Avvabi (Havvabi) vs Muhammed Basheer
2021 Latest Caselaw 6788 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

             THE HONOURABLE MRS. JUSTICE MARY JOSEPH

   THURSDAY, THE 25TH DAY OF FEBRUARY 2021 / 6TH PHALGUNA, 1942

                        RFA.No.414 OF 2015(B)

AGAINST THE DECREE AND JUDGMENT IN OS 323/2011 DATED 31-01-2015 OF
              SUBORDINATE JUDGE'S COURT, OTTAPPALAM.


APPELLANT/PLAINTIFF:

             AVVABI (HAVVABI),
             AGED 57 YEARS,
             W/O POOVATHINKAL KASIM, OTTAPALAM AMSOM, ARIYOOR
             THEKKUMURI DESOM, OTTAPALAM TALUK.

             BY ADVS.
             SRI.SANTHEEP ANKARATH
             SRI.Y.JAFAR KHAN

RESPONDENT/DEFENDANT:

             MUHAMMED BASHEER,
             AGED 37 YEARS,
             S/O KASIM,
             H/O SALEENA, ADICHIRA VEEDU,
             AMBALAPPARA P.O., OTTAPALAM-679 512.

             R1 BY ADV. P.K.MOHANAN(PALAKKAD)

     THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD          ON
25.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RFA.No.414/2015 & I.A No.01/2021(B)       2




                                      JUDGMENT

Dated this the 25th day of February, 2021

I.A No.01/2021 is an application to withdraw the appeal for the

reason that the appellant is not interested to prosecute the same.

In that event, RFA stands dismissed as withdrawn.

Sd/-

MARY JOSEPH

JUDGE

JJ