Paulson vs Sandhya
2023 Latest Caselaw 1483 Ker

       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
      THE HONOURABLE MR.JUSTICE ANIL K.NARENDRAN
                           &
       THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
  FRIDAY, THE 20TH DAY OF JANUARY 2023 / 30TH POUSHA,
                          1944
               MAT.APPEAL NO.70 OF 2019
AGAINST THE JUDGMENT DATED 25.02.2014 IN O.P.NO.2373 OF
    2011 ON THE FILE OF THE FAMILY COURT, THRISSUR
APPELLANT:

         PAULSON,
         AGED 44 YEARS, S/O. JOSE,
         ACHANDI HOUSE, THIRUTHUR TEMPLE ROAD,
         ANCHERI DESOM, OLLUR VILLAGE, THRISSUR TALUK

         BY ADV PREMCHAND M.



RESPONDENT:

         SANDHYA,
         AGED 38 YEARS
         D/O JOHNY, NEELAMKAVIL HOUSE, PRATHIBHA ROAD,
         ANCHERI DESOM, OLLUR VILLAGE, THRISSUR-680306

         BY ADVS.
         SRI.SANTHOSH P.PODUVAL
         SMT.R.RAJITHA




     THIS MATRIMONIAL APPEAL HAVING COME UP FOR ADMISSION
ON 20.01.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                        2

Mat. Appeal No.70 of 2019



                                   JUDGMENT

Anil K. Narendran, J.

The appellant is the respondent in O.P.No.2373 of 2011

on the file of the Family Court, Thrissur, which is one filed by

the respondent herein-wife, seeking a decree of divorce on

the ground of cruelty. That original petition was allowed by

the judgment and decree dated 25.02.2014 by granting a

decree of divorce and the marriage solemnized between the

parties on 19.02.2006 is dissolved with effect from the date

of that judgment. Feeling aggrieved, the appellant filed this

appeal before this Court, invoking the provisions under

Section 19(1) of the Family Courts Act, 1984, along with C.M.

Application No.1 of 2019 for condonation of delay.

2. On 12.06.2019, when this appeal came up for

consideration, consolidated notice by speed post was ordered

to the respondent in both the appeal and C.M. Application.

3. Today, when this matter is taken up for

consideration, it is submitted by the learned counsel for the

appellant-husband and also the learned counsel for the

respondent-wife that the parties have settled the disputes in

mediation.

Mat. Appeal No.70 of 2019

4. The learned counsel for the appellant-husband

would submit that the appellant do not want to prosecute this

appeal further and therefore, the same may be dismissed.

Recording the aforesaid submissions made by the

learned counsel for the appellant, this appeal is dismissed.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE MIN