K.Devi vs P.C. Rajan
2022 Latest Caselaw 10037 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MRS. JUSTICE M.R.ANITHA
     WEDNESDAY, THE 31ST DAY OF AUGUST 2022 / 9TH BHADRA, 1944
                       RSA NO. 1141 OF 2018
 AGAINST THE JUDGMENT AND DECREE IN A.S NO.9/2017 ON TEH FILE OF
              THE SUB COURT, HOSDURG DATED 31.8.2018
AGAINST THE JUDGMENT AND DECREE IN O.S. NO.357/2008 ON THE FILE OF
           THE MUNSIFF COURT, HOSDURG DATED 30.11.2016
APPELLANTS/RESPONDENTS 2 TO 5/DEFENDANTS 2 TO 5:

    1     K.DEVI, AGED 55 YEARS
          W/O RAVEENDRAN,RESIDING AT KARAKUZHI,VELLIKOTH,
          AJANUR VILLAGE, HOSDURG TALUK.
    2     K.GIRIJA, AGED 49 YEARS
          W/O C.H.THABAN,RESIDING AT CHIRANKADAVU,
          BHEEMANADY VILLAGE,HOSDURG TALUK.
    3     K.V.THAMBAN, AGED 43 YEARS
          S/O LATE NARAYANAN,RESIDING AT CHALUVAYAL,
          NEAR GOVERNMENT HIGH SCHOOL,AZHIKODE, KANNUR,
          KANNUR VILLAGE.
    4     KURICHI KANNAN,AGED 71 YEARS
          S/O LATE KUNHAKKAM,RESIDING NEAR HOUSING
          COLONY,KANICHIRA KADINHATHUR ROAD,NILESWAR
          VILLAGE,HOSDURG TALUK.
          BY ADVS.
          G.SREEKUMAR (CHELUR)
          SRI.A.ARUNKUMAR


RESPONDENT/APPELLANT/PLAINTIFF:

          P.C. RAJAN
          AGED 57 YEARS
          S/O LATE CHANDU,RESIDING AT "SREEMAKKAM",WEAVERS
          STREET,NILESWAR VILLAGE,HOSDURG TALUK,
          NILESWAR P.O,KASARAGOD DISTRICT-673 572.
          BY ADV SRI.T.K.VIPINDAS


     THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
31.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RSA No.1141 of 2018
                                        2




                                  JUDGMENT

Dated this the 31st day of August, 2022

This appeal has been filed against the judgment and

decree in A.S. No.9/2017 on the file of Sub Court, Hosdurg,

which arise out of judgment and decree in O.S. No.357/2008

on the file of Munsiff Court, Hosdurg.

2. When the case was taken up today, the learned

counsel for the appellants submitted that appeal is not

pressed, an endorsement to that effect also made by the

learned counsel in the appeal memorandum.

3. The learned counsel for the respondent present and

also has no objection.

Accordingly, appeal is dismissed as not pressed.

All pending I.As are closed.

Sd/-

M.R.ANITHA JUDGE SMF

H/O