K.S.B.A. Thangal vs T. Krishnadas
2021 Latest Caselaw 16365 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
     WEDNESDAY, THE 4TH DAY OF AUGUST 2021 / 13TH SRAVANA, 1943
                         OP(C) NO. 2693 OF 2017
   AGAINST THE ORDER/JUDGMENT IN OP(ELE) 10/2015 OF MUNSIFF COURT,
                           PATTAMBI, PALAKKAD
PETITIONER/S:

           K.S.B.A. THANGAL
           AGED 55 YEARS, S/O.LATE K.P.THANGAL, PRESENTLY RESIDING
           AT LOVE DALE, LIBERTY STREET, PATTAMBI P.O., PALAKKAD-
           679303.

           BY ADVS.
           SRI.K.P.DANDAPANI (SR.)
           SRI.MILLU DANDAPANI



RESPONDENT/S:

           T. KRISHNADAS
           S/O.PARUVAKADAVU THOTTATHIL CHANDU, PARUVAKKADAVU
           THOTTATHIL, PATTAMBI VILLAGE, PATTAMBI TALUK-679303.

           BY ADVS.
           SRI.P.B.KRISHNAN
           SRI.P.B.KRISHNAN
           SRI.R.SREEHARI
           SRI.SACHIN VYAS




     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 04.08.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 2693 OF 2017
                               2




                          JUDGMENT

The learned Counsel for the petitioner submits that the

issue involved has become infructous. This is recorded and

the Original Petition is dismissed as infructous.

Sd/-

V.G.ARUN JUDGE

RK