Krishnakumari vs Thilakan
2021 Latest Caselaw 19919 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
        THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                    &
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
 THURSDAY, THE 23RD DAY OF SEPTEMBER 2021 / 1ST ASWINA, 1943
                     MAT.APPEAL NO. 418 OF 2018
 AGAINST THE ORDER DATED 28.9.2017 IN OP 851/2009 OF FAMILY
                              COURT, KOLLAM
APPELLANT/PETITIONER:

         KRISHNAKUMARI, AGED 47, W/O.THILAKAN, THILAKALAYAM
         VEEDU, ELAMABALLOOR, KOLLAM.

          BY ADV SRI.SAJU J PANICKER


RESPONDENTS/RESPONDENTS:

    1    THILAKAN, AGED 50, THILAKALAYAM VEEDU,
         ELAMBALLOOR, KOLLAM-691001.

    2    AMBIKA, AGED 45, KARUVELIVILA VEEDU, PANTHAPAVILA
         PADINJATTATHIL, AYATHIL NAGAR-149, AYATHIL CHERRY,
         VADAKKEVILA, KOLLAM-691010.

    3    SUSEELA, AGED 48, D/O.VASUMATHI MUKALUVILA VEEDU,
         THAZHATHUMURIYIL, PERUMPUZHA, KOLLAM-691001.

         BY ADVS. SRI.K.SIJU
         SMT.RENY ANTO


     THIS MATRIMONIAL APPEAL HAVING COME UP FOR ADMISSION ON
23.09.2021,    THE    COURT    ON   THE    SAME   DAY   DELIVERED   THE
FOLLOWING:
 C.M.Appln.No.1290/2018 in Mat.Appeal No.418/2018 &
Mat.Appeal No.418/2018

                                -:2:-




                            JUDGMENT

Dated this the 23rd day of September, 2021

A.Muhamed Mustaque,J.

The learned counsel for the appellant submits that the matter is

not pressed. Accordingly, the application to condone delay and the

appeal are dismissed as not pressed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE Sd/-

DR. KAUSER EDAPPAGATH JUDGE kp True copy P.A. To Judge