Uthaman vs Ajitha
2021 Latest Caselaw 9146 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                             &

     THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH

  THURSDAY, THE 18TH DAY OF MARCH 2021 / 27TH PHALGUNA,
                           1942

                 Mat.Appeal.No.708 OF 2019

 AGAINST THE ORDER/JUDGMENT IN OP 1283/2013 DATED 18-12-
              2018 OF FAMILY COURT, CHAVARA


APPELLANT:

             UTHAMAN, AGED 60 YEARS, S/O. P.S RAGHAVAN,
             SARUN NIVAS, THOTTATHILMUKKU, VALLIKAVU,
             CLAPPANA P.O, KARUNAGAPPALLY, KOLLAM (FROM
             PUTHENVEEDU, VENMONI, PUNTHALAM P.O, KOLLAM)

             BY ADV. SRI.B.MOHANLAL

RESPONDENTS:

     1       AJITHA, AGED 50 YEARS, D/O. SANTHA GOPI,
             VALIYAVILA PUTHEN VEEDU, KALLELIBHAGOM,
             KARUNAGAPPALLY P.O, KOLLAM, NOW RESIDING AT
             POURNAMI, KALLELIBHAGOM P.O, KARUNAGAPPALLY,
             KOLLAM 690 519

     2       ARSHA UTHAM, AGED 25 YEARS, D/O. AJITHA,
             VALIYAVILA PUTHEN VEEDU, KALLELIBHAGOM,
             KARUNAGAPPALLY P.O, KOLLAM, NOW RESIDING AT
             POURNAMI, KALLELIBHAGOM P.O, KARUNAGAPPALLY,
             KOLLAM 690 519

             R1-2 BY ADV. SRI.N.MUHAMMAD SAJU

     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
18.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Mat.Appeal.No.708 OF 2019

                            ..2..


                        JUDGMENT

Dated this the 18th day of March 2021 A.Muhamed Mustaque, J

It is submitted that the parties have resolved

the dispute out of Court. Adv. Sri. Muhammad Saju

appears for the respondents and submits that the

respondents have no objection in setting aside the

impugned judgment. In the light of the submission

as above, this appeal is allowed and based on the

consent of the respondents, the impugned decree and

the judgment are set aside.

All pending interlocutory applications, if any,

are closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE

PR