Rappai vs Johnson
2023 Latest Caselaw 1317 Ker

OP(C) NO. 872 OF 2014
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             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR.JUSTICE C.S.DIAS
 WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                         OP(C) NO. 872 OF 2014
 AGAINST I.A. NO.130/2014 IN O.S 54/2014 OF MUNSIFF COURT,
                                 CHALAKUDY
PETITIONER/RESPONDENT IN CMA NO.4/2014:

            RAPPAI
            AGED 65 YEARS, S/O.EAYYANAM CHAKKUNNI,KONNAKKUZHI
            DESOM, PARIYARAM VILLAGE, CHALAKUDY TALUK,
            THRISSUR DISTRICT.
            BY ADVS.
            SRI.N.SUBRAMANIAM
            SRI.P.T.GIRIJAN
            SRI.M.S.NARAYANAN
            SMT.USHA NARAYANAN


RESPONDENT/APPELLANT IN CMA 4/2014:

            JOHNSON
            AGED 48 YEARS, S/O. KARIPPAI ITTIERA, KONNAKUZHI
            DESOM, PARIYARAM VILLAGE, CHALAKUDY TALUK,
            THRISSUR DISTRICT - 680 307.
            BY ADV SRI.G.SREEKUMAR CHELUR


     THIS     OP    (CIVIL)     HAVING    COME   UP    FOR    ADMISSION    ON
18.01.2023,    THE      COURT    ON   THE    SAME     DAY    DELIVERED    THE
FOLLOWING:
 OP(C) NO. 872 OF 2014
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                        JUDGMENT

The learned counsel appearing for the petitioner

submits that the subject matter in dispute between the

parties has been settled out of court. Therefore, the

petitioner is no longer desirous of prosecuting the

original petition. The said submission is recorded. The

original petition is dismissed as withdrawn.

Sd/-

C.S.DIAS ma/18.1.2023 JUDGE OP(C) NO. 872 OF 2014

APPENDIX OF OP(C) 872/2014

PETITIONER EXHIBITS EXHIBIT-P1-TRUE COPY OF THE ORDER IN I.A130/2014 IN O.S 54/2014 PASSED BY THE MUNSIFF COURT, CHALAKUDY. EXHIBIT-P2-TRUE COPY OF THE JUDGMENT IN C.M.A 4/2014 PASSED BY THE SUB COURT, IRINJALAKUDA.