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Sukumaran vs Shaji Ann Pillai
2021 Latest Caselaw 5285 Ker

Citation : 2021 Latest Caselaw 5285 Ker
Judgement Date : 12 February, 2021

Kerala High Court
Sukumaran vs Shaji Ann Pillai on 12 February, 2021
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR. JUSTICE SATHISH NINAN

     FRIDAY, THE 12TH DAY OF FEBRUARY 2021 / 23RD MAGHA,1942

                          OP(C).No.367 OF 2021

      IN OS 476/2010 OF ADDITIONAL MUNSIFF COURT, ALAPPUZHA


PETITIONER:

              SUKUMARAN
              AGED 73 YEARS
              S/O. KARUMBAN,
              RESIDING AT THAKIDIVELIYIL,
              MANNANCHERRY P.O, ALAPPUZHA.

              BY ADV. SRI.R.AZAD BABU

RESPONDENTS/PLAINTIFFS:

      1       SHAJI ANN PILLAI
              KURISINKAL HOUSE, CHETTIKADU MURI,
              PATHIRAPPALLY VILLAGE, ALAPPUZHA 688 521.

      2       PRETTY ANN PILLAI,
              KURISINKAL HOUSE, CHETTIKADU MURI,
              PATHIRAPPALLY VILLAGE, ALAPPUZHA -688 521.

      3       AMMINI JEAN,
              KURISHINKAL HOUSE, CHETTIKADU MURI,
              PATHIRAPPALLY VILLAGE, ALAPPUZHA-688 521.

      4       SOBHA K.A,
              KURISINKAL HOUSE, CHETTIKADU MURI,
              PATHIRAPPALLY VILLAGE, ALAPPUZHA-688 521.

      5       SHINE ANN PILLAI,
              KURISINKAL HOUSE, CHETTIKADU MURI,
              PATHIRAPPALLY VILLAGE, ALAPPUZHA-688 521.

      6       JIJI PETER,
              KURISINKAL HOUSE, CHETTIKADU MURI,
              PATHIRAPPALLY VILLAGE, ALAPPUZHA-688 521


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 12.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C).No.367 OF 2021
                                 2


                          Sathish Ninan, J.
                   ==============================
                        O.P(C) No.367 of 2021
                     ==========================
              Dated this the 12th 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Original petition dismissed as withdrawn.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.367 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF PLAINT DATED 05.07.2010 IN O.S. NO. 476 OF 2010 OF ADDL. MUNSIFF'S COURT, ALAPPUZHA.

EXHIBIT P2 TRUE COPY OF I.A.NO. 4235/15 DATED 30.10.2015 IN OS 476 OF 2010 OF ADDL. MUNSIFF'S COURT, ALAPPUZHA.

EXHIBIT P3 TRUE COPY OF I.A NO. 4234/15 DATED 30.10.2015 IN OS 476 OF 2010 OF ADDL. MUNSIFF'S COURT, ALAPPUZHA.

EXHIBIT P4 TRUE COPY OF OBJECTIONS IN I.A NO. 4234 IN OS 476 OF 2010 OF ADDL. MUNSIFF'S COURT, ALAPPUZHA.

EXHIBIT P5 TRUE COPY OF I.A NO. 5304 DATED 07.12.2017 IN O.S NO. 476 OF 2010 OF ADDL. MUNSIFF'S COURT, ALAPPUZHA.

EXHIBIT P6 TRUE COPY OF I.A. NO. 5303 DATED 07.12.2017 IN O.S NO. 476 OF 2010 OF ADDL. MUNSIFF'S COURT, ALAPPUZHA.

EXHIBIT P7 TRUE COPY OF OBJECTIONS IN I.A NO. 5303 DATED 14.03.2019 IN OS NO. 476 OF 2010 OF ADDL. MUNSIFF'S COURT, ALAPPUZHA.

EXHIBIT P8 TRUE COPY OF COMMON ORDER IN I.A. NO.

5303 OF 2017 AND I.A. NO. 5304 OF 2017 IN O.S. NO. 476 OF 2010 OF ADDL. MUNSIFF'S COURT, ALAPPUZHA IN O.S. NO. 476 OF 2010 OF ADDL. MUNSIFF'S COURT, ALAPPUZHA IN O.S. NO. 476 OF 2010 OF ADDL. MUNSIFF'S COURT, ALAPPUZHA.

 
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