Thomas vs Sindhu
2021 Latest Caselaw 3004 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

           THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942

                     RSA.No.670 OF 2015

           AS 44/2014 OF SUB COURT, PERUMBAVOOR

         OS 230/2012 OF MUNSIFF COURT, PERUMBAVOOR


APPELLANT/S:

            THOMAS, S/O VARKEY, AGED 66 YEARS,
            PALAKUNNEL HOUSE, KADAKKANAD KARA,
            MAZHUVANNOOR VILLAGE, KUNNATHUNADU TALUK.

            BY ADV. SRI.MATHEW SEBASTIAN

RESPONDENT/S:

     1      SINDHU, W/O BIJU, AGED 34 YEARS,
            KAKKATTUKUDIYIL HOUSE, KADAKKANAD KARA,
            MAZHUVANNOOR VILLAGE, KUNNATHUNADU TALUK.
            (NOW WORKING AT INDIAN TIME HOUSE,
            M.C.P.BUILDING, KOLENCHERRY), PIN-682 311.

     2      AKSHAY, S/O.BIJU, AGED 17 YEARS,
            KAKKATTUKUDIYIL HOUSE, KADAKKANAD KARA,
            MAZHUVANNOOR VILLAGE, KUNNATHUNADU TALUK.
            (MINOR), REPRESENTED BY HIS MOTHER SINDHU,
            W/O.BIJU, PIN-682 311.

            R1 BY ADV. SRI.SHIJU VARGHESE

     THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD
ON 27.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 RSA.No.670 OF 2015

                       ..2..




                     JUDGMENT

The learned counsel for the appellant submits

that the appeal is not pressed. Evidencing the

same, a memo dated 18.01.2021 has been filed.

Recording the memo, the Regular Second Appeal

stands dismissed as not pressed. There will be no

order as to costs. Pending applications, if any,

stand closed.

Sd/-

N.ANIL KUMAR

JUDGE Bka/27.01.2021