Rajeev Philip vs Philomena Philip
2022 Latest Caselaw 6188 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. 311 OF 2018
AGAINST THE ORDER/JUDGMENT IN OS 67/2015 OF PRINCIPAL SUB COURT /
                               KOTTAYAM
PETITIONERS:

    1     RAJEEV PHILIP
          AGED 47 YEARS
          W/O.ABRAHAM PHILIP,VETTITHANAM HOUSE,ERAVUCHIRA
          BHAGOM,THOTTAKAD VILLAGE,THOTTAKAD
          KARA,CHANGANACHERRY,KOTTAYAM DISTRICT-686539, NOW
          RESIDING AT HOUSE NO.P-14-1321/C, UPPAR ZIYARY ROAD,
          GANGTOK, EAST SIKKIM, SIKKIM STATE.

          BY ADVS.
          SRI.P.CHANDRASEKHAR
          SRI.K.ARJUN VENUGOPAL
          SRI.JEEVAN RAJEEV
          SMT.MARY RESHMA GEORGE
          SMT.P.M.MAZNA MANSOOR
          SRI.R.NANDAGOPAL
          SRI.C.R.SYAMKUMAR




RESPONDENTS:

    1     PHILOMENA PHILIP, AGED 57 YEARS, W/O ABRAHAM PHILIP,
          VETTITHANAM HOUSE,ERAVUCHIRA BHAGOM,THOTTAKAD
          VILLAGE,THOTTAKAD KARA,CHANGANACHERRY,KOTTAYAM
          DISTRICT-686539,

    2     JOSE JOSEPH
          AGED 53 YEARS,S/O.JOSEPH SKARIA,KOODATHINKAL
          HOUSE,ERAVUCHIRA BHAGOM,THOTTAKAD VILLAGE,THOTTAKAD
          KARA,CHANGANACHERRY,KOTTAYAM DISTRICT-686539.
 O.P(C) NO. 311 OF 2018                    2

    3        JOJIMON JOSEPH
             AGED 35 YEARS,S/O.JOSEPH,NADUVILE KANNANCHIRA
             HOUSE,ERAVUCHIRA BHAGOM,THOTTAKAD VILLAGE,THOTTAKAD
             KARA,CHANGANACHERRY TALUK,KOTTAYAM DISTRICT-686539.

    4        JIJI VARGHESE
             AGED 36,S/O.VARGHESE,VETTITHANAM HOUSE,ERAVUCHIRA
             BHAGOM,THOTTAKAD VILLAGE,THOTTAKAD
             KARA,CHANGANACHERRY,KOTTAYAM DISTRICT-686539.

             BY ADV SRI.RAJEEV V.KURUP




     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. 311 OF 2018               3



                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that the original petition may be dismissed as withdrawn.

The said submission is recorded and the original petition is

dismissed as withdrawn.

Sd/-

C.S.DIAS, JUDGE

rmm01/06/2022