Chandran vs Chandran
2021 Latest Caselaw 3005 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.655 OF 2006

  AGAINST THE JUDGMENT IN A.S.NO.84/2000 DATED 12-08-2005 ON THE
         FILES OF THE II ADDL. DISTRICT COURT, PALAKKAD

 AGAINST THE JUDGMENT IN O.S.NO.402/1997 DATED 30-10-1999 ON THE
                 FILES OF MUNSIFF COURT, CHITTUR


APPELLANTS/RESPONDENTS/DEFENDANTS:

      1      CHANDRAN
             AGED 42 YEARS,S/O.KRISHNAN,
             KALLANKOTTI, CHATHAMANGALAM, NEMMARA VILLAGE,,
             CHITTUR.

      2      VASUDEVAN, S/O.ANDI, AGED 48 YEARS
             OZHAVAPPADAM, CHATHAMANGALAM, NEMMARA VILLAGE,,
             CHITTUR.

      3      PAZHANIMALA, S/O.PONNAN, AGED 61 YEARS
             S/O.PONNAN, KALLANKOTTIL KUNNIL, NEMMARA VILLAGE,
             CHITTUR.

      4      BABU, AGED 37 YEARS
             SON IN LAW OF 3RD DEFENDANT, RESIDING AT - DO -

      5      RADHAKRISHNAN, S/O.VELAYUDHAN,
             AGED 36 YEARS, KALLANKOTTIL, NEMMARA VILLAGE,
             CHITTUR.

      6      PRABHAKARAN @ PRABHA
             S/O.RADHAKRISHNAN, AGED 28 YEARS, RESIDING AT -DO-


      7      KUMARAN, S/O.KALYANI, AGED 41 YEARS
             RESIDING AT -DO-

             BY ADVS.
             SMT.A.S.SUVITHA
             SRI.K.R.HARAN
 RSA.No.655 OF 2006

                                    2

RESPONDENT/APPELLANT/PLAINTIFF:

                 SETHUMADHAVAN,
                 S/O.KRISHNAN, AGED 52 YEARS,
                 KALLANKOTTIL,CHATTTAMANGALAM, NEMMARA VILLAGE,
                 CHITTUR.

                 BY ADV. SRI.VINOD KUMAR.C

     THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD ON
27.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RSA.No.655 OF 2006

                                          3


                                       JUDGMENT

Dated this the 27th day of January 2021

The learned counsel for the appellants filed a

withdrawal memo before this Court stating that the appeal is not

pressed.

Recording the memo, the suit is dismissed as

withdrawn. There will be no order as to costs. Pending

applications, if any, stand disposed of.

Sd/-

N.ANIL KUMAR

JUDGE

DK