Makkandi Sreedharan vs Alakkadan Chandri
2022 Latest Caselaw 9681 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                 &
        THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
 THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
                    MAT.APPEAL NO. 7 OF 2018
   AGAINST THE ORDER/JUDGMENT IN OP 548/2013 OF FAMILY
                       COURT, THALASSERY
APPELLANT:

         MAKKANDI SREEDHARAN, AGED 56 YEARS, S/O.
         ANANDAN, SHANTHA NAIR, PO., PINARAYITHALASSERY
         PIN-670 741

         PRESENTLY RESIDING NEAR ULIYIL POST OFFICE,PO.,
         ULIYIL, CHAVASSERY, KANNUR DISTRICT

        BY ADV SRI.C.P.PEETHAMBARAN



RESPONDENT:

         ALAKKADAN CHANDRI, AGED 51 YEARS, D/O.
         CHATHU,SHANTHA NIVAS, PO.,OLAVILAM THALASSERY
         TALUK,DISTRICT PIN-673 313

         BY ADV SMT.SHERLY THOMAS




     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
25.08.2022,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 MAT.APPEAL NO. 7 OF 2018

                                 ..2..




                   J U D G M E N T

A. Muhamed Mustaque, J

The learned counsel for the appellant submits that

the appellant does not want to pursue the appeal.

Accordingly, this Mat. Appeal is dismissed as not pressed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE PR