Vinod vs Aswathi
2024 Latest Caselaw 14282 Ker

Kerala High Court

Vinod vs Aswathi on 29 May, 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 29TH DAY OF MAY 2024 / 8TH JYAISHTA, 1946
                MAT.APPEAL NO. 781 OF 2015

 AGAINST THE ORDER/JUDGMENT DATED 21.03.2015 IN OP NO.757
             OF 2011 OF FAMILY COURT,THRISSUR

APPELLANT/S:

          VINOD, AGED 39 YEARS
          S/O. KOLANGATTU KRISHNAN NAIR, VELLARAKAD DESOM &
          VILLAGE, THALAPPILLY TALUK, THRISSUR DISTRICT.

          BY ADVS.
          SRI.T.SETHUMADHAVAN (SR.)
          SMT.DEEPA NARAYANAN


RESPONDENT/S:

          ASWATHI, AGED 27 YEARS
          D/O. ORATHEDATH VEETTIL GANGADHARAN NAIR,
          CHIRAMANENGAD VILLAGE & DESOM, THALAPPILLY TALUK,
          THRISSUR DISTRICT-680 014.

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


          SRI SANTHOSH P PODUVAL, FOR PARTY RESP.

THIS MATRIMONIAL APPEAL HAVING COME UP FOR ADMISSION ON
29.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                        2
Mat.Appeal No.781 of 2015




                              JUDGMENT

Raja Vijayaraghavan, J.

In view of the memo dated 23.05.2024 filed by the counsel appearing

for the appellant, this Mat.Appeal is dismissed as withdrawn.

sd/-

RAJA VIJAYARAGHAVAN V JUDGE

sd/-

P.M.MANOJ JUDGE

das