Mohammed vs Unknown
2021 Latest Caselaw 7983 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

          THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

MONDAY, THE 08TH DAY OF MARCH 2021 / 17TH PHALGUNA, 1942

                  RSA.No.575 OF 2003(B)

             AS 136/1991 OF SUB COURT, TIRUR

           OS 103/1985 OF MUNSIFF COURT, TIRUR


APPELLANT/APPELLANT/DEFENDANT:

           MOHAMMED
           S/O.ASSANKUTTY HAJI,REPRESENTED BY POWER OF
           ATTORNEY HOLDER , KUZHIKUTTIL MOHAMMED HAJI,
           KOMACHAPUZHA, ARINGAPARA, TIRUR TALUK,
           MALAPPURAM DISTRICT.

           BY ADVS.
           SRI.K.RAMACHANDRAN
           SRI.P.RAMACHANDRAN

RESPONDENTS/RESPONDENTS 2 TO 8/LRs OF DECEASED
PLAINTIFFS:

     1     KADHIJAKUTTY UMMA,
           W/O.DECEASED PALIMALIL BEERAN HAJI,
           KOMACHAPUZHA AMSOM, KARUNGAPARA DESOM, TIRUR
           TALUK, MALAPPURAM DISTRICT.

     2     ABDULLA RAHMAN,
           S/O.BEERANKUTTY,PALIMALI, -DO-

     3     MOHAMMEDKUTTY,
           -DO-

     4     KUNJIPATHUMMA,
           -DO-

     5     NAFEESUMMA,
           -DO-
 RSA.No.575 OF 2003(B)

                            ..2..

      6      SAINABA,
             -DO-

      7      HAMZAKUTTY,
             S/O.PALIMALIL BEERANHAJI,-DO-

             R1 BY ADV. SRI.P.CHANDRASEKHAR CAVEATOR
             R1 BY ADV. SRI.T.KRISHNAN UNNI SR.

     THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD
ON 08.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 RSA.No.575 OF 2003(B)

                               ..3..




                            JUDGMENT

The learned counsel for the appellant

submitted a memo dated 03.03.2021, stating

that the dispute between the parties has been

settled amicably and the appellant is not

interested in prosecuting the case further.

The memo is recorded and the appeal stands

dismissed as not pressed. There would be no

order as to costs. All pending applications,

if any, stand closed.

Registry is directed to send back the records

to the trial court forthwith.

Sd/-

N.ANIL KUMAR

JUDGE Bka/08.03.2021