Rameesabi vs Pareeth E.M
2021 Latest Caselaw 6528 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                  &

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

  TUESDAY, THE 23RD DAY OF FEBRUARY 2021 / 4TH PHALGUNA, 1942

                      Mat.Appeal.No.543 OF 2014

 AGAINST THE ORDER/JUDGMENT IN OP 1281/2010 DATED 21-03-2014 OF
                     FAMILY COURT,THRISSUR


APPELLANT/S:

                RAMEESABI,
                AGED 62 YEARS,
                D/O.ABDUL KHADERKHAN, NAGARKOVIL HOUSE,
                ROSE GARDEN, PERINGAVU DESOM, POONKUNNAM VILLAGE,
                THRISSUR TALUK, THRISSUR DISTRICT.

                BY ADVS.
                SHRI.SANTHOSH P.PODUVAL
                SMT.R.RAJITHA
                SRI.K.D.SREEVISAKH

RESPONDENT/S:

                PAREETH E.M.,
                S/O.EDATHATTIL MUHAMMED,
                PATTURAIKKAL DESOM, POONKUNNAM VILLAGE,
                THRISSUR TALUK, THRISSURDISTRICT-680 020.

                R1 BY ADV. SRI.MANSOOR.B.H.

    THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
    23.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
    FOLLOWING:
                          JUDGMENT

Dated this the 23rd day of February, 2021

A.Muhamed Mustaque, J.

Memo dated 01.02.2021 is recorded. Dismissed as

not pressed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

C.S.DIAS JUDGE DG