Komalam vs Babu. A
2021 Latest Caselaw 13451 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                     THE HONOURABLE MR.JUSTICE V.G.ARUN
         MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
                          TR.P(C) NO. 273 OF 2017
AGAINST THE ORDER/JUDGMENT IN OP 350/2017 OF FAMILY COURT, ATTINGAL,
                             THIRUVANANTHAPURAM
PETITIONER/S:

            KOMALAM
            AGED 41 YEARS
            D/O. LATE VELAYUDHAN, AGED 41 YEARS, NECHIKADAN
            VEETTIL,ABDU RAHMAN NAGAR POST,MALAPPURAM DISTRICT, PIN-
            676 305.

            BY ADVS.
            SRI.K.P.SUDHEER
            SRI.ARUN MATHEW VADAKKAN



RESPONDENT/S:

            BABU. A
            AGED 56 YEARS
            S/O. AMBUJADAN, AGED 56 YEARS, AMBUJA SADANAM,ILAKAMON
            (POST), VARKALA, THIRUVANANTHAPURAM - 695 310.


THIS   TRANSFER   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
28.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 TR.P(C) NO. 273 OF 2017
                                        2



                                   JUDGMENT

Dated this the 28th day of June, 2021

The learned counsel for the petitioner submits that the dispute

between the parties has been settled and hence the transfer petition

is not pressed. Accordingly, the transfer petition is dismissed as not

pressed.

Sd/-

V.G ARUN JUDGE

SJ TR.P(C) NO. 273 OF 2017

APPENDIX OF TR.P(C) 273/2017

PETITIONER ANNEXURE

ANNEXURE A1 TRUE COPY O.P.NO. 350 OF 2017 DATED 20.03.2017 FILED BY THE RESPONDENT HEREIN BEFORE THE FAMILY COURT, ATTINGAL.

ANNEXURE A2 TRUE COPY OF SUMMONS ISSUED TO THE PETITIONER IN O.P. NO. 350/2017 BY FAMILY COURT, ATTINGAL.