Haris Kalathil vs K.P. Soumya
2024 Latest Caselaw 14216 Ker

Kerala High Court

Haris Kalathil vs K.P. Soumya on 29 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

Tr.P(C) No. 332 of 2024               :1:

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

          THE HONOURABLE DR. JUSTICE          KAUSER EDAPPAGATH

 WEDNESDAY, THE 29TH DAY OF MAY             2024 / 8TH JYAISHTA, 1946

                          TR.P(C) NO. 332 OF 2024

  AGAINST THE ORDER/JUDGMENT DATED IN CMA NO.8 OF 2023 OF
    ASSISTANT SESSIONS COURT/SUB COURT/COMMERCIAL COURT,
                          PAYYANNUR

PETITIONER(S)/1ST RESPONDENT/PLAINTIFF:

           HARIS KALATHIL,
           AGED 64 YEARS S/O. HAMSA,
           KALATHIL HOUSE, CHIRAKKAL AMSOM, CHIRAKKAL DESOM,
           CHIRAKKAL P.O., KANNUR DISTRICT., PIN - 670008
           BY ADVS. C.P.PEETHAMBARAN RAMSEENA UDAYAKUMAR KARTHIKA
           PEETHAMBARAN NEERAJA VENUGOPAL

RESPONDENT(S)/APPELLANT & 2ND RESPONDENT/ADDL DEFENDANTS 2
AND 3:

 1         K.P. SOUMYA,
           D/O. ISWARAN (WRONGLY SHOWN AS EWARAN IN THE IMPUGNED
           ORDERS), KALARIVATHUKAL, VALAPATTANAM P.O., KANNUR.,
           PIN - 670009
 2         KUZHIKKUNNUMMAL PUTHIYA PURAYIL SARAFULLA,
           S/O. P.M. MUSTHAFA, NALUVAYAL, KANNUR DISTRICT., PIN
           - 670003
           BY ADV M.SASINDRAN

     THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 29.05.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Tr.P(C) No. 332 of 2024                 :2:




                     Dated this the 29th day of May, 2024.


                                 ORDER

The learned counsel for the petitioner seeks permission to

withdraw the transfer petition.

Accordingly, this transfer petition is dismissed as

withdrawn.

Sd/-

DR.KAUSER EDAPPAGATH JUDGE

RPR/-

APPENDIX OF TR.P(C) 332/2024

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF THE PLAINT DATED NIL IN O.S. NO.

100/2017 FILED BY THE PETITIONER BEFORE MUNSIFF COURT, TALIPARAMBA Annexure A2 TRUE COPY OF THE WRITTEN STATEMENT DATED 26/6/2023 FILED BY THE 2ND DEFENDANT (1ST RESPONDENT HEREIN) IN O.S. NO. 100/2017 BEFORE MUNSIFF COURT, TALIPARAMBA Annexure A3 TRUE COPY OF THE ORDER DATED 21/3/2017 IN I.A. NO.

758/2017 IN O.S. NO. 100/2017 OF MUNSIFF COURT, TALIPARAMBA Annexure A4 TRUE COPY OF THE ORDER DATED 23/5/2023 IN I.A. NO. 3/2023 IN O.S. NO. 100/2017 OF MUNSIFF COURT, TALIPARAMBA Annexure A5 TRUE COPY OF THE ORDER DATED 25/8/2023 IN I.A. NO. 11/2023 IN O.S. NO. 100/2017 OF MUNSIFF COURT, TALIPARAMBA Annexure A6 TRUE COPY OF THE ORDER DATED 14/11/2023 IN I.A. NO. 7/2023 IN O.S. NO. 100/2017 OF MUNSIFF COURT, TALIPARAMBA Annexure A7 TRUE COPY OF THE APPEAL MEMORANDUM DATED NIL IN CMA NO. 8/2023 FILED BY THE 1ST RESPONDENT BEFORE THE SUB COURT, PAYYANOOR Annexure A8 TRUE COPY OF THE ORDER DATED 6/2/2024 I.A. NO.

2/2023 IN CMA NO. 8/2023 OF SUB COURT, PAYYANNUR Annexure A9 TRUE COPY OF THE JUDGMENT DATED 26/3/2024 IN OP(C ) NO. 759/2024 OF THIS HON'BLE COURT