Madhavan Nair vs Shibu
2021 Latest Caselaw 17365 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                  THE HONOURABLE MR.JUSTICE V.G.ARUN
     WEDNESDAY, THE 25TH DAY OF AUGUST 2021 / 3RD BHADRA, 1943
                        OP(C) NO. 511 OF 2016
 ARISING OUT OF THE ORDER DATED 25.01.2016 IN E.A.NO.660/2012 IN
 E.P.NO.349 OF 2009 IN OS 686/2002 OF I ADDITIONAL MUNSIFF COURT,
                  NEYYATTINKARA, THIRUVANANTHAPURAM
PETITIONERS:

    1     MADHAVAN NAIR
          S/O.KRISHNA PILLA, KRISHNASREE, HOSPITAL JUNCTION,
          MARUTHOOR DESOM, NEYYATTINKARA VILLAGE,
          THIRUVANANTHAPURAM - 695 121.

    2     M.R.JAYAKRISHNAN
          S/O.KRISHNA PILLA, KRISHNASREE, HOSPITAL JUNCTION,
          MARUTHOOR DESOM, NEYYATTINKARA VILLAGE,
          THIRUVANANTHAPURAM - 695 121.

    3     M.R.JAYASREE
          D/O.KRISHNA PILLA, KRISHNASREE, HOSPITAL JUNCTION,
          MARUTHOOR DESOM, NEYYATTINKARA VILLAGE,
          THIRUVANANTHAPURAM - 695 121.

          BY ADVS.

          SRI.R.S.KALKURA
          SMT.P.ANJANA
          SMT.R.BINDU
          SRI.HARISH GOPINATH
          SRI.M.S.KALESH
          SRI.P.M.UNNI NAMBOODIRI
RESPONDENTS:

    1     SHIBU
          S/O.VIDHYADHARAN SITHARA,
          NEAR ST.THOMAS SCHOOL, CHEGWARA LANE,
          MANNANTHALA,THIRUVANANTHAPURAM - 695 015.

    2     INDHUMUGHI
          W/O.SHIBU SITHARA, NEAR ST.THOMAS SCHOOL,
          CHEGWARA LANE, MANNANTHALA,
          THIRUVANANTHAPURAM - 695 015.
 OP(C) NO. 511 OF 2016

                                      2


     THIS     OP   (CIVIL)      HAVING    COME   UP    FOR    ADMISSION   ON
25.08.2021,    THE      COURT    ON   THE   SAME      DAY    DELIVERED    THE
FOLLOWING:
 OP(C) NO. 511 OF 2016

                              3




                         JUDGMENT

The petitioner has filed a memo seeking permission to

withdraw the Original Petition. Accordingly, the Original

Petition is dismissed as withdrawn.

Sd/-

V.G.ARUN JUDGE OP(C) NO. 511 OF 2016

APPENDIX OF OP(C) 511/2016

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE DECREE DATED 31-10-2005, IN O.S.686/2002 ON THE FILE OF THE ADDITIONAL MUNSIFF - I, NEYYATTINKARA, ALONG WITH THE COMPROMISE PETITION AND C1(A) PLAN FILED BY THE PETITIONERS AND DEFENDANTS.

EXHIBIT P2 TRUE COPY OF THE E.P.349 OF 2009 IN O.S.686/2002, DATED 02.11.2009, ON THE FILE OF THE ADDITIONAL MUNSIFF-I, NEYYATTINKARA.

EXHIBIT P3 TRUE COPY OF THE REPORT DATED 16-08-2010, FILED BY THE ADVOCATE COMMISSIONER, IN E.P.349 OF 2009 IN O.S.686/2002 ON THE FILE OF THE ADDITIONAL MUNSIFF - I, NEYYATTINKARA.

EXHIBIT P4 TRUE COPY OF THE REPORT DATED 30-10-2012, FILED BY THE AMIN IN E.P.349 OF 2009 IN O.S.686/2002 ON THE FILE OF THE ADDITIONAL MUNSIFF - I, NEYYATTINKARA.

EXHIBIT P5 TRUE COPY OF THE E.A.660/2012 IN EP 349/2009 IN O.S.686/2002 ON THE FILE OF THE COURT OF THE ADDITIONAL MUNSIFF - I, NEYYATTINKARA.

EXHIBIT P6 TRUE COPY OF THE OBJECTION FILED BY THE 1ST PETITIONER TO EXT.P5 APPLICATION.

EXHIBIT P7 TRUE COPY OF THE AFFIDAVIT FILED BY THE 1ST PETITIONER IN EXT.P5 APPLICATION.

EXHIBIT P8 TRUE COPY OF REPORT DATED 10-09-2013, FILED BY THE ADVOCATE COMMISSIONER IN EP 349/2009 IN O.S.686/2002 ON THE FILE OF THE COURT OF THE ADDITIONAL MUNSIFF - I, NEYYATTINKARA.

OP(C) NO. 511 OF 2016

EXHIBIT P9 TRUE COPY OF THE COMMISSION REPORT IN THE TRIAL STAGE, IN O.S.686/2002 ON THE FILE OF THE COURT OF THE ADDITIONAL MUNSIFF- I, NEYYATTINKARA.

EXHIBIT P10 TRUE COPY OF THE ORDER DATED 25-01-2016, IN E.A.NO.660/2012 IN E.P.349 OF 2009 IN O.S.686/2002 ON THE FILE OF THE ADDITIONAL MUNSIFF - I, NEYYATTINKARA.