Soudhamani vs Mangalan
2021 Latest Caselaw 981 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                  &

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

    MONDAY, THE 11TH DAY OF JANUARY 2021 / 21TH POUSHA, 1942

                      Mat.Appeal.No.384 OF 2019

AGAINST THE JUDGMENT IN OP 2254/2013 DATED 21-05-2018 OF FAMILY
                        COURT, ATTINGAL


APPELLANT/S:

                SOUDHAMANI
                AGED 68 YEARS
                D./O.CHELLAMMA, CHARUVILA VEEDU, PERUMKUZHI P.O.,
                AZHOOR VILLAGE, CHIRAYINKEEZHU TALUK,
                THIRUVANANTHAPURAM-695 305.

                BY ADVS.
                SRI.SADCHITH.P.KURUP
                SRI.C.P.ANIL RAJ

RESPONDENT/S:

      1         MANGALAN
                AGED 71 YEARS
                S/O.PURUSHOTHAMAN, KATTACKAL VEEDU, PERUMKUZHI
                P.O., AZHOOR VILLAGE, CHIRAYINKEEZHU TALUK,
                THIRUVANANTHAPURAM-695 305.

      2         RAJAN
                AGED 54 YEARS
                S/O.RAGHAVAN, OIMANA NIVAS, VILAVOOR VILLAGE,
                MURUKKUMPUZHA, THIRUVANANTHAPURAM-695 302.


     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                              JUDGMENT

[Mat.Appeal.384/2019 ]

Dated this the 11th day of January 2021

A.Muhamed Mustaque, J.

The counsel for the appellant has filed a memo on

5/1/2021 stating that the subject matter of appeal was

settled between the parties and the appellant may be

permitted to withdraw the appeal. Permission granted. The

Mat. Appeal is dismissed as withdrawn.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE SAS/ms