Anupama Thyagaraj vs Ragin Ramachandran
2021 Latest Caselaw 22513 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
               THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
    TUESDAY, THE 9TH DAY OF NOVEMBER 2021 / 18TH KARTHIKA, 1943
                      MAT.APPEAL NO. 1193 OF 2018
    AGAINST THE ORDER/JUDGMENT IN OP 424/2016 OF FAMILY COURT,
                            THALASSERY, KANNUR
APPELLANT:

             ANUPAMA THYAGARAJ, AGED 30 YEARS, D/O. THYAGARAJ T.C.,
             ANJANEYA, KOYYODE P.O., KANNUR, NOW WORKING AT FORZZA
             FURNITURE, 58/10, OPPOSITE WHITE PEACOCK BADMINTON
             COURT, KUDLU VILLAGE, MADIVALA POST, BANGALORE-560 001.

             BY ADVS.
             K.N.ABHILASH
             SRI.SUNIL NAIR PALAKKAT


RESPONDENT:

             RAGIN RAMACHANDRAN, AGED 33 YEARS, S/O. RAMACHANDRAN,
             VALLATHKUNNUMMAL HOUSE, MADAPPALLI COLLEGE P.O.,
             BADAGARA, KOZHIKODE - 673 102.

             BY ADVS.
             SRI.N.J.JOHNSON
             SRI.P.C.THOMAS
             SRI.ROJO J.THURUTHIPARA
             SRI.P.T.JUDY


     THIS     MATRIMONIAL   APPEAL   HAVING   BEEN   FINALLY   HEARD   ON
09.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MAT.APPEAL NO. 1193 OF 2018
                                    2


                              JUDGMENT

A. Muhamed Mustaque, J

The learned counsel for the appellant seeks permission to

withdraw the Mat. Appeal. The permission sought for is granted

and the Mat. Appeal is dismissed as withdrawn.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-s

SOPHY THOMAS

JUDGE

PR