Athira R vs Dilu Mohan
2021 Latest Caselaw 22761 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MRS. JUSTICE C.S. SUDHA
FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA, 1943
                     TR.P(C) NO. 209 OF 2020
   AGAINST THE ORDER/JUDGMENT IN OPHMA 969/2019 OF FAMILY
                        COURT, PATHANAMTHITTA
PETITIONER/S:

            ATHIRA R.,
            AGED 29 YEARS,
            D/O.M.ASHOK KUMAR, RESIDING AT T.C.12/2339,
            ATHIRA BHAVAN, TAGORE GARDEN, MEDICAL COLLEGE
            P.O., THIRUVANANTHAPURAM,   PIN - 695 011.

            BY ADV S.CHANDRASEKHARAN NAIR



RESPONDENT/S:

            DILU MOHAN,
            AGED 30 YEARS
            S/O.V.V.MOHANAN, RESIDING AT CHITHIRA, KULANDA
            P.O.,       PIN - 689 503, KULANADA MURI,
            KULANANDA VILLAGE, KOZHENCHERRY TALUK,
            PATHANAMTHITTA DISTRICT.

            BY ADV SRI.K.SHAJ




     THIS    TRANSFER    PETITION   (CIVIL)       HAVING   COME   UP   FOR
ADMISSION    ON   19.11.2021,     THE     COURT    ON   THE   SAME     DAY
DELIVERED THE FOLLOWING:
 Tr.P.(C) No.209 of 2020

                                      -2-




                              C.S.SUDHA, J.
                 -----------------------------------------------
                          Tr.P.(C) No.209 of 2020
                 -----------------------------------------------
             Dated this the 19th day of November, 2021


                                   ORDER

It is submitted on behalf of the petitioner that the matter has been

settled between the parties before the court below. In the light of the

submission made by the learned counsel for the petitioner, this transfer

petition is dismissed as infructuous.

sd/-

C.S.SUDHA, JUDGE.

STK