Vijayakumar S vs Renjitha S
2021 Latest Caselaw 8951 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 17TH DAY OF MARCH 2021 / 26TH PHALGUNA, 1942

                     Mat.Appeal.No.841 OF 2019

AGAINST THE ORDER/JUDGMENT IN OP 222/2017 DATED 14-08-2019 OF
                     FAMILY COURT,KOLLAM


APPELLANTS:

      1        VIJAYAKUMAR S, AGED 30 YEARS, S/O, SELVARAJ,
               ADICHANALLOOR VILLAGE, KOTTIYAM, P.O.,KOLLAM TALUK

      2        SELVARAJ, AGED 57 YEARS, S/O. BHAGAVATHY AMMA,
               ADICHANALLOOR VILLAGE, KOTTIYAM, P.O.,KOLLAM TALUK

      3        JAYALEKSHMI, AGED 49 YEARS, ADICHANALLOOR VILLAGE,
               KOTTIYAM, P.O., KOLLAM TALUK

               BY ADVS.
               SRI.BIJITH S.KHAN
               SRI.N.KRISHNA PRASAD
               SRI.N.ANAND

RESPONDENT:

               RENJITHA S, D/O. JAYALEKSHMI, CHARUVILLA VEEDU,
               KOTTIYAM, P.O., THAZTHUTHALA CHERRY, ADICHANALLOOR
               VILLAGE, KOLLAM TALUK

               R1 BY ADV. SRI.BINU GEORGE
               R1 BY ADV. SMT.HEMALATHA

     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
17.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Mat.Appeal.No.841 OF 2019

                            ..2..




                        JUDGMENT

Dated this the 17th day of March 2021 A.Muhamed Mustaque, J

The Counsel for the appellants submits that the

appellants do not want to pursue the Mat. Appeal.

Taking note of the said submission, the Mat.Appeal

is dismissed as not pressed.

All pending interlocutory applications, if any,

are closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE

PR