LAWS(KER)-2012-12-223

ASHA DALEENA Vs. SULAIKHA

Decided On December 07, 2012
Asha Daleena Appellant
V/S
Sulaikha Respondents

JUDGEMENT

(1.) Petitioners have approached this Court seeking the following reliefs:

(2.) Briefly put, the case of the petitioners is as follows:

(3.) We heard the learned senior counsel for the petitioners and the learned Government Pleader. Though served, there is no appearance for the party respondents.