Ajith Unnithan vs Lalithamma
2022 Latest Caselaw 3736 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MRS. JUSTICE SHIRCY V.
     THURSDAY, THE 24TH DAY OF MARCH 2022 / 3RD CHAITHRA, 1944
                          RSA NO. 930 OF 2019
   AGAINST THE DECREE AND JUDGMENT IN AS 35/2014 OF ADDITIONAL
                  DISTRICT COURT-I, MAVELIKKARA
              OS 17/2012 OF MUNSIFF COURT,KAYAMKULAM
APPELLANT/APPELLANT/PLAINTIFF:

          AJITH UNNITHAN
          AGED 48
          S/O.CHELLAPPAN PILLAI,KATTUPARAMPIL,
          (UTHRADATHIL), BHARANICKAVU SOUTH MURI,
          KATTANAM VILLAGE,BHARANICKAVU .P.O,
          PALLICKAL, MAVELIKKARA TALUK.

          BY ADVS.
          K.SASIKUMAR
          SRI.S.ARAVIND



RESPONDENTS/RESPONDENTS/DEFENDANTS:

    1     LALITHAMMA
          AGED 66 YEARS,
          W/O RAMACHANDRAN PILLAI,
          PATTICKAL HOUSE,(VETTUKUTTIYIL),
          BHARANICKAVU SOUTH MURI,
          KATTANAM VILLAGE,BHARANICKAVU.P.O,
          PALLICKAL,MAVELIKARA TALUK-690 503.

    2     SANTHOSH,
          AGED 46 YEARS
          S/O RAMACHANDRAN PILLAI,
          RESIDING AT PATTICKAL HOUSE,(VETTUKUTTIYIL),
          BHARANICKAVU SOUTH MURI,
          KATTANAM VILLAGE,BHARANICKAVU.P.O,
          PALLICKAL,MAVELIKKARA TALUK-690 503.
 RSA NO. 930 OF 2019

                                     2

     3      SANDHYA,
            AGED 44 YEARS
            D/O.LALITHAMMA,PATTICKAL HOUSE,
            (VETTUKUTTIYIL),BHARANICKAVU SOUTH MURI,
            KATTANAM VILLAGE,BHARANICKAVU P.O,
            PALLICKAL,MAVELIKARA TALUK-690 503.

             BY ADVS.
             JOMY GEORGE
             R.PADMARAJ
             M.J.BENNY
             DEEPAK MOHAN
             CHITRA N. DAS
             RISHAB S.
             R.AJITH KUMAR


      THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION
ON   24.03.2022,      THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 RSA NO. 930 OF 2019

                                  3

                             JUDGMENT

The learned counsel for the appellant submits that the appeal

is not pressed. A memo has been filed to that effect. Memo dated

02.03.2022 is recorded.

Accordingly, this appeal is dismissed as not pressed.

Sd/-

SHIRCY V.

JUDGE mpm