Jayaprasad vs Jayaprakash
2022 Latest Caselaw 9396 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE P.SOMARAJAN
    WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944
                          RFA NO. 161 OF 2022
AGAINST THE ORDER DATED 28/01/2022 IN FINAL DECREE APPLICATION NO.
        1935/2014 IN OS 374/2010 OF SUB COURT, OTTAPPALAM

APPELLANT/1ST RESPONDENT/1ST DEFENDANT
           JAYAPRASAD,S/O. LATE NARAYANA GUPTHAN, AGED 48 YEARS,
           KANNAPPATH ILLIYAKOTTIL HOUSE, KARAKURUSSI AMSOM,
           PALLIKURUP DESOM AND POST, MANNARKKAD TALUK,
           PALAKKAD DISTRICT, PIN 678 582.

            BY ADV R.SREEHARI


RESPONDENTS/PETITIONER AND RESPONDENTS 2 TO 5/PLAINTIFF AND
DEFENDANTS 2 TO 5:

    1       JAYAPRAKASH, S/O. LATE NARAYANA GUPTHAN, AGED 52 YEARS
            KANNAPPATH ILLIYAKOTTIL HOUSE, KARAKURUSSI AMSOM,
            PALLIKURU DESOM AND POST, MANNARKKAD TALUK,
            PALAKKAD DISTRICT, PIN 678 582.
    2       VIJAYARANI, W/O. KRISHNANUNNI, KOOTHATH HOUSE,
            AGED 57 YEARS, SREEKRISHNAPURAM AMSOM, MANNAMPATTA
            DESOM, OTTAPALAM TALUK, PALAKKAD DISTRICT, PIN 678 633.
    3       VANAJA PUSHPAM,W/O. RAMAKRISHNAN, AGED 55 YEARS,
            VETTEKKARA KALATHIL HOUSE, KUNDUKUNNU P.O,
            THACHANATTUKAR DESOM, MANNARKKAD TALUK,
            PALAKKAD DISTYRICT, PIN 678 582.
    4       SATHYALATHA, W/O. SUNDARAN, AGED 53 YEARS,
            THOZHUTHINKAL HOUSE, THACHAMPARA AMSOM DESOM,
            MANNARKKAD TALUK, PALAKKAD DISTRICT, PIN 678 593.
    5       WARJYOTHI, W/O. MOHANAN, AGED 49 YEARS
            SANKARATH SOUPARNIKA HOUSE, KADAMPAZHIPURAM AMSOM
            DESOM, OTTAPALAM TALUK, PALAKKAD DISTRICT, PIN 678 633.
            BY ADVS.SANTHOSH P.PODUVAL
            R.RAJITHA
            CHITHRA S.BABU
     THIS   REGULAR   FIRST   APPEAL   HAVING   COME   UP   FOR   HEARING   ON
10.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RFA NO. 161 OF 2022
                             2

                         JUDGMENT

The appeal is not pressed into service, fairly submitted by the learned counsel for the appellant.

Hence, the appeal is dismissed as not pressed.

Sd/-

P.SOMARAJAN JUDGE msp