Sanjeeva Prabhu vs Usha R. Pisharadi
2023 Latest Caselaw 6363 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
       THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                             &
         THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
  MONDAY, THE 12TH DAY OF JUNE 2023 / 22ND JYAISHTA, 1945
                MAT.APPEAL NO.1056 OF 2017
 AGAINST THE ORDER DATED 20/06/2017 IN O.P.NO.400/2013 OF
                    FAMILY COURT, TIRUR
                           ----
APPELLANT/PETITIONER:

         SANJEEVA PRABHU, AGED 60 YEARS,
         S/O.LATE PRABHAKARAN NAIR, ATHIRA,
         CHANDANAKAVU, THIRUNNAVAYA P.O.,
         MALAPPURAM DISTRICT, NOW RESIDING AT SHARON
         HOUSE, H.NO.366/W10, NEAR YATHEEM KHANA,
         MUNDUPARAMBA P.O., MALAPPURAM DISTRICT.
         BY ADV.SRI.M.PREMCHAND


RESPONDENT/RESPONDENT:

         USHA R. PISHARADI, D/O.K.RAMA PISHARADI,
         AGED 60 YEARS, ATHIRA, CHANDANAKAVU,
         THIRUNNAVAYA P.O., TIRUR TALUK - 676 301,
         MALAPPURAM DISTRICT, KALPAKAMCHERY POLICE
         STATION LIMIT.
         BY ADV. SRI.K.RAKESH


THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
12.06.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Mat.Appeal No.1056/2017           2




                              JUDGMENT

A.Muhamed Mustaque, J.

This appeal was filed by the appellant

challenging the judgment of the Family Court,

dismissing the petition for divorce. Pending

appeal, he passed away.

In view of the above, nothing further survives

in the matter. Accordingly, this appeal is

dismissed as abated.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE ln