P.T.Chandran vs Chemmalassery Povongot Vasudeva ...
2023 Latest Caselaw 2881 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MR. JUSTICE P.SOMARAJAN
    WEDNESDAY, THE 1st DAY OF MARCH 2023 / 10TH PHALGUNA, 1944
                     RSA NO. 258 OF 2020 (E)
 AGAINST THE JUDGMENT & DECREE DATED 30.06.2018 IN OS No.366/2016
             OF PRINCIPAL MUNSIFF COURT-I, KOZHIKODE
JUDGMENT AND DECREE DATED 30.09.2019 IN AS No.130/2018 OF DISTRICT
                         COURT, KOZHIKODE
APPELLANT/APPELLANT/DEFENDANT:

          P.T.CHANDRAN, AGED 67 YEARS,
          S/o IMBICHUNNI, 'BROTHERS BAKERY',
          27/892, 27/893, AMBILI BUILDING,
          KOTTOOLI AMSOM DESOM, KOZHIKODE-673016.

          BY ADVS. R.SUDHISH
                   M.MANJU


RESPONDENT/RESPONDENT/PLAINTIFF:

          CHEMMALASSERY POVONGOT VASUDEVA KURUP,
          AGED 75 YEARS, S/o JANAKI AMMA, 'AMRUTHA',
          ARUN ROAD, P.O.CHEVAYUR, CHEVAYUR AMSOM DESOM,
          KOZHIKODE-673017.

          BY ADVS. SRI.K.LAKSHMINARAYANAN
                   SMT.SATHYASHREE PRIYA EASWARAN




     THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
01.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RSA No.258 of 2020                2



                            JUDGMENT

The learned counsel for the appellant fairly

submitted that he is not pressing the appeal. Hence, the

appeal will stand dismissed as not pressed.

Sd/-

P.SOMARAJAN JUDGE DMR/-