K.M.Suhara vs Unknown
2021 Latest Caselaw 795 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR. JUSTICE SATHISH NINAN

     FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

                      OP(C).No.1858 OF 2020

AGAINST THE ORDER/JUDGMENT IN AS.NO.5 AND 6 OF 2020 OF ADDITIONAL
                   DISTRICT COURT III, MANJERI

  AGAINST THE ORDER/JUDGMENT IN EP 3/2018 OF SUB COURT, MANJERI


PETITIONER/ APPELLANT/ CLAIM PETITIONER:

             K.M.SUHARA
             AGED 67 YEARS
             W/O. KUNHIMOIDEEN, OLAKARA HOUSE, KODUR AMSOM DESOM,
             KODUR POST, PERINTHALMANNA TALUK, MALAPPURAM
             DISTRICT-676504.

             BY ADV. SRI.AASHIQUE AKTHAR HAJJIGOTHI

RESPONDENTS / RESPONDENTS/ RESPONDENTS/ JUDGMENT DEBTOR AND DECREE
HOLDER:

      1      HAMEED
             S/O. HAMZA HAJI, KONGAPALLI HOUSE, THIRURANGADI
             TALUK, PUTHUR AMSOM, CHERUKUNNU DESOM, PUTHUR POST,
             MALAPPURAM DISTRICT-676503.

      2      IBRAHIMKUTTY,
             AGED 48 YEARS
             S/O. KUNHIMOIDEEN, OLAKARA HOUSE, KODUR AMSOM DESOM,
             KODUR POST, PERINTHALMANNA TALUK, MALAPPURAM
             DISTRICT-676504.

      3      MUHAMMED RASAK,
             S/O. KUNHIMOIDEEN, OLAKARA HOUSE, KODUR AMSOM DESOM,
             KODUR POST, PERINTHALMANNA TALUK, MALAPPURAM
             DISTRICT-676504.

      4      APM NAZEER,
             S/O. KUNHALIKUTTY, PANNIANKARA VILLAGE, PANNIANKARA
             POST, KOZHIKODE TALUK, KOZHIKODE DISTRICT-673003.

             R1 BY ADV. SRI.R.RAJESH KORMATH

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 08.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                 2
OP(C).No.1858 OF 2020




                           JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw the original petition without

prejudice to her rights. Permission granted. The original

petition is dismissed as withdrawn.

Sd/-

SATHISH NINAN

JUDGE

rsr

OP(C).No.1858 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF SETTLEMENT DEED NO.1947 OF 2009 OF SUB REGISTRAR OFFICE, MALAPPURAM.

EXHIBIT P2 TRUE COPY OF E.A.NO.114 OF 2019 IN E.P.NO.32 OF 2017 ON THE FILES OF SUB COURT, MANJERI.

EXHIBIT P2(A) TRUE COPY OF E.A.NO.165 OF 2019 IN E.P.NO.3 OF 2018 ON THE FILES OF SUB COURT, MANJERI.

EXHIBIT P3 TRUE COPY OF OBJECTION IN E.A.NO.114 OF 2019 IN E.P.NO.32 OF 2017 ON THE FILES OF SUB COURT, MANJERI.

EXHIBIT P3(A) TRUE COPY OF OBJECTION IN E.A.NO.165 OF 2019 IN E.P.NO. 3 OF 2018 ON THE FILES OF SUB COURT, MANJERI.

EXHIBIT P4 TRUE COPY OF COMMON ORDER DATED 27.11.2019 IN E.A.NO.114 OF 2019 IN E.P.NO.32 OF 2017 AND E.P.NO.165 OF 2019 IN E.P.NO.3 OF 2018 PASSED BY SUB COURT, MANJERI.

EXHIBIT P5 TRUE COPY OF MEMORANDUM OF APPEAL IN A.S.NO. 5 OF 2020 ON THE FILES OF DISTRICT COURT, MANJERI.

EXHIBIT P5(A) TRUE COPY OF MEMORANDUM OF APPEAL IN A.S.NO.6 OF 2020 ON THE FILES OF DISTRICT COURT, MANJERI.

EXHIBIT P6 TRUE COPY OF ORDER DATED 15.7.2020 IN I.A.NO. 1 OF 2020 IN A.S.NO.5 OF 2020 ON THE FILES OF DISTRICT COURT, MANJERI.

EXHIBIT P6(A) TRUE COPY OF ORDER DATED 15.7.2020 IN I.A.NO.2 OF 2020 IN A.S.NO.6 OF 2020 ON THE FILES OF DISTRICT COURT, MANJERI.