Radhakrishnan Nair vs Unnikrishnan
2022 Latest Caselaw 10778 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                     THE HONOURABLE MRS. JUSTICE M.R.ANITHA

            FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944

                                 RSA NO. 371 OF 2017

      AGAINST THE ORDER/JUDGMENT IN AS 19/2011 OF SUB COURT, MUVATTUPUZHA

                   OS 560/2008 OF MUNSIFF COURT,MUVATTUPUZHA

APPELLANT/APPELLANT/PLAINTIFF:

             RADHAKRISHNAN NAIR
             AGED 62 YEARS
             S/O.KARTHYAYANI AMMA,ARACKAL HOUSE, ERAMALLOOR KARA,ERAMALLOOR
             VILLAGE, KOTHAMANGALAM TALUK - 686691.
             BY ADVS.
             P.VISWANATHAN (SR.)
             JAYASANKAR.G
             SHIBU JOSEPH
             SUNIL N.SHENOI
             SAYED MANSOOR BAFAKHY THANGAL


RESPONDENT/RESPONDENT/DEFENDANT:

             UNNIKRISHNAN
             AGED 50, S/O.NEELAKANDAN, KOCHERY HOUSE, ERAMALLOOR
             KARA,ERAMALLOOR VILLAGE, KOTHAMANGALAM TALUK - 686691.


      THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON 21.10.2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.S.A.No.371/2017

                                2




                          JUDGMENT

This appeal has been filed against the judgment and decree

in A.S.No.19/2011 on the files of Subordinate Judge's Court,

Muvattupuzha, which in turn arise out of the judgment and

decree in O.S.No.560/2008 on the files of Munsiff's Court,

Muvattupuzha.

2. Learned counsel for the appellant filed memo dated

20.10.2022 stating that the appellant informed that the issues

involved have been amicably settled between the parties and

hence the appeal may be dismissed as not pressed.

Memo recorded. Appeal is dismissed as not pressed.

Sd/-

                                         M.R.ANITHA
SHG                                         JUDGE