K.Nimisha vs Aneeshmon.K
2021 Latest Caselaw 1717 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

         THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942

                   RFA.No.352 OF 2019

    AGAINST THE JUDGMENT AND DECREE IN OS 186/2013 OF
              PRINCIPAL SUB COURT,ALAPPUZHA



APPELLANT/DEFENDANT:

           K.NIMISHA
           AGED 34 YEARS
           D/O. K.A.DHRMAJAN, KATTIPARAMBIL,
           MUHAMMAP.O., THENNEERMUKKOM SOUTH VILLAGE,
           ALAPPUZHA (DISTRICT)

           BY ADVS.
           SRI.BABU CHERUKARA
           SRI.PRATHEUSH.M.ANAND

RESPONDENT/S:

           ANEESHMON.K
           AGED 35 YEARS
           S/O. KAMARUDHEEN, SHAHINAZ MANZIL,
           THONDANKUANGARA, AVALOOKUNNU P.O., ALAPPUZHA,
           PIN-688006

           R1 BY ADV. SRI.S.SHANAVAS KHAN

     THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD
ON 15.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 R.F.A.No.352 of 2019
                               ..2..




                     N. ANIL KUMAR, J.
             -------------------------------------------
                    R.F.A. No.352 of 2019
            ---------------------------------------------
         Dated this the 15th day of January, 2021

                         JUDGMENT

The learned counsel for the appellant submits that

the appeal is not pressed. A memo is filed evidencing the

same. The memo is recorded.

In the result, the appeal stands dismissed as not

pressed. There will be no order as to costs.

Sd/-

N. ANIL KUMAR, JUDGE

kkj