Ambalakandy Radha vs Vattakandy Sreemathi
2023 Latest Caselaw 5114 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                   THE HONOURABLE MRS. JUSTICE M.R.ANITHA
           THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
                              RSA NO. 1360 OF 2012
   AGAINST THE JUDGMENT AND DECREE IN AS 1/2009 OF SUB COURT, THALASSERY AS
 AGAINST THE JUDGMENT AND DECREE IN OS 197/1999 OF MUNSIFF COURT, THALASSERY
APPELLANTS/APPELLANTS/PLAINTIFFS:

     1      ARAYEDATH SAVITHRI AMMA, W/O SUKUMARAN NAMBIAR,
            RESIDING AT MADHAVA NIVAS, CHORAKULAM,
            MAVILAYI AMSOM AND DESOM, KANNUR DISTIRCT
     2      KOMALAKRISHNAN, AGED 36 YEARS
            S/O SUKUMARAN NAMBIAR, RESIDING AT MADHAV NIVAS,
            CHORAKULAM, MAVILAYI AMSOM AND DESOM, KANNUR DISTRICT
     3      SREEJA, AGED 33 YEARS, D/O SUKUMARAN NAMBIAR,
            RESIDING AT MADHAVA NIVAS, CHORAKULAM,
            MAVILAYI AMSOM AND DESOM, KANNUR DISTRICT
     4      DURGA, AGED 33 YEARS, D/O SUKUMARAN NAMBIAR,
            RESIDING AT MADHAVA NIVAS, CHORAKULAM MAVILAYI AMSOM
            AND DESOM, KANNUR DISTRICT
            BY ADVS.
            SRI.K.R.AVINASH (KUNNATH)
            SRI.ABDUL RAOOF PALLIPATH


RESPONDENTS/RESPONDENTS/DEFENDANTS:

     1      THE UNION OF INDIA,
            REPRESENTED BY THE SECRETARY POSTAL DEPARTMENT, NEW DELHI 110001
     2      THE SUPERINTENDENT OF POST OFFICE
            KANNUR DIVISION, KANNUR 670101
     3      THE SUB POST MASTER, KADACHIRA POST OFFICE P.O,
            KADACHIRA, KANNUR TALUK, KADAMBUR AMSOM,
            KADACHIRA DESOM, KANNUR 670621
     4      K.O. USHA, D/O V.K. KUNHIRAMAN NAMBIAR,
            NO OCCUPATION, KAYATHUPARAMBA HOUSE,
            MAKRERI AMSOM AND DESOM, MAKKRERI,
            KANBNUR 670109
 I.A.No.1/2023 in R.S.A.NO.1360 of 2012 and R.S.A NO. 1360 OF 2012
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                BY ADVS.
                SRI.SUVIN R.MENON, CGC
                SRI.M.SASINDRAN
                SRI.P.SASI


        THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
13.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 I.A.No.1/2023 in R.S.A.NO.1360 of 2012 and R.S.A NO. 1360 OF 2012
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                                  M.R.ANITHA , J.

--------------------------------------------------- I.A.No.1/2023 in R.S.A.NO.1360 of 2012 and R.S.A.No. 1360 of 2012

----------------------------------------------------

Dated this the 13th day of April, 2023

ORDER/JUDGMENT

Petition filed by the appellants/plaintiffs to withdraw the suit

recording that appellants will not institute or prosecute any claim or suit in

respect of subject matter involved in the plaint.

2. Heard both sides. The learned counsel for the

respondents/defendants has no objection.

Having regard tot he avernments in the affidavit and facts and

circumstances, petition allowed.

R.S.A.No.1360 of 2012

In the light of the above order, this appeal is dismissed as

withdrawn. Sd/-

rps/                                                 M.R.ANITHA, JUDGE