Jose.P.Kalluparambil vs Dasan
2021 Latest Caselaw 15863 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
  FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943
                           RSA NO. 237 OF 2015
   OS 699/2005 OF PRINCIPAL MUNSIFF COURT, CHERTHALA,
                                ALAPPUZHA
               AS NO. 74/2009 OF SUB COURT, CHERTHALA


APPELLANT/APPELLANT/PLAINTIFF:

           JOSE.P.KALLUPARAMBIL, AGED 58 YEARS, S/O.PHILIP.
           P. KALLUPARAMBIL, KANJIRAM CHIRA MURI, ARYAD
           SOUTH VILLAGE, ALAPPUZHA

               BY ADV SRI.J.OM PRAKASH



RESPONDENTS/RESPONDENTS/DEFENDANTS:

    1          DASAN, S/O.RAMAN PILLAI, AGED ABOUT 55 YEARS,
               KUNNUMPURAM VEETTIL, WEST OF MATHILAKAM
               HOSPITAL, CHERTHALA PO, 688 524.

    2          RADHAKRISHNA PANICKER, S/O.BHARGATIAMMA, AGED
               ABOUT 65 YEARS, PAZHOORMADATHILAYA
               CHANKARAMKATTU VEETTIL, WEST OF MATHILAKAM
               HOSPITAL, CHERTHALA PO - 688524

    3          LALITHAMBIKA, AGED 67 YEARS
               D/O.BARGAVIAMMA, OF -DO- -DO-

    4          RAJESWARIAMMA, AGED 53 YEARS
               D/O.BARGAVI AMMA, OF -DO -DO-


        THIS     REGULAR   SECOND   APPEAL    HAVING    COME    UP    FOR
ADMISSION       ON   30.07.2021,    THE    COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 RSA NO. 237 OF 2015

                                 ..2..




                               JUDGMENT

The learned counsel for the appellant submits

that the appeal is not pressed. A memo dated

20.07.2021 has also been filed.

Resultantly, this appeal is dismissed as not

pressed. There will be no order as to costs.

Pending applications, if any, stand closed.

Sd/-

N.ANIL KUMAR

JUDGE Bka/30.07.2021