Afnitha V.C vs Afnitha V.C
2021 Latest Caselaw 2332 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.696 OF 2020

AGAINST THE JUDGMENT IN OP 762/2018 OF FAMILY COURT, THALASSERY


APPELLANT/RESPONDENT:

             AFNITHA V.C.
             AGED 24 YEARS
             W/O. NAVAS, ZAHAR, BALAM, NETTUR P.O.
             THALASSERY TALUK, KANNUR DISTRICT 670 105.

             BY ADV. SRI.RAMESH .P

RESPONDENT/PETITIONER:

             NAVAS, AGED 30 YEARS,
             S/O. IBRAHIM, T.P. HOUSE,
             PANDAKKAL P.O. MAHE,
             PONDICHERY STATE 673 310.

             R1 BY ADV. SRI.K.VISWAN
             R1 BY ADV. SRI.D.ARUN BOSE

     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
20.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Mat.A.No.696 OF 2020                2




                          JUDGMENT

Dated this the 20th day of January 2021

A.Muhamed Mustaque, J

The learned counsel for appellant submitted that the matter

has become infructuous. Accordingly, the Mat.Appeal is dismissed

as infructuous.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

                                             C.S.DIAS

ab                                            JUDGE