P.S. Sukumar vs Smt. P. Vani Anitha Anitha
2022 Latest Caselaw 6785 Tel

         THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

FAMILY COURT APPEAL Nos.23 OF 2010 AND 374 OF 2012

COMMON JUDGMENT: (Per Hon'ble Dr.SA,J)

Heard the learned counsel for both sides and perused the

record.

2. Learned counsel for the appellant/husband in both the appeals

would submit that the parties to the litigation are living together.

He made an effort to get a Memo from the appellant/husband to

that effect, but he could not do so, as the appellant/husband did not

turn up to his office.

3. In view of the submissions made by the learned counsel for the

appellant/husband, it appears that the appellant/husband has no

interest to pursue the appeals.

4. Under these circumstances, these appeals are dismissed for

default.

Miscellaneous Petitions, if any, pending in these appeals shall

stand closed. There shall be no order as to costs.

_______________________ Dr. SHAMEEM AKTHER, J

_______________________ NAGESH BHEEMAPAKA, J Date: 13.12.2022 MD/PSA