M.Sulochana vs Vasanthakumari Amma
2021 Latest Caselaw 1168 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

            THE HONOURABLE MR. JUSTICE A.HARIPRASAD

                                  &

          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

   TUESDAY, THE 12TH DAY OF JANUARY 2021 / 22TH POUSHA, 1942

                     OP (RC).No.147 OF 2020

     IN RCP 6/2001 OF PRINCIPAL MUNSIFF COURT ,TRIVANDRUM


PETITIONER/CLAIM PETITIONER:

             M.SULOCHANA
             AGED 60 YEARS
             D/O.MEENAKSHY, THEJAS, AVANAVANCHERRY,
             ATTINGAL P.O., THIRUVANANTHAPURAM, PIN-695101.

             BY ADV. SRI.A.B.MOHANAKUMAR

RESPONDENTS/DECREE HOLDER:

      1      VASANTHAKUMARI AMMA
             W/O.GOPALAKRISHNAN NAIR, RESIDING AT RAGHAVA
             BHAVAN, KARICHAYIL, CHITTATTINKARA DESAM,
             ATTINGAL VILLAGE, THIRUVANANTHAPURAM, PIN-695101.

      2      SIVA PRASAD,
             S/O.GOPALAKRISHNAN NAIR, RESIDING AT DO- DO

      3      PREMEELA,
             D/O.GOPALAKRISHNAN NAIR, RESIDING AT DO- DO

      4      PRADEEP,
             S/O.GOPALAKRISHNAN NAIR, RESIDING AT DO- DO

             R1-4 BY ADV. SRI.D.KISHORE

     THIS OP (RENT CONTROL) HAVING BEEN FINALLY HEARD ON
12.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (RC).No.147 OF 2020                   2




                                JUDGMENT

Dated this the 12th day of January 2021

A.Hariprasad, J

Heard the learned counsel for the petitioner and

respondents.

2. In the course of arguments, the learned counsel for

the petitioner submits that he would like to withdraw this

petition without prejudice to his rights in the other matters

pending between the parties. Permission is granted.

The Original Petition (RC) is dismissed as withdrawn.

Sd/-

A.HARIPRASAD

JUDGE

Sd/-

P.V.KUNHIKRISHNAN

JUDGE

ab