Celine Manuel vs Samuel
2022 Latest Caselaw 2228 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE K. BABU
   THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
                           RSA NO. 1152 OF 2004
 AGAINST THE JUDGMENT & DECREE DATED 06.04.2004 IN AS 17/2002 OF
                       ADDITIONAL SUB COURT, KOCHI
 AGAINST THE JUDGMENT & DECREE DATED 31.10.2001 IN OS 722/1999 OF
                      ADDITIONAL MUNSIFF COURT,KOCHI
APPELLANTS/APPELLANT/PLAINTIFFS:

    1        CELINE MANUEL, AGED 72 YEARS, WIFE OF MANUEL,RESIDING
             AT KALATHARA HOUSE, AROOR VILLAGE,CHERTHALA TALUK.
    2        JAIN PHILIP, AGED 62 YEARS, WIFE OF LATE PHILIP,
             RESIDING AT ARATTUKULANKARA HOUSE, AVT COMPOUND,
             ALAPPUZHA VILLAGE, AMBALAPPUZHA TALUK.
    3        CIBLE JAMES, AGED 57 YEARS, WIFE OF JAMES,
             RESIDING AT KALATHIL HOUSE, NAZRETH,
             RAMESWARAM VILLAGE, COCHIN TALUK.
             BY ADVS.
             DILEEP VARGHESE
             SHIJU VARGHESE
             A.K. RANI


RESPONDENT/RESPONDENT/DEFENDANT:

             SAMUEL, AGED 50 YEARS, SON OF BASIL PUTHENPURACKAL
             HOUSE, C.C.NO.15/2224, BEACH ROAD, RAMSWARAM VILLAGE,
             KOCHI TALUK.



     THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD ON
24.02.2022,     THE    COURT   ON   THE    SAME   DAY   DELIVERED   THE
FOLLOWING:
 R.S.A No.1152 of 2004
                                      2




                                  K.BABU, J.
                   --------------------------------------
                             R.S.A No.1152 of 2004
                  ---------------------------------------
                   Dated this the 24th day of February, 2022

                                 JUDGMENT

Sri.Shiju Varghese, the learned counsel for the appellants

submitted that the appellants are not intending to prosecute the

matter any further.

2. The submission is recorded.

The Regular Second Appeal is dismissed for non-prosecution.

Sd/-

K.BABU, JUDGE KAS