Ponnukuttan vs Janaki
2021 Latest Caselaw 3847 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

             THE HONOURABLE MRS. JUSTICE MARY JOSEPH

     TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

                          RFA.No.94 OF 2020

AGAINST THE JUDGMENT IN OS No.434/2013 DATED 22-07-2019, COURT OF
        THE SUBORDINATE JUDGE (ADDITIONAL) OF PALAKKAD.


APPELLANT/PLAINTIFF:

             PONNUKUTTAN,
             AGED 61 YEARS,
             S/O AZHAKAN, ARIYAKKODE, NSS COLLEGE P.O.,NEMMARA,
             AYILOOR VILLAGE, CHITTUR TALUK, PALAKKAD DISTRICT,
             PIN-678 508.

             BY ADVS.
                    SRI.JACOB SEBASTIAN
                    SRI.K.V.WINSTON
                    SMT.ANU JACOB

RESPONDENTS/DEFENDANTS:

      1      JANAKI,
             AGED 65 YEARS,
             D/O AZHAKAN, W/O ANDAVAN,KARINHANTHODU, KUTHANOOR
             P.O., ALATHUR TALUK, PALAKKAD DISTRICT, PIN-678 721.

      2      DEVAKI,
             AGED 57 YEARS,
             D/O AZHAKAN, W/O MANIKANDAN, ODUKUR, VANDAZHI P.O.,
             ALATHUR TALUK, PALAKKAD DISTRICT, PIN-678 706.

      3      VELUKKUTTY,
             AGED 53 YEARS,
             S/O AZHAKAN, ARIYAKKODE HOUSE, NSS COLLEGE, NEMMARA,
             CHITTUR TALUK, PALAKKAD DISTRICT, PIN 678 508.

             R1-3 BY ADV.
                      SRI.T.K.SANDEEP

     THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD           ON
02.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RFA.No.94/2020                      2




                             JUDGMENT

Dated this the 2nd day of February, 2021

It is submitted by the learned counsel for the appellant that

the issues involved in the case have been amicably settled among

the parties in a mediation process and therefore, he does not

intend to pursue with the appeal any further.

In the above circumstances, R.F.A stands dismissed as not

pressed.

Sd/-

MARY JOSEPH

JUDGE

JJ