Citation : 2021 Latest Caselaw 2978 Ker
Judgement Date : 27 January, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SATHISH NINAN
WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942
OP(C).No.241 OF 2021
OS 351/1991 DATED 20-01-2021 OF MUNSIFF COURT ,VADAKKANCHERRY
PETITIONER:
UMMER
AGED 54 YEARS
S/O PATHUMMA,RESIDING AT AYYAPPAMKATTIL
HOUSE,KILLIMANGALAM VILLAGE DESOM,
TALAPPILLY TALUK,KILLIMANGALAM.P.O,
THRISSUR DISTRICT-680591.
BY ADV. SRI.G.SREEKUMAR (CHELUR)
RESPONDENTS:
1 VARGHESE KURUVILA, AGED 51,
S/O.ELIKUTTY,RESIDING AT NIVYA COTTAGE,
ANGAMALLY SOUTH,ERNAKULAM DISTRICT-683573.
2 GEORGE JOSEPH,
AGED 44 YEARS
S/O ELIKUTTY,RESIDING AT MERIN VILLA,
VILLUNNI.P.O, KOTTAYAM DISTRICT-686001.
3 GEORGE K.V,
AGED 44 YEARS
S/O ELIKUTTY,RESIDING AT KALAPPURA THATTEL
HOUSE,KILLIMANGALAM VILLAGE DESOM,
TALAPPILLY TALUK,KILLIMANGALAM .P.O,
THRISSUR DISTRICT-680591.
4 SAMKUTTY,
AGED 42 YEARS
S/O. ELIKUTTY,RESIDING AT KALAPPURA THATTEL
HOUSE,KILLIMANGALAM VILLAGE DESAM,TALAPPILLY
TALUK,KILLIMANGALAM.P.O, THRISSUR DISTRICT-680591.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 27.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2
OP(C).No.241 OF 2021
JUDGMENT
It is reported that pursuant to the passing of the
order impugned, delivery of the property has been
effected in execution. In view thereof, the original
petition is closed.
Sd/-
SATHISH NINAN
JUDGE
rsr
OP(C).No.241 OF 2021
APPENDIX PETITIONER'S/S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE APPEAL MEMORANDUM IN RSA NO.1059 OF 17 DATED 25.10.17 ON THE FILE OF THIS HON'BLE COURT.
EXHIBIT P2 A TRUE COPY OF THE EXECUTION PETITION AS EP NO.93 OF 2017 IN OS NO.351 OF 91 DATED 24.6.17 ON THE FILE OF THE MUNSIFF COURT,WADAKKANCHERY.
EXHIBIT P3 A TRUE COPY OF THE PROCEEDINGS NOTED IN THE E-COURTS DATED 19.1.2021 BY THIS HON'BLKE COURT.
EXHIBIT P4 A TRUE COPY OF THE ORDER PASSED IN EA NO.17 OF 2021 IN E P NO.93 OF 2017 IN O S NO.351 OF 1991 DATED 20.1.2021 ON THE FILE OF THE MUNSIFF COURT,WADAKKANCHERRY.
EXHIBIT P5 A TRUE COPY OF THE CASE LAW REPORTED IN 1999 (3)KLT PAGE 538 OF THIS HON'BLE COURT DATED NIL.
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