Preethi Mathew vs Aleyamma John
2021 Latest Caselaw 11534 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

    THURSDAY, THE 08TH DAY OF APRIL 2021 / 18TH CHAITHRA, 1943

                      OP(C).No.1876 OF 2020

 (IN THE PROCEEDINGS PENDING AS EP NO.22 OF 19 IN OS NO.115 OF 14
  ON THE FILE OF THE SUB COURT, ERNAKULAM, NOW PENDING BEFORE THE
                       SUB COURT, THIRUVALLA)


PETITIONER/JUDGMENT DEBTOR/DEFENDANT:

             PREETHI MATHEW
             AGED 46 YEARS
             D/O.A.S.MATHEW, APPAKKOTTUMURIYIL HOUSE,
             THURUTHIKAD P.O., MALLAPPALLI,
             PATHANAMTHITTA DISTRICT-689597.

             BY ADV. SRI.G.SREEKUMAR (CHELUR)

RESPONDENT/DECREE HOLDER/PLAINTIFF:

             ALEYAMMA JOHN
             AGED 70 YEARS
             W/O.EBENEZAR JOHN E.GEORGE, HOUSE NO.7/562,
             PRIME ROSE, THRIKKAKKARA P.O., KOCHI,
             ERNAKULAM DISTRICT-682021.
             NOW RESIDING IN THE ADDRESS KARIATH LARON VILLA,
             KALARIKKAL GARDENS, NADAKKAVU P.O,
             UDAYAMPEROOR P.O., ERNAKULAM DISTRICT-682307.

             R1 BY ADV. SRI.VARGHESE C.KURIAKOSE

             ADV SUSANTH SHAJI FOR VARGESE KURIAKOSE

     THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 08.04.2021,    THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C).No.1876 OF 2020

                                  2




                            JUDGMENT

Dated this the 8th day of April 2021

The learned counsel for the petitioner seeks permission

to withdraw this original petition.

Permission granted. The original petition will stand

dismissed as withdrawn.

Sd/-

BECHU KURIAN THOMAS JUDGE SCS