Lakshmy A.S vs Anup G Mohan
2021 Latest Caselaw 10820 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE MRS. JUSTICE M.R.ANITHA

     TUESDAY, THE 30TH DAY OF MARCH 2021 / 9TH CHAITHRA, 1943

                         Tr.P(C).No.157 OF 2019

       AGAINST THE ORDER/JUDGMENT IN OP 2196/2018 OF FAMILY
                         COURT,TRIVANDRUM


PETITIONER/S:

                LAKSHMY A.S.
                AGED 30 YEARS, S/O. SASIDHARAN,
                KIRTHIVAS, PUTHUPARAMBIL, VAZHAPPALLY, VAZHAPPALLY
                WEST PO, CHANGANASSERY - 686 103.

                BY ADVS.
                SRI.K.A.SUJAN
                SHRI.SHIJU VARGHESE (ERNAKULAM)
                CHANDRALAL R

RESPONDENT/S:

                ANUP G MOHAN
                AGED 31 YEARS
                S/O. G MOHANAN, VAZHAPALLY, VAZHAPALLY WEST PO,
                CHANGANASSERY, KOTTAYAM. NOW RESIDING TC 79/218,
                ANAYARA PO, THIRUVANANTHAPURAM - 695 029

                R1 BY ADV. SRI.SHAJIN S.HAMEED

     THIS TRANSFER PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
30.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Tr.P.(C)No.157/2019

                                  2




                            O R D E R

Dated : 30th March, 2021

When the case came up for hearing, the learned counsel for

the respondent submitted that the matter has been settled

between the parties and they are now living together and hence

the Transfer Petition has become infructuous. Hence, there is no

representation for the petitioner also.

Accordingly, the Transfer Petition is dismissed as

infructuous.

SD/-

M.R.ANITHA

JUDGE

SHG Tr.P.(C)No.157/2019

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE - A1         TRUE COPY OF THE ORIGINAL PETITION O.P NO
                      2196/2018
ANNEXURE - A2(A) -    TRUE COPY OF THE BIRTH CERTIFICATES OF
(B)                   CHILDREN

ANNEXURE - A3         TRUE COPY OF TRANSFER ORDER DATED 6/9/2018.