Chandrika vs Krishnan
2021 Latest Caselaw 6472 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

               THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

  TUESDAY, THE 23RD DAY OF FEBRUARY 2021 / 4TH PHALGUNA, 1942

                        RSA.No.546 OF 2017

     AS 334/2011 OF I ADDITIONAL DISTRICT COURT, PALAKKAD

       OS 337/2010 OF PRINCIPAL MUNSIFF COURT, PALAKKAD


APPELLANT/S:

               CHANDRIKA, AGED 55 YEARS
               W/O. ARUMUGHAN, SREENIKETHAM VEETTIL,
               CHANDRANAGAR POST - 678 007, KUNNANNUR AMSOM,
               PIRIVUSALA, PALAKKAD TALUK AND DISTRICT.

               BY ADVS.
               SRI.O.RAMACHANDRAN NAMBIAR
               SRI.GEEN T.MATHEW

RESPONDENT/S:

      1        KRISHNAN
               S/O. NAGAN, AGED 58 YEARS, KOTTAPPADIKKAL VEETTIL,
               MANKARA AMSOM AND DESOM MANKARA POST - 678 613
               PALAKKAD TALUK AND DISTRICT.

      2        SREEDHARAN
               S/O. KRISHNAN, AGED 39 YEARS, KOTTAPPADIKKAL
               VEETTIL,MANKARA AMSOM AND DESOM MANKARA POST - 678
               613 PALAKKAD TALUK AND DISTRICT.

               R1-2 BY ADV. SRI.RAJESH SIVARAMANKUTTY

OTHER PRESENT:

               SRI.RAJESH SIVARAMANKUTTY

     THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD ON
23.02.2021, ALONG WITH RSA.569/2017, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 RSA NOS. 569 & 546 OF 2017

                               ..2..

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

               THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

  TUESDAY, THE 23RD DAY OF FEBRUARY 2021 / 4TH PHALGUNA, 1942

                        RSA.No.569 OF 2017

     AS 335/2011 OF I ADDITIONAL DISTRICT COURT, PALAKKAD

       OS 337/2010 OF PRINCIPAL MUNSIFF COURT, PALAKKAD


APPELLANT/S:

               CHANDRIKA, AGED 55 YEARS
               W/O.ARUMUGHAN, SREENIKETHAM VEETTIL, CHANDRANAGAR
               POST 678 007, KUNNANNUR AMSOM, PIRIVUSALA,
               PALAKKAD TALUK AND DISTRICT

               BY ADVS.
               SRI.O.RAMACHANDRAN NAMBIAR
               SRI.GEEN T.MATHEW

RESPONDENT/S:

      1        SREEDHARAN
               S/O.KRISHNAN, AGED 39 YEARS, KOTTAPPADIKKAL
               VEETTIL, MANKARA AMSOM AND DESOM,
               MANKARA POST 678 613

      2        KRISHNAN
               S/O.NAGAN, AGED 58 YEARS, KOTTAPPADIKKAL VEETTIL,
               MANKARA AMSOM AND DESOM, MANKARA POST 678 613
               PALAKKAD TALUK AND DISTRICT

               R1 BY ADV. SRI.RAJESH SIVARAMANKUTTY
               R1-2 BY ADV. SRI.R.HARIKRISHNAN
               R1 BY ADV. SRI.E.RAMACHANDRAN

     THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD ON
23.02.2021, ALONG WITH RSA.546/2017, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 RSA NOS. 569 & 546 OF 2017

                                ..3..




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

                 RSA NOS. 569 & 546 OF 2017

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


                             JUDGMENT

The learned counsel for the appellant filed a

memo dated 10.02.2021 in both the appeals,

stating that the appellant does not want to

prosecute the appeal further and therefore, the

appeal may be dismissed as withdrawn.

Recording the memo, the appeals are dismissed

as withdrawn. There would be no order as to

costs. Pending applications, if any, stand

closed.

Sd/-

N.ANIL KUMAR

JUDGE Bka/23.02.2021