Raveendran vs Sudharma
2022 Latest Caselaw 1412 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
       THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                  &
             THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
  TUESDAY, THE 1ST DAY OF FEBRUARY 2022 / 12TH MAGHA, 1943
                 MAT.APPEAL NO. 369 OF 2017
  AGAINST THE JUDGMENT IN OP(HMA) NO. 1499/2013 OF FAMILY
                     COURT, MAVELIKKARA
PETITIONER:

         RAVEENDRAN
         S/O. THANKAPPAN, CHIRAYUDEMEL VEEDU, UMBERNADU
         MURI, THEKEKARA VILLAGE, MAVELIKKARA TALUK.

         BY ADVS.
         SRI.T.P.PRADEEP
         SRI.P.K.SATHEES KUMAR



RESPONDENT/RESPONDENT:

         SUDHARMA
         D/O. GOPALAN, KOTTACKATTUVILAYIL, MANKAMKUZHI
         P.O., VETTIYAR VILLAGE, MAVELIKKARA TALUK-690101.

         BY ADVS.
         SRI.GEORGE VARGHESE(PERUMPALLIKUTTIYIL)
         SRI.MANU SEBASTIAN




     THIS MATRIMONIAL APPEAL HAVING COME UP FOR ADMISSION ON
01.02.2022,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 MAT.APPEAL NO. 369 OF 2017

                                 2


                  A.MUHAMED MUSTAQUE &
                       SOPHY THOMAS, JJ.
          ------------------------------------------------
                  Mat.Appeal. No.369 of 2017
          -------------------------------------------------
            Dated this the 01st day of February, 2022

                             JUDGMENT

A.Muhammed Mustaque, J.

Learned counsel for the petitioner by filing a not pressed

memo submitted that the above appeal is not pressed.

Recording the above submission as well as the memo, the

appeal stands dismissed as not pressed.

Sd/-A.MUHAMED MUSTAQUE, JUDGE

Sd/-SOPHY THOMAS, JUDGE lsn