Shaju vs Johnson
2023 Latest Caselaw 10678 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                      THE HONOURABLE MR. JUSTICE A. BADHARUDEEN

              MONDAY, THE 16TH DAY OF OCTOBER 2023 / 24TH ASWINA, 1945

                           RSA NO. 520 OF 2022(FILING NO.)

  AGAINST THE DECREE AND JUDGMENT IN AS 44/2018 DATED 31.03.2021 OF ADDITIONAL

     DISTRICT COURT- VIII, ERNAKULAM FILED AGAINST THE JUDGMENT AND DECREE IN OS

          191/2016 DATED 17.10.2017   OF PRINCIPAL SUB COURT,NORTH PARAVUR

APPELLANT/APPELLANT/DEFENDANT:

               SHAJU
               AGED 50 YEARS
               S/O SOURU, MARAVATTIKUDY VEETIL, MANIKKAMANGALAM KARA, KALADY
               VILLAGE, ALUVA
               BY ADVS.
               K.R.VINOD
               K.S.SREEREKHA
               NABIL KHADER
               M.S.LETHA


RESPONDENT/RESPONDENT/PLAINTIFF:

               JOHNSON AGED 56, S/O OUSEPH, AYIROOKKARAN HOUSE, CHIRAKKAL
               KARUKUTTY KARA, ALUVAPIN 683576

        THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION
ON     16.10.2023,      THE   COURT    ON   THE    SAME      DAY   DELIVERED   THE
FOLLOWING:
 Unnumbered R.S.A (Filing No. 520   of 2023


                                     ..2..




                          JUDGMENT

Dated this the 16th day of October, 2023

Since C.M.A. No. 1/2023, the delay petition stands

dismissed as not pressed, this unnumbered Regular Second

Appeal stands rejected.

Sd/-

A. BADHARUDEEN JUDGE RMV

TRUE COPY

P.A.TO JUDGE