Jose And Another vs Devasia And Others
2023 Latest Caselaw 1781 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MRS. JUSTICE M.R.ANITHA
    WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944
                          RSA NO. 342 OF 2008
     AGAINST THE JUDGMENT AND DECREE DATED 19.07.2007 IN A.S.
                     NO.54/2001 OF SUB COURT, PALA
     AGAINST THE JUDGMENT AND DECREE DATED 15.06.2001 IN O.S.
               NO.442/1995 OF MUNSIFF'S COURT, PALA
APPELLANTS/RESPONDENTS 1 AND 5/PLAINTIFFS 1 AND 5:

    1     JOSE , S/O THOMAS, MANGALASSERIL HOUSE
          KEZHUVMKULAM KARA, PULIYANNOOR VILLAGE.
    2     NARAYANAN NAIR, NEELAKANTAN NAIR
          PULLATTU HOUSE, MEVADA KARA,
          MEENACHIL VILLAGE.
          BY ADV SRI.P.C.HARIDAS


RESPONDENTS/APPELLANTS-RESPONDENTS 2 TO 4/DEFENDANTS 1 TO 3
PLAINTIFFS 2 TO 4:

    1     DEVASIA OUSEPH, S/O OUSEPH
          VEJHAMPASSERIL KAROTTU MEVADA KARA,
          MEENACHIL VILLAGE.
    2     DEVASIA SAVIO, S/O.DEVASIA
          VEJHAMPASSERIL KAROTTU MEVADA KARA,
          MEENACHIL VILLAGE.
    3     DEVASIA SANAL, S/O.DEVASIA
          VEJHAMPASSERIL KAROTTU MEVADA KARA,
          MEENACHIL VILLAGE.
    4     PADMANABHA PILLAI, S/O.BALAKRISHNAN NAIR
          KIZHAKKATTU MEVADA (DIED).
    5     THOMMAN MANI THOTTUVAYIL MEVADA KARA
          MEENACHIL VILLAGE.
    6     THOMMAN DOMINIC, THOTTUVAYIL MEVADA KARA,
          MEENACHIL VILLAGE.
     THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
01.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RSA No.342 of 2008
                                        2




                                  JUDGMENT

Dated this the 01st day of February, 2023

This appeal has been filed against the judgment and

decree in A.S. No.54/2001 on the file of Sub Court, Pala, which

in turn arise out of judgment and decree in O.S. No.442/1995

on the file of Munsiff's Court, Pala.

2. When the case was taken up, the learned counsel

for the appellants submitted that a memo has been filed to the

effect that the matter has been settled between the parties

and appellants are not intending to proceed with the RSA and

hence the appeal is not pressed. Memo recorded.

Accordingly, appeal is dismissed as not pressed.

All pending I.As are closed.

Sd/-

M.R.ANITHA JUDGE

SMF

//TRUE COPY// PA TO JUDGE