Sujila vs Unnikkuttan
2024 Latest Caselaw 11043 Ker

Kerala High Court

Sujila vs Unnikkuttan on 12 April, 2024

Author: Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
     THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                             &
           THE HONOURABLE MR. JUSTICE P.M.MANOJ
 FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946

                MAT.APPEAL NO. 658 OF 2021

    AGAINST THE JUDGMENT AND DECREE DATED 10.09.2021 IN
       OP NO.498 OF 2015 OF FAMILY COURT, OTTAPPALAM

APPELLANT/PETITIONER:

          SUJILA
          AGED 44 YEARS, D/O. SANKARANARAYANA GUPTHAN,
          AMBALATH VEEDU, KULAPPADAM POST,
          KUMARAMPUTHUR VAZHI, MANNARKKAD TALUK,
          PALAKKAD DIST- 678 593

          BY ADV R.SREEHARI

RESPONDENTS/RESPONDENTS:

    1     UNNIKKUTTAN
          AGED 50 YEARS,S/O. KUNJU GUPTHAN,
          POTHIYEDATH VEEDU, VAZHEMBURAM POST,
          OTTAPALAM TALUK, PALAKKAD DISTRICT 678 633

    2     KUNJUGUPTHAN
          AGED 81 YEARS, S/O. KUTTAGUPTHAN,
          RESIDING AT POTHIYEDATH VEEDU, VAZHEMBURAM POST,
          OTTAPALAM TALUK, PALAKKAD DISTRICT 678 633


          SRI P JAYARAM, FOR PARTY RESP.



     THIS MATRIMONIAL APPEAL HAVING COME UP FOR ADMISSION
ON 12.04.2024, ALONG WITH Mat.Appeal.661/2021, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
                                     2

Mat Appeal Nos.658 & 661 of 2021




          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                              &
            THE HONOURABLE MR. JUSTICE P.M.MANOJ
  FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946

                        MAT.APPEAL NO. 661 OF 2021

     AGAINST THE JUDGMENT AND DECREE DATED 10.09.2021 IN
        OP NO.235 OF 2016 OF FAMILY COURT, OTTAPPALAM

APPELLANT/RESPONDENT:

                SUJILA
                AGED 44 YEARS
                D/O. SANKARANANRAYANA GUPTHAN, AMBALATHU VEEDU,
                KULAPPADAM POST, MANNARKKAD TALUK, PALAKKAD
                DISTRICT-678 583

                BY ADV R.SREEHARI


RESPONDENT/PETITIONER:

                UNNIKUTTAN
                AGED 50 YEARS
                S/O. KUNHU GUPTHAN, POTHIYODATHU VEEDU, VAZHAMBURAM
                POST, KARAKURUSSI AMSOM, MANNARKKAD TALUK,
                PALAKKAD DISTRICT-678 633

                BY ADV RAJESH SIVARAMANKUTTY



     THIS MATRIMONIAL APPEAL HAVING COME UP FOR ADMISSION
ON 12.04.2024, ALONG WITH Mat.Appeal.658/2021, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
                                       3

Mat Appeal Nos.658 & 661 of 2021




                                   JUDGMENT

Raja Vijayaraghavan, J.

When these matters are taken up, the learned counsel appearing

for the petitioner submits that a memo has been filed stating that the

reliefs sought have become infructuous and requests that these petitions

be dismissed as not pressed.

In view of the said submission, these petitions are dismissed as not

pressed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

Sd/-

P.M.MANOJ JUDGE IAP