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Kerala High Court

Pameela vs Ginesh on 8 April, 2026

                                             2026:KER:32012


         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

         THE HONOURABLE MRS. JUSTICE J. NISHA BANU

                              &

      THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN

WEDNESDAY, THE 8TH DAY OF APRIL 2026 / 18TH CHAITHRA, 1948

                MAT.APPEAL NO. 930 OF 2024

     AGAINST THE JUDGMENT DATED 29.04.2024 IN OP NO.664 OF

2023 OF FAMILY COURT, ALUVA

APPELLANT/RESPONDENT:

         PAMEELA
         AGED 41 YEARS,
         W/O, JINESH, KUDIYIRIKKAL HOUSE, POIKKATTUSSERY
         KARAYIL, CHENGAMANADU VILLAGE,
         ALUVA TALUK, PIN-683578 NOW WORKING AT GAC
         SHIPPING INDIA PVT.LTD,
         P.O BOX NO.515, WILLINGTON ISLAND, COCHIN,
         PIN - 682003


         BY ADVS.
         SMT.N.S.HASNA MOL
         SRI.K.K.NASSEER (ALUVA)
         SHRI. SUDHEER K.K.



RESPONDENT/PETITIONER:

         GINESH
         AGED 43 YEARS, S/O CHAKKOCHAN, KUDIYIRIKKAL
                                                     2026:KER:32012

MAT.APPEAL NO. 930 OF 2024

                                 2


         HOUSE, POIKKATTUSSERY KARAYIL, CHENGAMANADU
         VILLAGE, ALUVA TALUK,, PIN - 683578


         BY ADVS.
         SRI.ANIL PRASAD
         SMT.MANJU PAUL
         SRI.C.N.SREEKUMAR
         SRI.SABU P.JOSEPH
         SHRI.BEYON T. VARGHESE
         SHRI.K.S.MUHAMMED SHEFIN



     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
08.04.2026,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                                    2026:KER:32012

MAT.APPEAL NO. 930 OF 2024

                                3



                           JUDGMENT

J. NISHA BANU (J) This Matrimonial appeal has been filed by the wife challenging the judgment dated 29.04.2024 in O.P.No.664 of 2023 on the files of the Family Court, Aluva, by which the original petition filed by the husband under Section 10(1)(v) ad 10(1)(x) of the Divorce Act for a decree of dissolution of marriage was allowed. The petitioner and the respondent are the wife and the husband respectively.

2. Heard the learned counsel for the appellant.

3. Today, when the matter is taken up for consideration, the learned counsel for the appellant submitted that the petitioner/wife is not interested to continue with the above appeal and hence there is no need to proceed the same any further. A memo dated 29.01.2026 has been filed to that effect.

2026:KER:32012 MAT.APPEAL NO. 930 OF 2024 4 Recording the memo filed by the appellant, the Mat. Appeal is dismissed as not pressed.

Sd/-

J. NISHA BANU JUDGE Sd/-

SHOBA ANNAMMA EAPEN JUDGE RK