ABDUL NASAR Vs. SEREENA @ SHEREENA AND ANR.

JUDGEMENT

(1.) The learned Counsel for the petitioner submits that full satisfaction having already been recorded in E.P. Nos. 28 & 29 of 2008 in O.P. No. 482 of 2004 by the Family Court, Kozhikode, these Writ Petitions have now become infructuous and they may be dismissed as not pressed. Request is accepted.

(2.) These Writ Petitions are accordingly dismissed as not pressed.

(3.) We do, in these circumstances, direct the court below to return the amount of Rs. 10,000/- (Rupees Ten thousand only), if such amount is in deposit as per the order dated 30.01.2009 passed by this Court and if in the E.P full satisfaction has already been recorded without giving credit to this amount of Rs. 10,000/-. In that even the amount shall forthwith be returned to the Writ Petitioner by the Family Court.