Rekha.K.V. vs Ranjith.P.P.
2021 Latest Caselaw 1552 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                   &

                   THE HONOURABLE MR.JUSTICE C.S.DIAS

    THURSDAY, THE 14TH DAY OF JANUARY 2021 / 24TH POUSHA, 1942

                       Mat.Appeal.No.807 OF 2019

      AGAINST THE JUDGMENT IN O.P.NO.857/2017 DATED 18-06-2019
                     OF FAMILY COURT, KANNUR

                            ----------------


APPELLANT/S:

                REKHA.K.V., AGED 20 YEARS, D/O. BALAN,
                KALAM VALAPPIL HOUSE, PARAVOOR, PANAPUZHA AMSOM,
                PARAVOOR DESOM, PANAPPUZHA P.O., KANNUR TALUK,
                KANNUR DISTRICT, PIN - 670306.

                BY ADVS.
                SRI.P.S.BINU
                SRI.ZUBAIR PULIKKOOL

RESPONDENT/S:

                RANJITH.P.P., AGED 27 YEARS,
                S/O.KUNHIRAMAN, FITTER,
                PUTHIYA PURAYIL HOUSE, ERIAM P. O.,
                PANAPPUZHA AMSOM, ERIAM DESOM,
                KANNUR TALUK, KANNUR DISTRICT,
                PIN - 670306.



THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON 14.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Mat.Appeal.No.807/2019      2




                         JUDGMENT

Dated this the 14th day of January 2021

A.Muhamed Mustaque, J.

The learned counsel for the appellant submits

that the matter is not pressed.

Accordingly, the Mat.Appeal is dismissed as not

pressed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE

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