Jancy vs Peter @ Prince Ben
2021 Latest Caselaw 2160 Ker

Mat.Appeal.No.134 OF 2013

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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.134 OF 2013

  AGAINST THE JUDGMENT IN OP 2/2011 DATED 31-10-2012 OF FAMILY
                        COURT, ALAPPUZHA


APPELLANTS/:

      1        JANCY
               AGED 30 YEARS
               D/O T.V SAIMON, THANNIKKAL HOUSE, MARARIKULAM
               NORTH, ALAPPUZHA

      2        T.V. SIMON
               AGED 60 YEARS
               THANNIKKAL HOSUE, AMRARIKULAM NORTH, ALAPPUZHA

               BY ADVS.
               SRI.S.SANAL KUMAR
               SMT.BHAVANA VELAYUDHAN
               SMT.T.J.SEEMA

RESPONDENTS/RESPONDENTS:

      1        PETER @ PRINCE BEN
               AGED 38 YEARS, S/O.KATE BENEVENTORE,
               KARUKAPARAMBIL HOUSE, PUNNAPRA, PUNNAPRA VILLAGE,
               ALAPPUZHA

      2        THRESIAMMA BENEVENTORE
               AGED 62 YEARS
               W/O LATE BENEVENTORE, KARUKAPARAMBIL HOUSE,
               PUNNAPRA, PUNNAPRA VILLAGE, ALAPPUZHA.


     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
19.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Mat.Appeal.No.134 OF 2013

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                            JUDGMENT

Dated this the 19th day of January 2021

C.S.DIAS, J.

The learned counsel for the appellants submits that

the matter has been settled and the appeal may be

dismissed as withdrawn. Recording the submission, the

appeal is dismissed as withdrawn.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

                                        C.S.DIAS

    ma                                   JUDGE

    /True copy/