Remya Remanan vs Sivaprasad
2021 Latest Caselaw 13847 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
            THE HONOURABLE MR.JUSTICE V.G.ARUN
  FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                  TR.P(C) NO. 756 OF 2018
   AGAINST THE ORDER/JUDGMENT IN OP 315/2018 OF FAMILY
                   COURT, CHAVARA, KOLLAM
PETITIONER/S:

          REMYA REMANAN,
          AGED 32 YEARS
          D/O RAMANAN,VALIYAVEETTIL,ERUVA P.O.PATHIYOOR
          VILLAGE,KARTHIKAPPALLI TALUK,ALAPPUZHA DISTRICT.
          BY ADVS.
          S.SHANAVAS KHAN
          SMT.S.INDU

RESPONDENT/S:

          SIVAPRASAD,
          AGED 33 YEARS
          S/O SIVANKUTTY,KALEEKKAL VEEDU,MALANADA
          EDAKKADU P.O.PORUVAZHI VILLAGE,KUNNATHOOR
          TALUK,KOLLAM DISTRICT
THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Tr.P.(C) No.756 of 2018

                              -2-



                           ORDER

Dated this the 02nd day of July, 2021

Learned Counsel for the petitioner submits

that the dispute between the parties has been

settled amicably. This is recorded and Tr.P.(C)

is closed.

Sd/-

V.G.ARUN JUDGE

Scl/02.07.2021