Usha vs Satish
2021 Latest Caselaw 1557 Ker

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MFA(G &W)No.184 OF 2008

               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

                       MFA(G &W)No.184 OF 2008

  AGAINST THE ORDER/JUDGMENT IN OP 18/2007 DATED 14-08-2008 OF
                     FAMILY COURT, PALAKKAD


APPELLANT/S:

                USHA, W/O.SATISH, AGED 36
                RESIDING AT 'USHASREE', LION'S SCHOOL ROAD,,
                KOPPAM, PALAKKAD.

                BY ADVS.
                SRI.RAJESH SIVARAMANKUTTY
                SMT.A.PREMAKUMARI

RESPONDENT/S:

                SATISH, S/O.LATE VENUGOPAL, AGED 39 YEARS
                RESIDING AT NO.1691/A, PRASANNA BHAVAN, 4TH CROSS,,
                RAMESHA ROAD,PRASANTH NAGAR,T.DASARAHALLE,,
                BANGALORE AND EMPLOYED IN JINDAL ALUMINUM LTD,,
                JINDAL NAGAR, TUMKUR ROAD, BANGALORE.


     THIS MISC. FIRST APPEAL HAVING BEEN FINALLY HEARD           ON
14.1.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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MFA(G &W)No.184 OF 2008




           A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
              ======================
                MFA (G&W) No.184 of 2008
              ======================
           Dated this the 14th day of January, 2021.

                          JUDGMENT

MUHAMED MUSTAQUE, J.

The learned counsel appearing for the appellant submits

that the appeal is not pressed. Hence, the appeal is dismissed as

not pressed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

SKS/14.1.2021 JUDGE