Arlin Maria Scaria vs Ashish Philip
2021 Latest Caselaw 18401 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
       THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                             &
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
 TUESDAY, THE 7TH DAY OF SEPTEMBER 2021 / 16TH BHADRA, 1943
                 MAT.APPEAL NO. 667 OF 2018
    AGAINST THE JUDGMENT AND DECREE DATED 4.5.2018 IN OP
            587/2017 OF FAMILY COURT, THALASSERY
APPELLANT/PETITIONER:

         ARLIN MARIA SCARIA
         D/O SCARIA VARGHESE, AGED 24 YEARS, NEDUMATTUMKARA
         HOUSE, P.O CHETTIAMPARAMBA, KELAKAM AMSOM, DESOM,
         IRITTY TALUK, KANNUR DISTRICT, KERALA STATE.

         BY ADVS. SRI.K.VISWAN
         SRI.D.ARUN BOSE
         SRI.M.BINUMON SEBASTIAN
         SRI.P.N.SUKUMARAN



RESPONDENT/RESPONDENT:

         ASHISH PHILIP, S/O PHILIP, AGED 31 YEARS,
         NELLIVILAPUTHENVEEDU HOUSE, P.O KALANANDIKOLLI,
         ERIYAPALLY, PULPALLY AMSOM, DESOM, SULTHAN BATHERY
         TALUK, WAYANAD DISTRICT, 673 592, KERALA STATE.

         BY ADVS. SMT.MAYA CHANDRAN
         SRI.M.PROMODH KUMAR


     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
07.09.2021, ALONG WITH Mat.Appeal.657/2018, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 Mat.Appeal Nos.667/2018 & 657/2018

                               -:2:-

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                 &
         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
 TUESDAY, THE 7TH DAY OF SEPTEMBER 2021 / 16TH BHADRA, 1943
                   MAT.APPEAL NO. 657 OF 2018
AGAINST THE JUDGMENT AND DECREE DATD 4.5.2018 IN OP 547/2016
              OF FAMILY COURT, THALASSERY, KANNUR
APPELLANT/PETITIONER:

          ARLIN MARIA SCARIA, AGED 24 YEARS
          D/O.SCARIA VARGHESE, AGED 24 YEARS, NEDUMATTUMKARA
          HOUSE, P.O. CHETTIAMPARAMBA, KELAKAM AMSOM, DESOM,
          IRITTY TALUK, KANNUR DISTRICT, KERALA STATE.

          BY ADVS.SRI.K.VISWAN, SRI.D.ARUN BOSE
          SRI.M.BINUMON SEBASTIAN, SRI.P.N.SUKUMARAN


RESPONDENT/RESPONDENT:

           ASHISH PHILIP, AGED 31 YEARS, S/O,PHILIP, AGED 31
           YEARS, NELLIVILAPUTHENVEEDU HOUSE, P.O.,
           KALANANDIKOLLI, ERIYAPALLY, PULPALLY AMSOM, DESOM,
           SULTHAN BATHERY TALUK, WAYANAD DISTRICT, KERALA
           STATE.

          BY ADVS. SMT.MAYA CHANDRAN
          SRI.M.PROMODH KUMAR

     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
07.09.2021, ALONG WITH Mat.Appeal.667/2018, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 Mat.Appeal Nos.667/2018 & 657/2018

                                     -:3:-




                               JUDGMENT

Dated this the 7th day of September, 2021

A.Muhamed Mustaque,J.

The learned counsel for the appellant submits that the appeals are

not pressed as the matter is settled in mediation.

These appeals are dismissed as not pressed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE Sd/-

DR. KAUSER EDAPPAGATH JUDGE kp True copy

P.A. To Judge