N.Sasidhara Kurup vs Shibu Chandran
2021 Latest Caselaw 15157 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
           THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
 TUESDAY, THE 20TH DAY OF JULY 2021 / 29TH ASHADHA, 1943
                    RSA NO. 359 OF 2017
  AS 186/2010 OF III ADDITIONAL DISTRICT COURT, KOLLAM
       OS NO. 351/1998 OF PRINCIPAL SUB COURT, KOLLAM
APPELLANT/S:

          N.SASIDHARA KURUP
          AGED 69 YEARS, NEPHEW OF A.K.KURUP, RESIDING AT
          NEDIYATH HOUSE, SOUTH KOCHUMURI, OACHIRA FROM
          AYIKKARAVALLIL, OACHIRA, REPRESENTED BY ITS
          POWER OF ATTORNEY HOLDER, G.VIJAYANATHA KURUP,
          S/O.LATE SRI.G.VASU PILLAI, AGED 70 YEARS,
          RESIDING AT THOTTATHIL HOUSE, PAYIKUZHI,
          OACHIRA.

          BY ADV SRI.K.P.SREEKUMAR



RESPONDENT/S:

   1      SHIBU CHANDRAN
          AGED 40 YEARS, S/O.B.C.S.UNNITHAN, PANCHERIL
          VEEDU, VENGA P.O., SASTHAMCOTTA-690 521.

   2      OACHIRA PARABRAHMA TEMPLE
          ADMINISTRATION BOARD, REPRESENTED BY ITS
          SECRETARY, SREE OACHIRA PARABRAHMA TEMPLE,
          OACHIRA, PIN-690 526.

   3      SREEKUMAR
          AGED 50 YEARS, S/O.SIVARAMA PILLAI, KURUNGATTU
          VEEDU, PUTHUPPALLY THEKKUMURI, PATHUPPALLY
          VILLAGE, KARTHIKAPPALLY TALUK, PIN-690 526.
 RSA NO. 359 OF 2017

                                  ..2..

    4       NANDAKUMAR
            AGED 47 YEARS, S/O.BHASKARA KURUP, PANAMPILAVIL
            VEEDU, THEKKUKOCHUMURI, KRISHNAPURAM VILLAGE,
            PIN-690 526.

    5       R.KARUNAKARA KURUP
            AGED 80 YEARS, S/O.PADMANABHAN PILLAI, KSHETHRA
            PANAMPLAVIL VEEDU (AIKKARAVALLIL) THEKKUKOCHU
            MURI, OACHIRA, PIN-690 526.

           BY ADVS.
           SRI.K.ABDUL JAWAD
           SRI.K.S.HARIHARAPUTHRAN
           SMT.BHANU THILAK
           SMT.A.GRANCY JOSE
           SRI.LIJU. M.P
           SRI.MATHEW A KUZHALANADAN
           SRI.N.D.PREMACHANDRAN
           SRI.M.K.PRASANTH KUMAR




        THIS   REGULAR   SECOND    APPEAL    HAVING    COME    UP    FOR
ADMISSION      ON   20.07.2021,    THE    COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 RSA NO. 359 OF 2017

                        ..3..




                      JUDGMENT

When this appeal has come up for consideration,

the learned counsel for the appellant submits

that the appeal is not pressed.

2. A memo dated 06.07.2021 is filed before this

Court, stating that the matter has been settled

between the parties. The memo is recorded.

Resultantly, this RSA stands dismissed as not

pressed. There will be no order as to costs.

Pending applications, if any, stand closed.

Sd/-

N.ANIL KUMAR

JUDGE Bka/20.07.2021