Reshma V vs Sujin S Sukunan
2021 Latest Caselaw 10821 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.10 OF 2019

   AGAINST THE ORDER/JUDGMENT IN OP 1038/2018 OF FAMILY COURT,
                            ALAPPUZHA


PETITIONER/S:

                RESHMA V
                AGED 26 YEARS
                W/O.SUJIN S SUGUNAN, RESIDING AT PAIKKUMOOLA,
                THADATHARIKATHU VEEDU, NANNIYODE, PACHA.P.O.,
                NEDUMANGAD, THIRUVANANTHAPURAM DIST.

                BY ADVS.
                SRI.G.RANJU MOHAN
                SMT.M.SANTHI (K/868/2011)

RESPONDENT/S:

                SUJIN S SUKUNAN,
                AGED 31 YEARS
                S/O.SUKUNAN, RESIDING AT SOUBHAGYA, KALAVOOR.P.O.,
                ALAPPUZHA DIST. (MANNANCHERRY POLICE STATION).


     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.10/2019

                                 2




                           O R D E R

Dated : 30th March, 2021

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

the petitioner submitted that the matter has been settled

between the parties and they are now living together and hence

he seeks permission to withdraw the petition. Permission

granted.

Accordingly, the Transfer Petition is dismissed as

withdrawn.

SD/-

M.R.ANITHA

JUDGE

SHG Tr.P.(C)No.10/2019

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE OP.NO.1038/18 PENDING BEFORE THE FAMILY COURT, ALAPPUZHA.