Dhanya vs Vijayan
2021 Latest Caselaw 4402 Ker

                                  1
Mat.Appeal.No.566 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

     FRIDAY, THE 05TH DAY OF FEBRUARY 2021 / 16TH MAGHA,1942

                      Mat.Appeal.No.566 OF 2014

  AGAINST THE ORDER/JUDGMENT IN OP 557/2011 DATED 17-01-2013 OF
                     FAMILY COURT, PALAKKAD


APPELLANT/S:

                DHANYA
                AGED 24 YEARS
                D/O.SAROJINI, PATTUTHODIYIL VEEDU,
                KUTTANASSERYDESOM, OTTAPALAM TALUK, PALAKKAD.

                BY ADVS.
                SRI.BINOY VASUDEVAN
                SMT.P.G.BABITHA

RESPONDENT/S:

                VIJAYAN
                AGED 68 YEARS
                S/O.CHINNAKUTTYAMMA, NEELIKKAD, MALAMPUZHA
                ROAD,ANDIMADAM JUNCTION, OLAVAKKODE P.O., PALAKKAD.
                678101

     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
05.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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Mat.Appeal.No.566 OF 2014




          A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
             ======================
               Mat.Appeal No.566 of 2014
             ======================
          Dated this the 5th day of February, 2021.

                             JUDGMENT

A.MUHAMED MUSTAQUE , J.

The Mat.Appeal is of the year 2014. It has been filed

challenging the decree and judgment in OP No.557/2011 on

the files of the Family Court, Palakkad.

2. The above original petition was filed by the

petitioner claiming maintenance from the respondent

herein. Dissatisfied with the quantum of maintenance

awarded, the appeal has been preferred.

3. Notice was issued to the respondent. The office

endorsement is as follows: "Respondent deceased", "Service

not complete".

Mat.Appeal.No.566 OF 2014

4. In the light of the above, we are of the view that

the appeal has become abated. Accordingly, the Mat.Appeal

is dismissed as abated.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

                                         C.S.DIAS

Sks/5.2.2021                              JUDGE