Ravikumar vs Sivathanu
2021 Latest Caselaw 15593 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                     THE HONOURABLE MR.JUSTICE V.G.ARUN
          FRIDAY, THE 23RD DAY OF JULY 2021 / 1ST SRAVANA, 1943
                           OP(C) NO. 1130 OF 2021
      IN EP 231/2019 IN OS 339/2013 OF II ADDITIONAL MUNSIFF COURT,
                      NEYYATTINKARA, THIRUVANANTHAPURAM
PETITIONER:

              RAVIKUMAR
              AGED 61 YEARS
              W/O.LATE RAJASEKHARAN, RESIDING AT SIVALAYAM, OTTATHERUVU,
              BALARAMAPURAM POST, BALARAMAPURAM VILLAGE,
              THIRUVANANTHAPURAM DISTRICT.
              BY ADVS.
              D.ROBINSON
              C.C.ANOOP


RESPONDENTS:

              SIVATHANU
              AGED 65 YEARS
              S/O.ARUNACHALAM, OTTATHERUVU, BALARAMAPURAM POST,
              BALARAMAPURAM VILLAGE,
              THIRUVANANTHAPURAM DISTRICT - 695 001.

THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 23.07.2021, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1130 OF 2021
                                   2




                           JUDGMENT

Dated this the 23rd day of July 2021

Learned Counsel for the petitioner seeks

permission to withdraw the original petition with

liberty to move afresh.

The original petition is hence dismissed as

withdrawn, with the liberty sought.

Sd/-

V.G.ARUN

JUDGE NB/23.7.21 OP(C) NO. 1130 OF 2021

APPENDIX OF OP(C) 1130/2021

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE PLAINT DATED 03/05/2021 IN O.S.NO.408 OF 2021 PENDING BEFORE THE LEARNED SECOND ADDITIONAL MUNSIFF COURT OF NEYYATTINKARA.

EXHIBIT P2 TRUE COPY OF THE STAY PETITION DATED 22/06/2021 IN IA NO.2 OF 2021 IN OS NO.408 OF 2021 PENDING BEFORE THE LEARNED SECOND ADDITIONAL MUNSIFF COURT OF NEYYATTINKARA.

EXHIBIT P3 TRUE COPY OF THE EXECUTION PETITION IN EP.NO.231 OF 2019 IN OS NO.339 OF 2013 DATED 04/09/2019 PENDING BEFORE THE LEARNED SECOND ADDITIONAL MUNSIFF COURT OF NEYYATTINKARA.

RESPONDENT'S EXHIBITS: NIL

True Copy

P.A to Judge