K.T.Govindankutty vs K.T.Govindankutty
2021 Latest Caselaw 10486 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

           THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

  FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943

                     RSA.No.680 OF 2010

  AS 205/2005 OF ADDITIONAL DISTRICT COURT, NORTH PARAVUR

     OS 371/1991 OF PRINCIPAL SUB COURT, NORTH PARAVUR


APPELLANT/RESPONDENT/PLAINTIFF:

            K.T.GOVINDANKUTTY, AGED 75 YEARS,
            S/O.SANKARAN NAIR OF KONNANATHU THEKKETHIL
            VEEDU, ARAKKATTU DESOM, KAVALAPPARA VILLAGE,
            RESIDING AT "PADMA SREE" ALUVA KARA, ALUVA
            VILLAGE

            BY ADVS.
            SRI.K.P.DANDAPANI (SR.)
            SRI.MILLU DANDAPANI

RESPONDENTS/APPELLANTS 1 & 2 AND RESPONDENT 2/DEFENDANTS 1
TO 3:

      1     M.P.PRABHAKARAN, AGED 69 YEARS,
            S/O.PARAMESWARAN NAIR, RETD. STATION
            SUPERINTENDENT, SOUTHERN RAILWAY, KALAMASSERY,
            RESIDING AT ROHINI, BANK ROAD, ALUVA 683101.

      2     M.G.SUDHAKARA WARRIER, AGED 67 YEARS
            S/O.GOVINDA WARRIER, RETD. ASSISTANT TELE-
            COMMUNICATION ENGINEER, SOUTHERN RAILWAY,
            RESIDING AT SOUPARNIKA, BANK ROAD, ALUVA 683 101

      3     HARIHARA AIYER @ HARIHARAPUTHRAN
            PANKAJAM, BANK ROAD, ALUVA 683 101.

            R1 BY ADV. SRI.P.N.RAMAKRISHNAN NAIR
            R1 BY ADV. SRI.P.VISWANATHAN
            R1 BY ADV. SRI.AJITH VISWANATHAN

     THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD ON
26.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 RSA No.680/2010

                                ..2..




                           JUDGMENT

The learned counsel for the appellant submits

that the appeal is not pressed and seeks

permission to withdraw the appeal. Evidencing the

same, a memo dated 15.02.2021 has been filed.

Recording the memo, the Regular Second Appeal

is dismissed as withdrawn.

Sd/-

N.ANIL KUMAR

JUDGE Bka/26.03.2021