Santhakumari vs Anoop Kumar
2022 Latest Caselaw 7605 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                     THE HONOURABLE MRS. JUSTICE M.R.ANITHA

             FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944

                                 RSA NO. 1223 OF 2018

 AGAINST THE ORDER/JUDGMENT IN AS 4/2013 OF ADDITIONAL SUB COURT, IRINJALAKUDA

                    OS 431/2007 OF MUNSIFF COURT, CHALAKUDY

APPELLANT/APPELLANT/PLAINTIFF:

             SANTHAKUMARI
             AGED 63 YEARS
             D/O CHERATTE VEETTIL SOUDAMINI AMMA, KAVANAD DESOM, MATTATHUR
             VILLAGE, MUKUNDAPURAM TALUK, THRISSUR DISTRICT.
             BY ADVS.
             K.S.RAJESH
             SRI.M.SHAJU PURUSHOTHAMAN


RESPONDENT/RESPONDENT/DEFENDANT:

             ANOOP KUMAR,
             AGED 37 YEARS
             S/O CHERATTE VEETTIL RETHNALEKHA, KAVANAD DESOM, MATTATHUR
             VILLAGE, MUKUNDHAPURAM TALUK 680684,PRESENT ADDRESS K.M. ANOOP,
             PARDESH AGENCIES (P) LTD., A5, SECTOR-4, NOIDA, NEW DELHI-201301.

      THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON 24.06.2022, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.S.A.No.1223 OF 2018

                                 2




                           JUDGMENT

Adv. Sri.M. Shaju Purushothaman, learned counsel for the

appellant, reports that appeal is not pressed.

Hence, appeal is dismissed as not pressed.

Sd/-

                                           M.R.ANITHA

SHG                                          JUDGE