Santhosh Punnoose Jacob vs Prasad Kuzhikala
2022 Latest Caselaw 7971 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
         WEDNESDAY, THE 29th DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                         FAO (RO) NO. 6 OF 2020
   JUDGMENT & DECREE DATED 08.08.2017 IN OS No.187/2013 OF MUNSIFF
                              COURT, RANNY
  AGAINST THE ORDER OF REMAND DATED 04.07.2019 IN AS No.108/2017 OF
             ADDITIONAL DISTRICT COURT-III, PATHANAMTHITTA
APPELLANT/1st RESPONDENT/PLAINTIFF:

             SANTHOSH PUNNOOSE JACOB, AGED 48 YEARS,
             S/o JACOB, MANIMALETHAYA THAIPPARAMBIL HOUSE,
             CHETHACKAL RANNY, PATHANAMTHITTA,
             REPRESENTED BY HIS POWER OF ATTORNEY C.J.KUNJUNJAMMA,
             W/o JACOB, MANIMALETHAYA THAIPPARAMBIL HOUSE,
             CHETHACKAL, RANNY, PATHANAMTHITTA.

             BY ADVS. JACOB P.ALEX
                      SRI.JOSEPH P.ALEX
                      SHRI.MANU SANKAR P.


RESPONDENTS/APPELLANT & RESPONDENTS 2-4/DEFENDANTS:
     1     STATE OF KERALA, REPRESENTED BY DISTRICT COLLECTOR,
           PATHANAMTHITTA - 689 645

     2       THASILDAR, RANNI TALUK,
             RANNI - 689 672.

     3       VILLAGE OFFICER, RANNY VILLAGE,
             RANNY, PATHANAMTHITTA - 689 674

     4       PRASAD KUZHIKALA, S/o RAGHAVAN NAIR, KUZHIKALA HOUSE,
             THOTTAMON, RANNY, PATHANAMTHITTA - 689 673.

             R1 TO R3 BY GOVERNMENT PLEADER SRI. S.UNNIKRISHNAN


     THIS FIRST APPEAL FROM ORDER - REMAND ORDER HAVING COME UP FOR
HEARING ON 29.06.2022, ALONG WITH FAO (RO).8/2020, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 FAO (RO) Nos. 6 & 8 of 2020            2

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                    THE HONOURABLE MR. JUSTICE P.SOMARAJAN
          WEDNESDAY, THE 29th DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                              FAO (RO) NO. 8 OF 2020
    JUDGMENT & DECREE DATED 08.08.2017 IN OS No.187/2013 OF MUNSIFF
                                   COURT, RANNY
   AGAINST THE ORDER OF REMAND DATED 04.07.2019 IN AS No.81/2017 OF
               ADDITIONAL DISTRICT COURT- III, PATHANAMTHITTA
APPELLANT/1st RESPONDENT/PLAINTIFF:
            SANTHOSH PUNNOOSE JACOB, AGED 48 YEARS,
            S/o JACOB, MANIMALETHAYA THAIPPARAMBIL HOUSE,
            CHETHACKAL, RANNY, PATHANAMTHITTA,
            REPRESENTED BY HIS POWER OF ATTORNEY C.J.KUNJUNJAMMA,
            W/o JACOB, MANIMALETHAYA THAIPPARAMBIL HOUSE, CHETHACKAL,
            RANNY, PATHANAMTHITTA.

              BY ADVS. JACOB P.ALEX
                       SRI.JOSEPH P.ALEX
                       SHRI.MANU SANKAR P.


RESPONDENTS/APPELLANT & RESPONDENTS 2-4/DEFENDANT 4 & DEFENDANTS 1-3:
     1     PRASAD KUZHIKALA, S/o RAGHAVAN NAIR, KUZHIKALA HOUSE,
           THOTTAMON, RANNY, PATHANAMTHITTA-689672.

      2       STATE OF KERALA, REPRESENTED BY DISTRICT COLLECTOR,
              PATHANAMTHITTA-689645.

      3       THASILDAR, RANNI TALUK, RANNI-689672.

      4       VILLAGE OFFICER,
              RANNY VILLAGE, RANNY, PATHANAMTHITTA-689672.

              R2 TO R4 BY GOVERNMENT PLEADER SRI. S. UNNIKRISHNAN


      THIS FIRST APPEAL FROM ORDER - REMAND ORDER HAVING COME UP FOR
HEARING ON 29.06.2022, ALONG WITH FAO (RO).6/2020, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 FAO (RO) Nos. 6 & 8 of 2020     3



                              JUDGMENT

During the course of argument the learned counsel for

the appellant fairly submitted that he is not pressing the

appeals. Hence, both the appeals are dismissed as not

pressed.

Sd/-

P.SOMARAJAN JUDGE DMR/-