Ayyappan Pillai Appukuttan ... vs Velupillai Viswanadha Pillai
2023 Latest Caselaw 1888 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. 107 OF 2007
     AGAINST THE JUDGMENT AND DECREE DATED 28.10.2005 IN A.S.
        NO.132/2000 OF III ADDITIONAL DISTRICT COURT, KOLLAM
     AGAINST THE JUDGMENT AND DECREE DATED 28.03.2000 IN O.S.
            NO.200/1989 OF ADDITIONAL SUB COURT, KOLLAM
APPELLANTS/RESPONDENTS 1 & 2/DEFENDANTS 1 & 2:

    1      AYYAPPAN PILLAI APPUKUTTAN PILLAI
           AGED 62 YEARS, KATTOOR VEEDU,
           MEENATHU CHERRY, SAKTHIKULANGARA VILLAGE.
    2      VIMALAMMA, W/O.APPUKUTTAN PILLAI
           DO. DO.
           BY ADV.
           SRI.K.S.MANU
           SRI.P.SREEKUMAR



RESPONDENTS/APPELLANT AND RESPONDENTS 3 TO 5/PLAINTIFF AND
DEFENDANTS 3 TO 5:

    1      VELUPILLAI VISWANADHA PILLAI
           CHERUKKANAZHIKATHUTHARAYIL MEENATHU CHERI,
           SAKTHIKULANGARA VILLAGE.
    2      PARAMESWARAN PILLAI MADHUSOODHANAN PILLAI
           (DIED)
    3      DEVAKI AMMA,
           (DIED)
    4      THARA RANI,
           LEKSHMI SADANAM,KOTTAKKAKAM,KOTTAPURAM.
           BY ADVS.
           SRI.C.RAJENDRAN - R1
           SRI.B.SURESH KUMAR -R4


     THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
01.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RSA No.107 of 2007
                                        2




                                  JUDGMENT

Dated this the 01st day of February, 2023

This appeal has been filed against the judgment and

decree in A.S. No.132/2000 on the file of III Additional District

Court, Kollam, which in turn arise out of judgment and decree

in O.S. No.200/1989 on the file of Additional Sub Court,

Kollam.

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

for the appellants as well as learned counsel for the 4 th

respondent submitted that all the connected matters pending

even before the Apex Court also have been dismissed. In the

said circumstances, appeal is not pressed.

Accordingly, appeal is dismissed as not pressed.

All pending I.As are closed.

Sd/-

M.R.ANITHA JUDGE

SMF //TRUE COPY// PA TO JUDGE