Paulson vs Reena Thomas
2021 Latest Caselaw 5161 Ker

Mat.Appeal.No.861/2014               1

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

                         Mat.Appeal.No.861 OF 2014

 AGAINST THE ORDER/JUDGMENT IN OP 1510/2011 DATED 21-07-2014 OF
                     FAMILY COURT,THRISSUR


APPELLANT/S:

                PAULSON,
                AGED 45 YEARS,
                S/O.LATE ANTHONY, EDAPPARA HOUSE, OLLUR P.O. &
                VILLAGE, FATHIMA NAGAR BHAGOM, THRISSUR TALUK,
                THRISSUR DISTRICT, PIN 680 306.

                BY ADV. SRI.DINESH MATHEW J.MURICKEN

RESPONDENT/S:

                REENA THOMAS,
                AGED 41 YEARS,
                D/O.THOMAS, MOYALAN HOUSE, OLLUR P.O. & VILLAGE,
                THRISSUR TALUK, THRISSUR DISTRICT, PIN 680 306.

                R1 BY ADV.SMT.M.LALITHA NAIR

     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
     11.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
     FOLLOWING:
 Mat.Appeal.No.861/2014      2




                         JUDGMENT

Dated this the 11th day of February, 2021

A.Muhamed Mustaque, J.

It is submitted that the appellant is no more.

Hence, this Mat.Appeal is dismissed as abated.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

C.S.DIAS JUDGE DG