RAJAGOPAL Vs. VALLIYAMMAL

JUDGEMENT

(1.) These two appeals arise out of the judgment and decree dated 31.12.2014 passed by the Family Court, Thodupuzha in O.P.No.396/2013.

(2.) The appellant in Mat.Appeal No.227/2015 is the husband and the first respondent therein is the wife. The appellant in Mat.A.No.457/2015 is the wife and the first respondent therein is the husband. The second respondent in both appeals is a licencee of the building in the petition schedule property.

(3.) As per the order dated 12.09.2018, the name of the second respondent was deleted from the party array in Mat.A.No.457/2015. It was also submitted at the Bar that the second respondent has vacated the building in the petition schedule property and that he is no more interested in the outcome of the appeals.