Nabeesa vs Rajeev
2021 Latest Caselaw 9772 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

          THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

  TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943

                   Tr.P(C).No.33 OF 2018

          OS 423/2013 OF MUNSIFF COURT, OTTAPPALAM


PETITIONER/PLAINTIFF:

            NABEESA
            AGED 55 YEARS, D/O.ABDUL RAHIMAN, RAHMAN MANZIL,
            PALAPPURAM, OTTAPPALAM.

            BY ADV. SRI.L.RAJESH NARAYAN

RESPONDENTS/DEFENDANTS:

      1     RAJEEV
            AGED 27 YEARS, S/O.RADHAKRISHNAN, SREERAGAM,
            MELAMURI, NEYKAKKARA STREET, VADAKKANTHARA,
            PALAKKAD-678 081.

      2     ANEESH
            AGED 29 YEARS, S/O.SWAMINATHAN, KRISHNA NIVAS,
            SELVINAGAR,VADAKKANTHARA, PALAKKAD-678 081

            R1 BY ADV. SRI.NIREESH MATHEW

     THIS TRANSFER PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 23.03.2021, ALONG WITH Tr.P(C).180/2018, THE COURT
ON THE SAME DAY PASSED THE FOLLOWING:
 Tr.P.(C)Nos.33 and 180 of 2018

                           :-2-:

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

          THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

  TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943

                   Tr.P(C).No.180 OF 2018

          OS 491/2013 OF MUNSIFF COURT, OTTAPPALAM


PETITIONER/DEFENDANT:

            NABEESA
            AGED 55 YEARS,D/O.ABDUL RAHIMAN,RAHMAN MANZIL,
            PALAPPURAM,OTTAPALAM.

            BY ADV. SRI.L.RAJESH NARAYAN

RESPONDENT/PLAINTIFF:

            ANEESH
            AGED 29 YEARS,S/O SWAMINATHAN,KRISHNA NIVAS,
            SELVINAGAR,VADAKKANTHARA,PALAKKAD-678012.

            BY ADV. NIREESH MATHEW

     THIS TRANSFER PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 23.03.2021, ALONG WITH Tr.P(C).33/2018, THE COURT
ON THE SAME DAY PASSED THE FOLLOWING:
 Tr.P.(C)Nos.33 and 180 of 2018

                              :-3-:

             Dated this the 23rd day of March, 2021


                         J U D G M E N T

Learned counsel for the petitioner in both

matters submits that the petitions are not pursued

any further.

In the result, both the transfer petitions are

dismissed as not pressed.

All pending interlocutory applications are

closed.

Sd/-

T.V.ANILKUMAR JUDGE ami/ Tr.P.(C)Nos.33 and 180 of 2018

:-4-:

APPENDIX OF Tr.P(C) 33/2018

PETITIONER'S EXHIBITS:

ANNEXURE A/1 TRUE COPY OF THE PLAINT DATED 5.11.2013

ANNEXURE A/2 TRUE COPY OF I.A.NO.1659/2017.

ANNEXURE A/3 TRUE COPY OF THE IA DATED 22.8.2017

ANNEXURE A/4 TRUE COPY OF THE ORDER DATED 24.8.2017

ANNEXURE A/5 TRUE COPY OF THE ORDER DATED 24.8.2017 IN I.A.NO.1660/2012 (WRONGLY TYPED FOR 2017)

ANNEXURE A/6 TRUE COPY OF IA NO.1659/2017 DATED 23.9.2017.

ANNEXURE A/7 TRUE COPY OF THE IA DATED 4.10.2017.

ANNEXURE A/8 TRUE COPY OF THE OBJECTION DATED 4.10.2017.

ANNEXURE A/9 TRUE COPY OF THE ORDER DATED 11.10.2017

ANNEXURE A/10 TRUE COPY OF THE JUDGMENT DATED 14.11.2017

ANNEXURE A/11 TRUE COPY OF THE APPLICATION DATED 12.1.2018.

Tr.P.(C)Nos.33 and 180 of 2018

:-5-:

APPENDIX OF Tr.P(C) 180/2018

PETITIONER'S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE PLAINT DATED 12.11.2013.

ANNEXURE A2 TRUE COPY OF THE WRITTEN STATEMENT.