Rani vs Suresh Kumar
2021 Latest Caselaw 22756 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
            THE HONOURABLE MRS. JUSTICE C.S. SUDHA
FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA, 1943
                    OP(C) NO. 1672 OF 2016
        AGAINST THE ORDER/JUDGMENT IN I.A.No.51/2015 IN
 I.A.NO.1535/2012 IN OS 150/2008 OF SUB COURT, OTTAPPALAM,
                             PALAKKAD


PETITIONER/S:

    1      RANI,
           AGED 54 YEARS W/O LATE MOHANAN, PANAYAMBADATH
           HOUSE,PALLETHODIYIL, KARIMBA AMSOM DESOM AND POST,
           MANNARKKAD TALUK, PALAKKAD DISTRICT.

    2      RAJESH,
           AGED 35 YEARS, S/O. LATE MOHANAN,PANAYAMBADATH
           HOUSE,PALLETHODIYIL, KARIMBA AMSOM DESOM AND POST,
           MANNARKKAD TALUK, PALAKKAD DISTRICT.

    3      RANJITH,
           AGED 34 YEARS, S/O. LATE MOHANAN, PANAYAMBADATH
           HOUSE,PALLETHODIYIL, KARIMBA AMSOM DESOM AND POST,
           MANNARKKAD TALUK, PALAKKAD DISTRICT.

    4      RAJANI,
           AGED 35 YEARS, D/O. LATE MOHANAN, PANAYAMBADATH
           HOUSE,PALLETHODIYIL, KARIMBA AMSOM DESOM AND POST,
           MANNARKKAD TALUK, PALAKKAD DISTRICT.

           BY ADVS.
           SRI.R.SREEHARI
           SRI.SACHIN VYAS
 OP(C) NO. 1672 OF 2016


                                    -2-



RESPONDENT/S:

    1       SURESH KUMAR,
            AGED 51 YEARS S/O. LATE VASU
            GOVINDAN,PANAYAMBADATH HOUSE,PALLETHODIYIL,
            KARIMBA AMSOM DESOMAND POST, MANNARKKAD TALUK,
            PALAKKAD DISTRICT-678 597.

            BY ADV SRI.T.K.SANDEEP




     THIS     OP   (CIVIL)    HAVING      COME   UP    FOR    ADMISSION   ON
19.11.2021,     THE   COURT    ON    THE    SAME      DAY    DELIVERED    THE
FOLLOWING:
 OP(C) NO. 1672 OF 2016


                                     -3-




                             C.S.SUDHA, J.
                -----------------------------------------------
                       O.P.(C) No.1672 of 2016
                -----------------------------------------------
            Dated this the 19th day of November, 2021


                              JUDGMENT

The learned counsel for the petitioners submits that he has no

instructions in the matter. In the light of the above submission, this

O.P.(C) is dismissed for non-prosecution.

sd/--

C.S.SUDHA, JUDGE.

STK