Manu Devassy vs Sniya Chacko
2022 Latest Caselaw 4684 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
                                  &
               THE HONOURABLE MR.JUSTICE BASANT BALAJI
    FRIDAY, THE 22ND DAY OF APRIL 2022 / 2ND VAISAKHA, 1944
                      MAT.APPEAL NO. 302 OF 2022
  AGAINST THE ORDER IN IA 2369/2019 IN OP 2588/2019 OF FAMILY
                            COURT,THRISSUR
APPELLANT/S:

    1     MANU DEVASSY,AGED 33 YEARS
          S/O. DEVASSY,PULLOKKARA, ALOOR P.O.,
          ALOOR VILLAGE, DESOM, CHALAKKUDY TALUK, THRISSUR
          DISTRICT 680 083.
    2     DEVASSY, AGED 67 YEARS
          S/O. KUNJUVAREETH,PULLOKKARA, ALOOR P.O.,
          ALOOR VILLAGE, DESOM, CHALAKKUDY TALUK, THRISSUR
          DISTRICT 680 083.
    3     SHERLI, AGED 61 YEARS,
          W/O. DEVASSY,PULLOKKARA, ALOOR P.O.,
          ALOOR VILLAGE, DESOM, CHALAKKUDY TALUK, THRISSUR
          DISTRICT 680 083.
          BY ADVS.
          GIRIJA K GOPAL
          K.N.VIGY

RESPONDENT/S:

          SNIYA CHACKO,AGED 26 YEARS
          D/O. IMMATTY CHACKO EDAPPALAM DESOM, PATTIKKAD P.O.,
          THRISSUR TALUK, PATTIKKAD VILLAGE, THRISSUR DISTRICT
          680 652.
          BY ADV.KRISHNAPRASAD

     THIS MATRIMONIAL APPEAL HAVING COME UP FOR ADMISSION ON
22.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                  2
Mat.Appeal No. 302 of 2022

            C.S DIAS & BASANT BALAJI, JJ.
                    ---------------------------
            Mat.Appeal No. 302 of 2022
                   -----------------------------
          Dated this the 22nd day of April, 2022.

                             JUDGMENT

C.S.DIAS, J.

The learned counsel appearing for the appellants

seeks leave to withdraw the appeal without prejudice to

their right to file a fresh original petition under Article

227 of the Constitution of India. The said submission is

recorded. The appeal is dismissed as withdrawn. The

Registry shall return the certified copy of the order

produced along with the appeal.

sd/-

C.S.DIAS JUDGE

sd/-

BASANT BALAJI JUDGE sks/22.4.2022

Mat.Appeal No. 302 of 2022

APPENDIX OF MAT.APPEAL 302/2022

APPELLANTS' ANNEXURES Annexure A1 TRUE COPY OF IA NO. 2369/2019 IN OP 2588 OF 2019 ON THE FILES OF FAMILY COURT, THRISSUR.

Annexure A2 TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY THE RESPONDENT ON 2.12.2019 (WRONGLY SHOWN AS IA NO 2369/2019 IN GOP 912 OF 2019 ON THE FILES OF FAMILY COURT, IRINJALAKKUDA IN THE COPY SERVED TO APPELLANTS.) Annexure A3 TRUE COPY OF ORDER DATED 2.2.2022 IN MP 2176/2019 IN MC 698/2019 PASSED BY THE FAMILY COURT, THRISSUR.