Sreejith P.P vs Chandri M.K
2021 Latest Caselaw 17268 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
               THE HONOURABLE MRS. JUSTICE MARY JOSEPH
     FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
                           RFA NO. 517 OF 2018
    AGAINST THE FINAL DECREE PASSED IN I.A.NO.2871/2015 DATED
  17.01.2018 IN O.S.NO.15/2014           OF PRINCIPAL SUBORDINATE JUDGE'S
                               COURT, THALASSERY
APPELLANTS/DEFENDANTS:-

    1       SREEJITH P.P.,
            AGED 40 YEARS,
            S/O. KUMARAN, KUNIN MEETHAL        HOUSE, KOTTAYAM MALABAR
            AMSAM AND DESAM, THALASSERY        TALUK.
    2       SAJITH P P,
            AGED 38 YEARS,
            S/O. KUMARAN, KUNIN MEETHAL        HOUSE, KOTTAYAM MALABAR
            AMSAM AND DESAM, THALASSERY        TALUK.

            BY ADV SRI.K.DILIP


RESPONDENTS/PLAINTIFFS:-

    1       CHANDRI M.K.,
            AGED 62 YEARS,
            W/O.KUMARAN, PUTGHAN PURIYIL HOUSE, PERINGALAM AMSOM,
            PULOOKARA DESAM, THALASSERY TALUK.
    2       JISHA P P,
            AGED 37 YEARS,
            D/O. KUMARAN, PUTGHAN PURYIL HOUSE, PERINGALAM AMSOM,
            PULOOKARA DESAM, THALASSERY TALUK.

            BY ADVS.

            SRI.MANU M.THOMAS (M-1341)
            SRI.P.C.ANIL KUMAR



     THIS   REGULAR    FIRST    APPEAL    HAVING   BEEN   FINALLY   HEARD   ON
    13.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.F.A.No.517 of 2018

                                 2




                            JUDGMENT

Dated this the 13th day of August, 2021

A memo is filed by the learned counsel for the appellants

stating that the appeal is not intended to be pursued with further.

Accordingly the appeal stands dismissed as not pressed.

Sd/-

MARY JOSEPH JUDGE MJL