Deepa vs Pratheeshkumar
2021 Latest Caselaw 20355 Ker

IN TRE HIGH COURT OF RERALA AT ERNARULAM

FRESENT
TSE RQNOURARLE MR. JUSTICE A. MUBAMED MUSTAOUE
&

TERE NONQURABLE DR. JUSTICE KAUSEE EDAPPAGATS
THURSOAY, THE SO°s DAY OF SEINTEMBER 2021 / YR ASWINA, 1943
MAT APERAL MO. 735 OF 2078
AGAINST THE ORDER/ JUDGMENT IN OF (RMA) NO. 2860/2013 OF FPAMTLY
COURT, ALAPPUERA

APPELLANT (So
DEEPA, D/C. DINESEAN, RIRUDORUSEY,
SL PURAM PO., CHERTHALA, ALAPPUSHA.
BY ADY SRY .P.SHANES METRAR

RESPONDENT /S :

PRATEBESRRUMAR, §/2, SIVAPRARASR , RUNAMBURPURACKAL, KALAPBURA WARD, TREMBOLY. FO., ALAPRYERA-SSR134 .

SIVAPRARASS, KUNAMPURPURACKAL, KALAPPURA WARD, SROUMPOLY. FO., RLASPUERA-G88224 .

3 MAETLAMANT, W/O. SIVAPRARASR , RUNANPURPURACRAL, KALAPPURA WARD, TRUMPOLY. PO. , ALAPPUEZHA~S8a1S¢

BY ADY SRI.S .SEANAVAS KEAN

TRIS MATRIMONTAL APPEAL RAVING BEEN FINALIAY SEARO ON 30.08.2021, THE COURT ON TRE SAME DAY ORLIVERED 'Re

PORLOWNING :

MAT. APPEAL NO. 7SS/S018 =

AMuhamed Mustaque, |.

This Mat.Appeal was filed challenging dismissal of a pelition for divorce filed by the appellant. Pending appeal, the disputes have been resolved and parties fled a joint petition for divorce.

the said petition has been allowed on 28.05.2019. The

We, recording the settlement, dispose of this case as settled, The compromise agreement produced alongs with LANo.1 of 2021 will form part of the judgment,

Sd /~ A.MURAMED MUSTAOQUE, JUDGE

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OR, RRUSER RDAPPAGATH. JUDGE

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