Vanju Kamal vs Anjali V.Das
2024 Latest Caselaw 5520 Ker

Kerala High Court

Vanju Kamal vs Anjali V.Das on 16 February, 2024

Author: Anu Sivaraman

Bench: Anu Sivaraman

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
        THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                               &
       THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
 FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
                MAT.APPEAL NO. 248 OF 2022
     AGAINST THE JUDGMENT IN OPGW 2227/2016 OF FAMILY
                 COURT,THIRUVANANTHAPURAM
APPELLANT/PETITIONER:

         VANJU KAMAL,
         AGED 40 YEARS, S/O. KAMALASANAN,
         RESDING AT MANJU VILLA,
         KADAKKAL P.O, KOLLAM 691 536.

         BY ADVS.
         BLAZE K. JOSE
         AAFINA SANTHOSH(K/1657/2020)
         NIKHIL SANJAY(K/001778/2020)
         TREESA ROSE(K/000813/2023)


RESPONDENT/RESPONDENT:

         ANJALI V.DAS,
         AGED 34 YEARS, D/O. ANILA,
         VILAYIL VEEDU, MEVETTOOR P.O, VARKALA
         PRESENTLY RESIDING AT, 1D2SFS HOMES,
         SKYLINE PLAZA, VELLAYAMBALAM P.O,
         THIRUVANANTHAPURAM 695 010.

         BY ADVS.
         T.S.MAYA (THIYADIL)
         C.VIJAYAKUMARI

     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
ON 16.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
        Mat. Appeal.248/2022.
                                         2




                                 JUDGMENT

Dated this the 16th day of February, 2024

Anu Sivaraman, J.

It is submitted by the learned counsel appearing on either side

that the matter stands settled. A not press memo has been filed to that

effect. Not press memo is recorded. The Mat Appeal is dismissed as not

pressed.

Sd/-

ANU SIVARAMAN, JUDGE

Sd/-

C. PRATHEEP KUMAR, JUDGE sou.

Mat. Appeal.248/2022.

APPENDIX OF MAT.APPEAL 248/2022

PETITIONER ANNEXURES

Annexure A1 THE TRUE COPY OF THE JUDGMENT DATED 9.12.2019 OF THIS HON'BLE COURT IN

Annexure A2 THE TRUE COPY OF THE RECEIPTS EVIDENCING PAYMENT OF FEES REMITTED BY THE PETITIONER TO LOYOLA ICSE SCHOOL TRIVANDRUM.

Annexure A3 THE TRUE COPY OF THE DOCUMENTS EVIDENCING NEFT TRANSFER OF FUNDS FROM THE ACCOUNT OF THE PETITIONER IN SBI BANK TO THE SOUTH INDIAN BANK ACCOUNT OF THE RESPONDENT.

Annexure A4 THE TRUE COPY OF THE CERTIFICATE OF INSURANCE ISSUED BY TATA AIG INSURANCE EVIDENCING PAYMENT OF PREMIUM FOR COVERAGE OF PETITIONER'S SON.