Daniel Abraham vs Ansals Riverdale Owners ...
2022 Latest Caselaw 542 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MRS. JUSTICE SHIRCY V.
    THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
                         RSA NO. 1096 OF 2017
  AGAINST THE ORDER/JUDGMENT IN OS 252/2013 OF PRINCIPAL MUNSIFF
                           COURT, ERNAKULAM
            AS 33/2015 OF PRINCIPAL SUB COURT, ERNAKULAM
APPELLANTS/APPELLANTS/PLAINTIFFS:

     1      DANIEL ABRAHAM
            AGED 62 YEARS
            S/O. LATE M. VARGHESE DANIEL, RESIDING AT PLOT NO. 16,
            ANSAL CITY, PUTHIYAKAVU, KUREEKAD P.O, PIN-682 305,
            ERNAKULAM

     2      JOLLY ABRAHAM
            AGED 56 YEARS
            W/O. DANIEL ABRAHAM, RESIDING AT PLOT NO. 16, ANSAL
            CITY, PUTHIYAKAVU, KUREEKAD P.O, PIN-682 305, ERNAKULAM

            BY ADVS.
            SRI.N.ASHOK KUMAR
            SRI.M.P. MATHEWS



RESPONDENTS/RESPONDENTS/DEFENDENTS:

    1       ANSALS RIVERDALE OWNERS ASSOCIATION
            ANSALS RIVERDALE, EROOR P.O, PIN-682 306,
            ERNAKULAM, REPRESENTED BY ITS HON. SECRETARY.

    2       THE HON. SECRETARY
            ANSALS RIVERDALE OWNERS ASSOCIATION, ANSALS RIVERDALE,
            EROOR P.O, PIN-682 306.

    3       THE HON. TREASURER
            ANSALS RIVERDALE OWNERS ASSOCIATION, ANSALS RIVERDALE,
            EROOR P.O, PIN-682 306.

            BY ADV SRI.K.S.SAJEEV KUMAR


     THIS   REGULAR   SECOND   APPEAL   HAVING   COME   UP   FOR   ORDERS   ON
13.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RSA NO. 1096 OF 2017

                                  2

                            JUDGMENT

The learned counsel for the appellants submitted that this

appeal is not pressed. A memo has been filed to that effect.

Hence, this appeal is dismissed as not pressed.

Sd/-

SHIRCY V.

JUDGE mpm