A Rajith Kumar vs L.Vasudha
2021 Latest Caselaw 2119 Tel

Item No.20

       THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                          AND
       THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                         F.C.A.No.15 OF 2019

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.     Learned counsel for the appellant/husband states that in view of

the fact that the son of the parties who is residing with the father has

been meeting the respondent/wife in terms of an order dated

04.12.2019 at her residence and further having regard to the fact that

the son is already 17 years old and will soon be a major and take his

own decisions, he does not wish to press the present appeal.

2. The present appeal is accordingly closed along with the pending

applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 15.07.2021 Lrkm