MAYA GOPINATHAN Vs. ANOOP S.B

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal assails the final judgment and order dtd. 5/4/2022 of the High Court of Kerala ("High Court", hereafter) in a matrimonial appeal(Matrimonial Appeal No. 847 of 2011). The High Court partly allowed the appeal of the respondents and set aside the relief granted to the appellant by the Family Court, Alappuzha, Kerala ("Family Court", hereafter).

(3.) We have noticed that the second respondent passed away on 11/7/2022 during the pendency of this appeal; hence, the first respondent, surviving as the sole contesting respondent in the present lis, has opposed the appeal.