Divakaran vs V.A.Abraham
2024 Latest Caselaw 30302 Ker

Kerala High Court

Divakaran vs V.A.Abraham on 24 October, 2024

                                      1
O.P.(C) NO.224 OF 2020




                                                           2024:KER:79162
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                 THE HONOURABLE MR.JUSTICE BASANT BALAJI

       THURSDAY, THE 24TH DAY OF OCTOBER 2024 / 2ND KARTHIKA, 1946

                         O.P.(C) NO.224 OF 2020

        (AGAINST THE ORDER/JUDGMENT DATED IN AS NO.1 OF 2020 OF DISTRICT
   COURT, PATHANAMTHITTA ARISING OUT OF THE ORDER/JUDGMENT DATED IN OS
             NO.217 OF 2008 OF MUNSIFF COURT, PATHANAMTHITTA)


PETITIONER/JUDGMENT DEBTOR/DEFENDANT:

           DIVAKARAN, AGED 90 YEARS,
           S/O. KUNJUKUNJU, RESIDING AT THUNDIVILAYIL HOUSE,
           ARUVAPPULAM P.O., ARUVAPPULAM VILLAGE, KONNI TALUK,
           PATHANAMTHITTA DISTRICT-689 691.


           BY ADV AJEESH K.SASI


RESPONDENT/DECREE HOLDER/PLAINTIFF:

           V.A.ABRAHAM, AGED 70 YEARS, S/O. ABRAHAM,
           VALAYANETHE HOUSE, ARUVAPPULAM P.O., ARUVAPPULAM VILLAGE,
           KOZHENCHERRY TALUK, PATHANAMTHITTA DISTRICT-689 691.



     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 24.10.2024, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
                                        2
O.P.(C) NO.224 OF 2020




                                                                 2024:KER:79162
                                 JUDGMENT

(Dated: 24th October, 2024)

The counsel for the petitioner submits that he is not pressing the

matter.

Recording the said submission, this Original Petition (C) is

dismissed as not pressed.

Sd/-

BASANT BALAJI, JUDGE ss