Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2]

Kerala High Court

Jayakrishnan.G.Nair vs Salini Prasanna Balachandran Nair on 25 October, 2008

Author: Pius C.Kuriakose

Bench: Pius C.Kuriakose

       

  

  

 
 
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT:

              THE HONOURABLE MR.JUSTICE PIUS C.KURIAKOSE
                                   &
             THE HON'BLE MR. JUSTICE BABU MATHEW P.JOSEPH

        WEDNESDAY, THE 16TH DAY OF JANUARY 2013/26TH POUSHA 1934

                    Mat.Appeal.No. 801 of 2009 ( )
                     ------------------------------
AGAINST THE ORDER/JUDGMENT IN OP.1346/2004 of FAMILY COURT,TRIVANDRUM
DATED 25-10-2008


APPELLANT(S)/APPELLANT:
------------------------

       JAYAKRISHNAN.G.NAIR, S/O. GOPALAKRISHNAN
       NAIR,'BIJALEE' KALATHIL LANE,MEDICAL COLLEGE.P.O
       THIRUVANANTHAPURAM.

       BY ADVS.SRI.K.B.PRADEEP
                        SRI.T.KRISHNAN UNNI (SR.)

RESPONDENT(S):
-------------

       SALINI PRASANNA BALACHANDRAN NAIR,
       D/O. PRASANNA,'JAGAPRASA' GANDHINAGAR 1ST,STREET
       PLOT NO.157,VAZHUTHACAUD,THIRUVANANTHAPURAM-14.

       R,  BY ADV. SMT.M.HEMALATHA
       R,  BY ADV. SRI.S.WILLIAMS

       THIS MATRIMONIAL APPEAL  HAVING BEEN FINALLY HEARD  ON
16-01-2013, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:



                       PIUS C. KURIAKOSE
                                 &
                 BABU MATHEW P. JOSEPH, JJ.
         ----------------------------------------------------
                 Mat. Appeal No. 801 OF 2009
        -----------------------------------------------------

           Dated this the 16th day of January, 2013

                         J U D G M E N T

PIUS C. KURIAKOSE, J This appeal is of the year 2009. It stands posted for disposal today at the top of the disposal list. No representation for the appellant. On behalf of respondent Smt.Hemalath is present. Hence, we close this appeal without examining the merits of the grounds raised in this appeal.

Sd/- (PIUS C. KURIAKOSE, JUDGE) Sd/- (BABU MATHEW P. JOSEPH, JUDGE) ul/-

[True copy] P.S. to Judge.