Santhakumari Amma vs Chandrandas
2021 Latest Caselaw 16827 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                    THE HONOURABLE MRS. JUSTICE M.R.ANITHA
         WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943
                            OP(C) NO. 3118 OF 2019
               AS 20/2015 OF SUB COURT, KARUNAGAPPALLY, KOLLAM
PETITIONER

              SANTHAKUMARI AMMA,AGED 56 YEARS
              D/O. MAHESWARI AMMA, RESIDING AT VISAKHAM, PRAYAR NORTH MURI,
              PUTHUPPALLY VILLAGE, OACHIRA FROM KOODALLOOR HOSUE,
              (MANGALASSERIL), KESAVAPURAM MURI, AYANIVELIKULANGARA VILLAGE,
              KARUNAGAPALLY, KOLLAM-690518.

              BY ADVS.
              HARISH GOPINATH
              SHRI.AKHIL RAJ B.

RESPONDENTS

     1        CHANDRANDAS, AGED 57 YEARS
              S/O. VASUKUTTAN PILLAI, RESIDING AT KOODALLOOR HOUSE
              (MANGALASSERIL), KEASAVAPURAM MURI, AYANIVELIKULANGARA
              VILLAGE, KARUNAGAPPALLY, KOLLAM-690518.

     2        MANIDAS, AGED 53 YEARS
              S/O. VASUKUTTAN PILLAI, RESIDING AT KOODALLOOR HOUSE,
              (MANGALASSERIL), KEASAVAPURAM MURI, AYANIVELIKULANGARA
              VILLAGE, KARUNAGAPPALLY, KOLLAM-690 518.

     3        MAHESWARI AMMA
              AGED 80 YEARS
              W/O. VASUKUTTAN PILLAI, RESIDING AT KOODALLOOR HOUSE,
              (MANGALASSERIL), KEASAVAPURAM MURI, AYANIVELIKULANGARA
              VILLAGE, KARUNAGAPPALLY, KOLLAM-690 518.

              BY ADVS.
              SRI.K.S.HARIHARAPUTHRAN
              SMT.BHANU THILAK

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 11.08.2021, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C).3118 of 2019
                                         2


                              M.R. Anitha, J.
                          ---------------------
                          O.P.(C).3118 of 2019
                      ----------------------------
                       Dated : 11th August, 2021


                                    JUDGMENT

This Original Petition has been filed against the

order dismissing I.A.267/2018 in A.S.20/2015 on the file

of Sub Court, Karunagappally which was actually an

application for amendment of the plaint at the appellate

stage. Today it is reported by the counsel for the

petitioner/plaintiff that the Suit has already been

withdrawn and the matter has been settled between the

parties.

In the above circumstances, Original Petition is

dismissed as infructuous.

Sd/-

M.R.Anitha, Judge

Mrcs/11.8.