Sasikala vs Asha
2021 Latest Caselaw 16079 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
         THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
 MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
                   RSA NO. 285 OF 2018
    AGAINST THE JUDGMENT AND DECREE IN AS 207/2010 OF
    DISTRICT COURT, PALAKKAD AGAINST THE ORDER DATED
08.06.20210 IN IA NO.919/2020 IN FDIA NO.1393/2009 IN OS
        NO.595/2007 OF THE MUNSIFF COURT, CHITTUR


APPELLANTS/APPELLANTS/RESPONDENTS/DEFENDANTS:
    1    SASIKALA
         AGED 51 YEARS
         W/O.LATE KRISHNAKUMAR, AGED 51 YEARS, RESIDING
         AT ANNAMTHODE, NALLEPULLY, CHITTUR TALUK,
         PALAKKAD DISTRICT.

   2     VIJI
         D/O.KRISHNAKUMAR, RESIDING AT ANNAMTHODE,
         NALLEPULLY, CHITTUR TALUK, PALAKKAD DISTRICT.

   3     VIDYA
         D/O.KRISHNAKUMAR, RESIDING AT ANNAMTHODE,
         NALLEPULLY, CHITTUR TALUK, PALAKKAD DISTRICT.

        BY ADV SRI.RAJESH SIVARAMANKUTTY



RESPONDENT/RESPONDENT/PETITIONER/PLAINTIFF:

        ASHA
        D/O.GOPALAKRISHNAN NAIR, RESIDING AT NALLEPULLY
        GRAMAM, NALLEPULLY VILLAGE, CHITTUR TALUK,
        PALAKKAD DISTRICT-678001.
 RSA NO. 285 OF 2018

                               ..2..



          BY ADVS.
          SRI.A.T.ANILKUMAR
          SMT.V.SHYLAJA




     THIS   REGULAR   SECOND    APPEAL    HAVING    COME    UP    FOR
ADMISSION   ON   02.08.2021,   THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 RSA NO. 285 OF 2018

                                 ..3..




                           JUDGMENT

The learned counsel for the appellants submits this appeal is

not pressed. A memo filed by the learned counsel for the

appellants for the said purpose is recorded. In the result, this

appeal is dismissed as not pressed. No costs.

Pending applications, if any, stand closed.

Sd/-

N.ANIL KUMAR JUDGE

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