Maniyampalli Unnikrishnan vs Sukumaran
2021 Latest Caselaw 4500 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

    MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

                         OP(C).No.206 OF 2021

          AGAINST    OS 299/2015 OF MUNSIFF COURT, TIRUR


PETITIONER:

               MANIYAMPALLI UNNIKRISHNAN
               AGED 50 YEARS
               S/O. VELAYUDHAN, VETTOM AMSOM DESOM, POST VETTOM,
               TIRUR TALUK, MALAPPURAM DISTRICT, PIN 676 102

               BY ADVS.
               SRI.K.P.SUDHEER
               SMT.K.BINCYMOL

RESPONDENTS:

      1        SUKUMARAN
               AGED 63 YEARS, S/O. VELAYUDHAN, MANIYAMPALLI HOUSE,
               VETTOM AMSOM DESOM AND POST, TIRUR TALUK,
               MALAPPURAM DISTRICT, PIN 676 102

      2        DEVAYANI,
               AGED 61 YEARS
               D/O. VELAYUDHAN, W/O. VALLAYIL SREEDHARAN, NEDUVA
               AMSOM DESOM AND POST, TIRURANGADI TALUK, MALAPPURAM
               DISTRICT, PIN 676 303

      3        SULOCHANA,
               AGED 59 YEARS
               D/O. VELAYUDHAN, W/O. THUPPAYIL UNNI, PARIYAPURAM
               AMSOM DESOM, POST TANUR, TIRUR TALUK, MALAPPURAM
               DISTRICT, PIN 676 302

      4        SUSEELA,
               AGED 52 YEARS
               D/O. VELAYUDHAN, W/O. CHANDANAPURATH MANI,
               CHERIYAMUNDAM AMSOM DESOM AND POST, TIRUR TALUK,
               MALAPPURAM DISTRICT, PIN 676 106

               R1-4 BY ADV. SRI.N.M.MADHU
               R1-4 BY ADV. SMT.C.S.RAJANI

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 08.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                       Sathish Ninan, J.
              ==============================
                   O.P(C) No.206 of 2021
                ==========================
         Dated this the 8th day of February, 2021

                           JUDGMENT

Learned counsel for the petitioner seeks

permission to withdraw the original petition.

Permission granted. Original petition dismissed as

withdrawn.

Sd/- Sathish Ninan, Judge vdv OP(C).No.206 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF JUDGEMENT DATED 29-10-2015 IN OS NO. 299/2015 ON THE FILE OF THE MUNSIFF'S COURT, TIRUR.

EXHIBIT P2 TRUE COPY OF FINAL DECREE DATED 07-01-2020 IN FD I.A NO. 111/2016 IN OS NO. 299/2015 PASSED BY MUNSIFF'S COURT, TIRUR

EXHIBIT P3 TRUE COPY OF SURRENDER DEED DATED 31-03-2006 REGISTERED AS DOC. NO. 1185/2006 OF TIRUR SRO EXECUTED BY THE PETITIONER'S MOTHER IN FAVOUR OF THE PETITIONER.

EXHIBIT P4 TRUE COPY OF EXECUTION PETITION FILED BY THE RESPONDENTS AS EP NO. 192/2020 IN I.A NO. 111/2016 (FD) IN OS NO. 299/2015 BEFORE THE MUNSIFF'S COURT, TIRUR.

EXHIBIT P5 TRUE COPY OF RP IA 1/2021 (PETITION TO SET ASIDE EX-PARTE DECREE) IN O.S NO. 299/2015 FILED BY THE PETITIONER BEFORE THE MUNSIFF'S COURT, TIRUR

EXHIBIT P6 TRUE COPY OF I.A NO. 1/2021 (PETITION TO CONDONE THE DELAY) IN RP IA 1/2021 IN O.S NO. 299/2015 FILED BY THE PETITIONER BEFORE THE MUNSIFF'S COURT, TIRUR

EXHIBIT P7 TRUE COPY OF CASE DETAILS DOWNLOADED FROM THE WEBSITE OF THE COURT BELOW IN E.P NO. 192/2020 IN FDIA 111/2016 IN O.S NO. 299/2015

EXHIBIT P8 TRUE COPY OF CASE DETAILS DOWNLOADED FROM THE WEBSITE OF THE COURT BELOW THE RP IA NO. 1/2021 IN O.S NO. 299/2015.