Yohannan vs George
2021 Latest Caselaw 11229 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

                      RSA.No.1137 OF 2005

           AS 277/2005 OF DISTRICT COURT, ERNAKULAM

          OS 104/1998 OF MUNSIFF COURT, MUVATTUPUZHA


APPELLANTS/APPELLANTS/PLAINTIFFS:

      1     YOHANNAN, S/O KURIAKOSE, RESIDING
            AT CHATHANIKKATTU HOUSE, PAMPAKUDA KARA,
            ONAKKOOR VILLAGE.

      2     JOSEPH @ THANKACHAN, S/O.KURIAKOSE
            RESIDING IN DO. DO.

            BY ADVS.
            SRI.S.V.BALAKRISHNA IYER (SR.)
            SRI.K.JAYAKUMAR (SR.)
            SRI.P.B.KRISHNAN

RESPONDENTS/RESPONDENTS/DEFENDANTS:

      1     GEORGE, S/O GHEEVARGHESE, RESIDING
            AT KUNNUMMEL PAMPAKUDA KARA, ONAKKOOR VILLAGE.

      2     ANNAMMA, W/O.GEEVARGHESE IN DO.


      3     AMMINI, W/O.GEORGE IN DO. DO.


      4     REYNOLD, S/O. DO. IN DO DO.


      5     RENITTA, D/O. DO. IN DO. DO.


            R1 BY ADV. SRI.K.K.CHANDRAN PILLAI
            R1 BY ADV. SRI.REJOY RAJ

     THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD ON
07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RSA.No.1137 OF 2005

                              ..2..




                            JUDGMENT

This Regular Second Appeal is not pressed

(vide separate memo). The memo is recorded.

In the result, the Regular Second Appeal

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