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Suseela vs Steephen
2022 Latest Caselaw 1638 Ker

Citation : 2022 Latest Caselaw 1638 Ker
Judgement Date : 15 February, 2022

Kerala High Court
Suseela vs Steephen on 15 February, 2022
                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                      &
                  THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
        TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
                         MAT.APPEAL NO. 498 OF 2014
  AGAINST THE ORDER/JUDGMENT IN OP 769/2006 OF FAMILY COURT,TRIVANDRUM
APPELLANT:

              SUSEELA, D/O.CHELLAMMA, NANNAMKUZHY, POOMUKHATHU HOUSE,
              KATTACHALKUZHY P.O, BALARAMAPURAM, PALLICHAL VILLAGE,
              NEYYATTINKARA TALUK.

              BY ADV SRI.M.DINESH


RESPONDENT:

              STEEPHEN, S/O.NESSAYYAN, RESIDING AT THALACHAN VILA, WORKING
              AS ASSISTANT GRADE 1, TELK (TRANSFORMERS AND ELECRRICALS,
              KERALA)ANGAMALY, ERNAKULAM 683 572.

              CORRECTED AS
              M. STEPHEN, ARUN VILLA, KURUMAKKARA, ADOOR P.O.
              PATHANAMTHITTA DISTRICT.

              ADDRESS CORRECTED AS PER ORDER DTD 23-11-15 IN IA 2647/15 IN
              MAT. APPEAL 498/2014.

              BY ADVS.
              SMT.ASHA BABU
              SMT.ASHA BABU


     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD       ON 15.02.2022,
ALONG WITH Mat.Appeal.499/2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Mat.Appeal Nos.498/2014 & 499/2014
                                      2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                      &
                  THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
         TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
                         MAT.APPEAL NO. 499 OF 2014
  AGAINST THE ORDER/JUDGMENT IN OP 150/2006 OF FAMILY COURT,TRIVANDRUM
APPELLANT:

              S.S. ANUKRISHNAN, AGED 24 YEARS, D/O.SUSEELA, RESIDING AT
              POOMUKHATHU HOUSE, THANNAMKUZHY, KATTACHAKUZHY.P.O.,
              BALARAMAPURAM, THIRUVANANTHAPURAM, PALLICHAL VILLAGE,
              NEYYATTINKARA TALUK.

              BY ADV SRI.M.DINESH


RESPONDENT:

     1        STEEPHEN, S/O. NESSAN, THACHOTTU HOUSE, THALACHAMVILA,
              PARASSALA, THIRUVANANTHAPURAM,

              NOW WORKING AS OFFICE ASSISTANT, TELK, ANGAMALY, ERNAKULAM
              683 572

              M.STEPHEN
              ARUN VILLA, KURUMBAKKARA, ADOOR P.O, PATHANAMTHITTA DISTRICT
              (ADDRESS CORRECTED AS PER ORDER DTD 23-11-15 IN IA 2657/2015
              IN MAT APPEAL 499/14)

     2        THE MANAGING DIRECTOR
              TELK, ANGAMALY, ERNAKULAM. 683 572.
     3        THE PERSONEL MANAGER
              TELK, ANGAMALY, ERNAKULAM. 683 572.
              BY ADVS.
              SMT.ASHA BABU
              SMT.ASHA BABU


     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON 15.02.2022,
ALONG WITH Mat.Appeal.498/2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Mat.Appeal Nos.498/2014 & 499/2014
                                     3

                        J U D G M E N T

[Mat.Appeal Nos.498/2014, 499/2014]

A. Muhamed Mustaque, J The learned counsel for the petitioners submits that

the matter has become infructuous. Accordingly, these

matters are dismissed as infructuous.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE PR

 
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