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Kerala High Court

Jiju Mathew vs The Maintainance Tribunal on 13 June, 2025

                                                 2025:KER:42266

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN

    FRIDAY, THE 13TH DAY OF JUNE 2025 / 23RD JYAISHTA, 1947

                    WP(C) NO. 26391 OF 2023

PETITIONERS:

    1     JIJU MATHEW,
          AGED 52 YEARS
          S/O CK MATHEW, VARSHAM, ASE 69, , ASWIN NAGAR, NEW
          NASHIK, MAHARASHTRA STATE, PIN - 422001

    2     MAYA JIJU MATHEW,
          AGED 45 YEARS
          W/O .JIJU MATHEW, VARSHAM, ASE 69, , ASWIN NAGAR,
          NEW NASHIK, MAHARASHTRA STATE, PIN - 422001


          BY ADV SRI.P.ANOOP (MULAVANA)

RESPONDENTS:

    1     THE MAINTAINANCE TRIBUNAL,
          MAINTENANCE AND WELFARE OF PARENTS AND SENIOR
          CITIZEN ACT/REVENUE DIVISIONAL OFFICER, ADOOR,
          PATHANAMTHITTA DISTRICT-REPRESENTED BY PRESIDING
          OFFICER, PIN - 691523

    2     C K MATHEW,
          CHARUVILAYIL VEEDU, PANNIVIZHA MURI , ADOOR,
          PATHANAMTHITTA DISTRICT, PIN - 691523

    3     THANKAMMA MATHEW,
          CHARUVILAYIL VEEDU, PANNIVIZHA MURI , ADOOR,
          PATHANAMTHITTA DISTRICT, PIN - 691523


          BY ADVS.
          SRI.MANU RAMACHANDRAN
          SRI.M.KIRANLAL
          SRI.R.RAJESH (VARKALA)
          SHRI.SAMEER M NAIR
          SMT.SAILAKSHMI MENON
          SHRI.ABHISHEK JOHNSON
                                               2025:KER:42266
                                  2
WP(C) NO. 26391 OF 2023




OTHER PRESENT:

            ADV.SMT.K.B.SONY-GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 13.06.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                         2025:KER:42266
                                   3
WP(C) NO. 26391 OF 2023




                             JUDGMENT

When the case came up for consideration on 11.06.2025, there was no representation for the petitioner. The learned counsel for the respondent submitted that the matter has been settled between the parties.

Today also, there is no representation for the petitioner. As represented by the learned counsel for the respondent, the matter might have been settled between the parties. Accordingly, the writ petition is closed.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE STB 2025:KER:42266 4 WP(C) NO. 26391 OF 2023 APPENDIX OF WP(C) 26391/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE AGREEMENT DATED 19-07- 2022 Exhibit P2 TRUE COPY OF THE ORDER OF THE 1ST RESPONDENT DATED 15-02-2023