Jaimol @ Brigit vs Biju @Yesudas
2021 Latest Caselaw 3183 Ker

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Mat.Appeal.No.100 OF 2014

               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 28TH DAY OF JANUARY 2021 / 8TH MAGHA, 1942

                      Mat.Appeal.No.100 OF 2014

 AGAINST THE ORDER/JUDGMENT IN OP 1078/2012 DATED 05-11-2013 OF
                 THE FAMILY COURT,MUVATTUPUZHA

APPELLANT/S:

                JAIMOL @ BRIGIT, AGED 35 YEARS
                W/O.BIJU, CHEMBAKATHINAL HOUSE, VANNAPPURAM
                KARA,VANNAPPURAM VILLAGE, THODUPUZHA TALUK, PIN :
                685 607

                BY ADVS.
                SRI.JOHN NUMPELI (JUNIOR)
                SMT.K.M.MINIMOL
RESPONDENT/S:

      1         BIJU @YESUDAS, AGED 41 YEARS
                S/O.AUGUSTINE, PERIYAMKUNNEL HOUSE,
                BHUTHATHANKETTUKARA, KEERAMPARA VILLAGE,
                KOTHAMANGALAM TALUK,PIN 686 681

      2         AUGUSTINE, AGED 71 YEARS
                S/O.PAILY, PERIYAMKUNNEL HOUSE, BHUTHATHANKETTU
                KARA, KEERAMPARA VILLAGE, KOTHAMANGALAM TALUKPIN -
                686 681

      3         MARY, AGED 65 YEARS
                W/O.AUGUSTINE, PERIYAMKUNNEL HOUSE,
                BHUTHATHANKETTUKARA, KEERAMPARA VILLAGE,
                KOTHAMANGALAM TALUK,PIN 686 681

             R1 BY ADV. SRI.AKHIL K.MADHAV
             R1 BY ADV. SRI.T.R.JERRY SEBASTIAN
             R1 BY ADV. SRI.THOMAS M.JACOB
     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
28.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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Mat.Appeal.No.100 OF 2014




                A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
                   ======================
                      Mat.Appeal No.100 of 2014
                    ======================
                Dated this the 28th day of January, 2021.

                              JUDGMENT

A.MUHAMED MUSTAQUE , J.

The learned counsel appearing for the appellant submits that the

Matrimonial Appeal is not pressed. Accordingly, the Matrimonial

Appeal is dismissed as not pressed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

SKS/28.1.2021 JUDGE