Manojkumar vs Manojkumar
2021 Latest Caselaw 8571 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 15TH DAY OF MARCH 2021 / 24TH PHALGUNA, 1942

                    Mat.Appeal.No.253 OF 2018

   AGAINST THE ORDER IN OP 1012/2015 DATED 17-10-2017 OF FAMILY
                          COURT,THRISSUR


APPELLANT/RESPONDENT:

             MANOJKUMAR
             AGED 42 YEARS, S/O ACHUKUTTY, POOZHIKKALA PARAMBIL
             HOUSE,SREEKRISHNAPURAM VILLAGE, PALAKKAD DISTRICT.

             BY ADV. SRI.U.K.DEVIDAS

RESPONDENT/PETITIONER:

             PRAJITHA
             AGED 35 YEARS, W/O MANOJKUMAR, THEKKUMURI
             HOUSE,CHELAKKARA DESOM & VILLAGE,
             TALAPPILLY TALUK-680586

             R1 BY ADV. SRI.K.B.GANGESH

     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD            ON
15.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Mat.A.No.253/2018
                                         2




                                      JUDGMENT

Dated this the 15th day of March 2021

A.MUHAMED MUSTAQUE, J

It is submitted by both sides that the matter has been

settled and the parties are residing together. In the

light of the above submission, the Mat.Appeal is dismissed

without adjudication.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

kp True copy JUDGE P.A. To Judge