Shobha C.K vs K.T. Arogyan
2024 Latest Caselaw 4268 Ker

Kerala High Court

Shobha C.K vs K.T. Arogyan on 1 February, 2024

Author: T.R. Ravi

Bench: T.R.Ravi

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 1ST DAY OF FEBRUARY 2024 / 12TH MAGHA, 1945
                      OP(C) NO. 2561 OF 2023
AGAINST THE ORDER/JUDGMENT OS 117/2020 OF MUNSIFF COURT, VADAKARA
PETITIONER(S)/PETITIONER/DEFENDANT No.1:

          SHOBHA C.K
          AGED 60 YEARS
          W/O PREM RAJ, "VEENA' MEETHALE PEEDIKAYIL, NADAPURAM
          ROAD,ONCHIYAM VILLAGE, MADAPPALLY DESOM, MADAPPALLY
          COLLEGE POST, VATAKARA TALUK, KOZHIKODE,PIN- 673102.,
          PIN - 673102

          BY ADVS.
          C.BHASKARAN
          ARJUN C BHASKAR
          ASADU AHMMED CHULLINTE



RESPONDENT(S)/RESPONDENTS/PLAINTIFF:

          K.T. AROGYAN
          AGED 53 YEARS
          SAROVARAM (TRIKAIKKANDY), IRINGAL VILLAGE, IRINGAL
          DESOM, IRINGAL POST, KOYILANDY TALUK.KOZHIKODE,PINCODE-
          673521., PIN - 673521

          BY ADVS.
          R.PARTHASARATHY
          B.KRISHNAN




     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 01.02.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 2561 OF 2023                   2




                             T.R. RAVI, J.
             --------------------------------------------
                     O.P.(C)No.2561 of 2023
                 --------------------------------------------
            Dated this the 1st day of February 2024

                            JUDGMENT

When the case is taken up, the Counsel for the

petitioner prays permission to withdraw the original petition

and file an appeal.

The original petition is hence dismissed as withdrawn

without prejudice to the right of the petitioner to file an

appropriate application.

Sd/-

T.R.RAVI JUDGE

LEK

APPENDIX OF OP(C) 2561/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE EXPARTE JUDGEMENT DATED 22.09.2022 OF THE HON'BLE MUNSIFF

Exhibit P2 TRUE COPY OF THE RESTORATION PETITION UNDER ORDER 13 RULE 9 AND SECTION 151 OF CIVIL PROCEDURE CODE IN O.S 117/2020 BEFORE HON'BLE MUNSIFF COURT ,VATAKARA

Exhibit P3 TRUE COPY OF THE APPLICATION AS I.A

Exhibit P4 TRUE COPY OF THE ORDER IN I.A. NO: 1/2023 IN RPIA NO.1/2023 O.S. 117/2020 OF THE HON'BLE MUNSIFF COURT ,VATAKARA DATED 20.09.2023

Exhibit P5 TRUE COPY OF THE E.P NO: 36/2023 PENDING BEFORE HON'BLE MUNSIFF COURT, VATAKARA