Jayarani George vs Shinto N.V
2022 Latest Caselaw 1495 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
               THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
    WEDNESDAY, THE 2ND DAY OF FEBRUARY 2022 / 13TH MAGHA, 1943
                       MAT.APPEAL NO. 44 OF 2020
    AGAINST THE ORDER/JUDGMENT IN OP 154/2019 OF FAMILY COURT,
                                 THALASSERY
APPELLANT:

             JAYARANI GEORGE, AGED 32 YEARS, THUNDATHIL HOUSE,
             CHERUPUZHA VILLAGE, EDAVARAMBA, KANNUR DISTRICT, PIN-
             670 511.

             BY ADVS.
             O.V.MANIPRASAD
             SRI.JOSE ANTONY
             SRI.S.SHIV SHANKAR


RESPONDENT:

             SHINTO N.V., S/O.VARGHESE, AGED 36 YEARS, NJONDICKAL
             (H) CHUNGAKUNNU.P.O., KOTTIYOOR (VIA), KANNUR DIST.-670
             651, KOTTIYOOR VILLAGE.

             BY ADVS.
             SRI.A.C.VENUGOPAL
             SMT.VIDHYA. A.C


     THIS     MATRIMONIAL   APPEAL   HAVING   BEEN   FINALLY   HEARD   ON
02.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MAT.APPEAL NO. 44 OF 2020
                                  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 matter. Accordingly,

the Mat. Appeal is dismissed as not pressed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE PR