Vazhayil Ammotty vs Pathootty
2021 Latest Caselaw 17992 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR.JUSTICE V.G.ARUN
 WEDNESDAY, THE 1ST DAY OF SEPTEMBER 2021 / 10TH BHADRA,
                                  1943
                        OP(C) NO. 2599 OF 2018
   OS 73/2012 OF MUNSIFF MAGISTRATE COURT, MANANTHAVADY,
                                 WAYANAD
PETITIONER/S:

               VAZHAYIL AMMOTTY
               AGED 56 YEARS
               S/O. AVULLA, VAZHAYIL VEEDU, MAKKIYAD P.O.,
               KANJIRANGAD AMSOM, MANANTHAVADY TALUK, WAYANAD
               DISTRICT.
               BY ADVS.
               M.SASINDRAN
               SATHEESHAN ALAKKADAN

RESPONDENT/S:

    1          PATHOOTTY
               AGED 43 YEARS
               W/O. KOMBI AMMED, VAZHAYIL VEEDU, MAKKIYAD
               POST, KANIRANGAD AMSOM, MANANTHAVADY TALUK,
               WAYANAD DISTRICT - 670 731
    2          VAZHAYIL AMMED
               AGED 73 YEARS
               S/O. AVULLA, VAZHAYIL VEEDU, MAKKIYAD P.O.,
               KANJIRANGAD AMSOM, MANANTHAVADY TALUK, WAYANAD
               DISTRICT - 670 731.
               BY ADV SRI.T.K.SAIDALIKUTTY


        THIS    OP   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
01.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C) No.2599 of 2018

                             -2-



                          JUDGMENT

Dated this the 01st day of September, 2021

It is reported that the original petition is

not pressed and a memo to that effect has been

filed. Accordingly, the original petition is

dismissed as not pressed.

Sd/-

V.G.ARUN JUDGE Scl/01.09.2021