Maneesh Joseph vs Josmi Jose
2021 Latest Caselaw 4967 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 10TH DAY OF FEBRUARY 2021 / 21ST
                        MAGHA,1942

                  Mat.Appeal.No.173 OF 2019

 AGAINST THE ORDER/JUDGMENT IN OP 750/2016 DATED 03-10-
            2018 OF FAMILY COURT, THALASSERY


APPELLANT:

              MANEESH JOSEPH, AGED 38 YEARS, S/O. JOSEPH
              P.P, PEZHUKATTIL HOUSE, RAJAPURAM, KALLAR
              VILLAGE, RAJAPURAM P.O, VELLARIKUNDU TALUK,
              KASARAGOD DISTRICT.

              BY ADV. SRI.SATHEESHAN ALAKKADAN

RESPONDENT:

              JOSMI JOSE, D/O. M.T. JOSE, AGED 36 YEARS,
              MUPRAPPALLIYIL MANNERI, KALYAD VILLAGE,
              KOSAVAN VAYAL P.O, IRITTY TALUK, KANNUR
              DISTRICT-670 593

              R1 BY ADV. SRI.THOMSTINE K.AUGUSTINE

     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
10.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Mat.Appeal.No.173 OF 2019

                              ..2..




                            JUDGMENT

Dated this the 10th day of February 2021

A.Muhamed Mustaque, J

It is submitted that the parties have settled the dispute

out of Court. In view of the above, the appellant does not

want to pursue the Mat. Appeal. Accordingly, this Mat.

Appeal is dismissed as not pressed.

All pending interlocutory applications, if any, are

closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE

PR