Kerala High Court
M.Y.Chacko vs Soosannamma John on 24 October, 2018
Author: A.Hariprasad
Bench: A.Hariprasad
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.HARIPRASAD
WEDNESDAY,THE 24TH DAY OF OCTOBER 2018 / 2ND KARTHIKA, 1940
RFA.No. 609 of 2011
AGAINST THE JUDGMENT AND DECREE DATED 14-06-2011 IN OS 174/2005
of ADDL.SUB COURT,KOTTAYAM.
APPELLANT/DEFENDANT :
1 M.Y.CHACKO, AGED 60 YEARS,
S/O YOHANNAN, MULAVELIL,
VENPALA P.O., VENPALA MURI,
KUTTOOR VILLAGE, THIRUVALLA TALUK.
BY ADV.SRI.JACOB CHACKO.
RESPONDENTS/PLAINTIFFS 1 & 3 TO 7 :
1 SOOSANNAMMA JOHN, AGED 72 YEARS, W/O JOHN M.C,
MURINGASSERRY HOUSE, MEENTHALAKKARA KARA,
MANJADI.P.O., KUTTAPUZHA VILLAGE,
THIRUVALLA TALUK - 689 001.
2 ALEYAMMA THOMAS, W/O M.C. THOMAS,
MURINGASSERIL HOUSE, VALLAMKULAM, THIRUVALLA,
NOW RESIDING AT 45-VIEW HILL ROAD,
KOTTAGIRI, NEELAGIRI, TAMIL NADU - 643 217.
3 THOMAS JACOB, S/O. M.C. THOMAS,
88 YUK TONG AVENUE, SINGAPORE.
4 MARY MATHEW, D/O. LATE M.C. THOMAS,
TOP HILL FACTORY, KIL KOTTAGIRI,
NEELAGIRI, TAMIL NADU - 643 217.
R.F.A No.609 of 2011
& -2-
R.F.A Nos.646 & 650 of 2013
5 ANNIE MARETTE, D/O. LATE M.C. THOMAS,
16-WARAWEE AVENUE, WARAWEE 2074,
SYDNEY, N.S.W. AUSTRALIA.
6 LISSA THOMAS, D/O. LATE M.C.THOMAS,
45-VIEW HILL ROAD, KOTTAGIRI,
NEELAGIRI, TAMIL NADU-643 217.
BY ADVS.SMT.FEMY M.ANTONY, SMT.SAJITHA GEORGE
SMT.S.REKHA KUMARI & SRI.SHAIJAN C.GEORGE
THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD ON 24.10.2018,
ALONG WITH RFA NOS.646 & 650 OF 2013, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.HARIPRASAD
WEDNESDAY,THE 24TH DAY OF OCTOBER 2018/2ND KARTHIKA, 1940
RFA.No. 646 of 2013
AGAINST THE JUDGMENT AND DECREE DATED 14-06-2011 IN OS
454/2003 of ADDL.SUB COURT,KOTTAYAM.
APPELLANT/DEFENDANT :
M.Y.CHACKO, AGED 60 YEARS,
S/O YOHANNAN, MULAVELIL,
VENPALA P.O., VENPALA MURI,
KUTTOOR VILLAGE, THIRUVALLA TALUK.
BY ADVS.SRI.JACOB CHACKO & MATHEWS JOSEPH.
R.F.A No.609 of 2011
& -3-
R.F.A Nos.646 & 650 of 2013
RESPONDENTS/PLAINTIFFS 1 & 3 TO 7 :
1 SOOSANNAMMA JOHN, AGED 67 YEARS,
W/O JOHN M.C, MURINGASSERRY HOUSE,
MEENTHALAKKARA KARA, MANJADI.P.O.,
KUTTAPUZHA VILLAGE,THIRUVALLA TALUK.
2 ALEYAMMA THOMAS, W/O M.C. THOMAS,
MURINGASSERRIL HOUSE, VALLAMKULAM,
THIRUVALLA, NOW RESIDING AT
45-VIEW HILL ROAD, KOTTAGIRI,
NEELAGIRI, TAMIL NADU.
3 THOMAS JACOB, S/O. M.C. THOMAS,
88 YUK TONG AVENUE, SINGAPORE.
4 MARY MATHEW, D/O. M.C. THOMAS,
TOP HILL FACTORY, KIL KOTTAGIRI,
NEELAGIRI, TAMIL NADU.
5 ANNIE MARETTE, D/O. LATE M.C. THOMAS,
16-WARAWEE AVENUE, WARAWEE 2074,
SYDNEY, N.S.W. AUSTRALIA.
6 LISSA THOMAS, D/O. M.C.THOMAS,
45-VIEW HILL ROAD, KOTTAGIRI,
NEELAGIRI, TAMIL NADU-643 217.
BY ADVS.MS.REKHA.S, SRI.AJITH M.T &
SRI.SAJITHA GEORGE FOR R1.
SRI.SHAIJAN C.GEORGE FOR R1 & R2 TO R6.
THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD ON
24.10.2018, ALONG WITH RFA NOS.609 OF 2011 AND 650/2013,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
R.F.A No.609 of 2011
& -4-
R.F.A Nos.646 & 650 of 2013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.HARIPRASAD
WEDNESDAY,THE 24TH DAY OF OCTOBER 2018 /2ND KARTHIKA, 1940
RFA.No. 650 of 2013
AGAINST THE JUDGMENT AND DECREE DATED 14-06-2011 IN OS
120/2002 of ADDL.SUB COURT,KOTTAYAM.
APPELLANT/PLAINTIFF :
M.Y.CHACKO, AGED 60 YEARS,
S/O YOHANNAN, MULAVELIL,
VENPALA P.O., VENPALA MURI,
KUTTOOR VILLAGE, THIRUVALLA TALUK.
BY ADVS.SRI.JACOB CHACKO & SRI.MATHEWS JOSEPH.
RESPONDENTS/DEFENDANTS 1 & 3 TO 9 :
1 SOOSANNAMMA JOHN, AGED 67 YEARS,
W/O JOHN M.C, MURINGASSERRY HOUSE,
MEENTHALAKKARA KARA, MANJADI.P.O.,
KUTTAPUZHA VILLAGE, THIRUVALLA TALUK.
2 T.V.VARKEY, AGED ABOUT 72 YEARS,
RESIDING AT USHA VILLA, TEAPINI JUNCTION,
THOTTAPUZHASSERRY KARA, KUTTAPUZHA VILLAGE,
THIRUVALLA TALUK.
R.F.A No.609 of 2011
& -5-
R.F.A Nos.646 & 650 of 2013
3 ANTONY VARGHESE,
AGED ABOUT 48 YEARS,
RESIDING AT PERUVAPARAMBIL,
THRIKODITHANAM KARA AND VILLAGE,
CHANGANACHERRY TALUK.
4 ALEYAMMA THOMAS,
W/O M.C THOMAS,
MURINGASSERIL HOUSE,
VALLAMKULAM, THIRUVALLA
RESIDING AT 45-VIEW HILL ROAD,
KOTTAGIRI, NEELAGIRI, TAMIL NADU.
5 THOMAS JACOB,
S/O M.C.THOMAS,
88 YUK TONG AVENUE,
SINGAPORE.
6 MARY MATHEW,
D/O M.C.THOMAS,
TOP HILL FACTORY,
KIL KOTTAGIRI,
NEELAGIRI, TAMIL NADU.
7 ANNIE MARETTE,
D/O. LATE M.C. THOMAS,
16-WARAWEE AVENUE, WARAWEE 2074,
SYDNEY, N.S.W. AUSTRALIA.
8 LISSA THOMAS, D/O. M.C.THOMAS,
45-VIEW HILL ROAD, KOTTAGIRI,
NEELAGIRI, TAMIL NADU-643 217.
BY ADVS.SRI.SHAIJAN C.GEORGE FOR R1 & R2 TO R8.
RI BY MS.REKHA.S, SRI.AJITH M.T &
SRI.SAJITHA GEORGE.
THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD ON
24.10.2018, ALONG WITH RFA.646/2013, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
R.F.A No.609 of 2011
& -6-
R.F.A Nos.646 & 650 of 2013
A.HARIPRASAD, J.
--------------------------------------
R.F.A No.609 of 2011
&
R.F.A Nos.646 & 650 of 2013
--------------------------------------
Dated this the 24th day of October, 2018
COMMON JUDGMENT
Learned counsel for the appellant in all the three cases submitted that the appellant is not intending to prosecute the appeals. In R.F.A No.650 of 2013, a memo has been filed expressing his intention to withdraw from the appeal. In R.F.A Nos.609 of 2011 and 646 of 2013, it is submitted that the same appellant is not intending to prosecute the cases. Hence, these appeals are dismissed as withdrawn.
All pending interlocutory applications will stand dismissed.
A. HARIPRASAD, JUDGE.
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