Sivarajan vs Valsala Sivarajan
2024 Latest Caselaw 33417 Ker

Kerala High Court

Sivarajan vs Valsala Sivarajan on 18 November, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

Mat.Appeal No.619 of 2018             1

                                                   2024:KER:86230


            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                                  &

          THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA

MONDAY, THE 18TH DAY OF NOVEMBER 2024 / 27TH KARTHIKA, 1946

                      MAT.APPEAL NO. 619 OF 2018

AGAINST THE JUDGMENT DATED 20.10.2017 IN OP NO.532 OF 2010

                OF FAMILY COURT, THIRUVANANTHAPURAM

APPELLANT/PETITIONER:

            SIVARAJAN, S/O.DAMODARAN KANIYANATTU
            HOUSE NO.EVRA 404, EASWARAVILASAM
            ROAD,THYCAUD.P.O, THIRUVANANTHAPURAM.

            BY ADV SRI.GEORGE A.CHERIAN


RESPONDENTS/COUNTER PETITIONER & RESPONDENTS:

     1      VALSALA SIVARAJAN, FLAT NO.4B, HEERAA PALACE,
            KOWDIAR, THIRUVANANTHAPURAM-695003 AND FLAT
            NO.901, AL UROOBA BUILDING, AL UROOBA STREET,
            NEAR MUBARAK CENTRE, SHARJAH, U.A.E.

     2      V.SAKTHIDHARAN NAIR, S/O.VASUDEVAN NAIR,
            TC 28/568, GANGA, KAITHAMUKKU,
            THIRUVANANTHAPURAM-695004.
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                                                       2024:KER:86230

     3      S.SREENIVASAN
            S/O SUKUMARAN, PRAKASH BHAVAN, KALLIYOOR VILLAGE,
            OOKODU, THIRUVANANTHAPURAM-695003.

     4      BIJU @ KAMAL RAJ, S/O.RAJAGOPAL,
            PAMMATHUMMOOLA VEEDU, EANIKKARA P.O
            KARAKULAM, NEDUMANGAD -695003.

            BY ADV T.K.VIPINDAS


      THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
18.11.2024,      THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 Mat.Appeal No.619 of 2018            3

                                                    2024:KER:86230
                            JUDGMENT

Devan Ramachandran, J.

It is stated by Sri.T.K.Vipindas - learned Counsel for the

respondents, that the appellant died long ago and that this

Appeal has become abated.

We find from the records that no one has been

impleaded in the place of the original appellant and we are of

the view that it is not possible because, he sought divorce

against his wife - 1st respondent.

Obviously, therefore, this Appeal is abated.

This appeal is, therefore, dismissed.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

M.B. SNEHALATHA JUDGE sp/18/11/2024