Kerala High Court
Danny vs Christeena M on 21 January, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942
Mat.Appeal.No.673 OF 2013
AGAINST THE ORDER/JUDGMENT IN OP 630/2011 DATED 16-04-2013 OF
FAMILY COURT, KANNUR
APPELLANTS:
1 DANNY, AGED 48 YEARS, S/O.LATE LASLI, CHATHAN
PALLY HOUSE, PAMBALA,KECHERI, P.O.PAPPINISSERY,
KANNUR TALUK,KANNUR DISTRICT.
2 GRAISSY, W/O.LATE LASLI, CHATHAN PALLY
HOUSE,PAMBALA, KEECHERI, P.O.PAPPINISSERY,KANNUR
TALUK, KANNUR DISTRICT
BY ADVS.
SRI.K.P.SREEKUMAR
SRI.P.M.SATHEESH
RESPONDENTS:
1 CHRISTEENA M, AGED 25 YEARS, W/O.DANNY,
MOZHAKUDIYAN HOUSE, MANON KUNNU,P.O.KUTTOOR,
TALIPARAMBA TALUK, KANNUR DISTRICT.
2 JINSON DANNY, AGED 25 YEARS
S/O.DANNY, MINOR REPRESENTED BY THE 1ST
RESPONDENT/PETITIONER CHRISTEENA M @
JINCY,W/O.DANNY, MOZHAKUDIYAN HOUSE, MANON
KUNNU,P.O.KUTTOOR, TALIPARAMBA TALUK, KANNUR
DISTRICT
R1 BY ADV. SRI.P.S.BINU
R1 BY ADV. SRI.ZUBAIR PULIKKOOL
THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
21.01.2021, ALONG WITH Mat.Appeal.724/2013, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
Mat.Appeal. Nos. 673/2013 & 724/2013
..2..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE C.S.DIAS
THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942
Mat.Appeal.No.724 OF 2013
AGAINST THE ORDER/JUDGMENT IN OP 783/2011 DATED 16-04-2013 OF
FAMILY COURT, KANNUR
APPELLANT:
DANY DAVID, AGED 48 YEARS, S/O LATE DEVID,
CHATHAMBALLY HOUSE,PAMBALA, KEECHERI, P.O,
PAPPINISSERY, PAPPINISSERRY AMSOM DESOM, KANNUR
DISTRICT 670 561
BY ADVS.
SRI.K.P.SREEKUMAR
SRI.P.M.SATHEESH
RESPONDENT:
CHRISTINA @ JINCY, AGED 26 YEARS, D/O MADAKUDIYAN
MARY, MOZHAKUDIYAN HOUSE, P.O, KUTTOOR, MENON
KUNNU, KUTTOOR AMSOM DESOM, PAYYANNUR 670 308,
KANNUR DISTRICT
R1 BY ADV. SRI.P.S.BINU
THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
21.01.2021, ALONG WITH Mat.Appeal.673/2013, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
Mat.Appeal. Nos. 673/2013 & 724/2013
..3..
JUDGMENT
Dated this the 21st day of January 2021
C.S.Dias, J
The learned counsel appearing for the appellants submits that
Dany David, the first appellant in Mat. Appeal No. 673/2013, (the
sole appellant in Mat.Appeal No. 724/2013) is no more. The
Family Court, by its common judgment, dismissed the petition filed
by the 1st appellant for dissolution of marriage and allowed in part
the petition filed by the 1st respondent, seeking interim custody of
the child.
In view of the death of the appellant, nothing further survives
in these appeals. These appeals are therefore, dismissed as abated.
Sd/-
A.MUHAMED MUSTAQUE
JUDGE
Sd/-
C.S.DIAS
JUDGE
PR
Mat.Appeal. Nos. 673/2013 & 724/2013
..4..
APPENDIX OF MAT. APPEAL NO. 673/2013
APPELLANTS EXHIBITS:
ANNEXURE A TRUE COPY OF THE MEDICAL CERTIFICATE
DATED 1/8/2013, FROM ASHWINI HOSPITAL,
KANNUR.
Mat.Appeal. Nos. 673/2013 & 724/2013
..5..
APPENDIX OF MAT.APPEAL NO. 724/2013
APPELLANTS EXHIBITS:
ANNEXURE A TRUE COPY OF THE MEDICAL CERTIFICATE
DATED 1/8/2013, FROM ASHWINI HOSPITAL,
KANNUR.
