Praji K.K. vs Sunil Kumar
2021 Latest Caselaw 8764 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

           THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                      &

          THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH

    TUESDAY, THE 16TH DAY OF MARCH 2021 / 25TH PHALGUNA, 1942

                        Mat.Appeal.No.55 OF 2015

      AGAINST THE ORDER IN O.P.NO.111/2013 DATED 18-11-2014
                     OF FAMILY COURT, TIRUR
                                   ------


APPELLANT/S:

      1         PRAJI K.K., AGED 36 YEARS,
                D/O.SUBRAMANNIAN.

      2         SIVANI (MINOR), AGED 8 YEARS,
                D/O. PRAJI K.K, REPRESENTED BY MOTHER-1ST
                PETITIONER.
                BOTH THE PETITIONERS ARE RESIDING AT
                KADILIKKATTIL HOUSE, ATHALUR (P.O.),
                PIN 679 573, PONNANI TALUK,
                MALAPPURAM DISTRICT.

                BY ADV. SRI.JAMSHEED HAFIZ


RESPONDENT/S:

      1         SUNIL KUMAR,
                S/O. VELAYUDHAN.

      2         VELAYUDHAN,
                S/O.APPUKUTTAN(LATE).
                BOTH THE RESPONDENTS ARE RESIDING AT
                MECHERI HOUSE, MEENADATHUR (PO),
                PIN-676 307, THANALUR,
                MALAPPURAM DISTRICT.

                R1 BY ADV. SMT.DEEPA NARAYANAN


THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON 16.03.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Mat.Appeal.No.55/2015             2




                           JUDGMENT

Dated this the 16th day of March 2021

It is submitted that the dispute between the

parties has been settled out of court. Accordingly,

the Mat. Appeal is dismissed as not pressed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE

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