OP(C) NO. 1664 OF 2017
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
OP(C) NO. 1664 OF 2017
AGAINST THE ORDER/JUDGMENT IN OS 191/2013 OF MUNSIFF MAGISTRATE
COURT,MANNARKAD
PETITIONER/S:
GRACY
AGED 55 YEARS
55 YEARS, D/O. KURIAN THOMAS AND W/O. RAJU
GEORGE,KOYIKKAL VEETTIL, CHEENIKKAPARA, PALAKKAYAM
AMSOM,DESOM AND POST, MANARKKAD TALUK PALAKKAD
DISTRICT.
BY ADVS.
SRI.R.SREEHARI
SRI.SACHIN VYAS
RESPONDENT/S:
1 THOMAS @ BABY
S/O. GEORGE, VELLARAMKALAYIL HOUSE,CHEENIKKAPARA,
PALAKKAYAM AMSOM, DESOM AND POST,MANNARKKAD TALUK,
PALAKKAD DIST PIN - 678 591.
2 THOMAS @ KUNHU
S/O. AUGUSTINE, KUMBALANGAL VEEDU, CHEENIKKAPARA,
PALAKKAYAM AMSOM, DESOM AND POST,MANNARKKAD TALUK,
PALAKKAD DIST PIN - 678 591.
3 MATHEW
S/O. JOSEPH, IKKARA VEETTIL, CHEENIKKAPARA,
PALAKKAYAM AMSOM, DESOM AND POST,MANNARKKAD TALUK,
PALAKKAD DIST PIN - 678 591.
4 SAJEEV
S/O,MATHEW, NADUMPURAM VEETTIL, CHEENIKKAPARA,
PALAKKAYAM AMSOM, DESOM AND POST,MANNARKKAD TALUK,
OP(C) NO. 1664 OF 2017
2
PALAKKAD DIST PIN - 678 591.
5 KURIAN @BABY
S/O. KURIAN, PARAKUDIYIL VEEDU, CHEENIKKAPARA,
PALAKKAYAM AMSOM, DESOM AND POST,MANNARKKAD TALUK,
PALAKKAD DIST PIN - 678 591.
6 BISHOP
BISHOP HOUSE, ROMAN CATHOLICA ROOPATHA,PALAKKAD -
678 001.
7 CHRUCH VIKARI
CHEENIKKAPARA ST. THOMAS CATHOLIC CHURCH, PALAKKAYAM
- 678 591.
BY ADVS.
SRI.DALBY EMMANUEL P
SRI.A.T.ANILKUMAR
SRI.KRISHOB K.NAIR
SMT.V.SHYLAJA
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
01.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C) NO. 1664 OF 2017
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JUDGMENT
The learned counsel appearing for the petitioner submits that the original petition may be dismissed as not pressed in the light of the memo dated 18.05.2022. The said submission is recorded. The original petition is dismissed as not pressed.
Sd/-
C.S.DIAS, JUDGE rkc/01.06.22 OP(C) NO. 1664 OF 2017 4 APPENDIX OF OP(C) 1664/2017 PETITIONER EXHIBITS EXHIBIT P1 PHOTOCOPY OF PLAINT ON O.S NO. 191/2013 OF MUNSIFF - MAGISTRATE COURT, MANNARKKAD.
EXHIBIT P2 PHOTOCOPY OF THE WRITTEN STATEMENT FILED BY THE DEFENDANTS IH O A NO. 191/2013 OF MUNSIFF- MAGISTRATE COURT, MANNARKKAD.
EXHIBIT P3 PHOTOCOPY OF THE WRITTEN STATEMENT FILED BY THE SPPLDEFENDANTS 6 AND 7 IN O S NO. 191/2013 OF MUNSIFF-MAGISTRATE COURT, MANNARKKAD.
EXHIBIT P4 PHOTOCOPY OF THE REPORT FILED BY THE ADVOCATE COMMISSIONER IN O.S NO. 191/2013 OF MUNSIFF- MAGISTRATE COURT, MANNARKKAD.
EXHIBIT P4(A) PHOTOCOPY OF THE PLAN FILED ALONG WITH THE ADVOCATE COMMISSIONER'S REPORT EXHIBIT P5 PHOTOCOPY OF AFFIDAVIT AND APPLICATION IA 319/2017 IN OS NO. 191/2013 OF MUNSIFF- MAGISTRATE COURT, MANNARKKAD.
EXHIBIT P6 PHOTOCOPY OF THE OBJECTION FILED BY THE RESPONDENTS 1 TO 5 IN IA 319/2017 IN OS NO. 191/2013 OF MUNSIFF-MAGISTRATE COURT, MANNARKKAD.
EXHIBIT P7 PHOTOCOPY OF THE OBJECTION FILED BY THE RESPONDENTS 6 AND 7 IN IA NO. 319/2017 IN OS NO. 191/2013 OF MUNSIFF-MAGISTRATE COURT, MANNARKKAD.
EXHIBIT P8 PHOTOCOPY OF THE ORDER PASSED IN IA 319/2017 IN OS NO. 191/2013 OF MUNSIFF-MAGISTRATE COURT, MANNARKKAD.DATED 31-03-2017.
EXHIBIT P9 PHOTOCOPY OF THE JUDGMENT PASSED IN OP(C) NO.
2911/2016 OF THIS HON'BLE COURT, DT. 23-02-
2017