Shereena vs Riyas
2021 Latest Caselaw 7507 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                      &

                   THE HONOURABLE MR.JUSTICE C.S.DIAS

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

                        Mat.Appeal.No.43 OF 2021

      AGAINST THE ORDER IN O.P.NO.531/2017 DATED 31-10-2019
                    OF FAMILY COURT, THRISSUR
                               ----------


APPELLANT/S:

                SHEREENA, AGED 30 YEARS,
                D/O.THERUVATHVEETTIL ABDUL RAHIMAN,
                CHIRANELLUR VILLAGE AND P.O MANALY DESOM,
                THALAPPILLY TALUK, THRISSUR DISTRICT

                BY ADVS.
                SRI.P.SAMSUDIN
                SRI.E.K.ABDUL SALAM
                SRI.M.ANUROOP

RESPONDENT/S:

                RIYAS, AGED 36 YEARS,
                S/O. RAYAMARAKKARAVEETTIL KUNJAVUTTY,
                AYAMUKKU DESOM, CHIRANELLUR VILLAGE P.O,
                THALAPPILLY TALUK, THRISSUR DISTRICT,
                PIN-680 501.


THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON 03.03.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Mat.Appeal.No.43/2021               2




                                 JUDGMENT

Dated this the 3rd day of March 2021

A.Muhamed Mustaque, J.

It is submitted by the learned counsel for the

appellant that the respondent is no more.

In view of the above, the matter has become

infructuous.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE

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