Ramya vs Mahesh
2021 Latest Caselaw 662 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                   &

                 THE HONOURABLE MRS. JUSTICE M.R.ANITHA

    THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

                        Mat.Appeal.No.48 OF 2019

   AGAINST THE ORDER IN OP 295/2017 DATED 27-07-2018 OF FAMILY
                         COURT,KOZHIKODE


APPELLANT/S:

                RAMYA,
                AGED 29 YEARS,
                D/O. PACHAN, THONDIYA PARAYIL, KALLANDRA MEDU,
                KONDANCHERY P.O, THAMARASSERY TALUK,
                KOZHIKODE-673 580

                BY ADVS.
                SHRI.ANIL KUMAR K.P.
                SRI.T.R.TARIN

RESPONDENT/S:

                MAHESH,
                AGED 38 YEARS,
                S/O LATE MANIDAS, PULLORAKKUNNUMMAL, MOLY NIVAS,
                PARAPPAN POYIL P.O, ROROTH AMSOM, ANDONA DESOM,
                THAMARASSERY 673 573, KOZHIKODE.

                R1 BY ADV. SRI.K.A.SALIL NARAYANAN

     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD             ON
07.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Mat.Appeal.No.48 OF 2019

                               2

                           JUDGMENT

Dated this the 7th day of January 2021

K.VINOD CHANDRAN, J.

Learned Counsel for the appellant submits that the

appellant does not intend to prosecute the appeal.

Hence, the delay condonation petition and the appeal

are closed.

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

M.R.ANITHA

JUDGE

uu

07.01.2021