Omanakuttan B vs Seenamol S
2023 Latest Caselaw 10093 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                 THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

          MONDAY, THE 18TH DAY OF SEPTEMBER 2023 / 27TH BHADRA, 1945

                                RPFC NO. 343 OF 2023



     AGAINST THE ORDER/JUDGMENT MC 199/2020 OF FAMILY COURT, MAVELIKKARA

REVISION PETITIONER/RESPONDENT:
             OMANAKUTTAN B AGED 53 YEARS S/O BALAKRISHNAN MEENATHETHIL
             PADEETTATHIL, CHUNAKKARA P O, MAVELIKKARA ALAPPUZHA DISTRICT, PIN
             - 690534

             BY ADVS.
             MANJUSHA K
             M.T.SURESHKUMAR
             SREELAKSHMI SABU
             RESWIN A. KHADIR


RESPONDENTS/PETITIONERS:
      1      SEENAMOL S AGED 41 YEARS D/O DAMODHARAN, ACHU NIVAS CHUNAKKARA
             EAST, CHUNAKKARA P O, MAVELIKKARA, ALAPPUZHA DISTRICT, PIN -
             690534

     2       ACHU AGED 20 YEARS S/O SEENAMOL S, ACHU NIVAS CHUNAKKARA EAST,
             CHUNAKKARA P O, MAVELIKKARA, ALAPPUZHA DISTRICT, PIN - 690534

     3       SWATHI LEKSHMI AGED 17 YEARS D/O SEENAMOL S, ACHU NIVAS
             CHUNAKKARA EAST, CHUNAKKARA P O, MAVELIKKARA, ALAPPUZHA DISTRICT
             REPRESENTED BY SEENAMOL S (MOTHER ), PIN - 690534


      THIS   REV.PETITION(FAMILY    COURT)   HAVING    COME   UP   FOR   ADMISSION   ON

18.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.P.F.C.NO.343 OF 2023

                             2




                            O R D E R

Learned counsel for the revision petitioner seeks

permission to withdraw the Revision Petition.

Permission granted. Accordingly, the Revision Petition is

dismissed as withdrawn.

Sd/-

MOHAMMED NIAS C.P.

JUDGE shg