Citation : 2021 Latest Caselaw 9239 Ker
Judgement Date : 19 March, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR
FRIDAY, THE 19TH DAY OF MARCH 2021 / 28TH PHALGUNA, 1942
OP(C).No.3174 OF 2018
AGAINST THE ORDER/JUDGMENT IN OS 116/2010 OF MUNSIFF COURT,
KARUNAGAPPALLY
PETITIONER:
SADANANDAN
AGED 78 YEARS
S/O.KUNJURAMAN,
THIRUPPATHI MADAM,
PAVUMBA THEKKU MURI,
PAVUMBA VILLAGE,
KARUNAGAPPALLY TALUK,
FROM VAZHAPPALLIL VEEDU,
PAVUMBA THEKKU MURI, PAVUMBA VILLAGE,
KARUNAGAPPALLY TALUK, KOLLAM,
PIN-690574.
BY ADVS.
SRI.T.G.SUNIL (PRANAVAM)
SRI.J.OM PRAKASH
SRI.C.X.ANTONY BENEDICT
SRI.T.G.MANOJ
SRI.T.G.SANTHOSH
SRI.T.G.MAHESH
RESPONDENT:
SIVANANDAN
AGED 77 YEARS
S/O. KUNJURAMAN, ANANDA BHAVANAM,
PAVUMBA SOUTH P.O., PAVUMBA VILLAGE,
KARUNAGAPPALLY, KOLLAM, PIN-690574.
R1 BY ADV. SRI.D.SREEVALLABHAN
R1 BY ADV. SRI.S.JAYAKRISHNAN (KARUNAGAPPALLY)
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 19.03.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C).No.3174 OF 2018
2
JUDGMENT
Dated this the 19th day of March 2021
The learned counsel for the petitioner has filed a
withdrawal memo seeking withdrawal of the Original Petition.
In the result, O.P is dismissed as withdrawn.
Sd/-
T.V.ANILKUMAR JUDGE SMF OP(C).No.3174 OF 2018
APPENDIX PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF I.A.NO.2238/2012 IN OS NO.116/2010 FILED BY THE PETITIONER BEFORE THE MUNSIFF COURT, KARUNAGAPPALLY.
EXHIBIT P2 TRUE COPY OF COMMISSION REPORT FILED BY ADV.GEORGE VARGHESE ALONG WITH SURVEY PLAN PREPARED BY THE TALUK SUERVEYOR.
EXHIBIT P3 TRUE COPY OF JUDGMENT DATED 10/4/2015 IN IA. NO.2238 OF 2012 IN OS NO. 116/2010 OF THE MUNSIFF COURT, KARUNAGAPPALLY.
EXHIBIT P4 TRUE COPY OF I.A.NO.1058/2018 IN OS NO.
116/2010 FILED BY THE PETITIONER TO REVIEW THE JUDGMENT BEFORE THE MUNSIFF COURT, KARUNAGAPPALLY.
EXHIBIT P5 TRUE COPY OF ORDER DATED 29/9/2018 IN IA NO. 1058/2018 IN OS NO. 116/2010 OF MUNSIFF COURT, KARUNAGAPPALLY.
//TRUE COPY// PA TO JUDGE
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