ABDUL RAZACK T K Vs. NASEERA M K

JUDGEMENT

(1.) THE petitioner has come to this Court to challenge an order of return of an Execution Application which was filed before the Family Court, Kozhikode.

(2.) ACCORDING to the petitioner, there are amounts in deposit which are liable to be returned to the petitioner even after satisfying the order passed against him i.e., Ext.P2. He filed the E.A. in question claiming return of the amounts. In that, the office made a note and reported to the court as follows:

(3.) WITH the above observations, this petition is dismissed.