Thankamani Kaliyath vs Munderi Babu
2021 Latest Caselaw 6524 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.1354 OF 2015

  AS 29/2014 DATED 19-10-2015 OF I ADDITIONAL DISTRICT COURT,
                           KOZHIKODE

     OS 1018/2009 OF PRINCIPAL MUNSIFF COURT-II, KOZHIKODE


APPELLANT/S:

               THANKAMANI KALIYATH
               AGED 65 YEARS
               W/O.BALAKRISHNAN, KALIYATH VEEDU, VALAYANAD AMSOM
               AND DESOM, POKKUNNU (P.O), KOZHIKODE DISTRICT.

               BY ADVS.
               SRI. JAIDEEP SINGH.K
               SRI.P.V.ANOOP
               SRI.G.ANEESH

RESPONDENT/S:

      1        MUNDERI BABU, AGED 60 YEARS
               S/O.BHASKARAN, MUNDERI VEEDU, POKKUNNU (P.O),
               VALAYANAD AMSOM AND DESOM, KOZHIKODE TALUK,
               KOZHIKODE DISTRICT, PIN - 673 007.

      2        MUNDERI BAIJU, AGED 43 YEARS
               S/O.BHASKARAN, MUNDERI VEEDU, POKKUNNU (P.O),
               VALAYANAD AMSOM AND DESOM, KOZHIKODE TALUK,
               KOZHIKODE DISTRICT, PIN - 673 007.

               R1 BY ADV. SRI.P.A.HARISH
               R1 BY ADV. SRI.V.V.SURENDRAN

OTHER PRESENT:

               SRI.V.V.SURENDRAN

     THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD ON
23.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RSA.No.1354 OF 2015

                                 ..2..




                               JUDGMENT

The learned counsel for the appellant filed a

memo dated 18.02.2021, stating that the matter

has been settled between the parties and the

appellant is not interested in contesting the

matter further and is intending to withdraw the

appeal.

Recording the memo, the appeal is 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as withdrawn.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