Vasumathy vs Jayachandran
2021 Latest Caselaw 15090 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
          THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
 FRIDAY, THE 16TH DAY OF JULY 2021 / 25TH ASHADHA, 1943
                    RSA NO. 215 OF 2020
 AGAINST THE JUDGMENT AND DECREE DATED 11.07.2019 IN AS
92/2018 OF DISTRICT COURT, ALAPPUZHA WHICH CONFIRMED THE
JUDGMENT AND DECREE DATED 06.08.2018 IN F.D.A.NO.354/2017
       IN O.S.NO.59/2015 OF THE SUB COURT, ALAPPUZHA
APPELLANTS/APPELLANTS/PLAINTIFFS:

   1      VASUMATHY
          AGED 76 YEARS
          W/O. LATE THANKAPPANACHARY, THEKKETHALAYKAL,
          POLLETHAI P O, S.L.PURAM, KALAVOOR VILLAGE,
          ALAPPUZHA-688 522.

   2      VIJAYAKUMAR
          AGED 43 YEARS
          S/O. LATE THANKAPPANACHARY, THEKKETHALAYKAL,
          POLLETHAI P O, S.L.PURAM, KALAVOOR VILLAGE,
          ALAPPUZHA-688 522.

          BY ADV NIRMAL V NAIR



RESPONDENTS/RESPONDENTS/DEFENDANTS:

   1      JAYACHANDRAN
          AGED 47 YEARS
          S/O. LATE THANKAPPANACHARY.
          THEKKETHALACKAL(KRISHNA), POLLETHAI P.O, S.L.
          PURAM, KALAVOOR VILLAGE, ALAPPUZHA-688 522.

   2      EASWARI
          AGED 49 YEARS, D/O. THANKAPPANACHARY,
          VAZHAVELIYIL, KADAKKARAPPALLY P O, CHERTHALA
          TALUK, ALAPPUZHA-688 529.
 RSA No. 215 of 2020


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                                      ,


      THIS    REGULAR      SECOND    APPEAL    HAVING    COME    UP    FOR
ADMISSION     ON      16.07.2021,   THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 RSA No. 215 of 2020


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                               ,



                        JUDGMENT

This RSA is filed against the judgment and decree

dated 11.07.2019 in A.S.No.92/2018 of the District Court,

Alappuzha confirming the judgment and decree dated

06.08.2018 in F.D.I.A.No.354/2017 in O.S.No. 59/2015 of

the Sub Court, Alappuzha.

2. When this appeal has come up for admission,

the learned counsel for the appellants submits that a

memo has been filed stating that the dispute is amicably

settled between the parties and the appellants are not

interested in prosecuting the appeal. Hence, the memo

to withdraw the RSA is recorded and the appeal stands

dismissed as withdrawn. There will be no order as to

costs.

Pending applications, if any, stand closed.

Sd/-

N. ANIL KUMAR, JUDGE

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