Ravi Kumar vs Sivathanu
2023 Latest Caselaw 2392 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
     TUESDAY, THE 14TH DAY OF FEBRUARY 2023 / 25TH MAGHA, 1944
                        CRP NO. 321 OF 2021
  AGAINST THE JUDGMENT IN CMA 4/2021 OF SUB COURT,NEYYATTINKARA
R.P NO.124/2020 AND IA 1/2020 IN OS 339/2013 OF PRINCIPAL MUNSIFF
                        COURT ,NEYYATTINKARA
REVISION PETITIONER/APPELLANT/PLAINTIFF:

          RAVI KUMAR
          AGED 62 YEARS
          S/O.RAJASEKHARAN, SIVALAYAM, OTTATHERUVU,
          ATHIYANOOR VILLAGE, BALARAMAPURAM P.O.,
          THIRUVANANTHAPURAM - 695 501.

          BY ADV M.R.SARIN



RESPONDENT/RESPONDENT/DEFENDANT:

          SIVATHANU
          S/O.ARUNACHALAM, NARAYANIL VILASOM, VARUVILAKATHU
          VEEDU, OTTATHERUVU, ATHIYANOOR VILLAGE, BALARAMAPURAM
          P.O., THIRUVANANTHPAURAM DISTRICT - 695 501.

          BY ADVS.
          R.T.PRADEEP
          M.BINDUDAS
          K.C.HARISH




     THIS CIVIL REVISION PETITION HAVING COME UP FOR ADMISSION ON
14.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRP NO. 321 OF 2021                 2




                Dated this the 14th day of February, 2023

                                  ORDER

The learned counsel appearing for the petitioner

submits that in view of the law laid down by this Court in

Thilakan v. Kunhalankutty [2004 (1) KLT 235] that a

revision petition is not maintainable against a judgment

passed in Civil Miscellaneous Appeal, the petitioner is

desirous of withdrawing the revision petition, without

prejudice to his right to file an appropriate proceeding.

The said submission is recorded and the revision petition

is dismissed as withdrawn.

Sd/-

C.S.DIAS, JUDGE

rmm14/02/2023