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Mithu Tushar vs Praveen Ravi
2024 Latest Caselaw 9387 Ker

Citation : 2024 Latest Caselaw 9387 Ker
Judgement Date : 3 April, 2024

Kerala High Court

Mithu Tushar vs Praveen Ravi on 3 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

   WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946

                      MAT.APPEAL NO. 455 OF 2019

 AGAINST THE JUDGMENT DATED 25.01.2019 IN OP NO.268 OF 2016 OF
                    FAMILY COURT, PALAKKAD

APPELLANT:

             MITHU TUSHAR
             AGED 33 YEARS
             AGED 33 YEARS,D/O TUSHAR,KOLEMKOTTIL HOUSE,PATTOLA,
             MANAPPADAM POST,ALATHUR TALUK, PALAKKAD DISTRICT-678687.

             BY ADV T.K.SANDEEP


RESPONDENTS:

     1       PRAVEEN RAVI
             AGED 36 YEARS,S/O.M.K.RAVI,NO.23,RADHA
             NIVAS,OPP-JAYALAKSHMI SCHOOL,MARUTHUSEVA NAGAR
             POST,BANGALORE-560033.

     2       M.K.RAVI,
             AGED ABOUT 67 YEARS,S/O.KUTTY,NO.23,RADHA
             NIVAS,OPP-JAYALAKSHMI SCHOOL,MARUTHUSEVA NAGAR
             POST,BANGALORE-560033.

             BY ADV SRI.M.SASINDRAN



     THIS MATRIMONIAL APPEAL HAVING COME UP FOR ADMISSION ON
03.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Mat. Appeal No. 455 of 2019           2




                                  JUDGMENT

Raja Vijayaraghavan, J.

When the matter was taken up for consideration, Sri. Sandeep T. K., the

learned counsel appearing for the petitioner submits that parties have resolved

their entire disputes and have executed a Memorandum of Agreement under

Section 89 of the Code of Civil Procedure detailing their understanding. It is

submitted that the Memorandum of Agreement has been produced in

Mat. Appeal No.510 of 2019. It is submitted that this petition can be closed as

withdrawn.

This Mat. Appeal is dismissed as withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

Sd/-

P.M.MANOJ JUDGE DCS

 
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