Kerala High Court
Fancy vs Abey John Abraham on 1 October, 2014
Author: C.K.Abdul Rehim
Bench: C.K.Abdul Rehim
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE C.K.ABDUL REHIM
&
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 2ND DAY OF MARCH 2016/12TH PHALGUNA, 1937
Mat.Appeal.No. 88 of 2015 ()
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AGAINST THE ORDER IN OP 745/2011 of FAMILY COURT,THRISSUR DATED 01-10-2014
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APPELLANT(S)/ PETITIONER :
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FANCY,AGED 35 YEARS,
D/O.E.P.VARGHESE, EDAPPARA HOUSE, P.O.PATTIKKAD,
PATTIKKAD DESAM, PEECHI VILLAGE, THRISSUR DISTRICT.
BY ADVS.SRI.P.G.SURESH
SRI.G.SUDHEER (THURAVOOR)
SRI.K.RATHISH KUMAR
SRI.V.HARISH
* THE APPELLANT IS PERMITTED TO PROSECUTE THE APPEAL
THROUGH POWER OF ATTORNEY HOLDER E.P.VARGHESE, AGED 71
YEARS, S/O.PATHROSE, EDAPPARA HOUSE, P.O.PATTIKKAD,
PATTIKKAD DESOM, PANANCHERY VILLAGE, THRISSUR TALUK,
THRISSUR DISTRICT VIDE ORDER DATED 10.12.2015 IN
I.A.NO.4359/2015.
RESPONDENT(S)/RESPONDENT :
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ABEY JOHN ABRAHAM, AGED 37 YEARS,
S/O.KOSHY ABRAHAM, CHUNDOTTU HOUSE, MANAKKALA DESAM,
P.O.MANAKKALA, ERATHU VILLAGE, ADOOR TALUK,
PATHANAMTHITTA DISTRICT
BY ADV. SRI.K.SHAJ
BY ADV. SRI.SAJJU.S
THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
02-03-2016, ALONG WITH MA. 89/2015, MA. 669/2015, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
AMV
C.K.ABDUL REHIM
&
RAJA VIJAYARAGHAVAN.V., JJ.
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MAT Appeal Nos. 88, 89 & 669 of 2015
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Dated this the 2nd day of March, 2016
JUDGMENT
C.K.ABDUL REHIM, J.
The learned counsel for the appellant seeks permission to withdraw these appeals in view of the fact that the appellant had obtained divorce from a court of law at Canada.
2.Permission is granted and the appeals will stand dismissed as withdrawn.
Sd/-
(C.K.ABDUL REHIM , JUDGE) sd/-
(RAJA VIJAYARAGHAVAN.V, JUDGE) AMV/03/03/2016