Dr.Jain Sunny vs Dr.Demil Rony Mathew
2021 Latest Caselaw 438 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

               THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                      &

                 THE HONOURABLE MRS. JUSTICE M.R.ANITHA

   WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

                       Mat.Appeal.No.814 OF 2019

AGAINST THE JUDGMENT AND DECREE IN OP 159/2018 DATED 30-04-2019 OF
                      FAMILY COURT, KOTTAYAM


APPELLANT/S:

                DR.JAIN SUNNY,
                AGED 30 YEARS,
                ELENJICKAL HOUSE, MUTHALAKODAM P.O.PIN 685 605,
                THODUPUZHA VILLAGE, THODUPUZHA TALUK, IDUKKI
                DISTRICT.

                BY ADVS.
                SHRI.T.J.MICHAEL
                SRI.BOBBY GEORGE

RESPONDENT/S:

                DR.DEMIL RONY MATHEW,
                AGED 30 YEARS
                THUNDATHIL HOUSE, KANGAZHA KARA, KANGHAZHA VILLAGE,
                CHANGANASSERY TALUK, 686 541.

                R1 BY ADV. SRI.C.K.VIDYASAGAR
                R1 BY ADV. SRI.P.CHANDY JOSEPH

     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD                ON
06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Mat.Appeal.No.814 OF 2019

                               2


                            JUDGMENT

Dated this the 6th day of January 2021

K.VINOD CHANDRAN, J.

Learned counsel for the appellant submits that the

Mat.Appeal is not pressed.

Accordingly, the Mat.Appeal is dismissed as not

pressed.

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

M.R.ANITHA

JUDGE

uu

06.01.2021