Subair vs Thasleena
2021 Latest Caselaw 10451 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                &

     THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH

 FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943

                  Mat.Appeal.No.563 OF 2019

 AGAINST THE ORDER/JUDGMENT IN OP 1041/2015 DATED 21-03-
             2019 OF FAMILY COURT,KOZHIKODE


APPELLANTS:

     1        SUBAIR, AGED 32 YEARS, S/O.UNNIMOYI,
              NOOLATTUMMAL HOUSE, VELIMANNA P.O., OMASSERY,
              KOZHIKODE DISTRICT, PIN- 673 582.

     2        FATHIMA, AGED 54 YEARS, W/O.UNNIMOYI,
              NOOLATTUMMAL HOUSE, VELIMANNA P.O., OMASSERY,
              KOZHIKODE DISTRICT, PIN - 673 582.

              BY ADVS.
              SRI.A.C.DEVY
              SRI.A.M.ABDULLA

RESPONDENT:

              THASLEENA, AGED 25 YEARS, D/O.ABDURAHIMAN,
              PAMBANGAL HOUSE, P.O.MANIPURAM, KODUVALLY,
              KOZHIKODE DISTRICT, PIN - 673 572.

              R1 BY ADV. SRI.NIRMAL. S
              R1 BY ADV. SMT.VEENA HARI

     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
26.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Mat.Appeal.No.563 OF 2019

                            ..2..




                        JUDGMENT

Dated this the 26th day of March 2021 A.Muhamed Mustaque, J

The learned Counsel for the appellants seek

permission to withdraw this Mat. Appeal. Therefore,

this Mat. Appeal is dismissed as withdrawn.

All pending interlocutory applications, if any,

are closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE

PR