Chacko Poulose vs Saramma Varghese
2022 Latest Caselaw 7280 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE C.S.DIAS
   THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                         OP(C) NO. 603 OF 2017
 AGAINST THE ORDER/JUDGMENT IN IA 588/2016 IN OS 83/2012 OF
                         SUB COURT, THIRUVALLA
PETITIONER/S:

    1        CHACKO POULOSE
             AGED 76 YEARS
             S/O.POULOSE CHACKO, EATTICKAL VEEDU, KUNNAMTHANAM
             MURI, KUNNAMTHANAM VILLAGE, MALLAPPALLY TALUK.
    2        KOSHY MATHEW
             AGED 49 YEARS, S/O.CHACKO POULOSE, EATTICKAL
             VEEDU, KUNNAMTHANAM MURI, KUNNAMTHANAM VILLAGE,
             MALLAPPALLY TALUK.
    3        KOSHY E.P.
             AGED 47 YEARS, S/O.CHACKO POULOSE, EATTICKAL
             VEEDU, KUNNAMTHANAM MURI, KUNNAMTHANAM VILLAGE,
             MALLAPPALLY TALUK.
             BY ADVS.
             SRI.PAUL JACOB (P)
             SMT.SHERU JOSEPH


RESPONDENT/S:

             SARAMMA VARGHESE
             EATTICKAL VEEDU, KUNNAMTHANAM MURI, KUNNAMTHANAM
             VILLAGE, MALLAPPALLY TALUK, PRESENT ADDRESS:
             NO.10, SECOND MAIN, S.R.NAGAR, BANGALORE -560 027,
             REPRESENTED BY POWR OF ATTORNEY HOLDER, MANOJ
             P.JOHN S/O.PERUMAL JOHN, GRACE BHAVAN, KALIYICKAL
             PADICKAL, PUTHENVEEDU, ANGADICKAL SOUTH PO,
             CHENGANNOOR VILLAGE. 680 313
             BY ADV SRI.V.PHILIP MATHEW


     THIS     OP    (CIVIL)    HAVING   COME   UP    FOR    ADMISSION    ON
23.06.2022,     THE    COURT    ON   THE   SAME     DAY    DELIVERED    THE
FOLLOWING:
                                2
OP (C)No. 603 of 2017


                         C.S DIAS,J.
                     ---------------------------
                  OP (C)No. 603 of 2017
                    -----------------------------
           Dated this the 23rd day of June, 2022.

                           JUDGMENT

The learned counsel appearing for the petitioners

submits that the subject-matter in dispute in the original

petition has been settled with the respondent.

Therefore, the petitioners seek leave to withdraw the

original petition. The leave sought for is granted. The

original petition is dismissed as withdrawn.

SD/-

sks/23.06.2022 C.S.DIAS, JUDGE APPENDIX OF OP(C) 603/2017

PETITIONER EXHIBITS P1 A TRUE COPY OF THE PLAINT IN OS NO.83/12 DATED 28.06.2012 NOW PENDING BEFORE THE SUB COURT, THIRUVALLA P2 A TRUE COPY OF THE WRITTEN STATEMENT IN OS NO.83/2012 BEFORE SUBORDINATES JUDGES COURT, THIRUVALLA DATED 18.01.2016 P3 A TRUE COPY OF THE JUDGMENT DATED 07.01.2014 IN OPC NO.4693 OF 2013 P4 A TRUE COPY OF THE REPORT DATED 25.12.2014 IN IA NO.1109/13 IN OS NO.83/2012 BEFORE SUBORDINATES JUDGES COURT, THIRUVALLA.

P5 A TRUE COPY OF THE AMENDMENT PETITION DATED 18.01.2016 P6 A TRUE COPY OF THE IA 588/16 IN OS NO.83/2012 BEFORE SUBORDINATES JUDGES COURT, THIRUVALLA P7 A TRUE COPY OF THE OBJECTION FILED BY THE RESPONDENT DATED 01.10.2016 TO IA NO.588/16 IN OS NO.83/2012 P8 A TRUE COPY OF THE ORDER DATED 30.11.2016 IN IA NO.588/16 IN OS NO.83/2012.