Ravikumar vs Valsala Kumari
2021 Latest Caselaw 5287 Ker

                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 12TH DAY OF FEBRUARY 2021 / 23RD MAGHA,1942

                       Mat.Appeal.No.492 OF 2018

    AGAINST THE ORDER IN I.A.NO.4749/2015 IN O.P.NO.2323/2014
           DATED 28-03-2017 OF FAMILY COURT, ERNAKULAM
                                -------


APPELLANT/S:

                RAVIKUMAR, AGED 62 YEARS, S/O NARAYANA PANICKAR,
                RESIDING AT KADAVILAN HOUSE, NEAR POST OFFICE,
                MUPPATHADAM KARA, MUPPATHADAM PO, KADUNGALLUR
                VILLAGE, ERNAKULAM DISTRICT.

                BY ADVS.
                SRI.K.M.SATHYANATHA MENON
                SMT.KAVERY S THAMPI

RESPONDENT/S:

      1         VALSALA KUMARI, AGED 56 YEARS, W/O. RAVIKUMAR,
                RESIDING AT NANDANAM, PANCHAYAT JUNCTION,
                MUPPATHADAM P.O., ERNAKULAM, PIN-683102.

      2         RAJI, AGED 32 YEARS, D/O RAVIKUMAR,
                RESIDING AT NANDANAM, PANCHAYAT JUNCTION,
                MUPPATHADAM PO, ERNAKULAM, PIN-683012.

      3         RAJIV NAIR, AGED 38 YEARS, S/O.PARAMESWARAN NAIR,
                RESIDING AT NANDANAM, PANCHAYAT JUNCTION,
                MUPPATHADAM P.O., ERNAKULAM, PIN-683102.

                R1 BY ADV. SRI.MANOJ B.MENON
                R1 BY ADV. SRI.RAAJESH S.SUBRAHMANIAN
                R1 BY ADV. SRI.RENJI GEORGE CHERIAN


THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON 12.02.2021,
ALONG WITH Mat.Appeal.872/2019, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Mat.Appeal Nos.492/2018 & 872/2019    2


               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 12TH DAY OF FEBRUARY 2021 / 23RD MAGHA,1942

                       Mat.Appeal.No.872 OF 2019

           AGAINST THE JUDGMENT IN O.P.NO.1753/2014 DATED
               14-06-2019 OF FAMILY COURT, ERNAKULAM
                                     ------


APPELLANT/S:

                N.RAVI KUMAR, AGED 66 YEARS,
                S/O.NARAYANA PANICKAR, KADAVILAN HOUSE,
                OPPOSITE TO MUPPATHADAM POST OFFICE,
                MUPPATHADAM, ERNAKULAM DISTRICT,
                PIN-683110.

                BY ADVS.
                SRI.K.M.SATHYANATHA MENON
                SMT.KAVERY S THAMPI


RESPONDENT/S:

                VALSALA KUMARI.P.N., AGED 60 YEARS
                D/O.NARAYANA MARAR, NANDANAM,
                PANCHAYAT JUNCTION, MUPPATHADAM.P.O,
                ERNAKULAM, PIN-683110

                BY ADV. SRI.MANOJ B.MENON
                BY ADV. SMT.S.SUJATHA (K/185/1994)


THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON 12.02.2021,
ALONG WITH Mat.Appeal.492/2018, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Mat.Appeal Nos.492/2018 & 872/2019   3



                               JUDGMENT

[ Mat.Appeal.492/2018, Mat.Appeal.872/2019 ]

Dated this the 12th day of February 2021

In the light of the settlement arrived at

between the parties out of court, these Mat. Appeals

are dismissed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE

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