Assainar vs Kunhayamu Haji
2021 Latest Caselaw 2706 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

             THE HONOURABLE MR. JUSTICE SATHISH NINAN

      FRIDAY, THE 22ND DAY OF JANUARY 2021 / 2ND MAGHA, 1942

                      OP(C).No.1798 OF 2020

                 OS 70/2018 OF SUB COURT, MANJERI


PETITIONER/ PETITIONER / DEFENDANT:

             ASSAINAR,
             AGED 43 YEARS
             S/O.HYDRU, VAKKAYIL HOUSE, THAZHEKODE AMSOM,
             AMMINIKKAD DESOM, PERINTHALMANNA TALUK, MALAPPURAM
             DISTRICT.

             BY ADVS.
             SRI.P.SAMSUDIN
             SRI.M.ANUROOP

RESPONDENT/ RESPONDENT / PLAINTIFF:

             KUNHAYAMU HAJI,
             S/O.ABDULLA HAJI, KUTTIKKODAN HOUSE, THAZHEKODE
             AMSOM, AMMINIKKAD DESOM, PERINTHALMANNA TALUK,
             MALAPPURAM DISTRICT, PIN-679327.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 22.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                2
OP(C).No.1798 OF 2020




                         JUDGMENT

It is submitted by the learned counsel for the

respondent - plaintiff that the suit has been decreed on

22/12/2020. The original petition is closed without

prejudice to the right of the petitioner to challenge the

order impugned in the appeal, if any preferred against

the decree.

Sd/-

SATHISH NINAN

JUDGE

rsr

OP(C).No.1798 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PLAINT IN OS 70/2018 OF THE SUB COURT, MANJERI.

EXHIBIT P2 TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE PETITIONER IN OS 70/2018 OF THE SUB COURT, MANJERI.

EXHIBIT P3 TRUE COPY OF THE PETITIONS IN IA.1/2020 IN OS 70/2018 ON THE FILES OF THE SUB COURT MANJERI FILED BY THE PETITIONER.

EXHIBIT P4 TRUE COPY OF THE ORDER DATED 20.3.2020 IN IA.1/2020 IN OS 70/2018 ON THE FILES OF SUB COURT, MANJERI.