Aravind vs Jiju J.Nair
2021 Latest Caselaw 21000 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
     WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943
                         OP(C) NO. 314 OF 2021
  AGAINST THE ORDER/JUDGMENT IN OS 308/2014 OF MUNSIFF COURT,ADOOR,
                             PATHANAMTHITTA
PETITIONER/S:

           ARAVIND
           AGED 36 YEARS
           S/O.RAMACHANDRAN NAIR, VATTAPARAMBIL HOUSE, THONNALLOOR
           MURI, PANDALAM VILLAGE, ADOOR TALUK.

           BY ADVS.
           JACOB P.ALEX
           SRI.JOSEPH P.ALEX
           SHRI.MANU SANKAR P.



RESPONDENT/S:

     1     JIJU J.NAIR
           GEETHANJALI, THUMPAMON THAZHAM MURI, MEZHUVELI VILLAGE,
           KOZHENCHERRY TALUK, PIN-689507.

     2     JINU J.NAIR,
           GEETHANJALI, THONNALLOOR MURI, PANDALAM VILLAGE, ADOOR
           TALUK, PIN-689625.

           BY ADVS.
           SRI.P.HARIDAS
           SRI.BIJU HARIHARAN
           SRI.P.C.SHIJIN
           SRI.RISHIKESH HARIDAS
           SRI.RENJI GEORGE CHERIAN




     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 06.10.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 314 OF 2021
                                       2



                                  JUDGMENT

Dated this the 6th day of October 2021 Learned counsel for the petitioner submits that the original

petition is not pressed. This is recorded and the original petition is

dismissed as not pressed.

Sd/-

V.G ARUN JUDGE

SJ