Binu Thomas vs Nisha
2022 Latest Caselaw 6717 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
  FRIDAY, THE 10TH DAY OF JUNE 2022 / 20TH JYAISHTA, 1944
                       OP(C) NO. 1886 OF 2017
   IN EP 447/2016 OF I ADDITIONAL MUNSIFF COURT,ERNAKULAM
PETITIONER:

            O.S.MOHANAN,
            AGED 63 YEARS, S/O.SREEDHARAN,
            BUILDING NO.47/555, CHITTOOR ROAD,
            VADUTHALA, KOCHI, PIN - 682023.

            BY ADVS.    SRI.KRISHNADAS P. NAIR
                        SMT.B.SABITHA DESOM

RESPONDENT/:

    1       P.K.MRINALINI,
            AGED 69 YEARS,
            W/O.LATE P.N.SUDARSANAN,
            PALLATH HOUSE, CHITTOOR ROAD,
            VADUTHALA,KOCHI - 682023.

    2       P.S.SUDHEER LAL,
            AGED 49 YEARS, S/O.LATE P.N.SUDARSANAN,
            PALLATH HOUSE, CHITTOOR ROAD,VADUTHALA,
            KOCHI - 682023.

    3       P.S.SUNDARA BHAI
            AGED 48 YEARS,
            D/O.LATE P.N.SUDARSANAN,
            PALLATH HOUSE, CHITTOOR ROAD,VADUTHALA,
            KOCHI - 682023.


     THIS     OP   (CIVIL)     HAVING   COME   UP    FOR    ADMISSION   ON
10.06.2022,    THE     COURT    ON   THE   SAME     DAY    DELIVERED    THE
FOLLOWING:
 O.P.(C)No.1886/2017

                                      -:2:-




                      Dated this the 10th day of June,2022

                             JUDGMENT

The learned counsel appearing for the petitioner

submits that the original petition may be dismissed as

not pressed.

2. The said submission is recorded.

Hence, the original petition is dismissed as not

pressed.

Sd/-

C.S.DIAS,JUDGE

DST/10.06.22 //True copy/

P.A.To Judge