Divakaran vs Sathyarajan
2023 Latest Caselaw 6598 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE P.SOMARAJAN
     TUESDAY, THE 13TH DAY OF JUNE 2023 / 23RD JYAISHTA, 1945
                        OP(C) NO. 742 OF 2015
   AGAINST THE ORDER/JUDGMENT IN OS 298/2012 OF MUNSIFF COURT,
                                CHITTUR
PETITIONER:

          DIVAKARAN
          AGED 54 YEARS
          S/O.APPUKUTTAN, RESIDING AT KARINJALIPALLAM, CHITTUR
          VILLAGE, CHITTUR TALUK, PALAKKAD DIST, PIN-678101

          BY ADVS.
          SRI.P.B.KRISHNAN
          SRI.P.M.NEELAKANDAN
          SRI.S.NITHIN ANCHAL
          SRI.SABU GEORGE
          SRI.P.B.SUBRAMANYAN



RESPONDENTS:

    1     SATHYARAJAN
          S/O.CHAMIAR, AGE NOT KNOWN ,RESIDING AT
          KARINJALIPALLAM, CHITTUR VILLAGE, CHITTUR TALUK,
          PALAKKAD DIST, PIN-678101

    2     BHAKTHAVALSALAN
          AGED 57 YEARS
          S/O.APPUKUTTAN, RESIDING AT KARINJALIPALLAM, CHITTUR
          VILLAGE, CHITTUR TALUK, PALAKKAD DIST, PIN-678101

          BY ADVS.
          SRI.SAJAN VARGHEESE K.
          SRI.LIJU. M.P




     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 13.06.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 742 OF 2015      2



                        JUDGMENT

When the matter came up for hearing the learned

Counsel for the petitioner fairly submitted that the

petitioner is not pressing the petition. Hence, the

O.P.(C) will stand dismissed as not pressed.

Sd/-

P.SOMARAJAN JUDGE

LEK