Jineesh vs Nimmy
2021 Latest Caselaw 834 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

            THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                &

              THE HONOURABLE MRS. JUSTICE M.R.ANITHA

     FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

                    Mat.Appeal.No.716 OF 2017

  AGAINST THE ORDER/JUDGMENT IN OP 1007/2015 DATED 28-04-2017 OF
                    FAMILY COURT, IRINJALAKUDA


APPELLANT/PETITIONER:

             JINEESH
             AGED 34 YEARS, S/O.MAKKOTH KUMARAN, VELUPADAM DESOM
             AND P.O.,VARANTHARAPPILLY VILLAGE, CHALAKUDY TALUK,
             THRISSUR DISTRICT, PIN-680303.

             BY ADV. SRI.P.JAYARAM

RESPONDENT/RESPONDENT:

             NIMMY
             AGED 28 YEARS, D/O.KIZHAKKETHAYYIL CHANDRAN,
             W/O.JINEESH, VELUPADAM DESOM AND
             P.O.,VARANTHARAPPILLY VILLAGE, CHALAKUDY TALUK,
             THRISSUR DISTRICT, PIN-680303.

             R1 BY ADV. SRI.DINESH MATHEW J.MURICKEN

      THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
 08.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Mat.Appeal.No.716 OF 2017

                                2




                            JUDGMENT

Dated this the 8th day of January 2021

K. Vinod Chandran, J.

The learned counsel for the petitioner seeks permission to

withdraw the Matrimonial Appeal.

Permission granted and the Mat.Appeal is dismissed as

withdrawn.

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

                                          M.R.ANITHA

SHG                                         JUDGE