N.V.Thanka vs S.Viswakumaran Nair
2021 Latest Caselaw 6185 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 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

                      Mat.Appeal.No.1251 OF 2015

 AGAINST THE ORDER/JUDGMENT IN OP 1441/2015 DATED 25-08-2015 OF
                     FAMILY COURT, PALAKKAD


APPELLANT/S:

                N.V.THANKA,
                AGED 62 YEARS,
                W/O.VISWAKUMARAN NAIR, NO.3/19(12),
                ARUNA APARTMENT, AMBIKAPURAM POST, PALAKKAD TALUK,
                NOW RESIDING AT JOSEPH VEEDU, ARAKKAL NELLISSERRY,
                EAST BAZAR, VALAPPAD, THRISSUR-680 567.

                BY ADV. SRI.K.I.MAYANKUTTY MATHER

RESPONDENT/S:

      1         S.VISWAKUMARAN NAIR,
                S/O.SANKARAN PILLAI, BAHGEERATHI HEIGHTS,
                FLAT NO.4/123(8), CHOKKANATHAPURAM, CHOLODU,
                MATTUMANTHA, MALAMPUZHA, PALAKKAD TALUK-678 005.

      2         K.SUDHEER, AGED 39 YEARS,
                S/O.SANKARANARAYANA MENON, 36/30,
                KAVIPLLADU AMSOM, DESOM, PALAKKAD TALUK-678 002.

                R1 BY ADV. SRI.JACOB SEBASTIAN

    THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
    19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
    FOLLOWING:
                       JUDGMENT

Dated this the 19th day of February, 2021

A.Muhamed Mustaque, J.

Dismissed as withdrawn.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

C.S.DIAS JUDGE DG