Sharmila vs Bhooshanan P
2021 Latest Caselaw 2159 Ker

Mat.Appeal.No.770 OF 2018

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               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 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942

                      Mat.Appeal.No.770 OF 2018

 AGAINST THE ORDER/JUDGMENT IN OP 665/2016 DATED 26-06-2018 OF
                   FAMILY COURT, MALAPPURAM


APPELLANT/S:

               SHARMILA,
               D/O.KELU VAIDYAR,
               W/O.BHUSHANAN,
               KUNNUMMAL VEEDU,
               MELOTTUMKAVU, MANKADA P.O,
               MALAPPURAM DISTRICT,
               MANKADA POLICE STATION LIMIT.
               PIN - 679 324.
               BY ADVS.
               SRI.A.K.MADHAVAN UNNI
               SRI.GOPALAKRISHNAN T.M.(MANJERI)

RESPONDENT/PETITIONER:

               BHOOSHANAN P,
               S/O.BHASKARAN MASTER,
               PALATHINGAL VEEDU, KOTTAPPURAM,
               ANTHIYOORKUNNU AMSOM,
               VELLARA DESOM,
               ANTHIYOORKUNNU POST, KONDOTTY TALUK,
               MALAPPURAM DISTRICT,
               KONDOTTY POLICE STATION LIMIT - 673 637.

               R1 BY ADV. J.R PREM NAVAS
               R1 BY ADV. P.T.SUEEJISH

     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
19.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Mat.Appeal.No.770 OF 2018

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                            JUDGMENT

Dated this the 19th day of January 2021 A.Muhamed Mustaque,J.

In view of the memo dated 11.1.2021 filed by the

learned counsel for the appellant, the Mat.Appeal is

dismissed as not pressed.

Sd-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

ma /True copy/ JUDGE