Kerala High Court
Rini.S.S vs Ajinth.L.Dennision on 12 September, 2025
Author: Sathish Ninan
Bench: Sathish Ninan
2 02 5 : KER : 67 7 67
IN IHE HIGH count oF RERnlA AT EEutAKulAM
PRESENT
TRE HONouRABLE in. eusTlcE sA"ISH NmtAN
&
THE HONouEueLE em.dusTICE p. mlsmtA KtnmR
mlDAy, IRE i2TH DAy OF sEPTmoER 2o25 / 21sT BmDRA, 1947
mT.AppEZLI. No. 942 oF 2017
AGIAINST IHE JUDGRENI DATED 14.06.2017 IN OP NO.1478 0F 2010
oF FAMII.I CouRT , THI uvmmNlmpuR»4
AppELIANT/RESEroNI]ENT:
RINI.S.S, ACID 35 YEARS
w/o.A4INTla I.DmiNISoN, AGED 35 ¥Eans,
s. s.BHAEN, cHEmmNuvlIA,
NEZLR COVT. HOSPITAL , NEYYAHINKARA,
"IRuVILlunNTHApt7R»4 irow REslDINc AT 21/1852- G'
KADAMaTTupARaeou , N . S . S . SCEtool, RCIAD ,
PAIA+uRIrTHy, rocHI- 682 oo6
Br ADv SRI . P . K . SzLBEEvaN
REspcorm/PEIIIIONER:
AJINTH.I..DENNISICIN, AGED 38 YEARS,
s/O . DENNlsoriA . DAs ,
Ii.J.COTJRE, 21/1872, NSSS SCHcoli ROAD,
pall+uroTEly, HOcHI - 682oo6
By revs .
SRT. A. rmuTHA vlDyADHARAN
SRI.V. JOIN SEBASTIAN RALPH
SRI. K... oosEPH (ERNaRTI]AM)
SRI.v. 0oEN THOD4ns
SRI. dzLcoB e. AiaaFutaLI,UNKAI,
SRT. pREETHy 17ttaKaRAN
THIS mmlMONIAI, APREAI, HAVING BEEN FmtnLI,I HEARD oN
12.og.2o25, THE cotmT ON The smc Day DEI,IVIRED THE FOLrowlNG:
2 02 5 : KER : 67 7 67
Sathish Ninan & P.Krishna Kumar, JJ.
----------------I---,--------
Mat.Appeal No.942 of 2017
-------------------------I-I----
Dated this the 12th day of September, 2025
JUDGMENT
Sathish Ninan. J.
This appeal is preferred against a decree
granting divorce.
A ].oint statement has been filed, stating that
the parties have since resolved their disputes and are
now living together.
In light of the above, the appeal is allowed. The
impugned judgment is set aside, and the original
petition will stand dismissed. The joint statement will
form part of this judgment.
Sd/-
Sathish Ninan, Judge
Sd/-
P.Krishna Kumar, Judge
dlk/12 . 9 . 2025
`1- .,
I'resented on ..11.09-2025
fJaeall :=i:i=:
cfrofty\. iE
I E-CANO : CA-2025-036969
BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM
Of Year 2025
RINl.S.S
AjlNTH.L.DENNISION
STATEMENT,
Sd/-
E-VERIFIED
V.joHN SEBASTIAN RALPH
K/558/1993
cLG"cawl fo all
F.SO VERIFIED-9
loin. Statement 1 MatAi.peal NOJ)4212017 (CA-2025-036969)
BEFORE THE HON'BLE HIGH COURT 0F. KERALA
AT ERNAKULAM
Rini. S. S APPELLANT
Vs.
Ajinth .L. Dennison RESPONDENT
JOINT STATEMENT FILED BY THE COUNSELS AS DIRECTED
BY TIIE HON'BLE HIGH COURT
The above Matrimonial '`\Has been filed e Appellant challenging the
<n).
judgmentpassedbytheF::"i¥;Co vanthafctfi*iramino.p.No.1478/2010,
rct`,
seeking to dissolve their hit;rriage. I spectful;ly isubmitted that during the
pendency of the above cgive,t the a.nd the ,Respondent resolved their
marital discords and started;``residingvtogether as h,u`sband and wife from 2022
/
Onwards.Tntheli8htOftheab\Ov?c`Sveyfro?qu[S3~:I.9P2,i't`.isrespectfullyPrayedthatthis
Hon'ble Court may be pleased to set ,aside the impugned judgment and pass
appropriate orders in the above case.
Dated this the loth day of September, 2025.
P.K.Sajeevan Jo S. Ralph
Counsel for the Appellant Counsel the Respondent
FS0 VERIFIED-9
BEFORE THE HON'BLE HIGH COURT 0F KERALA
AT ERNAKULAM
Rini. S. S APPELLANT
Vs.
Ajinth .L. Dermison RESPONDENT
JOINT STATEMENT FILED BY THE COUNSELS AS DIRECTED
BY THE HON'BLE HIGH COURT
The above Matrimonial Appeal has been filed by the Appellant challenging the
judgment passed by the Family Court, Thiruvanthapuram in O.P.No.1478/2010,
seeking to dissolve their marriage. It is respectfully submitted that during the
pendency of the above case, the Appellant and the Respondent resolved their
marital discords and started residing together as husband and wife from 2022
onwards. In the light of the above submission, it is respectfully prayed that this
Hon'ble Court may be pleased to set aside the impugned judgment and pass
appropriate orders in the above case.
Dated this the loth day of September, 2025.
P.K.Sajeevan S. Ralph
Counsel for the Appellant Counsel the Respondent
BEFORE THE HON'BLE HIGH COURT OF KERALA
AT EENAKULAM
Rini. S. S APPELLANT
Vs.
Ajinth .L. Dermison RESPONDENT
JOINT STATEMENT FILED BY THE COUNSELS AS DIRECTED
BY THE HON'BLE HIGH COURT
The above Matrimonial Appeal has been filed by the Appellant challenging the
judgment passed by the Family Court, Thiruvanthapuraln in O.P.No.1478/2010,
seeking to dissolve their marriage. It is respectfully submitted that during the
pendency of the above case, the Appellant and the Respondent resolved their
marital discords and started residing together as husband and wife from 2022
onwards. In the light of the above submission, it is respectfully prayed that this
Hon'ble Cout may be pleased to set aside the impugned judgment and pass
appropriate orders in the above case.
Dated this the I Oth day of September, 2025.
rEEgiv
P.K.Sajeevan S. Ralph
Counsel the Respondent
Counsel for the Appellant
