Suresh P.J vs Annie Mathew
2022 Latest Caselaw 5974 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
               THE HONOURABLE MR.JUSTICE C.S.DIAS
   TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                     OP(C) NO. 952 OF 2021
AGAINST THE ORDER DATED 19.03.2021 IN I.A.NO.7/2021 & I. A.
     NO.8/2021 IN O.S. NO.4/2019 OF SUB COURT, ALAPPUZHA
PETITIONER:

          SURESH P.J.,
          AGED 46 YEARS,
          PEEDIAKAL, THATHAMPALLY WARD,
          THATHAMPALLY P.O, ALAPPUZHA - 688013.

          BY ADV P.SHANES METHAR

RESPONDENTS:

    1     ANNIE MATHEW,
          AGED 52,
          W/O. MATHEW C MATHEW,
          CHIRAYIL HOUSE, VAZHICHERRY WARD,
          ALAPPUZHA - 688001.

    2     BINDU ELIZABETH MATHEW,
          D/O. MATHEW C MATHEW, CHIRAYIL HOUSE,
          VAZHICHERRY WARD, ALAPPUZHA - 688001.

    3     BINU MATHEW
          S/O. MATHEW C MATHEW, CHIRAYIL HOUSE,
          VAZHICHERRY WARD, ALAPPUZHA - 688001.

          BY ADV S.SUJINI

      THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 31.05.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C)No.952/2021

                                    -:2:-




                     Dated this the 31st day of May,2022

                           JUDGMENT

The learned counsel appearing for the petitioner

submits that the subject matter in dispute between the

parties has been settled and the original petition may

be dismissed as not pressed.

2. The said submission is recorded.

The original petition is dismissed as not pressed.

Sd/-

C.S.DIAS,JUDGE

DST/31.05.22 //True copy/

P.A.To Judge