Baburaj M. vs Prasanna.V
2021 Latest Caselaw 5289 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.802 OF 2016

AGAINST THE ORDER/JUDGMENT IN OPDIV 451/2014 DATED 15-03-
              2016 OF FAMILY COURT, KANNUR


APPELLANT:

              BABURAJ M., S/O LATE BALAKRISHNAN NAIR, AGED
              51 YEARS, KRISHNA KRIPA, CHIRAKKAL P.O, KANNUR
              DISTRICT 670 011.

              BY ADV. SMT.T.P.SINDHUMOL

RESPONDENT:

              PRASANNA.V, D/O M.P KRISHNAN NAIR, AGED 47
              YEARS, RESIDING AT KUNNUMPURATHU HOUSE,
              ELAYAVOOR SOUTH, MUNDAYAD P.O, KANNUR DISTRICT
              670 594.

              R1 BY ADV. SRI.V.R.KESAVA KAIMAL

     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
12.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Mat.Appeal.No.802 OF 2016

                            ..2..



                        JUDGMENT

Dated this the 12th day of February 2021

A.Muhamed Mustaque, J

The appellant filed, I.A. No. 1 of 2021, an application to

withdraw the Mat. Appeal. It is stated therein that he has

filed O.P. No. 866 of 2020 on the file of the Family Court,

Kannur. In the light of above, the appeal is sought to be

withdrawn. The respondent has not opposed the prayer.

We permit the appellant to withdraw the appeal with

liberty to prosecute O.P. No. 866 of 2020 on the file of the

Family Court, Kannur. I.A. No. 1 of 2021 is allowed. The

Mat. Appeal is dismissed as withdrawn with liberty as above.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

                                         C.S.DIAS

PR                                        JUDGE