Janamma vs Janardhanan
2021 Latest Caselaw 19163 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
     MONDAY, THE 13TH DAY OF SEPTEMBER 2021 / 22ND BHADRA, 1943
                         OP(C) NO. 1216 OF 2021
   AGAINST THE ORDER/JUDGMENT IN OS 480/1995 OF ADDITIONAL MUNSIFF
                      COURT, ALAPPUZHA, ALAPPUZHA
PETITIONER/S:

     1     JANAMMA,
           AGED 72 YEARS
           W/O.PURUSHOTHAMAN, ENNAKKAPALLY HOUSE, VELIYANADU MURI
           FROM KUNNAMPALLIL PARAMBIL, THALAVADY SOUTH, ALAPPUZHA,
           PIN-689 572.

     2     SYAMALA,
           AGED 55 YEARS, W/O.VIJAYAN, KUNNAMPILLY PARAMBIL,
           THALAVADY SOUTH, ALAPPUZHA, NOW THALAVADY MURI,
           MUNDAKATHIL, ALAPPUZHA, PIN-689 572.

           BY ADV N.ASHOK KUMAR



RESPONDENT/S:

     1     JANARDHANAN,
           AGED 73 YEARS
           S/O.KUNJU PANICKER, KUNNAMPALLIL PARAMBIL, THALAVADY
           SOUTH, ALAPPUZHA, PIN-689 572.
     2     ANIYANKUNJU,
           AGED 52 YEARS, S/O.KUNJU PANICKER, KUNNAMPALLIL PARAMBIL,
           THALAVADY SOUTH, ALAPPUZHA, PIN-689 572, REPRESENTED BY
           HIS POWER OF ATTORNEY HOLDER, JALAJA K.ANIYAN, AGED ABOUT
           48 YEARS, KUNNAMPALLIL PARAMBIL, THALAVADY SOUTH,
           ALAPPUZHA, PIN-689 572.
     3     SARASAMMA,
           AGED 57 YEARS, W/O.CHANDRAN, VALUPARAMBIL NIRANAM MURI
           FROM KUNNAMPALLIL PARAMBIL, THALAVADY SOUTH, ALAPPUZHA,
           PIN-689 572.
     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 13.09.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1216 OF 2021
                                      2



                                   JUDGMENT

Dated this the 13th day of September, 2021

Learned counsel for the petitioner seeks permission to withdraw

the original petition. Accordingly, the original petition is dismissed as

withdrawn.

Sd/-

V.G ARUN JUDGE

SJ