Manmadhan Nair vs Baburaj
2022 Latest Caselaw 4385 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR. JUSTICE P.SOMARAJAN
         THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                          RFA NO. 571 OF 2015 (H)
 AGAINST THE JUDGMENT AND DECREE DATED 27.09.2014 IN OS 234/2008 OF
                           SUB COURT, MAVELIKARA
APPELLANT/PLAINTIFF:

              MANMADHAN NAIR, AGED 51 YEARS,
              S/o KRISHNAN NAIR, ADARSA BHAVANAM, KARIMULACKAL MURI,
              KOMALLOOR P.O., CHUNAKARA VILLAGE.

              BY ADVS. P.S.SREEDHARAN PILLAI
                       T.K.SANDEEP
                       ARJUN SREEDHAR
                       ARUN KRISHNA DHAN


RESPONDENTS/DEFENDANTS:

     1        BABURAJ, AGED 43 YEARS, S/o VASUDEVAN,
              PUTHRASSERIL HOUSE, KARIMULACKAL MURI, KOMALLOOR P.O.,
              CHUNAKKARA VILLAGE, PIN - 690 534.

     2        VIMALA @ PANI, AGED 36 YEARS, W/o BABURAJ, OF -DO-
              (WORKING AS A TEACHER, ST.JOSEPH ENGLISH MEDIUM SCHOOL,
              CHARUMMOODU), PIN - 690 531.

  ADDL.3      MANOHARAN, AGED 43 YEARS, S/o VASU,
              MANALADI KIZHAKKATHIL, THAMARAKULAM KIZHAKKUM MURI,
              NOORANADU L.S.P.O., THAMARAKULAM VILLAGE, PIN - 690 530.
              (ADDL.D3 IMPLEADED AS PER ORDER ON I.A. 1152/2010).

              R1 BY ADVS. A.SALINI LAL

                          R. SUNIL KUMAR
              R3 BY ADV. RINNY STEPHEN CHAMAPARAMPIL


     THIS    REGULAR   FIRST   APPEAL   HAVING   COME   UP   FOR   HEARING   ON
07.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RFA No.571 of 2015             2




                            JUDGMENT

The learned counsel for the appellant fairly submitted

that he is not pressing the appeal. Hence the appeal is

dismissed as not pressed.

Sd/-

P.SOMARAJAN JUDGE DMR/-