Jayaprakash vs Ravisankar
2023 Latest Caselaw 9389 Ker

       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
       THE HONOURABLE MR. JUSTICE SATHISH NINAN
FRIDAY, THE 25TH DAY OF AUGUST 2023 / 3RD BHADRA, 1945
                  RSA NO. 213 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 17.11.2020 IN AS
           42/2015 OF SUB COURT, OTTAPPALAM
   OS 107/2008 OF MUNSIFF MAGISTRATE COURT,MANNARKAD
APPELLANT/APPELLANT/PLAINTIFF:

         JAYAPRAKASH
         AGED 43 YEARS
         S/O. LAKSHMIKUTTY AMMAL, RESIDING AT PADINJARU
         VEETTIL, EDATHANATTUKARA AMSOM, MANNARKKAD
         TALUK, PALAKKAD DISTRICT, PIN-678601.
         BY ADVS.
         T.KRISHNANUNNI (SR.)
         SRI.VINOD RAVINDRANATH
         SMT.MEENA.A.
         SRI.K.C.KIRAN
         SMT.M.R.MINI
         SRI.M.DEVESH
         SRI.ASHWIN SATHYANATH
         SHRI.ANISH ANTONY ANATHAZHATH
         SHRI.THAREEQ ANVER

RESPONDENTS/RESPONDENTS/PLAINTIFF:

   1     RAVISANKAR
         AGED 53 YEARS
         S/O. LAKSHMIKUTTY AMMAL, RESIDING AT PADINJARU
         VEETTIL, EDATHANATTUKARA AMSOM, MANNARKKAD
         TALUK, PALAKKAD DISTRICT, PIN-678601.
   2     SASIKUMAR,
         AGED 48 YEARS
         S/O. LAKSHMIKUTTY AMMAL, RESIDING AT PADINJARU
         VEETTIL, EDATHANATTUKARA AMSOM, MANNARKKAD
         TALUK, PALAKKAD DISTRICT, PIN-678601.
                                -: 2 :-


           BY ADVS.
           M.P.SHAMEEM AHAMED
           AKHIL PHILIP MANITHOTTIYIL(K/001377/2020)


    THIS    REGULAR   SECOND     APPEAL      HAVING    COME   UP   FOR
HEARING    ON   25.08.2023,    THE       COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                              -: 3 :-


                     SATHISH NINAN, J.
           = = = = = = = = = = = = = = = = = =
                   R.F.A No.213 of 2021
           = = = = = = = = = = = = = = = = = =
          Dated this the 25 day of August, 2023

                           JUDGMENT

Learned counsel for appellant submits that the

appellant is not interested in prosecuting the

appeal.

The appeal is accordingly dismissed for non-

prosecution.

All pending interlocutory applications will

stand closed.

Sd/-

                                             SATHISH NINAN
smv                                              JUDGE