Kerala High Court
Markkoth Ramla vs Valiyaparambath Nabeessa on 16 August, 2024
RSA NO. 143 OF 2024
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2024:KER:62966
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
FRIDAY, THE 16TH DAY OF AUGUST 2024 / 25TH SRAVANA, 1946
RSA NO. 143 OF 2024
AGAINST THE JUDGMENT DATED 29.09.2022 IN OS NO.19 OF 2021 OF
MUNSIFF COURT, NADAPURAM
ARISING OUT OF THE JUDGMENT DATED 21.08.2023 IN AS NO.39 OF 2022 OF
SUB COURT, VADAKARA
APPELLANT/APPELLANT/DEFENDANT NO.1:
MARKKOTH RAMLA
AGED 50 YEARS
D/O MAMMAD, RESIDING AT 'CHETHIL'; PURAMERI AMSOM AND DESOM,
VATAKARATALUK, KOZHIKODE, PIN - 673503
BY ADVS.
ABDUL RAOOF PALLIPATH
K.R.AVINASH (KUNNATH)
E.MOHAMMED SHAFI
PRAJIT RATNAKARAN
KRISHNAPRIYA R.
RESPONDENTS/RESPONDENTS/DEFENDANT NO.2 & PLAINTIFF:
1 VALIYAPARAMBATH NABEESSA
W/O MAMMAD, THUNERI VILLAGE, THUNERI DESOM, VATAKARA TALUK,
KOZHIKODE, PIN - 673505
RSA NO. 143 OF 2024
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2 MARKKOTH NISSAR
S/O MAMMAD, TUNERI VILLAGE, TUNERI AMSOM, VATAKARA TALUK,
KOZKIKODE, PIN - 673050
BY ADVS.
ARUN KUMAR P
BALAGOPALAN P.(K/89/1988)
ZUBAIR PULIKKOOL(K/1214/1995)
MINI K. KOYERI(K/1146/2004)
THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
16.08.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RSA NO. 143 OF 2024
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JUDGMENT
1. The learned counsel for the appellant filed a memo dated 08.08.2024 to the effect that the appeal is not pressed.
2. Heard. Memo recorded.
3. Accordingly, the R.S.A. is dismissed as not pressed.
Sd/-
M.A.ABDUL HAKHIM JUDGE SHG/XX