Mohanan Pillai vs Renju
2021 Latest Caselaw 10829 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                              &

         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

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

                  Mat.Appeal.No.324 OF 2020

 AGAINST THE ORDER/JUDGMENT IN OP 170/2013 DATED 20-02-
          2017 OF FAMILY COURT, PATHANAMTHITTA


APPELLANT:

     1        MOHANAN PILLAI, AGED 47 YEARS, S/O. KUNJUNNI
              KURUP, MADHAVA MANDIRAM, THOTTUVA MURI,
              PALLICKAL VILLAGE, ADOOR TALUK, PATHANAMTHITTA
              DISTRICT,PIN CODE-690 522

     2        OMANA AMMA, AGED 65 YEARS, MADHAVA MANDIRAM,
              THOTTUVA MURI, PALLICKAL VILLAGE, ADOOR TALUK,
              PATHANAMTHITTA DISTRICT,PIN CODE-690 522

              BY ADVS.
              SRI.VISHAK.K.JOHNSON
              SRI.S.NITHIN (ANCHAL)

RESPONDENT:

              RENJU, W/O. MOHANAN PILLAI, RENJU BHAVAN,
              KAITHACKAL MURI, , PATHANAMTHITTA DISTRICT,PIN
              CODE-690 522

              R1 BY ADV. SRI.K.K.SETHUKUMAR

     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
30.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Mat.Appeal.No.324 OF 2020

                            ..2..




                        JUDGMENT

Dated this the 30th day of March 2021

A.Muhamed Mustaque, J

The Counsel for the appellants submits that the

appellants do not want to pursue the Mat. Appeal.

Taking note of the said submission, the Mat.Appeal is dismissed as not pressed.

All pending interlocutory applications, if any,

are closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE

PR