Ammini @ Moly vs K.R. Reghunathan
2021 Latest Caselaw 5304 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

           THE HONOURABLE MR. JUSTICE A.HARIPRASAD

                                 &

        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

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

                  Mat.Appeal.No.347 OF 2012

 AGAINST THE JUDGMENT DATED 25.08.2011 IN OP NO.817/2006 OF
              FAMILY COURT,THIRUVANANTHAPURAM


APPELLANT/PETITIONER:

             AMMINI @ MOLY
             VADAPPARATHARA VEEDU, MULAYKKALATHU KAVU,
             THATTATHUMALA, PONGANADU, CHIRAYINKEEZHU TALUK,
             THIRUVANANTHAPURAM.

             BY ADVS.
             SRI.G.P.SHINOD
             SRI.MANU V.

RESPONDENT/COUNTER PETITIONER:

             K.R. REGHUNATHAN
             LEKSHMI NIVAS, GAFF HILL, SREEKARYAM,
             THIRUVANANTHAPURAM - 695017

             BY ADV. SRI.G.SUDHEER

     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
12.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Mat.Appeal No.347 of 2012                          2




               A.HARIPRASAD & P.V.KUNHIKRISHNAN, JJ.
              ...............................................................................
                            Mat. Appeal No.347 of 2012
              ...............................................................................
                 Dated this the 12th day of February, 2021

                                          JUDGMENT

Hariprasad, J.

Learned counsel for the sole respondent submitted that he is no more.

Appellant has challenged the common judgment dated 25.08.2011 passed in

O.P.Nos.817 of 2006 and 848 of 2006. O.P.No.817 of 2006 was for divorce

under Section 13 of the Hindu Marriage Act, 1955. The Family Court has

granted a decree of divorce at the instance of husband. The wife has come

up in appeal. Since the sole respondent died, the matter has become

infructuous. Hence the Mat. Appeal is dismissed as infructuous.

All pending interlocutory applications will stand closed.

A.HARIPRASAD Judge

P.V.KUNHIKRISHNAN Judge

cks