K.Athomas vs The Federal Bank Ltd
2021 Latest Caselaw 21199 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
            THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
 WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA,
                                 1943
                       RSA NO. 1017 OF 2017
 AGAINST THE JUDGMENT IN AS 175/2014 OF DISTRICT COURT,
                             PALAKKAD
        OS 371/2009 OF THE SUB COURT, OTTAPPALAM
APPELLANT/RESPONDENT/DEFENDANT:
         K.A.THOMAS
         S/O.OUSEPH, RESIDING AT KIZHAKKAL HOUSE,
         KANDAMANGALAM P.O., MANNARKKAD, PALAKKAD
         DISTRICT, PIN-678 583.

        BY ADVS.
        SRI.P.RAMAKRISHNAN
        SRI.C.ANIL KUMAR
        SMT.ASHA K.SHENOY
        SRI.T.C.KRISHNA
        SMT.PREETHI RAMAKRISHNAN


RESPONDENT/APPELLANT/PLAINTIFF:

        THE FEDERAL BANK LTD
        ALANALLUR BRANCH, REPRESENTED BY MANAGER,
        ALANALLUR, MANNARKKAD TALUK, PIN-678601.

        BY ADVS.
        SRI.MATHEW JACOB (KUNNATHU)
        SRI.K.MADHUSOODANAN
        SRI.T.G.PAUL
        SRI.SYRIAC JOSEPH


     THIS    REGULAR    SECOND    APPEAL   HAVING    COME    UP    FOR
ADMISSION    ON   20.10.2021,     THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 RSA NO. 1017 OF 2017

                             ..2..




                        JUDGMENT

Heard the learned counsel for the appellant. The

appellant filed I.A.No.1/2021 seeking to withdraw the

second appeal. The application is allowed. The appeal is

dismissed as withdrawn. No costs.

Pending applications, if any, stand closed.

Sd/-

N.ANIL KUMAR JUDGE kkj