Pokkalath Kandy Gopinathan vs Ottamoochickal Shereef
2021 Latest Caselaw 14748 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MRS. JUSTICE MARY JOSEPH
     WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                           RFA NO. 62 OF 2017
       AGAINST THE JUDGMENT AND DECREE DATED 30.09.2016 IN
      O.S.NO.389/2013 OF II ADDITIONAL SUB COURT, KOZHIKODE


APPELLANT/DEFENDANT:

            POKKALATH KANDY GOPINATHAN, S/O. KANDAN,
            AGED 68 YEARS, RESIDING AT PARAYANCHERI DESOM,
            KOTOOLI AMSOM OF KOZHIKODE TALUK.

            BY ADVS.
                      SMT.SUMATHY DANDAPANI (SR.)
                      SRI.MILLU DANDAPANI



RESPONDENT/PLAINTIFF:

            OTTAMOOCHICKAL SHEREEF, S/O.LATE KAMMUKUTTY HAJI,
            AGED 45 YEARS, RESIDING AT VALAYANAD AMSOM AND DESOM OF
            KOZHIKODE TALUK - 673 001.

            BY ADVS.
                        SRI.P.B.KRISHNAN
                        SRI.P.M.NEELAKANDAN
                        SRI.S.NITHIN ANCHAL
                        SRI.SABU GEORGE
                        SRI.P.B.SUBRAMANYAN



     THIS   REGULAR    FIRST   APPEAL   HAVING   BEEN   FINALLY   HEARD   ON
14.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.F.A.No.62 of 2017

                                  2




                            JUDGMENT

Dated this the 14th day of July, 2021

A memo has been filed by the learned counsel for the

appellant stating that the appeal is not intended to be pursued

with any further in view of the settlement reached among the

parties, out of court.

In the above circumstances, appeal stands dismissed as not

pressed. Entire court fee paid shall be refunded to the appellant.

Sd/-

MARY JOSEPH JUDGE NAB