Mathew Kurian vs Ranjith
2021 Latest Caselaw 1716 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

          THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942

                    RSA.No.160 OF 2017

   AGAINST THE JUDGMENT AND DECREE IN AS 52/2014 DATED
 15-10-2016 OF ADDITIONAL DISTRICT COURT, NORTH PARAVUR

AGAINST THE JUDGMENT AND DECREE IN OS 656/2007 DATED 29-
         03-2012 OF MUNSIFF COURT, NORTH PARAVUR


APPELLANTS/APPELLANTS/PLAINTIFFS:

     1     MATHEW KURIAN
           AGED 31 YEARS
           (31), S/O.LATE KURIAN, OPERATION MANAGER,
           MAZHUVANCHERRIPARAMBATH, MANGALATHU ROAD,
           NORTH PARAVUR.

     2     SHEELA KURIAN
           (57), W/O.LATE KURIAN, RESIDING AT
           MAZHUVANCHERRIPARAMBATH, MANGALATH ROAD,
           NORTH PARAVUR.

           BY ADVS.
           SRI.C.S.AJITH PRAKASH
           SRI.A.KEVIN THOMAS

RESPONDENTS/RESPONDENTS/DEFENDANTS:

     1     RANJITH
           (41), S/O.GEORGE, MAZHUVANCHERRIPARAMBATH,
           MARTHOMA CHURCH ROAD, PERUMBADANNA, PARUR
           VILLAGE, PARUR TALUK-683513.

     2     VEERAL KRISHNAKUMAR BHAMAR
           (31), S/O.KRISHNAKUMAR BHAMAR, HOUSE
           NO.VIII/1285, PALLIYARAKKAVU ROAD,
           MATTANCHERY VILLAGE, KOCHI TALUK-682002.

     3     NOBERT DEBRITTO
           (67), S/O.GEORGE, KARIKKASSERY HOUSE,
           MALIPPURAM, ELAMKUNNAPUZHA VILLAGE, KOCHI
           TALUK-682511.
 R.F.A.No.160 of 2017
                               ..2..




       4       ABRAHAM KURIAN
               S/O.LATE KURIAN, RESIDING AT
               MAZHUVANCHERRIPARAMBATH, MANGALATHU ROAD,
               NORTH PARAVUR AND WORKING IN ALQUARAM
               PHARMACY, NEAR R.A.K.MALL, P.B.NO.3107, RAS
               AL-KHAIMAH, UAE.


     THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD
ON 15.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 R.F.A.No.160 of 2017
                                ..3..




                      N. ANIL KUMAR, J.
              -------------------------------------------
                     R.S.A. No.160 of 2017
             ---------------------------------------------
          Dated this the 15th day of January, 2021

                          JUDGMENT

The learned counsel for the appellants filed I.A.No.1

of 2021 seeking to permit the appellants to withdraw this

appeal.

Resultantly, I.A.No.1 of 2021 stands allowed. The

appeal is dismissed as withdrawn. There will be no order

as to costs.

Sd/-

N. ANIL KUMAR, JUDGE

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