Shimna Kakkarayil vs Shimna Kakkarayil
2021 Latest Caselaw 9578 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 22ND DAY OF MARCH 2021 / 1ST CHAITHRA, 1943

                    Mat.Appeal.No.656 OF 2018

  AGAINST THE JUDGMENT IN OP 213/2017 DATED 20-12-2017 OF FAMILY
                        COURT, THALASSERY


APPELLANT/RESPONDENT:

             SHIMNA KAKKARAYIL
             D/O.PREMACHANDRAN,AGED 31 YEARS,HOUSE WIFE,RESIDING
             AT KAKKARAYIL HOUSE,MACHERY,CHEMBILOD
             AMSOM,MOUVANCHERY.P.O,KANNUR DISTRICT-670613.

             BY ADV. SRI.V.RAMKUMAR NAMBIAR

RESPONDENT/PETITIONER:

             SHAJIL BABU M.V.
             S/O.GANGADHARAN,AGED 37
             YEARS,K.S.R.T.C.CONDUCTOR,M.V.HOUSE,
             NADAL,EDAKKAD.P.O,EDAKKAD AMSOM,KANNUR DISTRICT-
             670663.

              BY ADV. SRI.P.U.SHAILAJAN

     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD             ON
22.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Mat.A.No.656/2018

                                         2




                                      JUDGMENT

Dated this the 22nd day of March 2021

A.MUHAMED MUSTAQUE, J

The learned counsel for the appellant submits that the

matter is not pressed. Accordingly, this appeal is

dismissed as not pressed.

Pending interlocutory applications, if any, are closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

kp True copy JUDGE P.A. To Judge