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Antony Joseph @ Reji vs Thomas
2022 Latest Caselaw 7358 Ker

Citation : 2022 Latest Caselaw 7358 Ker
Judgement Date : 23 June, 2022

Kerala High Court
Antony Joseph @ Reji vs Thomas on 23 June, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MRS. JUSTICE M.R.ANITHA
        THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                         RSA NO. 105 OF 2016
AGAINST THE JUDGMENT DATED 31.08.2015 IN AS 48/2012 OF SUB COURT,
KATTAPPANA CONFIRMING THE JUDGMENT AND DECREE DATED 31.07.2012 IN
               OS 82/2011 OF MUNSIFF COURT, KATTAPPANA
APPELLANT/APPELLANT/DEFENDANT:

            ANTONY JOSEPH @ REJI
            AGED 43 YEARS
            S/O.JOSEPH, PARUTHIPARAYIL HOUSE, KATTAPPANA VILLAGE,
            KATTAPPANA KARA, UDUMBANCHOLA TALUK.
            BY ADVS.
            SRI.LIJI.J.VADAKEDOM
            SMT.REXY ELIZABETH THOMAS
            SRI.RAJEEV JYOTHISH GEORGE


RESPONDENTS/RESPONDENTS/PLAINTIFFS:

    1       THOMASz
            AGED 30 YEARS
            S/O.VARKEY @ JITHIN GEORGE,
            KANAKKALIL HOUSE, VELLAYAMKUDY KARA,
            NOW RESIDING AT NARAKAKKANAM THANKAMONY VILLAGE,
            UDUMBANCHOLA TALUK, 685 564.
    2       GRACY
            W/O.VARKEY, KANAKKALIL HOUSE, VELLAYAMKUDY KARA NOW
            RESIDING AT NARAKAKKANAM THANKAMONY VILLAGE,
            UDUMBANCHOLA TALUK, 685 564.
            BY ADV JOICE GEORGE



     THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.S.A No. 105 of 2016                        2




                                    M.R.ANITHA , J.
                         ---------------------------------------------
                                  R.S.A No. 105 of 2016
                         ---------------------------------------------
                        Dated this the 23rd day of June, 2022.

                                        JUDGMENT

I.A.No.1 of 2022 allowed permitting the respondents/plaintiffs to abandon the

suit. In the light of the order, RSA stands closed.

Sd/-

M.R.ANITHA, JUDGE

rps/

 
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