T. Balaraman vs Clara Paul
2022 Latest Caselaw 8920 Ker

OP(C) NO. 2061 OF 2017
                                    1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR.JUSTICE C.S.DIAS
  THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                      OP(C) NO. 2061 OF 2017
 AGAINST THE ORDER/JUDGMENT IN IA 266/2017 IN OS 6/2014 OF
                       MUNSIFF COURT ,KANNUR
PETITIONER/S:

    1       T. BALARAMAN
            AGED 58 YEARS
            S/O. RAMAN, 58 YEARS,THOVARAYIL HOUSE, PAZHASSI
            AMSOM, MATTANNUR DESOM,P.O. MATTANNUR, KANNUR
            DISTRICT - 670 702.

    2       PUTHIYONNAN REEJA
            AGED 50 YEARS
            D/O. CHATHU, AGED 50 YEARS,RESIDING AT "RB",
            PAZHASSI AMSOM, MATTANNUR DESOM,P.O.MATTANNUR,
            KANNUR DISTRICT - 670 702.

            BY ADV SRI.R.SURENDRAN



RESPONDENT/S:

            CLARA PAUL
            W/O. LATE PAUL,VATTKKOOL HOUSE, PAZHASSI AMSOM,
            MATTANNUR DESOM,P.O.MATTANNUR, KANNUR DISTRICT -
            670 702.

            BY ADVS.
            SRI.JAYANANDAN MADAYI PUTHIYAVEETTIL
            SRI.NIAS MOOPAN
            SRI.K.V.PAVITHRAN
            SRI.P.SAJU
            SRI.E.M.UNNIKRISHNAN MANJERI




     THIS     OP   (CIVIL)    HAVING    COME   UP    FOR    ADMISSION   ON
07.07.2022,     THE   COURT    ON   THE   SAME      DAY    DELIVERED    THE
FOLLOWING:
 OP(C) NO. 2061 OF 2017
                                2




                         JUDGMENT

The learned counsel appearing for the petitioners

submits that the subject matter in dispute between the

parties has been settled. Hence, the petitioners are no

longer desirous of prosecuting the original petition and

the same may be dismissed as withdrawn. The said

submission is recorded. The original petition is

dismissed as withdrawn.

Sd/-

C.S.DIAS, JUDGE rkc/07.07.22