Saritha P vs V.Rajan
2021 Latest Caselaw 1914 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                     &

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

    MONDAY, THE 18TH DAY OF JANUARY 2021 / 28TH POUSHA, 1942

                        Mat.Appeal.No.3 OF 2019

 AGAINST THE JUDGMENT IN OP 36/2016 DATED 23-10-2018 OF FAMILY
                        COURT,ERNAKULAM


APPELLANT/PETITIONR:

             SARITHA P.,
             AGED 45 YEARS
             D/O.ALOOR RAMAKRISHNA MENON,
             W/O V.RAJAN, RESIDING AT GARDEN RETREAT,
             CHAKKUNGAL ROAD, PALARIVATTOM P.O,
             PIN-682 025, ERNAKULAM DISTRICT.

             BY ADV. SMT.GISA SUSAN THOMAS

RESPONDENT/RESPONDENT:

             V.RAJAN
             S/O LATE KANNANKIZHI BALAKRISHNAN NAIR,
             AGED 52 YEARS, 'VYSHAKHAM', MA BANK ROAD,
             CHERANELLORE.P.O, PIN-682 034.

             R1   BY   ADV.   SRI.A.BALAGOPALAN
             R1   BY   ADV.   SRI.A.RAJAGOPALAN
             R1   BY   ADV.   SRI.M.N.MANMADAN
             R1   BY   ADV.   SRI.M.S.IMTHIYAZ AHAMMED
             R1   BY   ADV.   SMT.P.SEENA

     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
18.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Mat.Appeal.No.3 OF 2019                  2




                               JUDGMENT

Dated this the 18th day of January 2021

A.Muhamed Mustaque, J

The learned counsel for the appellant seeks

permission to withdraw this appeal. Permission is

granted. Accordingly, this Mat.Appeal is dismissed as

withdrawn.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE

ab