Mahesh P.Raj vs Swapna Thundiyil Deepam
2024 Latest Caselaw 16853 Ker

Kerala High Court

Mahesh P.Raj vs Swapna Thundiyil Deepam on 12 June, 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 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
                 MAT.APPEAL NO. 175 OF 2017
AGAINST THE ORDER/JUDGMENT DATED 09.09.2016 IN OP NO.1820
OF 2013 OF FAMILY COURT,THRISSUR
APPELLANT/S:

          MAHESH P.RAJ, AGED 37 YEARS, S/O.P.K.RAJENDRAN,
          POOVATHUMKADAVIL HOUSE,
          PANANGAD.P.O, THRISSUR DISTRICT.

          BY ADVS.
          SRI.SANTHOSH P.PODUVAL
          SMT.R.RAJITHA
          SMT.VINAYA V.NAIR
          SRI.VYSAKH VIJAYAN


RESPONDENT/S:

          SWAPNA THUNDIYIL DEEPAM
          D/O.THUNDIYIL VIJAYAN,5/460,KRTVS SRIRAM
          NAGAR,RAMASWAMY NAGAR EAST,UDUMALPET,TIRUPUR,TAMIL
          NADU,PIN-642126.

          BY ADVS.
          SHYAM PADMAN
          C.M.ANDREWS
          P.T.MOHANKUMAR
          BOBY M.SEKHAR
          LAYA MARY JOSEPH

     THIS MATRIMONIAL APPEAL HAVING COME UP FOR FINAL
HEARING ON 12.06.2024, ALONG WITH RPFC.80/2017, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
                                    2

Mat.Appeal No.175 of 2017
& RP(FC) No.80 of 2017




          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 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
                     RPFC NO. 80 OF 2017
AGAINST THE ORDER/JUDGMENT DATED 09.09.2016 IN MC NO.312
OF 2014 OF FAMILY COURT,THRISSUR
REVISION PETITIONER/S:

              MAHESH P.RAJ, AGED 37 YEARS, S/O.P.K.RAJENDRAN,
              POOVATHUMKADAVIL HOUSE, PANANGAD P.O.,
              THRISSUR DISTRICT.

              BY ADVS.
              SRI.SANTHOSH P.PODUVAL
              SMT.R.RAJITHA
              SMT.VINAYA V.NAIR
              SRI.VYSAKH VIJAYAN


RESPONDENT/S:

              SWAPNA THUNDIYIL DEEPAM
              D/O.THUNDIYIL VIJAYAN, 5/460, KRTVS SRIRAM NAGAR,
              RAMASWAMY NAGAR EAST, UDUMALPET, TIRUPUR, TAMIL NADU,
              PIN-642126.

              BY ADVS.
              SRI.SHYAM PADMAN
              SRI.C.M.ANDREWS
              SRI.P.T.MOHANKUMAR
              SMT.BOBY M.SEKHAR

THIS REV.PETITION(FAMILY COURT) HAVING COME UP FOR FINAL
HEARING ON 12.06.2024, ALONG WITH Mat.Appeal.175/2017, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                     3

Mat.Appeal No.175 of 2017
& RP(FC) No.80 of 2017




                                JUDGMENT

Raja Vijayaraghavan, J.

A petition seeking withdrawal of these matters has been filed. It is

stated therein that the marriage between the parties was dissolved by a

decree of divorce pursuant to a settlement arrived at between them in

SLP (Crl.) No. 2140 of 2023 on the file of the Apex Court. A copy of the

order has also been produced.

In that view of the matter, the request of the appellant to grant

him permission to withdraw the above matters are granted.

sd/-

RAJA VIJAYARAGHAVAN V JUDGE

sd/-

P.M.MANOJ JUDGE

das

PETITIONER ANNEXURES

Annexure -A A COPY OF ORDER DATED 08.08.2023 IN SLP.(CRL).NO.2140 OF 2023 OF HONOURABLE SUPREME COURT OF INDIA

APPENDIX OF MAT.APPEAL 175/2017

PETITIONER ANNEXURES

Annexure -A A COPY OF THE ORDER DATED 08-08-2023 IN SLP (CRL)2140 OF 2023 OF HONOURABLE SUPREME COURT OF INDIA