Sobha M. vs Roshna G.V
2021 Latest Caselaw 2155 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

          THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

TUESDAY, THE 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942

                    RFA.No.924 OF 2015

JUDGMENT AND DECREE IN OS 485/2012 OF SUB COURT, KANNUR


APPELLANT/S:

     1     SOBHA M., AGED 58 YEARS
           W/O LATE RAVEENDRAN, RESIDING AT G.V.HOUSE,
           EDAKKAD AMSOM, THOTTADA DESOM, KANNUR TALUK
           AND DISTRICT.

     2     ROOPESH G.V., AGED 40 YEARS
           S/O LATE RAVEENDRAN, RESIDING AT G.V.HOUSE,
           EDAKKAD AMSOM, THOTTADA DESOM, KANNUR TALUK
           AND DISTRICT.

     3     RAGEESH G.V., AGED 35 YEARS
           S/O LATE RAVEENDRAN, RESIDING AT G.V.HOUSE,
           EDAKKAD AMSOM, THOTTADA DESOM, KANNUR TALUK
           AND DISTRICT.

           BY ADV. SRI.P.U.SHAILAJAN

RESPONDENT/S:

           ROSHNA G.V.
           AGED 39 YEARS
           D/O (LATE) RAVEENDRAN, SUNANDA NIVAS,
           MUZHAPPILANGAD POST, KANNUR DISTRICT-670662.

           R1 BY ADV. SRI.V.R.KESAVA KAIMAL

     THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD
ON 19.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 RFA.No.924 OF 2015

                       ..2..




                     JUDGMENT

The learned counsel for the appellant submits

that this Regular First Appeal is settled by the

parties out of court and the appellants are not

intending to prosecute the appeal. Evidencing the

same, a memo dated 04.11.2020 is filed in court.

Resultantly, this RFA stands dismissed as not

pressed.

Sd/-

N.ANIL KUMAR

JUDGE Bka/19.01.2021