Citation : 2023 Latest Caselaw 1983 Ker
Judgement Date : 3 February, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE M.R.ANITHA
FRIDAY, THE 3RD DAY OF FEBRUARY 2023 / 14TH MAGHA, 1944
RSA NO. 621 OF 2019
AGAINST THE ORDER/JUDGMENT IN OS 313/2011 OF ADDITIONAL SUB
COURT,KOTTAYAM
AS 215/2017 OF ADDITIONAL DISTRICT COURT- V, KOTTAYAM
APPELLANT/APPELLANT/1ST DEFENDANT:
BENNY VARGHESE,
AGED 45 YEARS,
S/O. VARGHESE, MEENAMKUDIYIL HOUSE, KALIYAR P.O.,
KALIYAR KARA, KODIKKULAM VILLAGE, THODUPUZHA TALUK,
PIN - 685 607.
BY ADVS.
G.BHAGAVAT SINGH
SHRI.SUNDARESAN N.K.
RESPONDENTS/RESPONDENTS/PLAINTIFF&DEFENDANTS 2 TO 7:
1 SEBASTIAN KURIAKOSE,
AGED 66 YEARS,
S/O. KURIAKOSE, THAZHAKKAL HOUSE, ELAMPALLY P.O.,
ELAMPALLY KARA, ANIKKADU VILLAGE, KOTTAYAM TALUK,
KOTTAYAM - 686 503.
2 K. A. JOSEPH,
AGED 66 YEARS,
S/O. ANTONY, KANDATHIL HOUSE, ANIKKADU P.O.,
ANIKKADU KARA, ANIKKADU VILLAGE, KOTTAYAM TALUK,
KOTTAYAM - 686 503.
3 PALLIKKATHODU GRAMA PANCHAYAT
ANIKKADU P.O., ANIKKADU VILLAGE, KOTTAYAM TALUK,
KOTTAYAM - 686 503, REPRESENTED BY ITS SECRETARY.
4 ANTONY,
AGED 55 YEARS,
S/O. MATHAI, EDACKATTU HOUSE, ANIKKADU P.O.,
ANIKKADU KARA, ANIKKADU VILLAGE, KOTTAYAM TALUK,
KOTTAYAM - 686 503.
RSA No.621 of 2019 2
5 P. V. SANTHA,
AGED 50 YEARS,
W/O. MATHEW JOSEPH, ELAYIADATHU KUNNEL, ELAMPALLY
KARA, ELAMPALLY P.O., ANIKKADU VILLAGE,
KOTTAYAM TALUK, KOTTAYAM - 686 503.
6 REJEENA AZEEZ,
AGED 47 YEARS,
W/O. ABDUL AZEEZ, MODEEN PARAMPILLLY,
KANJIRAPPALLY KARA, KANJIRAPPALLY P.O.,
KANJURAPPALY TALUK, KOTTAYAM - 686 507.
7 THANKAMMA GEORGE,
AGED 49 YEARS,
D/O. MARIKUTTY VARGHESE, UPPUKUNNEL, ANIKKADU P.O.,
ANIKKADU KARA, ANIKKADU VILLAGE,
KOTTAYAM TALUK, PIN - 686 503.
BY ADVS.
SRI.T.R.HARIKUMAR,SRI.ARJUN RAGHAVAN - R1
SRI.LIJI.J.VADAKEDOM - R3
SRI.K.SUNISH - R4 TO R7
THIS REGULAR SECOND APPEAL HAVING BEEN HEARD ON
03.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RSA No.621 of 2019 3
M.R.ANITHA, J
---------------------------------------
RSA No. 621 of 2019
--------------------------------------
Dated this the 3rd day of February, 2023
JUDGMENT
This appeal has been filed against the judgment and decree in A.S
No.215 of 2017 on the file of Additional District Judge-V, Kottayam,
which in turn arise out of the judgment and decree in O.S No.313 of 2011
on the file of Additional Sub Court, Kottayam.
When the case was taken up, it is reported by the learned counsel for
the appellant that, memo has been filed stating that the issue involved in
the above said case has been settled between the parties out of court and
seeks permission to withdraw the appeal. Memo recorded.
Hence the appeal is dismissed as withdrawn.
Sd/-
M.R.ANITHA JUDGE AMR
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!