Shanil Kumar vs P.Savithri
2022 Latest Caselaw 11044 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                 &
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
 THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA,
                                1944
                      FAO NO. 39 OF 2020
 IA 772/2017 & IA 773/2017 IN OS 133/2016 OF ADDITIONAL
                  MUNSIFF COURT-I, KOZHIKODE


APPELLANT/PETITIONER/1ST DEFENDANT:

            SHANIL KUMAR, AGED 43 YEARS
            S/O. P.KUNJIRAMAN, PADINJAREYIL HOUSE, BADIROOR,
            MAKKADA P.O., KOZHIKODE-673 611.

            BY ADV T.D.SUSMITH KUMAR



RESPONDENTS/RESPONDENTS/PLAINTIFF/2ND DEFENDANT:

    1       P.SAVITHRI, AGED 72 YEARS, W/O. LATE KUNHIRAMAN,
            PADINJAREYIL HOUSE, BADIROOR, MAKKADA P.O.,
            KOZHIKODE-673 611.

    2       SHIRLY RATNAM, AGED 39 YEARS, W/O. KISHORE,
            NJERANGAL HOUSE, MAKKADA P.O., KOZHIKODE-673611.

            BY ADV SRI.S.SHYAM KUMAR


        THIS FIRST APPEAL FROM ORDERS HAVING COME UP FOR
ADMISSION    ON   03.11.2022,    THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 FAO NO. 39 OF 2020

                                  ..2..



                                JUDGMENT

A. MUHAMED MUSTAQUE, J.

This appeal is preferred by the 1st defendant in

OS No.133/2016 on the file of the Additional

Munsiff's Court-I, Kozhikode, aggrieved by the

dismissal of the application to set aside the ex

parte decree, consequent to the dismissal of the

application to condone the delay in filing the

application to set aside the ex parte decree.

2. The learned counsel on both sides submit that the

parties have resolved the disputes.

Recording the submission as above, the appeal is

dismissed as not pressed.

Sd/-

A. MUHAMED MUSTAQUE

JUDGE

Sd/-

SHOBA ANNAMMA EAPEN

JUDGE bka/-