Stephen Mathew vs Nisha Baby
2021 Latest Caselaw 7147 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                      &

         THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH

     MONDAY, THE 01ST DAY OF MARCH 2021 / 10TH PHALGUNA, 1942

                        Mat.Appeal.No.515 OF 2019

   AGAINST THE JUDGMENT DATED 29.3.2019 IN OP 96/2017 OF FAMILY
                          COURT, KANNUR


APPELLANT/PETITIONER:

             STEPHEN MATHEW
             S/O. MATHEW, AGED 38 YEARS,MANALUMPARAYIL HOUSE,
             SREEKANDAPURAM AMSOM, CHERIKKODE DESOM, ALEX NAGAR,
             P.O. CHERIKKODE-670 631

             BY ADV. SRI.C.MURALIKRISHNAN (PAYYANUR)

RESPONDENTS/RESPONDENTS:

             NISHA BABY, AGED 35 YEARS
             D/O. BABY, ELAVUMMURIYIL HOUSE, KALLIYAD AMSOM DESOM,
             P.O. KOSAVANVAYAL-670 593

             R   BY   ADV.   SRI.JOSE ABRAHAM(J-1406)
             R   BY   ADV.   SRI.MANU SRINATH
             R   BY   ADV.   SRI.V.A.SEBASTINE
             R   BY   ADV.   SMT.B.SABITHA (DESOM)

     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD             ON
01.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Mat.Appeal.No.515/2019
                                       2




                                   JUDGMENT

Dated this the 1st day of March 2021

A.MUHAMED MUSTAQUE, J

Learned counsel for the appellant seeks permission to

withdraw the appeal. Permission granted.

Mat.Appeal.No.515/2019 is dismissed as withdrawn.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

Dr. KAUSER EDAPPAGATH

kp True copy JUDGE P.A. To Judge