Roy Mohan Sreedhar vs Mathew Abraham
2021 Latest Caselaw 19171 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. 1532 OF 2014
  AGAINST THE ORDER/JUDGMENT IN OS 97/2011 OF I ADDITIONAL MUNSIFF
                 COURT ,TRIVANDRUM, THIRUVANANTHAPURAM
PETITIONER/S:

           ROY MOHAN SREEDHAR
           S/O.SREEDHAR, RESIDING AT TC 11/419, NANTHENCODE, KOWDIAR
           P.O.,THIRUVANANTHAPURAM.

           BY ADVS.
           SRI.V.SURESH
           SMT.N.P.ASHA
           SRI.G.SUDHEER



RESPONDENT/S:

     1     MATHEW ABRAHAM
           KAKKADAMPATTIL HOUSE, KANNANIKONAM, EANIKKARA, KARAKULAM
           P.O., THIRUVANANTHAPURAM.

     2     ANIL SAMUEL SREEDHAR
           S/O.SREEDHAR, RESIDING AT TC 11/419, NANTHENCODE,
           KOWDIAR, THIRUVANANTHAPURAM.

           BY ADVS.
           SRI.GOVIND PADMANAABHAN
           SRI.MANU V.
           SRI.RAM MOHAN.G.
           SRI.G.P.SHINOD
           SRI.V.SANJEEV




     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 13.09.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1532 OF 2014
                                       2



                                   JUDGMENT

Dated this the 13th day of September, 2021

Learned counsel for the petitioner submits that the original

petition is dismissed as not pressed. The submission is recorded and

the original petition is dismissed as not pressed.

Sd/-

V.G ARUN JUDGE

SJ