Shaksteina vs Praveen
2021 Latest Caselaw 4220 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                              &

              THE HONOURABLE MR.JUSTICE C.S.DIAS

THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

                  Mat.Appeal.No.334 OF 2017

 AGAINST THE ORDER/JUDGMENT IN OP 213/2012 DATED 29-07-
           2016 OF FAMILY COURT, KOTTARAKKARA


APPELLANT:

              SHAKSTEINA, AGED 32 YEARS, D/O. PUSHPANGADAN,
              SHAKSTEIN VILLA,VILAKKUDI MURI, VILAKKUDI
              VILLAGE, KOTTARAKKARA TALUK

              BY ADV. SRI.AJEESH S.BRITE

RESPONDENT:

              PRAVEEN, AGED 37 YEARS, S/O. RAJENDRA PRASAD,
              THANNIVILA VEEDU,MALOOR MURI, PATTAZHI
              VADAKKEKKARA VILLAGE,KOTTARAKKARA TALUK.


     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
04.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Mat.Appeal.No.334 OF 2017

                              ..2..




                            JUDGMENT

Dated this the 4th day of February 2021

A.Muhamed Mustaque, J

The Mat. Appeal is dismissed as infructuous, in the light

of the fact that both parties married subsequent to the

divorce granted by the Family Court.

Ordered accordingly.

All pending interlocutory applications, if any, are

closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE

PR