Jaison Hohnson vs Renjumon.G
2023 Latest Caselaw 9463 Ker

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RFA 129/2019

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR.JUSTICE BASANT BALAJI
      MONDAY, THE 4TH DAY OF SEPTEMBER 2023 / 13TH BHADRA, 1945
                            RFA NO. 129 OF 2019
   JUDGMENT OS 4/2017 OF VI ADDITIONAL DISTRICT COURT, ERNAKULAM
APPELLANT/S:
           JAISON HOHNSON, AGED 27 YEARS,S/O JOHNSON SAMUEL,
           PROPRIETOR, M/S TECHNOSCAN, INSPECTION SERVICES,
           PROFNET PLAZA, OPP.FOCUZ TOWERS, MAMANGALAM,EDAPPALLY,
           KOCHI-682 024,RESIDING AT KOCHUKIZHAKKETHIL HOUSE,
           KADAMMANITTA P.O.PATHANAMTHITTA DISTRICT.

               BY ADV V.PHILIP MATHEW


RESPONDENT/S:
           RENJUMON.G, AGED 31 YEARS, S/O K.K.GOPINATHAN PILLAI,
           RESIDING AT REJI BHAVANAM, KARIMULACKAL, KOMALLOOR
           P.O.ALAPPUZHA 690 505,PROPRIETOR, TECHSHORE INSPECTION
           SERVICES, 36/977,KATTUNILATH, LISIE HOSPITAL ROAD,
           KOCHI-682 018

               BY ADVS.
               SRI.VIZZY GEORGE KOKKAT
               SRI.C.HARIKUMAR
               SRI.V.BOVAN CHERIAN VARKEY
               SRI.RENJITH RAJAPPAN
               SRI.HARIKRISHNAN


      THIS REGULAR FIRST APPEAL HAVING COME UP FOR ADMISSION ON
04.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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RFA 129/2019




                               JUDGMENT

(Dated this the 4th day of September 2023)

Counsel for the appellant, Shri.V Philip Mathews

submits that the matter has been settled out of court and

therefore, the appeal may be dismissed as not pressed.

Recording the said submission, the appeal is

dismissed as not pressed.

Sd/-

BASANT BALAJI, JUDGE dl/