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Kavumpurath Bhanumathi vs Krishnakumari
2022 Latest Caselaw 12206 Ker

Citation : 2022 Latest Caselaw 12206 Ker
Judgement Date : 22 December, 2022

Kerala High Court
Kavumpurath Bhanumathi vs Krishnakumari on 22 December, 2022
                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                     THE HONOURABLE MRS. JUSTICE M.R.ANITHA

           THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944

                              RSA NO. 510 OF 2019

         AGAINST THE ORDER/JUDGMENT IN AS 28/2016 OF SUB COURT, MANJERI

             OS 188/2010 OF MUNSIFF-MAGISTRATE COURT,PERINTHALMANNA

APPELLANTS/RESPONDENTS/DEFENDANTS:

     1       KAVUMPURATH BHANUMATHI
             AGED 69 YEARS
             W/O.POONGOTTIL NARAYANAN @ THANKU, CHEERATTAMANNA, PERINTHALMANNA
             AMSOM, MANUTHUMANGALAM DESOM, PERINTHALMANNA TALUK, MALAPPURAM
             DISTRICT.
     2       NARAYANAN @ THANKU
             AGED 74 YEARS
             CHEERATTAMANNA, PERINTHALMANNA AMSOM, MANUTHUMANGALAM DESOM,
             PERINTHALMANNA TALUK, MALAPPURAM DISTRICT.
             BY ADV C.DINESH


RESPONDENTS/APPELLANTS/PLAINTIFFS:

     1       KRISHNAKUMARI
             AGED 68 YEARS
             W/O.POTTENGAL DECEASED BALACHANDRAN, CHEERATTAMANNA,
             PERINTHALMANNA AMSOM, MANUTHUMANGALAM DESOM, 679 639
             PERINTHALMANNA TALUK, MALAPPURAM DISTRICT.
     2       HAREESH,
             AGED 44 YEARS
             W/O.POTTENGAL DECEASED BALACHANDRAN CHEERATTAMANNA, PERINTHALMANNA
             AMSOM, MANUTHUMANGALAM DESOM-679 639, PERINTHALMANNA TALUK,
             MALAPPURAM DISTRICT.

      THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON 22.12.2022,

ALONG WITH RSA.511/2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.S.A.Nos.510/2019 & 511/2019


                                         2



                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                      THE HONOURABLE MRS. JUSTICE M.R.ANITHA

            THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944

                                RSA NO. 511 OF 2019

          AGAINST THE ORDER/JUDGMENT IN AS 37/2016 OF SUB COURT, MANJERI

              OS 188/2010 OF MUNSIFF-MAGISTRATE COURT,PERINTHALMANNA

APPELLANTS/RESPONDENTS/DEFENDANTS:

      1       KAVUMPURATH BHANUMATHI
              AGED 69 YEARS
              W/O POONGOTTIL NARAYANAN @ THANKU,
              CHEERATTAMANNA,PRINTHALMANNA AMSOM,
              MANUTHUMANGALAM DESOM,PERINTHALMANNA TALUK,
              MALAPPURAM DISTRICT.
      2       NARAYANAN @ THANKU,
              AGED 74 YEARS
              CHEERATTAMMANNA,PERINTHALMANNA AMSOM,MANUTHUMANGALAM DESOM,
              PERINTHALMANNA TALUK,MALAPPURAM DISTRICT.
              BY ADV C.DINESH


RESPONDENTS/APPELLANTS/PLAINTIFFS:

      1       KRISHNAKUMARI, AGED 68 YEARS,
              W/O.POTTENGAL DECEASED BALACHANDRAN,
              CHEERATTAMANNA,PERINTHALMANNA AMSOM,
              MANUTHUMANGALAM DESOM-679 639,
              PERINTHALMANNA TALUK,MALAPPURAM DISTRICT.
      2       HAREESH, AGED 44 YEARS,
              W/O.POTTENGAL DECEASED BALACHANDRAN,
              CHEERATTAMANNA,PERINTHALMANNA AMSOM,
              MANUTHUMANGALAM DESOM-679639,
              PERINTHALMANNA TALUK,MALAPPURAM DISTRICT.
              BY ADV SRI.M.KRISHNAKUMAR



      THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON 22.12.2022,

ALONG WITH RSA.510/2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.S.A.Nos.510/2019 & 511/2019


                                   3


                                JUDGMENT

RSA Nos.510/2019, 511/2019]

R.S.A.No.510/2019 has been filed against the judgment and

decree in A.S.No.28/2016 and R.S.A.No.511/2019 has been filed

against the judgment and decree in A.S.No.37/2016 on the files

of Subordinate Judge's Court, Manjeri, which arose out of the

judgment and decree in O.S.No.188/2010 on the file of Munsiff-

Magistrate Court, Perinthalmanna.

Learned counsel for the appellants filed memo to withdraw

these appeals since the matter has been settled between the

parties.

Memo recorded.

Accordingly, these appeals are dismissed as withdrawn.

Sd/-

                                           M.R.ANITHA
SHG                                          JUDGE
 

 
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