Pradeep vs Pradeep
2021 Latest Caselaw 2518 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

          THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

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

                   RSA.No.1092 OF 2014

 AGAINST JUDGMENT AND DECREE IN AS 29/2013 DATED 31-03-
              2014 OF SUB COURT, CHAVAKKAD

AGAINST THE JUDGMENT AND DECREE IN OS 1401/2003 DATED 30-
           08-2006 OF MUNSIFF COURT,CHAVAKKAD


APPELLANTS/RESPONDENTS/DEFENDANTS:

     1     PRADEEP
           S/O.VADAKKUMCHERI KANDI, PALAYOOR DESOM,
           GURUVAYOOR AMSOM, CHAVAKKAD TALUK[DIED].

     2     IBRAHIM
           AGED 50 YEARS
           S/O.KEEPARAPPURATH MUHAMMAD, PALAYOOR DESOM,
           GURUVAYOOR AMSOM, CHAVAKKAD TALUK.

     3     SHAREEF
           AGED 44 YEARS
           S/O.VALIYAKATH VADAKKETHALAKKAL ABU, AGED 44
           YEARS PARAKAM AMSOM, CHAVAKKAD TALUK.

     4     PRIYA, W/O LATE SHRI PRADEEP (IST APPELLANT
           IN THE RSA)
           AGED 37 YEARS
           VADAKKUMCHERI KANDI, PALAYOOR DESOM,
           GURUVAYOOR AMSOM, CHAVAKKAD TALUK

           BY ADVS.
           SRI.N.N.SUGUNAPALAN (SR.)
           SRI.S.SUJIN

RESPONDENT/APPELLANT/PLAINTIFF:
 RSA.No.1092 OF 2014


                           ..2..


           ABDUL KAREEM, AGED 53 YRS
           S/O.MAMMUTTI, RAYAM MARAKKAR VEETTIL,
           CHAVAKKAD AMSOM, TALUK. - 680 506

           R1 BY ADV. SRI.K.B.GANGESH

     THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD
ON 21.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 RSA.No.1092 OF 2014


                            ..3..




                      JUDGMENT

Dated this the 21st day of January 2021

The learned counsel for the appellants submits that

the appeal is not pressed. Evidencing the same, a memo

has been filed. Recording the memo, the appeal stands

dismissed as not pressed. There will be no order as to

costs.

Sd/-

N.ANIL KUMAR

JUDGE kkj