Thomas Valiyaneirppel vs Rosamma @ Sulu Thomas
2021 Latest Caselaw 14739 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MR. JUSTICE P.SOMARAJAN
     WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                         RPFC NO. 39 OF 2020
    AGAINST THE ORDER/JUDGMENT IN MC 285/2018 OF FAMILY COURT,
                         THALASSERY, KANNUR
REVISION PETITIONER/RESPONDENT:

          THOMAS VALIYANEIRPPEL, AGED 50 YEARS,
          S/O. ABRAHAM, VALIYANIRAPPEL VEEDU, EDAPPUZHA P.O.,
          THALASERRY, KANNUR.

          BY ADV G.CHITRA



RESPONDENT/PETITIONER:

          ROSAMMA @ SULU THOMAS,
          AGED 43 YEARS
          W/O. THOMAS, VALIYANIRAPPEL, KIZHAKKE VATTATHENATH,
          VELLARVALLY AMSOM, KUNITHALA, PERAVUR, IRITTY, KANNUR.

          BY ADVS.
          SRI.MUHAMMED YASIL
          SMT.ROSIN JOSEPH




     THIS REV.PETITION(FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 14.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RPFC NO. 39 OF 2020                  2



                                   ORDER

The learned counsel for the petitioner fairly

submitted that the matter has become infructuous,

hence pressed for dismissal of revision as

infructuous. Submission is recorded. R.P(F.C) is

dismissed as infructuous.

Sd/-

P.SOMARAJAN JUDGE msp

APPENDIX OF RPFC 39/2020

PETITIONER ANNEXURE

ANNEXURE A1 A TRUE COPY OF THE DISABILITY CERTIFICATE ISSUED BY THE DEPARTMENT OF HEALTH SERVICES, GOVERNMENT HOSPITAL, THALASERRY.