V.Reshmi vs Thayyil Rajesh
2021 Latest Caselaw 2331 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                &

               THE HONOURABLE MR.JUSTICE C.S.DIAS

  WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

                    Mat.Appeal.No.265 OF 2013

 AGAINST THE JUDGMENT IN OP 489/2011 DATED 28-11-2012 OF FAMILY
                       COURT, THALASSERY


APPELLANTS/PETITIONERS:

      1      V.RESHMI, AGED 39 YEARS,
             D/O.SARGADHARAN,
             RESIDING AT RESHMI VILASAM, P.O.THILLANKERI VIA.
             MATTANNUR, KANNUR, THILANKERI VILLAGE,
             THALASSERY TALUK.

      2      ANURAJ, S/O.RAJESH, AGED 5 YEARS,
             (MINOR REP. BY MOTHER V.RESHMI),
             RESIDING AT RESHMI VILASAM, P.O.THILLANKERI VIA.
             MATTANNUR, KANNUR, THILANKERI VILLAGE,
             THALASSERY TALUK.

             BY ADVS.
             SRI.SATHEESHAN ALAKKADAN
             SRI.A.ARUNKUMAR

RESPONDENT/RESPONDENT:

             THAYYIL RAJESH,
             S/O. SARASWATHI, AGED 33 YEARS,
             RESIDING AT THAYYIL HOUSE, VAYATHUR AMSOM DESOM,
             P.O.ULIKKAL, VAYATHUR VILLAGE,
             TALIPARAMBA TALUK, KANNUR DISTRICT.


     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
20.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Mat.A.No.265 OF 2013               2




                             JUDGMENT

Dated this the 20th day of January 2021

A.MUHAMED MUSTAQUE, J

The learned counsel for the appellants seeks permission

to withdraw this Mat.Appeal. Permission granted. Hence, the

Mat.Appeal is dismissed as withdrawn.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE

ab