Chachamma vs Sosakutty
2024 Latest Caselaw 29832 Ker

Kerala High Court

Chachamma vs Sosakutty on 22 October, 2024

O.P(C). No.2360 of 2024              1

                                                            2024:KER:78366
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                  THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

   TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946

                           OP(C) NO. 2360 OF 2024

           RP NO.28 OF 2024 OF PRINCIPAL MUNSIFF COURT, ERNAKULAM


PETITIONER/RESPONDENT IN R.P./PLAINTIFF:

                 CHACHAMMA,AGED 76 YEARS
                 WIFE OF CHERIAN, EDAVAZHIKKAL HOUSE, KUZHIYARA,
                 THIRUVANIYOOR P.O, KANAYANNUR TALUK,
                 ERNAKULAM DISTRICT, PIN - 682312


                 BY ADVS.
                 K.JAGADEESH
                 V.RENJU
                 NIKHEL K GOPINATH




RESPONDENTS/REVIEW PETITIONER/LEGAL HEIRS OF ORIGINAL
DEFENDANT:

      1          SOSAKUTTY,AGED 76 YEARS
                 WIFE OF LATE JACOB, PALATHINKAL HOUSE, PARVOOR
                 MURI, MANAKUNNA VILLAGE, KANAYANNOOR TALUK,
                 ERNAKULAM DISTRICT, PIN - 682307

      2          MONI P JACOB,AGED 48 YEARS
                 SON OF LATE JACOB, PALATHINKAL HOUSE, PARVOOR MURI,
                 MANAKUNNAM VILLAGE, KANAYANNOOR TALUK,
                 ERNAKULAM DISTRICT, PIN - 682307



          THIS    OP   (CIVIL)   HAVING   COME   UP   FOR    ADMISSION   ON
22.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P(C). No.2360 of 2024                      2

                                                                               2024:KER:78366




                                  VIJU ABRAHAM, J.
                  .................................................................
                              O.P(C). No.2360 of 2024
                  .................................................................
                  Dated this the 22nd day of October, 2024


                                        JUDGMENT

When the matter was taken up for consideration, the learned

counsel appearing for the petitioner seeks permission to withdraw the

original petition with liberty to move again.

Permission is granted and the original petition is dismissed

as withdrawn with liberty to move again.

Sd/-

VIJU ABRAHAM JUDGE

cks

2024:KER:78366 APPENDIX OF OP(C) 2360/2024

PETITIONER EXHIBITS

Exhibit P. 1 TRUE PHOTOSTAT COPY OF THE PRELIMINARY DECREE IN O.S.NO.190 OF 1986 OF THE PRINCIPAL MUNSIFFS COURT, ERNAKULAM DATED 9-1-1987

Exhibit P. 2 TRUE PHOTOSTAT COPY OF THE ORDER IN C.M.A.NO.52 OF 1988 OF THE II ADDITIONAL DISTRICT JUDGE , ERNAKULAM DATED 3-6-1989

Exhibit P.3 TRUE PHOTOSTAT COPY OF THE COMMON ORDER IN I.A.NO.2 OF 2023 AND I.A.NO.3 OF 2023 IN FDA NO.3070 OF 2016 IN O.S.NO.190 OF 1986 OF THE MUNSIFFS COURT, ERNAKULAM DATED 31-3-2023

Exhibit P. 4 TRUE PHOTOSTAT COPY OF THE ORDER IN I.A.NO.1 OF 2023 IN A.S.NO.68 OF 2023 OF THE DISTRICT JUDGE, ERNAKULAM DATED 31-1-2024

Exhibit P. 5 TRUE PHOTOSTAT COPY OF THE ORDER IN A.S.NO.68 OF THE 2023 OF THE DISTRICT JUDGE, ERNAKULAM DATED 31-1-2024

Exhibit P.6 TRUE PHOTOSTAT COPY OF THE REVIEW PETITION NO.28 OF 2024 FILED THE RESPONDENTS BEFORE THE PRINCIPAL MUNSIFFS COURT , ERNAKULAM DATED 7-3-

Exhibit P.7 TRUE PHOTOSTAT COPY OF THE OBJECTION FILED BY THE PETITIONER IN R.P.NO.28 OF 2024 IN O.S.NO.190 OF 1986 DATED 18-7-2024