Poulose vs Saju
2023 Latest Caselaw 7508 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
         FRIDAY, THE 7TH DAY OF JULY 2023 / 16TH ASHADHA, 1945
                              RSA NO. 1214 OF 2016
 AGAINST THE COMMON JUDGMENT AND DECREE DATED 8-7-2016 IN AS 12/2014
               OF IV ADDITIONAL DISTRICT COURT, THODUPUZHA
AGAINST THE COMMON JUDGMENT AND DECREE DATED 30-11-2013 OS 84/2011 OF
                              SUB COURT, THODUPUZHA
APPELLANTS/APPELLANTS/DEFENDANTS:

     1        POULOSE
              S/O ULAHANNAN,
              AGED 64 YEARS, PALLATHU HOUSE, AMAYAPRA KARA,
              UDUMBANNOOR P.O, UDUMBANNOOR VILLAGE, THODUPUZHA TALUK.
     2        MARY, W/O. POULOSE
              AGED 62 YEARS, PALLATHU HOUSE, AMAYAPRA KARA,
              UDUMBANNOOR P.O, UDUMBANNOOR VILLAGE, THODUPUZHA TALUK.

              BY ADVS.
              SRI.S.K.MURALEEDHARA KAIMAL
              SRI.A.K.MADHAVAN UNNI


RESPONDENTS/RESPONDENTS/PLAINTIFFS:

     1        SAJU, S/O JOSEPH
              AGED 50 YEARS, EDAPATTU HOUSE, KALLOORKADU KARA,
              KALLOORKADU VILLAGE, MUVATTUPUZHA TALUK,(NOW RESIDING AT
              NO.7, BRAVENDER HOUSE, LONDON ROAD, CIREN CESTER, GLOS,
              GL71AB, UNITED KINGDOM).
     2        PHILOMINA, W/O.SAJU
              AGED 51 YEARS, EDAPATTU HOUSE, KALLOORKADU KARA,
              KALLOORKADU VILLAGE, MUVATTUPUZHA TALUK,(NOW RESIDING AT
              NO.7, BRAVENDER HOUSE, LONDON ROAD, CIREN CESTER, GLOS,
              GL71AB,UNITED KINGDOM).


     THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
07.07.2023,    ALONG   WITH   RSA.1215/2016,   THE    COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 RSA NO. 1214 OF 2016 & Conn.Case

                                      2

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
         FRIDAY, THE 7TH DAY OF JULY 2023 / 16TH ASHADHA, 1945
                          RSA NO. 1215 OF 2016
   AGAINST THE COMMON JUDGMENT AND DECREE DATED 8-7-2016 IN AS
         13/2014 OF IV ADDITIONAL DISTRICT COURT, THODUPUZHA
  AGAINST THE COMMON JUDGMENT AND DECREE DATED 30-11-2013 IN OS
                  123/2011 OF SUB COURT, THODUPUZHA
APPELLANTS/APPELLANTS/PLAINTIFFS:

     1       POULOSE
             S/O.ULAHANNAN, AGED 64 YEARS, PALLATHU HOUSE,
             AMAYAPRA KARA, UDUMBANNOOR P.O., UDUMBANNOOR VILLAGE
             THODUPUZHA TALUK.
     2       JOSEPH
             S/O.ULAHANNAN, AGED 67 YEARS, PALLATHU HOUSE,
             VAZHITHALA P.O., PURAPUZHA VILLAGE, THODUPUZHA TALUK.

             BY ADVS.
             SRI.S.K.MURALEEDHARA KAIMAL
             SRI.A.K.MADHAVAN UNNI


RESPONDENTS/RESPONDENTS/DEFENDANTS:

     1       SAJU
             S/O.JOSEPH, AGED 50 YEARS, EDAPATTU HOUSE,
             KALLOORKADU KARA, KALLOORKADU VILLAGE, MUVATTUPUZHA
             TALUK (NOW RESIDING AT NO.7, BRAVENDER HOUSE, LONDON
             ROAD, CIREN CESTER, GLOS, GL71AB, UNITED KINGDOM).
     2       PHILOMINA
             W/O.SAJU, AGED 51 YEARS, EDAPATTU HOUSE, KALLOORKADU
             KARA, KALLOORKADU VILLAGE, MUVATTUPUZHA TALUK (NOW
             RESIDING AT NO.7, BRAVENDER HOUSE, LONDON ROAD, CIREN
             CESTER, GLOS, GL71AB, UNITED KINGDOM).
 RSA NO. 1214 OF 2016 & Conn.Case

                                   3

     3      MATHAI
            S/O.ULAHANNAN, AGED 54 YEARS, PALLATH HOUSE, NOW
            RESIDING AT 3743, COUNTRY PLACE DRIVE, APARTMENT 715,
            SEAFORD, TEXAS, 77477, U.S.A.


      THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
07.07.2023, ALONG WITH RSA.1214/2016, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 RSA NO. 1214 OF 2016 & Conn.Case

                                         4

                              T.R. RAVI, J.
                       --------------------------------------
                 [RSA Nos.1214/2016 & 1215/2016]
                    ----------------------------------------------------
                   Dated this the 07th day of July, 2023

                                 JUDGMENT

When the matter is taken up today, the counsel for the

appellants submitted that the matter has been settled between

the parties and the appellants do not wish to prosecute these

appeals.

These appeals are hence dismissed as not pressed.

Sd/-

T.R.RAVI JUDGE mpm