Anil vs Nisha
2021 Latest Caselaw 4030 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                  &

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

   WEDNESDAY, THE 03RD DAY OF FEBRUARY 2021 / 14TH MAGHA,1942

                       Mat.Appeal.No.51 OF 2019

 AGAINST THE ORDER/JUDGMENT IN OP 1614/2012 DATED 23-10-2018 OF
                    FAMILY COURT, NEDUMANGAD


APPELLANT/S:

                ANIL,
                AGED 45 YEARS,
                S/O.PEETHAMBRAN NAIR, SURABHI, ARASUPARAMBU,
                NEDUMANGADU.P.O., THIRUVANANTHAPURAM.

                BY ADVS.
                SRI.G.SUDHEER
                SRI.R.HARIKRISHNAN (H-308)

RESPONDENT/S:

                NISHA, AGED 37 YEARS,
                D/O.LATHIKA, CHAITHANYA, VIVEKANANDAPURAM,
                MANNAMOOLA, PEROORKADA, THIRUVANANTHAPURAM,
                PIN-695 012.

                R1 BY ADV. SRI.R.T.PRADEEP
                R1 BY ADV. SMT.M.BINDUDAS
                R1 BY ADV. SRI.K.C.HARISH

    THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
    03.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
    FOLLOWING:
                          JUDGMENT

Dated this the 3rd day of February, 2021

A.Muhamed Mustaque, J.

This appeal is filed challenging the dismissal of petition

for divorce before the Family Court, Nedumangad. Pending

the appeal, the appellant died. In that view of the matter,

this appeal is abated.

Hence this appeal is dismissed as abated.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

C.S.DIAS JUDGE DG