Kripalini vs Shyama
2021 Latest Caselaw 19338 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
     TUESDAY, THE 14TH DAY OF SEPTEMBER 2021 / 23RD BHADRA, 1943
                        TR.P(C) NO. 483 OF 2020
  AGAINST THE ORDER/JUDGMENT IN OP 430/2016 OF FAMILY COURT, TIRUR,
                               MALAPPURAM
PETITIONER/S:

     1     SMT.KRIPALINI
           AGED 61 YEARS
           W/O LATE SIVAKUMAR,KRIPA NIVAS,AZHOOR,
           PATHANAMTHITTA DISTRICT,
           NOW RESIDING AT SREERUDRA AYURVEDHA MULTI SPECIALITY
           HOSPITAL,KAITHAVANA,
           ALAPUZHA-688003.

     2     GOUTHAM KRISHNA,
           AGED 29 YEARS
           S/O LATE SIVAKUMAR,KRIPA NIVAS,
           AZHOOR,PATHANAMTHITTA DISTRICT,
           NOW RESIDING AT 103,11003 29A,
           EDMONTON,CANADA,REPRESENTED BY POA,SMT KRIPALINI,AGED
           61,W/O.LATE SIVAKUMAR,KRIPA NIVAS,
           AZHOOR,PATHANAMTHITTA DISTRICT.

           BY ADVS.
           K.R.VINOD
           M.S.LETHA



RESPONDENT/S:

           SMT.SHYAMA
           D/O BABU RAJ,PATTARUMADATHIL HOUSE,
           MELMURI AMSOM,MARAKKARA.P.O,THIRUR,
           MALAPPURAM,PIN-676553.


     THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 TR.P(C) NO. 483 OF 2020
                                      2



                                   ORDER

Dated this the 14th day of September, 2021

Learned counsel for the petitioner seeks permission to withdraw

the transfer petition with liberty to move again, if so required.

Accordingly, the transfer petition is dismissed as withdrawn, with the

liberty as sought.

Sd/-

V.G ARUN JUDGE

SJ