P.V.Karthiyayani vs Janaki
2021 Latest Caselaw 11211 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

   WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                       OP(C).No.2186 OF 2017(O)

  AGAINST THE ORDER/JUDGMENT IN OS 243/2014 OF PRINCIPAL MUNSIFF
                          COURT ,KANNUR

PETITIONERS:
       1     P.V.KARTHIYAYANI, W/O.LATE CHATHUKUTTY NAIR,
             AGED 65, PUTHIYAVEETTIL HOUSE, AZHIKODE AMSOM,
             POITHUMKADAVU, P.O.AZHEEKODE, KANNUR - 670 009.

      2        P.V.PRADEEPAN, S/O.KARTHIYAYANI, AGED 49,
               PUTHIYAVEETTIL HOUSE, AZHIKODE AMSOM,
               POITHUMKADAVU, P.O.AZHEEKODE, KANNUR - 670 009.

      3        P.V.PRAMEELA, D/O.KARTHIYAYANI, AGED 43,
               PUTHIYAVEETTIL HOUSE, AZHIKODE AMSOM,
               POITHUMKADAVU, P.O.AZHEEKODE, KANNUR - 670 009.

               BY ADVS.
               SRI.K.C.SANTHOSHKUMAR
               SMT.K.K.CHANDRALEKHA
               SMT.K.S.SUDHA

RESPONDENTS:

      1        JANAKI, W/O.CHANDUKUTTY NAIR,
               AGED 63, KAVILE VEETTIL HOUSE,
               CHELORA AMSOM, MACHERI DESOM,
               P.O.MOWANCHERY, KANNUR - 670 613.
      2        K.V.SUJITH, S/O.CHANDUKUTTY NAIR,
               AGED 40, KAVILE VEETTIL HOUSE,
               CHELORA AMSOM, MACHERI DESOM,
               P.O.MOWANCHERY, KANNUR - 670 613.
      3        K.V.SUNITH, W/O.CHANDUKUTTY NAIR,
               AGED 36, KAVILE VEETTIL HOUSE,
               CHELORA AMSOM, MACHERI DESOM,
               P.O.MOWANCHERY, KANNUR - 670 613.
      4        K.V.SUJITHA, D/O.CHANDUKUTTY NAIR,
               AGED 44, KAVILE VEETTIL HOUSE,
               CHELORA AMSOM, MACHERI DESOM,
               P.O.MOWANCHERY, KANNUR - 670 613.
               R1 BY ADV. SRI.R.PARTHASARATHY
               R1 BY ADV. SRI.RAJESH V.NAIR

THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 07.04.2021, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C).No.2186 OF 2017(O)

                                      2




                                  JUDGMENT

The learned counsel appearing for the petitioners

submits that the matter has become infructuous.

2. In the result, the original petition is dismissed as

infructuous.

Sd/-

T.V.ANILKUMAR, JUDGE AMV/07/04/2021