Kerala High Court
M/S Sreekumara Samajam vs Thilakan on 4 December, 2020
Author: T.V.Anilkumar
Bench: T.V.Anilkumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
RFA.No.171 OF 2011
AGAINST THE JUDGMENT IN O.S.NO.502/2009 DATED 08-09-2010 OF
ADDITIONAL SUB COURT, IRINJALAKUDA
APPELLANT/PLAINTIFF:
M/S SREEKUMARA SAMAJAM
A REGISTERED SOCIETY, PALIYAMTHURUTHU,
METHALA PO, KODUNGALLUR REPRESENTED BY
(1) PRESIDENT DINAKARAN, S/O.ORAVANTHURUTHU,
MADHAVAN, METHALA PO, KODUNGALLUR
(2)SECRETARY JOSHY, S/O.MANGATTIL ARAVINDAKSHAN,
METHALA P.O., KODUNGALLUR AND
(3) TREASURER UNNIKRISHNAN
S/O. KULAPADATH KUMARN, METHALA PO,
KODUNGALLUR.
BY ADV. SRI.K.G.BALASUBRAMANIAN
RESPONDENT/DEFENDANT:
THILAKAN
S/O.THETTARI SANKARANKUTTY,
METHALA PO - 680 669, KODUNGALLUR.
THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD ON
04.12.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RFA.No.171 OF 2011
2
JUDGMENT
Dated this the 4th day of December 2020 It is submitted by the learned counsel appearing for the appellant that the matter is settled between the parties.
Since the appellant doesn't pursue appeal, it is dismissed as withdrawn.
Sd/-
T.V.ANILKUMAR JUDGE DK