Lalitha vs Ambily.R.B
2021 Latest Caselaw 5042 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

          THE HONOURABLE MR. JUSTICE A.HARIPRASAD

                                      &

        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 11TH DAY OF FEBRUARY 2021 / 22ND MAGHA,1942

       Tr.Appeal(C).No.10 OF 2020 IN Tr.P(C). 67/2020

AGAINST THE ORDER/JUDGMENT IN Tr.P(C) 67/2020 OF HIGH COURT
                         OF KERALA

APPELLANT/S:
               LALITHA
               AGED 62 YEARS
               W/O.CHANDRAN, ARADHANA, MANAKKARA, SASTHAMCOTTA,
               KUNNATHOOR TALUK, KOLLAM

               BY ADVS.
               SRI.ARUN BABU
               SRI.C.S.SUMESH

RESPONDENT/S:
            AMBILY.R.B
            AGED 35 YEARS
            D/O.RAJAMMA, MUNJARAVADAKKATHIL, PAZHAKULAM WEST
            MURI, PAZHAKULAM.P.O, PALLICKAL VILLAGE, ADOOR
            TALUK, PATHANAMTHITTA DISTRICT FROM 691523
            ARADHANA, MANAKKARA, SATHAMCOTTA, KUNNATHOOR
            TALUK, KOLLAM

               R1   BY   ADV.   SRI.M.KIRANLAL
               R1   BY   ADV.   SRI.MANU RAMACHANDRAN
               R1   BY   ADV.   SRI.R.RAJESH (VARKALA)
               R1   BY   ADV.   SRI.T.S.SARATH
               R1   BY   ADV.   SHRI.SAMEER M NAIR

     THIS TRANSFER APPEAL(CIVIL) HAVING BEEN FINALLY HEARD ON
11.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Tr.Appeal(C).No.10 OF 2020                2




               A.HARIPRASAD & P.V.KUNHIKRISHNAN, JJ
                      ----------------------------------
                    Tr.Appeal (Civil) No. 10 of 2020
                          --------------------------------
                Dated this the 11th day of February, 2021


                                     JUDGMENT

A.Hariprasad, J.

Learned counsel on both sides submitted that O.P. No.727/2019 filed

before Family Court, Chavara, which was transferred as per order on

Tr.P.(C)No.67/2019, had been re-numbered as O.P. No.699/2020

before the Family Court, Pathanamthitta. It is submitted by both sides that

this original petition was not pressed and therefore, the original

petition itself was dismissed. Hence, this transfer appeal (C) has

become infructuous.

sd/-

A.HARIPRASAD JUDGE

sd/-

P.V.KUNHIKRISHNAN JUDGE

SKS