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Raveendran vs V.R.Sivanandan
2021 Latest Caselaw 977 Ker

Citation : 2021 Latest Caselaw 977 Ker
Judgement Date : 11 January, 2021

Kerala High Court
Raveendran vs V.R.Sivanandan on 11 January, 2021
O.P.(C)No.58 OF 2021


                                 1


              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR.JUSTICE SATHISH NINAN

       MONDAY, THE 11TH DAY OF JANUARY 2021/21TH POUSHA, 1942

                        O.P.(C)No.58 OF 2021

        (AGAINST THE ORDER DATED 3.11.2020 IN I.A.NO.1/2020
          IN OS 536/2007 OF MUNSIFF COURT, NORTH PARAVUR)


PETITIONER/PLAINTIFF:

            RAVEENDRAN, AGED 74 YEARS,
            S/O.SUBRAHMANYAN, PALAKKUTTIKKAL HOUSE,
            PARAVOOTHARA MURI, PARAVUR VILLAGE,
            PARAVUR TALUK P.O. CHENDAMANGALAM-PIN 683 512

            BY ADV. SHRI. ANOOP KRISHNA

RESPONDENTS/DEFENDANTS:

   1        V.R.SIVANANDAN, S/O.RAMAN, VADHYARUPARAMBIL,
            PARAVOOTHARA MURI, CHENDAMANGALAM P.O.,
            PARAVUR TALUK, PIN 683 512

   2        V.K.BABU, S/O.KESAVAN, VADHYARUPARAMBIL,
            PARAVOOTHARA MURI, CHENDAMANGALAM P.O.,
            PARAVUR TALUK, PIN 683 512

   3        V.R. KANNAMBAL, KAROOT HOUSE, NETTOOR P.O.,
            ERNAKULAM DISTRICT, PIN 682 040

   4        JAYAKUMAR, S/O.MADHAVAN, VADHYARUPARAMBIL,
            KARIMBADAM KARA, CHENDAMANGALAM VILLAGE,
            PARAVUR TALUK, P.O. CHENDAMANGALAM, PIN 683 512


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
    O.P.(C)No.58 OF 2021

                              2




                          JUDGMENT

Learned counsel for the petitioner seeks permission

to withdraw the original petition without prejudice to

his rights to file afresh.

Permission granted. Original petition is

dismissed as withdrawn.

Sd/-

SATHISH NINAN

JUDGE

ss O.P.(C)No.58 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PLAINT IN OS NO.536/2007 ON THE FILE OF THE MUNSIFF COURT, N.PARAVOOR

EXHIBIT P2 TRUE COPY OF THE JUDGMENT IN FAO(R0) NO.37/2014 DATED 11.10.2018 OF THIS HON'BLE COURT

EXHIBIT P3 TRUE COPY OF THE ADDITIONAL WRITTEN STATEMENT FILED BY THE FIRST RESPONDENT IN OS NO.536/2007 ON THE FILE OF THE MUNSIFF COURT, N.PARAVOOR

EXHIBIT P4 TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE 2ND RESPONDENT IN OS NO.536/2007 ON THE FILE OF THE MUNSIFF COURT, N.PARAVOOR

EXHIBIT P5 TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE 3RD RESPONDENT IN OS NO.536/2007 ON THE FILE OF THE MUNSIFF COURT, N.PARAVOOR

EXHIBIT P6 TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE 4TH RESPONDENT IN OS NO.536/2007 ON THE FILE OF THE MUNSIFF COURT, N.PARAVOOR

EXHIBIT P7 TRUE COPY OF THE COMMISSION REPORT IA NO.2548/2016 IN O.S. NO.159/2013 ON THE FILE OF THE MUNSIFF COURT, N.PARAVOOR

EXHIBIT P8 TRUE COPY OF THE COMMISSION APPLICATION IA NO.1/2020 IN O.S. NO.536/2007 ON THE FILE OF THE MUNSIFF COURT, N.PARAVOOR

EXHIBIT P9 TRUE COPY OF THE OBJECTION FILED BY THE FIRST RESPONDENT AGAINST COMMISSION APPLICATION IA NO.1/2020 IN O.S. NO.536/2007 ON THE FILE OF THE MUNSIFF COURT, N. PARAVOOR

EXHIBIT P10 TRUE COPY OF THE OBJECTION FILED BY THE 4TH RESPONDENT AGAINST COMMISSION APPLICATION IA NO.1/2020 IN O.S. NO.536/2007 ON THE FILE OF THE MUNSIFF COURT, N. PARAVOOR

EXHIBIT P11 TRUE COPY OF THE ORDER DATED 3.11.2020 IN IA NO.1/2020 IN O.S. NO.536/2007 ON THE FILE OF THE MUNSIFF COURT, N. PARAVOOR

 
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