Manoj Zachariah vs Kerala State Electricity Board
2022 Latest Caselaw 5481 Ker

RFA NO. 375 OF 2011                      1

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
         FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
                               RFA NO. 375 OF 2011
   AGAINST THE JUDGMENT AND DECREE DATED 8/2/2011 IN OS 220/2000 OF
                       ADDITIONAL SUB COURT,KOTTAYAM
APPELLANT/PLAINTIFF:

            MANOJ ZACHARIAH, AGED 31 YEARS,
            S/O A.JOHN ZACHARIAH, ANCHERIL HOUSE, KANJIKUZHI,
            KOTTAYAM-686 004 IN NATTASSERY KARA OF MUTTAMBALAM VILLAGE
            IN KOTTAYAM TALUK OF KOTTAYAM DISTRICT;
            REPRESENTED BY HIS POWER OF ATTORNEY HOLDER, SABU O.G.,
            AGED 42 YEARS, S/O GOPALAN, OLAPPURACKAL HOUSE,
            ARPOOKARA EAST P.O.,
            KOTTAYAM IN MAN
            BY ADVS.
            SRI.B.ASHOK SHENOY
            SMT.LAKSHMI B.SHENOY
            SRI.THOMAS P.MAKIL


RESPONDENT/DEFENDANTS:

     1      KERALA STATE ELECTRICITY BOARD BY ITS SECRETARY, VYDYUTHI
            BHAVAN, THIRUVANANTHAPURAM-695004.
     2      THE ASSISTANT EXECUTIVE ENGINEER,
            KERALA STATE ELECTRICITY BOARD, ELECTRICAL MAJOR SECTION,
            KOTTAYAM EAST, KOTTAYAM-686001 IN, MUTTAMBALAM VILLAGE AND
            KOTTAYAM TALUK IN, KOTTAYAM DISTRICT.
            BY ADVS.
            SRI.P.A.AHAMED, SC, KSEB
            SRI.PULIKOOL ABUBACKER, SC, KSEB


     THIS   REGULAR    FIRST    APPEAL       HAVING   COME   UP   FOR   HEARING   ON
20.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RFA NO. 375 OF 2011                2

                                JUDGMENT

The learned counsel for the appellant sought

permission to withdraw the appeal. Memo to that effect is

also filed. Permission is granted to withdraw the

appeal. Hence, the appeal is dismissed as withdrawn.

Sd/-

P.SOMARAJAN JUDGE msp