K.G.Sreekumar vs Bindu K.K
2022 Latest Caselaw 7761 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 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944
                     MAT.APPEAL NO. 90 OF 2021
  AGAINST THE ORDER/JUDGMENT IN OP 2505/2016 OF FAMILY
                         COURT,TRIVANDRUM
APPELLANT:

         K.G.SREEKUMAR, AGED 56 YEARS, S/O. GANGADHARAN
         NAIR, KULATHURAZHIKAM, PANTHAPLAVU P.O.,
         PATTAZHI, KOTTARAKKARA TALUK, KOLLAM DISTRICT.

         BY ADV MARY BENJEMIN



RESPONDENTS:

         BINDU K.K., AGED 51 YEARS, D/O.KAMALAMMA,
         CHELLAMANGALAM, T.C.16/369, EDAPAZHINJI,
         THIRUVANANTHAPURAM.

         BY ADV SRI.T.K.ANANDA KRISHNAN




     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
28.06.2022,    THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 MAT.APPEAL NO. 90 OF 2021

                              ..2..


                   J U D G M E N T

A. Muhamed Mustaque, J

This appeal is filed at the instance of the husband,

challenging the decree of divorce granted in favour of the

respondent-wife under the Hindu Marriage Act, 1955.

Pending appeal, the parties agreed to invoke Section 13B

of the Hindu Marriage Act, 1955 and filed joint petition

before this Court.

2. The appellant is present before this Court as

party in person. The respondent appeared before this

Court on 1.06.2022 and she has no objection in allowing

the petition filed under Section 13B of the Hindu Marriage

Act, 1955. Accordingly, we allow this appeal and dissolve

the marriage under Section 13B of the Hindu Marriage Act,

1955.

This appeal is disposed of superseding the impugned

judgment and in terms of the petition filed under Section

13B of the Hindu Marriage Act, 1955.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE Sd/-

SOPHY THOMAS, JUDGE PR MAT.APPEAL NO. 90 OF 2021

..3..

APPENDIX OF MAT.APPEAL 90/2021

PETITIONER ANNEXURES

ANNEXURE A1 COPY OF THE ORIGINAL PETITION NO.2505 OF 2016 FILED BY THE RESPONDENT BEFORE THE FAMILY COURT THIRUVANANTHAPURAM.

ANNEXURE AII COPY OF THE LETTER DATED 17.5.2016 SENT BY THE RESPONDENT TO THE APPELLANT.

ANNEXURE A III COPY OF THE LETTER DATED 10.6.2016 SENT BY THE RESPONDENT TO THE APPELLANT.

ANNEXURE A IV CD CONTAINING VOICE MESSAGE OF THE RESPONDENT.