P3 TRUE COPY OF THE E.P.34/2014 IN O.S.30/2012 OF SUB COURT, ATTINGAL. EXHIBIT P4 JUDGMENT DATED 5.7.2016 IN OPC 1621/2016 OF THIS HONOURABLE COURT.

EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED 23.9.2016 IN CMA 59/2016 OF ADDITIONAL DISTRICT COURT-I, THIRUVANANTHAPURAM.

RESPONDENT'S EXHIBITS ANNEXURE-R1 TRUE COPY OF POWER OF ATTORNEY EXECUTED BY RESPONDENT IN FAVOUR OF HIS WIFE SHEEJA. ANNEXURE-R1(A) TRUE COPY OF I.A.NO.149/2015 IN O.S.NO.30/2012 SUBMITTED BEFORE THE SUB COURT, ATTINGAL.

ANNEXURE-R1(B) TRUE COPY OF I.A.NO.147/2015 IN O.S.NO.30/2012 SUBMITTED BEFORE THE SUB COURT, ATTINGAL.