Pushpalatha vs Jerome Johnson
2024 Latest Caselaw 16858 Ker

Kerala High Court

Pushpalatha vs Jerome Johnson 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. 1206 OF 2016

  AGAINST THE JUDGMENT DATED 28.07.2016 IN OP NO.112 OF 2013 OF
                      FAMILY COURT, CHAVARA

APPELLANT/PETITIONER:

          JEROM JOHNSON
          AGED 56 YEARS
          S/O.JEROM, IRAKKATHU HOUSE, KOIVILA P.O., THEVALAKKARA,
          KOLLAM.

          BY ADV SRI.ARUN BABU


RESPONDENT/RESPONDENT:

          PUSHPALETHA
          D/O.K.L.JOHN, SHALOM HOUSE, PURCHERIL JUNCTION KOIVILA,
          THEVALAKKARA VILLAGE, KOLLAM 691 001.

          BY ADV SMT.S.L.SYLAJA


     THIS MATRIMONIAL APPEAL HAVING COME UP FOR ADMISSION ON
12.06.2024, ALONG WITH Mat.Appeal.Nos. 523/2017, 1256/2016, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MAT. APPEAL Nos. 1206 & 1256 of 2016
& 523 OF 2017                          2



              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. 1256 OF 2016

   AGAINST THE JUDGMENT DATED 17.08.2016 IN OP NO.113 OF 2013 OF
                       FAMILY COURT, CHAVARA

APPELLANT/PETITIONER:

            JEROM JOHNSON
            AGED 56 YEARS,S/O. JEROM, ERAKKATTU HOUSE,KOIVILA P.O,
            THEVALAKKARA, KOLLAM

            BY ADV SRI.ARUN BABU


RESPONDENT/RESPONDENT:

     1      PUSHPALETHA
            AGED 43 YEARS, D/O. K.L JOHN, SHALOM HOUSEPURCHERIL
            JUNCTION KOIVILA P.O.,THEVALAKKARA VILLAGE, KOLLAM
            691 590

     2      K.L JOHN
            PRASANTHI, KOIVILA, CHAVARA, KOIVILA P.O., KOLLAM
            691 590

     3      JAINSLY JOHN
            W/O. K.L JOHN,PRASANTHI, KOIVILA,   KOIVILA P.O.,
            KOLLAM, CHAVARA 691 590

     THIS MATRIMONIAL APPEAL HAVING COME UP FOR ADMISSION ON
12.06.2024, ALONG WITH Mat.Appeal.1206/2016 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MAT. APPEAL Nos. 1206 & 1256 of 2016
& 523 OF 2017                          3




              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. 523 OF 2017

   AGAINST THE JUDGMENT DATED 17.08.2016 IN OP NO.113 OF 2013 OF
                       FAMILY COURT, CHAVARA
APPELLANTS/RESPONDENTS:

     1      PUSHPALATHA
            AGED 45 YEARS, D/O. K.L. JOHN,SHALOM HOUSE, PURACHERIL
            JUNCTION,KOIVILA, CHAVARA, FROM KATTIPUZHA,KOIVILA,
            KOLLAM DISTRICT.

     2      K.L. JOHN
            AGED 77 YEARS, S/O. LUKKOSE,PRASANTHI HOUSE, KOIVILA
            CHAVARA, KOLLAM DISTRICT.

     3      JAINSLY JOHN
            AGED 70 YEARS, W/O. JOHN,PRASANTHI HOUSE, KOIVILA
            CHAVARA, KOLLAM DISTRICT.

            BY ADV SMT.S.L.SYLAJA


RESPONDENT/PETITIONER:

            JEROME JOHNSON
            AGED 56 YEARS
            S/O. JEROM, ERAKKATTU HOUSE,KOIVILA P.O., CHAVARA,
            KOLLAM DISTRICT.

            BY ADV SRI.ARUN BABU

     THIS MATRIMONIAL APPEAL HAVING COME UP FOR ADMISSION ON
12.06.2024, ALONG WITH Mat.Appeal.1206/2016 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MAT. APPEAL Nos. 1206 & 1256 of 2016
& 523 OF 2017                           4




                                   JUDGMENT

Raja Vijayaraghavan, J.

When these matters are taken up for consideration, the learned

counsel appearing for the appellants in these cases submitted that the

parties have resolved their disputes and they are not interested in

prosecuting these appeals.

These Mat. Appeals are dismissed as withdrawn.

sd/-

RAJA VIJAYARAGHAVAN V JUDGE

sd/-

P.M. MANOJ JUDGE

DCS