A.Fathima Beevi vs Beena

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
        THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                        OP(C) NO. 493 OF 2022
        IN OS 728/2008 OF PRINCIPAL MUNSIFF COURT ,TRIVANDRUM
PETITIONERS:

    1       A.FATHIMA BEEVI
            AGED 65 YEARS
            D/O.AMINA BEEVI, HOUSE NO.63, PERAL VILLAGE OPP. CHIREC
            PUBLIC SCHOOL, HYDERABAD - 500 084 (ADDL. 2ND
            PLAINTIFF)PRESENTLY RESIDING AT TC 41/2557/2, MLA ROAD,
            MANACAUD P.O., MUTTATHARA VILLAGE,
            THIRUVANANTHAPURAM - 695 009.

    2       SALEENA BEEVI
            AGED 60 YEARS
            D/O.AMINA BEEVI, T.C.41/2557/2, MLA ROAD,
            MANACAUD P.O., MUTTATHARA VILLAGE,
            THIRUVANANTHAPURAM - 695 009.

            BY ADVS.
            R.S.KALKURA
            M.S.KALESH
            R.BINDU
            HARISH GOPINATH
            P.I.NAJUMAL HUSSAIN
            ANJALI B CHANDRAN
            GENTLE C.D.



RESPONDENTS:

    1       BEENA
            AGED 60 YEARS
            W/O.LATE MAHAMOOD ALIF, T.C. 41/2557(1), MLA ROAD,
            MANACAUD P.O., MUTTATHARA VILLAGE, THIRUVANANTHAPURAM.

    2       SHERIN
            AGED 22 YEARS
            D/O.LATE MUHAMOOD ALIF, T.C.41/2557(1), MLA ROAD,
            MANACAUD P.O., MUTTATHARA VILLAGE, THIRUVANANTHAPURAM.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 07.07.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 493 OF 2022             2



                          JUDGMENT

The learned counsel appearing for the petitioners after arguing for some time, seeks leave of this Court to withdraw this original petition, without prejudice to the right of the petitioners to work out their remedies in accordance with law. The leave sought for is granted. The original petition is dismissed as withdrawn.

Sd/-

C.S.DIAS, JUDGE rmm07/07/2022