Kattayi Musthafa vs Parambantakath Kunhamina
2022 Latest Caselaw 9799 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                &
            THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
     FRIDAY, THE 26TH DAY OF AUGUST 2022 / 4TH BHADRA, 1944

                   MAT.APPEAL NO. 603 OF 2017

            OP 360/2015 OF THE FAMILY COURT, KANNUR

APPELLANT/RESPONDENT:

           KATTAYIL MUSTHAFFA,
           AGED 67 YEARS,
           S/O IBRAHIM, NO OCCUPATION, RESIDING AT 'KATTAYIL HOUSE',
           NEAR BADAR PALLI, ATHAZHAKUNNU, P.O. KAKKAD, KANNUR-670005.

           BY ADV SRI.V.RAMKUMAR NAMBIAR


RESPONDENT/PETITIONER:

           PARAMBANTAKATH KUNHAMINA,
           D/O ABDUL HAMEED, AGED 52 YEARS, HOUSE WIFE,'BUSHARAS',
           NEAR PULIMUKKU PALLI, KUNHIPALLI, P O KAKKAD,
           KANNUR-670005.

           BY ADV SMT.C.LEENA



     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
26.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Mat.Appeal No.603 of 2017
                                         2




                          A.MUHAMED MUSTAQUE &
                              SOPHY THOMAS, JJ.
                 -------------------------------------------------
                         Mat.Appeal No. 603 of 2017
             -------------------------------------------------
                 Dated this the 26th day of August, 2022
                              JUDGMENT

A.Muhamed Mustaque, J.

The learned counsel appearing for the appellant seeks

permission to withdraw this appeal. Permission is granted.

Accordingly, this Mat. Appeal is dismissed as withdrawn.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE DSV/29.08.2022