Faisal.T.M vs Shereena.K
2023 Latest Caselaw 7446 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 4TH DAY OF JULY 2023 / 13TH ASHADHA, 1945
                     MAT.APPEAL NO. 497 OF 2019
   AGAINST THE ORDER IN OP 1351/2016 DATED 29.04.2017 OF FAMILY
                            COURT,THRISSUR
APPELLANTS/RESPONDENTS IN O.P 1351/2016:

    1       FAISAL.T.M
            AGED 38 YEARS
            S/O.MODUNNI, THEKKATH VALAPPIL HOUSE, KALLUMPURAM,
            KADAVALLUR.P.O., VILLAGE, TALAPPILLY TALUK, PIN-680543.
    2       MOIDUNNI
            AGED 68 YEARS
            S/O.KASIM, THEKKATH VALAPPIL HOUSE, KALLUMPURAM,
            KADAVALLUR.P.O., VILLAGE, TALAPPILLY TALUK,PIN-680543
    3       KHADEEJA
            AGED 60 YEARS
            W/O.MOIDUNNI, THEKKATH VALAPPIL HOUSE, KALLUMPURAM,
            KADAVALLUR.P.O., VILLAGE, TALAPPILLY TALUK, PIN-680543
            BY ADVS.
            SRI.K.MOHANAKANNAN
            SRI.P.T.SHAHUL HAMEED


RESPONDENT/PETITIONER IN O.P 1351/2016:

            SHEREENA.K
            AGED 32 YEARS
            D/O.BEERAVU, KOMATHETHIL HOUSE, MOOKKUTHALA.P.O.,
            NANNAMUCK VILLAGE, PONNANI TALUK, PIN-679574
            BY ADVS.
            SRI.BABU KARUKAPADATH
            SMT.M.A.VAHEEDA BABU
            SRI.P.U.VINOD KUMAR
            SRI.AVINASH P RAVEENDRAN
            SMT.ARYA RAGHUNATH
            SRI.A.HAROON RASHEED


     THIS   MATRIMONIAL   APPEAL    HAVING   COME   UP   FOR   ADMISSION   ON
04.07.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MAT.APPEAL NO. 497 OF 2019


                              -2-

                             JUDGMENT

A.Muhamed Musaque, J.

Today when the matter was taken up, learned

counsel for the respondent+ submitted that the

appellant had discharged the entire liability and

therefore, not willing to prosecute the matter any

further.

In view of the submission made above, the Mat

Appeal is dismissed as not pressed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE

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