George vs Yohannan
2021 Latest Caselaw 11218 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

          THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

 WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA,
                          1943

                WP(C).No.17038 OF 2007(C)


PETITIONERS:

     1     GEORGE, AGED 66 YEARS, S/O VARGHESE,
           KUNNUMMEL HOUSE, PAMPAKUDA KARA, ONAKKOOR
           VILLAGE.

     2     ANNAMMA, W/O. VARGHESE
           KUNNUMMEL HOUSE, PAMPAKUDA KARA,, ONAKKOOR
           VILLAGE.

           BY ADVS.
           SRI.K.K.CHANDRAN PILLAI (SR.)
           SRI.A.S.SAJUSH PAUL

RESPONDENTS:

     1     YOHANNAN, S/O KURIAKOSE,
           CHATHANIKKARTTU HOUSE, PAMPAKUDA KARA,
           ONAKKOOR VILLAGE.

     2     JOSEPH, S/O KURIAKOSE
           CHATHANIKKATTU HOUSE, PAMPAKUDA KARA,,
           ONAKKOOR VILLAGE.

     3     ROBINS, S/O JOSEPH
           CHATHANIKKARTTU HOUSE, PAMPAKUDA KARA,,
           ONAKKOOR VILLAGE.

     4     ROBY, S/O JOSEPH
           CHATHANIKKARTTU HOUSE, PAMPAKUDA KARA,,
           ONAKKOOR VILLAGE.

     5     KUNJAMMA, W/O JOSEPH
           CHATHANIKKARTTU HOUSE, PAMPAKUDA KARA,,
           ONAKKOOR VILLAGE.
 WP(C).No.17038 OF 2007(C)

                            ..2..

      6      MARY, W/O YOHANNAN
             CHATHANIKKARTTU HOUSE, PAMPAKUDA KARA,,
             ONAKKOOR VILLAGE.

      7      MATHEW, W/O KUNJU
             KANJIRAMATTATHIL HOUSE, PAMPAKUDA.

      8      KUNJUMON, S/O MATHEW
             KANJIRAMATTATHIL HOUSE, PAMPAKUDA.

      9      SAJU, S/O MATHEW
             KANJIRAMATTATHIL HOUSE, PAMPAKUDA.

      10     ALEYAMMA, W/O MATHEW
             KANJIRAMATTATHIL HOUSE, PAMPAKUDA.

             R1 BY ADV. SMT.GEETHA P.MENON
             R1 BY ADV. SRI.K.JAYAKUMAR
             R1 BY ADV. SRI.P.B.KRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.17038 OF 2007(C)

                              ..3..




                            JUDGMENT

The learned counsel for the writ petitioners

submits that the writ petition is not pressed.

The submission is recorded.

In the result, the writ petition stands

dismissed as not pressed. There would be no order

as to costs. Pending applications, if any, stand

closed.

Sd/-

N.ANIL KUMAR

JUDGE Bka/07.04.2021