Gopika vs Mr.Divakaran Pillai
2023 Latest Caselaw 10677 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
MONDAY, THE 16TH DAY OF OCTOBER 2023 / 24TH ASWINA, 1945
                       OP(C) NO. 1846 OF 2023
AGAINST THE ORDER/JUDGMENT OS 216/2020 OF MUNSIFF COURT,
                           KARUNAGAPPALLY
       OS 216/2020 OF MUNSIFF COURT, KARUNAGAPPALLY
PETITIONER/2ND DEFENDANT:
         GOPIKA
         AGED 30 YEARS
         , W/O. SHIJU, PADMALAYAM, KADUVINAL MURI,
         VALLIKUNNAM VILLAGE, ALAPPUZHA DISTRICT, PIN -
         690501
         BY ADVS.
         G.HARIHARAN
         PRAVEEN.H.
         K.S.SMITHA
         V.R.SANJEEV KUMAR
         BIJOY SAM GEORGE


RESPONDENT/PLAINTIFFS AND 1ST DEFENDANT:
    1    MR.DIVAKARAN PILLAI
         AGED ABOUT 74 YEARS, S/O RAGHAVAKURUP,
         PARANKAMVILLA THEKKATHIL HOUSE, PAVUMBA NORTH
         MURI, PAVUMBA VILLAGE, KARUNAGAPALLY TALUK
         KOLLAM DISTRICT, PIN - 690518
    2    SMT.SATHIAMMA
         AGED 64 YEARS, W/O DIVAKARAN PILLAI,
         PARANKAMVILLA THEKKATHIL HOUSE, PAVUMBA NORTH
         MURI,PAVUMBA VILLAGE, KARUNAGAPALLY TALUK,
         KOLLAM DISTRICT, PIN - 690518
    3    MR.SHIJU,
         AGED ABOUT 38 YEARS, S/O YESODHARAN,
         PADMALAYAM, KADUVINAL MURI, VALLIKUNNAM
         VILLAGE, ALAPPUZHA DISTRICT, PIN - 690501
THIS   OP    (CIVIL)     HAVING    COME    UP    FOR   ADMISSION    ON
16.10.2023,     THE   COURT   ON   THE    SAME   DAY   DELIVERED   THE
FOLLOWING:
 OPC 1846/23
                                 ..2..



                           JUDGMENT

The learned counsel for the petitioner sought permission to

withdraw this Original Petition, saying that the disputes between

the parties have been settled.

In the afore circumstances, this Original Petition is

dismissed as withdrawn.

Sd/-

DEVAN RAMACHANDRAN, JUDGE ACR