Biju Joseph vs Ani Sheba
2021 Latest Caselaw 3650 Ker

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Mat.Appeal No.769 of 2014

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

            THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                    &

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

     MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942

                        Mat.Appeal.No.769 OF 2014

         AGAINST THE ORDER/JUDGMENT IN OP 89/2009 OF FAMILY
                   COURT,THRISSUR DATED 31.3.2014

APPELLANT/S:

       1        BIJU JOSEPH, S/O.C.T.JOSEPH, CHEMBAKASSERY HOUSE,
                ANCHERICHIRA, THRISSUR TALUK.

       2        C.T.JOSEPH, CHEMBAKASSERY HOUSE, ANCHERICHIRA,
                THRISSUR TALUK.

       3        MARY JOSEPH
                W/O.C.T.JOSEPH,CHEMBAKASSERY HOUSE, ANCHERICHIRA,
                THRISSUR TALUK

                BY ADV. SRI.V.BINOY RAM
RESPONDENT/S:

       1        ANI SHEBA
                ANI SHEBA,D/O.SAM GEORGE, THOOPPILKALATHIL HOUSE,
                VILANGANNUR, PEECHI, THRISSUR TALUK, PIN-680 653.

       2        MINOR ANUGRAHA BIJU
                D/O.ANI SHEBA, THOOPPILKALATHIL HOUSE, VILANGANNUR,
                PEECHI, THRISSUR TALUK, REPRESENTED BY NATURAL
                GUARDIAN MOTHER, ANI SHEBA,THOOPPILKALATHIL HOUSE,
                VILANGANNUR, PEECHI, THRISSUR TALUK, PIN-680 653

       3        MINOR KIRAN C BIJU
                D/O.ANI SHEBA, THOOPPILKALATHIL HOUSE, VILANGANNUR,
                PEECHI, THRISSUR TALUK, REPRESENTED BY NATURAL
                GUARDIAN MOTHER, ANI SHEBA,THOOPPILKALATHIL HOUSE,
                VILANGANNUR, PEECHI, THRISSUR TALUK, PIN-680 653


     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
01.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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Mat.Appeal No.769 of 2014




            A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
               ======================
                  Mat.Appeal No.769 of 2014
               ======================
            Dated this the 1st day of February, 2021.

                            JUDGMENT

A.MUHAMED MUSTAQUE, J.

It is submitted by the learned counsel appearing for the

appellants that the dispute between the parties has been settled

out of Court. Recording the above submission, the appeal is

dismissed as withdrawn.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE

SKS/1.2.2021