Hotel Meadows International ... vs Wilson
2022 Latest Caselaw 5805 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
               THE HONOURABLE MRS. JUSTICE SHIRCY V.
        FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
                        RSA NO. 918 OF 2020
AGAINST THE ORDER/JUDGMENT IN AS 160/2017 OF ADDITIONAL SUB COURT,
                            IRINJALAKUDA
    AGAINST THE ORDER/JUDGMENT IN OS 68/2013 OF MUNSIFF COURT,
                             CHALAKUDY


APPELLANTS/APPELLANTS/DEFENDANTS :-

    1      HOTEL MEADOWS INTERNATIONAL CHALAKUDY
           KIZHAKKE CHALAKKUDY VILLAGE, CHALAKKUDY TALUK.

    2      HOTEL MEADOWS INTERNATIONAL CHALAKKUDY
           KIZHAKKE CHALAKKUDY VILLAGE, CHALAKKUDY TALUK,
           REPRESENTED BY MANAGING DIRECTOR.

           BY ADVS.
           GAYATHRI POTI
           SRI.N.KRISHNA PRASAD


RESPONDENTS/RESPONDENTS/PLAINTIFFS :-

    1      WILSON
           S/O.PADIKKALA FRANCIS,
           PALAZ ROAD, KIZHAKKE CHALAKKUDY VILLAGE,
           CHALAKKUDY TALUK, PIN - 680 307.

    2      GREASY,
           W/O. PADIKKALA VINCENT,
           PALAZ ROAD, KIZHAKKE CHALAKKUDY VILLAGE,
           CHALAKKUDY TALUK, PIN - 680 307.


     THIS REGULAR SECOND APPEAL HAVING COME UP FOR       HEARING ON
27.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RSA NO. 918 OF 2020
                            2

                         JUDGMENT

The learned counsel for the appellants

submit that this appeal is not pressed. The said

submission is recorded.

Accordingly, this appeal is dismissed as

not pressed.

Sd/-

SHIRCY V.

JUDGE SMA