NASEEMA E.M. Vs. MUHAMMED ASHARAF &

JUDGEMENT

(1.) OP(Crl.) No.229/2022 has been filed under Article 227 of the Constitution of India by the petitioner, who is the petitioner in M.C. No.637/2009, M.C.No.83/2014 and M.C.No.235/2017 on the file of Family Court, Malappuram. Whereas revision petition (RPFC No.245/2022) is at the instance of the respondent in the above M.C.s challenging order dtd. 10/11/2017.

(2.) I shall refer the parties in this petitions as 'revision petitioner' and 'original petitioner' hereinafter for convenience.

(3.) According to the original petitioner, there is reluctance in the matter of considering and passing orders in Exts.P3 to P12 and, therefore she sought the following reliefs: