Sreedevi vs N.Srikumar
2022 Latest Caselaw 6187 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                 THE HONOURABLE MR.JUSTICE C.S.DIAS
     WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                       OP(C) NO. 2384 OF 2015
  AGAINST THE ORDER/JUDGMENT IN OS 440/2012 OF PRINCIPAL MUNSIFF
                          COURT, ERNAKULAM
PETITIONER:

          SREEDEVI
          AGED 35 YEARS
          W/O.NANAJI GUBBALA, 'SIVA PRASADAM'ALAPPAT EXTENSION
          ROAD, RAVIPURAM, COCHIN 15, NOW RESIDING AT.102, SAI
          SREENIVAS APPARTMENT ,RAM NAGAR COLONY, VENKIT RAO
          NAGAR, LOTHKUNTA, SECUDERABAD 500015

          BY ADVS.
          SRI.K.MANOJ CHANDRAN
          SRI.P.R.AJITHKUMAR



RESPONDENT:

    1     N.SRIKUMAR
          S/O.LATE NARAYANASWAMY, AGED 50 YEARS, RESIDING AT A-
          13, KABIR, BARC, MUMBAI-400094

    2     N SRIDHAR
          AGED 45 YEARS
          S/O.LATE NARAYANASWAMY, RESIDING AT F5, MISTY HEIGHTS,
          ELOOKKARA ROAD, U C COLLEGE P O, ALUVA, ERNAKULAM

          BY ADVS.
          SRI.P.MARTIN JOSE
          SRI.P.PRIJITH
          SRI.S.SREEKUMAR SR.
          SRI.THOMAS P.KURUVILLA




     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 01.06.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P(C) NO. 2384 OF 2015               2




                Dated this the 1st day of June, 2022

                             JUDGMENT

The learned counsel appearing for the petitioner submits

that the original petition may be dismissed as not pressed.

The said submission is recorded and the original petition is

dismissed as not pressed.

SD/-

C.S.DIAS, JUDGE

rmm01/06/2022