Kerala High Court
Narayanan Nair vs V.V.Vijayalakshmi on 6 September, 2005
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MR. JUSTICE K.RAMAKRISHNAN
THURSDAY, THE 23RD DAY OF FEBRUARY 2017/4TH PHALGUNA, 1938
Mat.Appeal.No. 352 of 2005 ( )
-------------------------------
AGAINST THE ORDER IN OP(GUARDIAN) NO.149/1999 of I ADDL.DISTRICT
JUDGE,PALAKKAD DATED 06-09-2005
APPELLANT/PETITIONER:
--------------------
NARAYANAN NAIR, S/O.EDAKKOTTIL AMMALU
AMMA, AGED 57 YEARS, RESIDING AT EDAKKOTTIL HOUSE,
CHERUKODE, VALLAPUZHA, OTTAPALAM TALUK.
BY ADV. SRI.R.SREEHARI
RESPONDENT/RESPONDENT:
---------------------
V.V.VIJAYALAKSHMI, D/O.KUNNATH
VASUDEVAN NAIR, AGED 44 YEARS,, RESIDING AT
KOZHIKKOTTEERI DESOM, MUTHUTHALA AMSOM,
OTTAPALAM TALUK.
THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
23-02-2017, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
A.M. SHAFFIQUE & K. RAMAKRISHNAN, JJ.
.......................................
Mat.A.No.352 of 2005
........................................
Dated this the 23rd day of February, 2017.
JUDGMENT
A.M. Shaffique, J:
The learned counsel appearing for the appellant submits that the appeal has become infructuous. Accordingly the appeal is dismissed as infructuous.
Sd/-
A.M. SHAFFIQUE, JUDGE.
Sd/-
K. RAMAKRISHNAN, JUDGE. /true copy/ P.S to Judge cl