ARAVINDAKSHAN Vs. VISALAKSHI

JUDGEMENT

(1.) THIS is an appeal against order dated 28.3.2006 in O.P.791/99 on the file of the Family Court, Thrissur, filed under Section 13(1-a) of the Hindu Marriage Act, at the instance of the husband. The Original Petition was dismissed. During the pendency of the appeal, it is seen that the parties filed a joint petition under Section 13B of the Hindu Marriage Act and by order dated 21.3.2007 in O.P.375/07, the petition was allowed dissolving the marriage between the parties. In that view of the matter, this appeal has been rendered infructuous. It is accordingly dismissed.