Raveendran vs Rajani
2023 Latest Caselaw 2851 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE C.S.DIAS
   WEDNESDAY, THE 1ST DAY OF MARCH 2023 / 10TH PHALGUNA, 1944
                       OP(C) NO. 1864 OF 2021
   AGAINST THE ORDER DATED 07.10.2021 IN I.A.NO.3/2021 IN OS
                   97/2019 OF SUB COURT, CHAVAKKAD
PETITIONERS:

    1     RAVEENDRAN
          AGED 61 YEARS
          S/O PALLIKKADAVATH, AATTUTHAZHATHU BALAM,
          VADANAPPILLY AMSOM, THRITHALLUR DESOM, CHAVAKKAD
          TALUK, THRITHALLU P.O, THRISSUR-680619.

    2     MANI @ KANNAN
          AGED 53 YEARS
          S/O PALLIKKADAVATH, AATTUTHAZHATHU BALM, VADANAPPILLY
          AMSOM, THRITHALLUR DESOM, CHAVAKKAD TALUK, THRITHALLU
          P.O, THRISSUR-680619.

          BY ADVS.      RAJIT
                        ARJUN S.


RESPONDENT:

          RAJANI
          W/O PALLIKKADAVATH AATTUTHAZHATHU RAMESAN,
          VADANAPPILLY AMSOM,
          THRITHALLUR DESOM,
          CHAVAKKAD TALUK, THRITHALLUR P.O,
          THRISSUR-680619,
          NOW RESIDING AT ALAPPUZHA HOUSE,
          N.I.D DEVASSYKUTTY ROAD,
          ARIMBOOR AMSOM & DESOM,
          ARIMBOOR P.O, CHAVAKKAD TALUK,
          THRISSUR-680620.

      THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
01.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C)No.1864/2021
                                      -:2:-




                      Dated this the 1st day of March,2023

                             JUDGMENT

The learned counsel appearing for the petitioners

submits that the subject matter in dispute between the

parties has been settled. Hence, the original petition

may be dismissed as not pressed.

Recording the said submission, the original

petition is dismissed as not pressed.

Sd/-

C.S.DIAS,JUDGE

DST/01.03.2023 //True copy/

P.A.To Judge