Citation Codes Equivalent Citations citation codes Case Number Mat. Appeal No. 653 of 2016,Against the Order in OP No. 1011/2011 of Family Court, Malappuram Dated 16-10-2014 Attorney(S) By Advs. Sri. M.S Imthiyaz Ahammed Sri. Shiraz Abdulla R1-R5 by Adv. Sri. Saju. S.A Judges K. Surendra Mohan K. Abraham Mathew, JJ. See more information ... Smart Summary Factual and Procedural Background The opinion, delivered by K. Surendra Mohan, J., is a brief procedural order. It records that a petition for condonation of delay of 554 days was considered and dismissed. As a consequence of that dismissal, the related appeal was also dismissed. No additional factual background or procedural history is provided in the text. Legal Issues Presented The opinion addresses a procedural matter and does not frame distinct legal issues. Arguments of the Parties The opinion does not contain a detailed account of the parties' legal arguments. Table of Precedents Cited No precedents were cited in the provided opinion. Court's Reasoning and Analysis The text of the opinion is a concise order and does not set out any detailed reasoning or legal analysis. It only records the dispositive actions: dismissal of the petition for condonation of delay of 554 days and, consequently, dismissal of the appeal. No grounds, findings of fact, or legal principles are articulated in the provided text. Holding and Implications Holding: The petition for condonation of delay of 554 days is dismissed; consequently, the appeal is also dismissed. Implications: The direct effect is that the petition to condone a 554-day delay has been denied and the related appeal has been dismissed. The opinion does not discuss any broader legal implications or set out any precedent. Show full summary ... JUDGMENT ORIGINAL PDF To access the original judgment, please Sign In or Subscribe. Ummer v. Pottengal Subida K. Surendra Mohan, J.:— Petition for condonation of delay of 554 days is dismissed.2. Consequently, the appeal is also dismissed.