Thankamani Amma @ Thankamma Amma vs Sajeev Kumar
2021 Latest Caselaw 996 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

          THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

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

                    RSA.No.790 OF 2017

JUDGMENT & DECREE OF ADDITIONAL DISTRICT COURT-IV, KOLLAM
 IN AS 174/2014 AND AS 44/2015 AROSE OUT OF THE JUDGMENT
 AND COMPOSITE DECREE OF THE ADDL. MUNSIFF COURT, KOLLAM
                    IN OS NO.507/2010



APPELLANT/S:


           THANKAMANI AMMA @ THANKAMMA AMMA
           AGED 73 YEARS, D/O. DEVAKI AMMA, INDIRA
           BHAVAN, PALLIMON VILLAGE, PALLIMON CHERRY,
           KOLLAM DISTRICT.

           BY ADVS.
           SRI.K.I.MAYANKUTTY MATHER
           SRI.P.RAHUL



RESPONDENT/S:


     1     SAJEEV KUMAR
           AGED 45 YEARS, S/O. CHANDRAN PILLAI, INDIRA
           BHAVAN, PALLIMON VILLAGE, PALLIMON CHERRY,
           KOLLAM, NOW RESIDING AT JYOTHIS, PALLIMON
           VILLAGE, PALLIMON P.O., PALLIMON CHERRY,
           KOLLAM, PIN - 691 576.
 RSA No.790/2017

                                  ..2..

      2      SREEDEVI
             AGED 35 YEARS, W/O. SAJEEV KUMAR, INDIRA
             BHAVAN, PALLIMON VILLAGE, PALLIMON CHERRY,
             KOLLAM, NOW RESIDING AT JYOTHIS, PALLIMON
             VILLAGE, PALLIMON CHERRY, KOLLAM, PALLIMON
             P.O., PIN - 691 576.

      3      SREEKALA
             AGED 41 YEARS, D/O. SARASAMMA, KALLUVILA
             VADAKKATHIL, CHERUKARA, KONATH CHERRY,
             ODANAVATTOM VILLAGE, KOTTARAKARA, KOLLAM - 691
             512.

             R1   BY   ADV.   SRI.A.JANI(KOLLAM)
             R1   BY   ADV.   SRI.A.JANIKOLLAM
             R1   BY   ADV.   SRI.P.MARTIN JOSE
             R1   BY   ADV.   SRI.P.PRIJITH
             R1   BY   ADV.   SRI.THOMAS P.KURUVILLA

OTHER PRESENT:

             G.P. SRI. P.M.SATHEESH

     THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD
ON 11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 RSA No.790/2017

                          ..3..




                        JUDGMENT

The learned counsel for the appellant

submitted that the appeal is not pressed. A memo

dated 04.01.2021 is filed evidencing the same.

Recording the memo, the RSA stands dismissed

as not pressed.

Sd/-

N.ANIL KUMAR

JUDGE Bka/11.01.2021