Neppolian vs Neppolian
2021 Latest Caselaw 2477 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

            THE HONOURABLE MR. JUSTICE SATHISH NINAN

    THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942

                     OP(C).No.1589 OF 2020

   AGAINST THE ORDER DATED 29/09/2020 IN I.A.NO.07/2020 IN OS
      3041/2017 DATED 29-09-2020 OF PRINCIPAL MUNSIFF COURT
                          ,IRINJALAKUDA

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PETITIONER/RESPONDENT IN I.A.7/2020/DEFANDANT IN O.S.3041/2017:

             NEPPOLIAN
             AGED 48 YEARS
             SON OF KIZHAKKETHIL PIOUS, PUTHUKKAD DESOM, THORAVU
             VILLAGE, PUTHUKKAD P.O., PIN-680 301, MUKUNDAPURAM
             TALUK, THRISSUR DISTRICT

             BY ADVS.
             SRI.A.BALAGOPALAN
             SRI.A.RAJAGOPALAN
             SRI.M.N.MANMADAN
             SRI.M.S.IMTHIYAZ AHAMMED

RESPONDENT/PETITIONER IN I.A.7/2020/DEFANDANT IN O.S.3041/2017

             SHEEBA
             AGED 49 YEARS,
             WIFE OF CHAKKUMPEEDIKA SIMON, PUTHUKKAD DESOM,
             THORAVU VILLAGE, PUTHUKKAD P.O.PIN-680 301,
             MUKUNDAPURAM TALUK, THRISSUR DISTRICT

             R1 BY ADV. SRI.RAJESH CHAKYAT

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 21.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                     Sathish Ninan, J.
             ==============================
                 O.P(C) No.1589 of 2020
               ==========================
         Dated this the 21st day of January, 2021

                          JUDGMENT

Learned counsel for the petitioner seeks

permission to withdraw the original petition without

prejudice to the rights of the petitioner to challenge

the order impugned, in appeal, in the event of the

suit being decided against the petitioner.

Permission granted. Original Petition is

dismissed as withdrawn.

                            Sd/-     Sathish Ninan, Judge

vdv
 OP(C).No.1589 OF 2020




                            APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1              TRUE COPY OF THE PLAINT IN O.S 3041/2017 ON

THE FILE OF THE PRINCIPAL MUNSIFFS COURT, IRINJALAKUDA FILED BY THE RESPONDENT

EXHIBIT P2 TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE PETITIONER IN EXHIBIT P1 SUIT

EXHIBIT P3 TRUE COPY OF THE ARGUMENT NOTE SUBMITTED BY THE COUNSEL FOR THE RESPONDENT IN EXHIBIT P1 SUIT

EXHIBIT P4 TRUE COPY OF THE AMENDMENT APPLICATION (IA 7/2020)FILED BY THE RESPONDENT IN EXHIBIT P1 SUIT

EXHIBIT P5 TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER IN EXHIBIT P4 AMENDMENT APPLICATION

EXHIBIT P6 TRUE COPY OF THE ORDER DATED 29.9.2020 PASSED BY THE PRINCIPAL MUNSIFFS COURT, IRINJALAKKUDA IN EXHIBIT P4 APPLICATION IN EXHIBIT P1 SUIT

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