Kerala High Court
P.Chathukutty Nair vs M.Kunhiraman Nambiar on 23 February, 2021
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.518 OF 2009
AS 220/2002 OF ADDITIONAL DISTRICT COURT (ADHOC-II),
KASARAGODE
OS 466/1996 OF ADDITIONAL MUNSIFF, KASARAGOD
APPELLANT/S:
1 P.CHATHUKUTTY NAIR,
S/O.RAMAN NAIR, HINDU, LAND HOLDER,
ARLOTTY HOUSE, PERUMBALA
2 S.V.PRAKASHAN, S/O.C.K.RAMAN
HINDU, DRIVER BOTH ARE ALL ARLOTTY HOUSE,,
PERUMBALA VILLAGE & POST, KASARAGOD TALUK.
BY ADV. SMT.I.SHEELA DEVI
RESPONDENT/S:
1 M.KUNHIRAMAN NAMBIAR
HINDU, LANDHOLDER, RAYATHOTTI, PERUMBAL
VILLAGE, KASARAGOD TALUK.
2 M.KRISHNAN NAMBIAR,
HINDU, LANDHOLDER, BOTH ARE CHILDREN OF
KUNHAMBU NAIR, RAYATHOTTI,, PERUMBAL VILLAGE,
KASASRAGOD TALUK.
3 K.KRISHNAN TAILOR, HINDU
LANDHOLDER, S/O.K.NARAYANAN,, CHETTENGUZHI,
PERUMBALA VILLAGE,, KASARAGOD TALUK,
P.O.PERUMBALA.
RSA Nos. 1156 of 2006 & 518 of 2009
..2..
4 K.KUNHAMBU, HINDU, LANDHOLDER
S/O.K.NARAYANAN, CHETTENGUZHI,, PERUMBALA
VILLAGE, KASARAGOD TALUK, P.O.PERUMBALA.
5 GOWRI, HINDU, LANDHOLDER
W/O.LATE KUMARAN JYOTHISHAR,, CHETTENGUZHI,
PERUMBALA VILLAGE,, KASARAGOD TALUK,
P.O.PERUMBALA.
6 DEVAKI, HINDU, LANDHOLDER
W/O.LATE KRISHNAN JYOTHISHAR,, CHETTENGUZHI,
PERUMBALA VILLAGE,, KASARAGOD TALUK,
P.O.PERUMBALA.
7 SMT.M.SEETHA, HINDU, LANDHOLDER
W/O.M.SREEDHARAN, RAYATHOTTI, PERUMBALA
VILLAGE, KASARAGOD TALUK, P.O.PERUMBALA.
OTHER PRESENT:
SRI.KODOTH SREEDHARAN
THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD
ON 23.02.2021, ALONG WITH RSA.1156/2006, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
RSA Nos. 1156 of 2006 & 518 of 2009
..3..
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.1156 OF 2006
AS 108/2002 OF SUB COURT, KASARAGOD
OS 137/1998OF PRINCIPAL MUNSIFF, KASARAGOD
APPELLANT/S:
1 P.CHATHUKUTTY NAIR
S/O.RAMAN NAIR, AGED 48 YEARS, ARLOTTY,
PERUMBALA, KASARAGOD.
2 S.V.ASOKAN, S/O.C.K.RAMAN
AGED 44 YEARS, ARLOTTY,
PERUMBALA, KASARAGOD.
BY ADVS.
SMT.I.SHEELA DEVI
SMT.M.SINDHU THANKAM
RESPONDENT/S:
1 M.KUNHIRAMAN NAMBIAR
S/O.E.KUMHAMBU NAIR, AGED 68 YEARS,,
RAYATHOTTI,, PERUMBALA, KASARAGOD.
2 KRISHNAN NAMBIAR, S/O.E.KUNHAMBU NAIR
AGED 55 YEARS, RAYATHOTTI,, PERUMBALA,
KASARAGOD.
3 K.KRISHNAN TAILOR
S/O.K.NARAYANAN, AGED 60 YEARS,, CHATTANGUZHI,
PERUMBALA, KASARAGOD.
RSA Nos. 1156 of 2006 & 518 of 2009
..4..
4 K.KUNHAMBU, S/O.K.NARAYANAN
AGED 68 YEARS, CHATTANGUZHI,, PERUMBALA,
KASARAGOD.
5 GOWRI, W/O.KUMARAN JYOTISHAR
AGED 68 YEARS, CHATTANGUZHI,, PERUMBALA,
KASARAGOD.
6 DEVAKI, W/O.LATE KRISHNAN JYOTISHAR
AGED 66 YEARS, CHATTANGUZHI,, PERUMBALA,
KASARAGOD.
7 M.SEETHA, S/O.E.KUNHAMBU NAIR
AGED 50 YEARS, RAYATHOTTI,, PERUMBALA,
KASARAGOD.
R1 BY ADV. SRI.KODOTH SREEDHARAN
THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD
ON 23.02.2021, ALONG WITH RSA.518/2009, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
RSA Nos. 1156 of 2006 & 518 of 2009
..5..
-----------------------------------
RSA Nos. 1156 of 2006 & 518 of 2009
-----------------------------------
JUDGMENT
Smt.I.Sheela Devi, the learned counsel for
the appellants, submits that the appeals may be
dismissed as withdrawn as the matter has been
settled between the parties out of court.
Evidencing the same, a memo dated 15.02.2021 has
been filed in RSA No. 518 of 2009.
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/24.02.2021
