V.C.Lakshmanan vs K.P.Leena
2021 Latest Caselaw 10020 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                              &

     THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH

  WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA,
                           1943

                  Mat.Appeal.No.776 OF 2020

   AGAINST THE ORDER/JUDGMENT IN OP 260/2018 OF FAMILY
                      COURT, KANNUR


APPELLANT:

              V.C.LAKSHMANAN, S/O. GOVINDAN, AGED 60 YEARS,
              RESIDING AT CHUZHALI AMSOM, NIDUVALUR DESOM,
              TALIPARAMBA TALUK, KANNUR DISTRICT

              BY ADVS.
              SRI.M.SASINDRAN
              SRI.SATHEESHAN ALAKKADAN

RESPONDENT:

              K.P.LEENA, D/O CHANDRAN PANIKKER, AGED 53
              YEARS, RESIDING AR KANNIATTUPARAMBIL,
              CHERUTHAZHAM AMSOM, NAREEKKAMVALLY DESOM, P.O.
              NAREEKKAMVALLY, TALIPARAMBA TALUK, KANNUR
              DISTRICT.

              R1 BY ADV. SRI.C.MURALIKRISHNAN (PAYYANUR)
              R1 BY ADV. SRI.ABRAHAM GEORGE JACOB
              R1 BY ADV. SHRI.AKSHAY R

     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
24.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Mat.Appeal.No.776 OF 2020

                            ..2..




                          JUDGMENT

Dated this the 24th day of March 2021

A.Muhamed Mustaque, J

In the light of the settlement agreement between

the parties, we close this Mat. Appeal with liberty

to the parties to workout their settlement in appropriate manner.

All pending interlocutory applications, if any,

are closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE

PR