Wednesday, 06, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Joju Varghese vs Shebi V.David
2021 Latest Caselaw 4922 Ker

Citation : 2021 Latest Caselaw 4922 Ker
Judgement Date : 10 February, 2021

Kerala High Court
Joju Varghese vs Shebi V.David on 10 February, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

   WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021 / 21ST MAGHA,1942

                        OP(C).No.1492 OF 2020

                   AS 45/2018 OF SUB COURT,THRISSUR

                           --------------


PETITIONER/APPELLANT:

               JOJU VARGHESE
               AGED 46 YEARS
               S/O.AMBOOKKAN VARGHESE, AIKAYA NAGAR,
               CHELAKKOTTUKARA, CAICO ROAD, ANCHERY DESAM, OLLUR
               VILLAGE, THRISSUR TALUK. PIN-680 006

               BY ADVS.
               SRI.AJEESH S.BRITE
               SRI.SAJU.K.PERUTTY
               SHRI.ABHILASH AUGUSTINE M.
               SMT.STEPHY JOSEPH

RESPONDENTS:

      1        SHEBI V.DAVID
               AGED 46 YEARS
               S/O.VETTATH DAVID, CHELAKKOTTUKARA, CAICO ROAD,
               ANCHEY DESAM, OLLUR VILLAGE, THRISSUR TALUK
               PIN-680 006

      2        SHEJI V.DAVID
               AGED 40 YEARS
               S/O.VETTATH DAVID, CHELAKKOTTUKARA, CAICO ROAD,
               ANCHEY DESAM, OLLUR VILLAGE, THRISSUR TALUK
               PIN-680 006

               R2 BY ADV. SRI.RAJIT

        THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
   10.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
   FOLLOWING:
                     Sathish Ninan, J.

             ==============================
                 O.P(C) No.1492 of 2020
               ==========================
        Dated this the 10th 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Original petition dismissed as withdrawn.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.1492 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE MEMORANDUM OF APPEAL IN A.S.NO.45/2018 BEFORE THE HON'BLE SUBORDINATE JUDGES COURT AT THRISSUR

EXHIBIT P2 TRUE COPY OF THE JUDGMENT IN O.S.NO.2168/2008 ON THE FILES OF MUNSIFF'S COURT AT THRISSUR DATED 20.11.2010.

EXHIBIT P3 TRUE COPY OF THE POWER OF ATTORNEY EXECUTED BY THE 2ND PETITIONER HEREIN DATED 08.08.2020.

EXHIBIT P4 TRUE COPY OF THE I.A.NO.3/2020 IN A.S.NO.45/2018 BEFORE THE HON'BLE SUBORDINATE JUDGES COURT AT THRISSUR DATED 22.9.2002.

EXHIBIT P5 TRUE COPY OF THE DEATH CERTIFICATE OF PHILOMINA THE APPELLANT ISSUED BY THE REGISTRAR OF BIRTHS AND DEATHS, THRISSUR CORPORATION.

EXHIBIT P6 TRUE COPY OF THE IMPLEADING PETITION I.A.NO.4/2020 IN A.S.45/2018 DATED 01/10/2020.

--------------

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter