Kerala High Court
K.P.Binu Raj Alias K.P.Binukumar vs K.P.Binu Raj Alias K.P.Binukumar on 20 July, 2006
IN THE HIGH COURT OF KERALAAT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.HARIPRASAD
TUESDAY, THE 7TH DAY OF JULY 2015/16TH ASHADHA, 1937
RSA.No. 891 of 2006 ( F)
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AGAINST THE JUDGMENT IN AS NO. 288/2003 of SUB COURT,NEYYATTINKARA
DATED 20-07-2006
AGAINST THE JUDGMENT & DECREE IN OS NO. 1526/1990 of PRINCIPAL MUNSIFF
COURT,NEYYATTINKARA DATED 28-02-2003
APPELLANT/14TH RESPONDENT/ADDL.DEFENDANT NO.17:
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K.P.BINU RAJ ALIAS K.P.BINUKUMAR,
S/O.PRABHAKARAN NADAR, KUZHINGAKALA, MURUKA VILASOM
MACHIYODU DESOM, CHENKAL VILLAGE.
BY ADVS.SRI.NAGARAJ NARAYANAN
SRI.SAIJO HASSAN
SRI.SABU SREEDHARAN
SRI.VIMAL KUMAR.A.V.
SRI.A.G.GIRISHKUMAR
RESPONDENT(S)/APPELLANT/RESPONDENTS 1 TO 13/PLAINTIFF/
DEFENDANTS 1, 3,4,6,7,8 AND 10,11,14,15 & 16:
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1. JANARDHANAN SASIDHARAN,
MURUKAVILASOM BUGLOW, KUZHINGAKALA, MACHIKODE DESOM
CHENKAL VILLAGE.
2. KARTHIYAYINI SANTHAKUMARY,
MUNDAPLAVILA PUTHEN VEEDU, PARAVOOR DESOM
CHENKAL VILLAGE.
3. SUBRAMONIYAN NADAR PRABHAKARAN NADAR,
MURUKAVILASOM BUNGLOW, MACHIKODE DESOM
HAVING ALSO GIREESH BHAVAN, KALLUVILA, NOCHIYOOR DESOM
CHENKAL VILLAGE.
4. BHAGEERATHI AMMA,
KUZHINJAKALA MURUKAVILASOM BUNGLOW,NOCHIYOOR DESOM
CHENKAL VILLAGE.
5. BHAGEERATHI AMMA SULOCHANA,
KUZHINJAKALA MURUKAVILASOM BUNGLOW,NOCHIYOOR DESOM
CHENKAL VILLAGE.
RSA NO.891/2006 2
6. JANARDHANAN SUKUMARAN,
KUZHINJAKALA MURUKAVILASOM BUNGLOW,NOCHIYOOR DESOM
CHENKAL VILLAGE.
7. BHAGEERATHI AMMATHANKAMONI,
KUZHINJAKALA MURUKAVILASOM BUNGLOW,NOCHIYOOR DESOM
CHENKAL VILLAGE.
8. JANARDHANAN MANOHARAN,
KUZHINJAKALA MURUKAVILASOM BUNGLOW,NOCHIYOOR DESOM
CHENKAL VILLAGE.
9. BHAGEERATHI AMMA KANCHANA,
KUZHINJAKALA MURUKAVILASOM BUNGLOW,NOCHIYOOR DESOM
CHENKAL VILLAGE.
10. JANARDHANAN PREMAN,
KUZHINJAKALA MURUKAVILASOM BUNGLOW,NOCHIYOOR DESOM
CHENKAL VILLAGE.
11. JANARDHANAN SHYLESHKUMAR,
KUZHINJAKALA MURUKAVILASOM BUNGLOW,NOCHIYOOR DESOM
CHENKAL VILLAGE.
12. SUBHASHINI, D/O.KARTHIYANI,
MINI COTTAGE, CHAMBAYIL ROAD, KADAVATTARAM DESOM
NEYYATTINKARA VILLAGE.
13. DAKSHAYANI KARTHIYAYINI,
GIREESH BHAVAN, KALLUVILA, NOCHIYOOR DESOM
CHENKAL VILLAGE.
R2 & R12 BYADV.SRI.BLAZE K.JOSE
THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD ON
07-07-2015, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
A.HARIPRASAD, J.
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R.S.A. No.891 of 2006
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Dated this the 7th day of July, 2015
JUDGMENT
Heard the learned counsel for the appellant. Perused memo dated 23.06.2015. Learned counsel submitted that the parties have settled the matter. Hence, he seeks permission to withdraw the appeal.
Permission is granted. Appeal dismissed as withdrawn. All pending interlocutory applications will stand dismissed.
A. HARIPRASAD, JUDGE.
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