Rajesh G. Thayyil vs Vrinda Menon K.R
2021 Latest Caselaw 7482 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                  &

         THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH

   WEDNESDAY, THE 03RD DAY OF MARCH 2021 / 12TH PHALGUNA, 1942

                       OP (FC).No.694 OF 2019

              IN OP 2106/2018 OF FAMILY COURT,ERNAKULAM


PETITIONER:

              RAJESH G. THAYYIL,
              AGED 46 YEARS
              S/O LATE T.K.GOPALAKRISHNAN NAIR, THAYYIL HOUSE,NEAR
              CORPORATION PLAY GROUND, PERUMBOTTA ROAD,
              EDAPPALLY SOUTH VILLAGE, ELAMAKKARA.P.O, KANYANNOOR
              TALUK, ERNAKULAM DISTRICT,PIN-682026.

              BY ADVS.
              SRI.NISHIN GEORGE VIJAYABABU
              SMT.ANNAMMA PHILIP

RESPONDENT:

              VRINDA MENON K.R
              D/O A.V. RADHAKRISHNAN, RESIDING AT THAYYIL HOUSE,
              NEAR CORPORATION PLAY GROUND,
              PERUMBOTTA ROAD, EDAPPALLY SOUTH VILLAGE,
              ELAMAKKARA.P.O, KANYANNOOR TALUK, ERNAKULAM
              DISTRICT,PIN-682026.

              R1 BY ADV. SMT.R.PRIYA
              R1 BY ADV. SMT.K.P.SREEJA

     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON 03-03-
2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(FC).No.694/2019

                                      2


                                   JUDGMENT

Dated this the 3rd day of March 2021

A.MUHAMED MUSTAQUE, J

Learned counsel for the petitioner submitted that the

matter has become infructuous. The O.P.(FC) is dismissed

as infructuous.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

Dr. KAUSER EDAPPAGATH

kp True copy JUDGE P.A. To Judge