Hajayakumar vs Balakrishnan Nair
2023 Latest Caselaw 3507 Ker

OP(C) NO. 512 OF 2023
                                     1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE C.S.DIAS
   FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945
                         OP(C) NO. 512 OF 2023
    AGAINST THE EP 21/2021 IN O.S. 14/2019 OF SUB COURT,
                                CHENGANNUR
PETITIONER/JUDGMENT DEBTOR

            HAJAYAKUMAR
            AGED 49 YEARS
            S/O. LATE KRISHNAN, MATHANPARAMBIL HOUSE,
            CHETHIPUZHA VILLAGE, CHANGANACHERRY TALUK, PIN -
            686 104, PIN - 686104
            BY ADVS.
            D.G.VIPIN
            DANIEL A.J.


RESPONDENT/DECREE HOLDER:

            BALAKRISHNAN NAIR
            AGED 77 YEARS,
            S/O. KRISHNA PILLAI, DEEPAM VEETTIL MANNAR VILLAGE,
            CHENGANNUR TALUK PIN - 689 622, REPRESENTED BY
            POWER OF ATTORNEY HOLDER SREEDEVI SUKUMAR V.K.,
            AGED 65 YEARS, W/O. SUKUMARAKURUP OMKAR,
            KURATTIKADU, MANNAR, ALAPPUZHA DISTRICT - 689 622,
            PIN - 689622
            BY ADVS.
            P. Thomas Geeverghese Adv.
            TONY THOMAS (INCHIPARAMBIL)(K/810/2010)
            E.S.FIROS(K/555/2014)


     THIS     OP    (CIVIL)    HAVING    COME   UP    FOR    ADMISSION   ON
24.03.2023,    THE     COURT    ON   THE   SAME      DAY    DELIVERED    THE
FOLLOWING:
 OP(C) NO. 512 OF 2023
                            2




                        JUDGMENT

The learned counsel appearing for the petitioner

seeks leave to withdraw the original petition. Leave

sought for is granted. The original petition is dismissed

as withdrawn.

Sd/-

C.S.DIAS ma/24.3.2023 JUDGE OP(C) NO. 512 OF 2023

APPENDIX OF OP(C) 512/2023

PETITIONER EXHIBITS Exhibit P-1 TRUE COPY OF THE PLAINT IN O.S.NO.14/2019 BEFORE SUB COURT, CHENGANNUR Exhibit P-2 TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE 1ST DEFENDANT IN O.S.14/2019 BEFORE SUB COURT, CHENGANNUR Exhibit P-3 TRUE COPY OF THE COMPROMISE AGREEMENT EXECUTED AMONG THE PETITIONER AND THE RESPONDENT Exhibit P-4 TRUE COPY OF THE JUDGMENT DATED 26.8.2021 IN O.S.14/2019 Exhibit P-5 TRUE COPY OF THE DECREE DATED 26.08.2021 IN O.S.NO.14/2019 Exhibit P-6 TRUE COPY OF THE EXECUTION PETITION NO.21/2021 IN O.S.NO.14/2019 BEFORE SUB COURT, CHENGANNUR Exhibit P-7 TRUE COPY OF THE DAILY STATUS REPORT OF E.P.NO.21/2021, WHICH IS DOWNLOADED FROM THE WEBSITE OF E-COURT SERVICES Exhibit8 TRUE COPY OF THE APPLICATION FOR REVIEW DATED 22.3.2023, WHICH IS NUMBERED AS E.A.NO.19/2023 IN E. P. NO. NO.21/2021 Exhibit P-9 TRUE COPY OF THE OBJECTION FILED IN E. P.

NO. 21/2021.

Exhibit P-10 TRUE COPY OF THE PETITION DATED 22.2.2023 FILED TO RECEIVE THE OBJECTION FILED IN E.P. NO. 21/2021 Exhibit P-11 TRUE COPY OF THE DAILY STATUS REPORT OF E.P.NO.21/2021 IN O.S.NO.14/2019 DOWNLOADED FROM THE WEBSITE OF E-COURTS SERVICES