Benny Mathew vs Sabu
2021 Latest Caselaw 7139 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

         THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

MONDAY, THE 01ST DAY OF MARCH 2021 / 10TH PHALGUNA, 1942

                   RSA.No.1270 OF 2013

   AGAINST THE JUDGMENT AND DECREE IN AS 3/2010 DATED
03-07-2013 OF THE 1ST ADDITIONAL DISTRICT COURT (SPECIAL
                    COURT), KOTTAYAM

  AGAINST THE JUDGMENT AND DECREE IN OS 139/2009 DATED
        29-10-2009 OF THE MUNSIFF COURT, VAIKOM


APPELLANT/APPELLANT/PLAINTIFF:

           BENNY MATHEW, AGED 47,
           S/O MATHEW, KARUVELIL, ERAVIMANGALAM KARA,
           MANJOOR VILLAGE, VAIKKOM TALUK, KOTTAYAM.

           BY ADV. SRI.G.SREEKUMAR (CHELUR)

RESPONDENT/RESPONDENT/RESPONDENT:

           SABU
           AGED 46 YEARS
           S/O PARAMESWARAN, ERUCHIRACKAL, KATTAMPACK
           KARA, NJEEZHOOR VILLAG, VAIKOM TALUK,
           KOTTAYAM DISTRICT-686 001.

           R1 BY ADV. SMT.P.R.REENA
           R1 BY ADV. SRI.RENJITH THAMPAN SR.

     THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD
ON 01.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 RSA.No.1270 OF 2013


                             ..2..


                        JUDGMENT

Dated this the 1st day of March 2021

The learned counsel for the appellant filed a memo

stating that the appellant does not want to proceed with

the above appeal. Recording the memo, the appeal

stands dismissed as not pressed. There will be no order

as to costs.

Pending applications, if any, stand closed.

Sd/-

N.ANIL KUMAR

JUDGE kkj