Thomaskutty vs Kerala Gramin Bank
2021 Latest Caselaw 20077 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
           THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
FRIDAY, THE 24TH DAY OF SEPTEMBER 2021 / 2ND ASWINA, 1943
                        OP(C) NO. 2855 OF 2016
PETITIONER/2ND JUDGEMENT DEBTOR:

    1          THOMASKUTTY, S/O.JOSEPH,
               AGED 52 YEARS, KOYINILAM, P.O ALLY,
               KUMARANELLUR AMSOM,
               ALLY DESOM OF KOZHIKODE TALUK.



               BY ADV SRI.K.I.SAGEER

RESPONDENT/DECREE HOLDER:

               KERALA GRAMIN BANK
               MARANCHATTY BRANCH, KOOMPARA P.O.,
               KOODARANHI VILLAGE, KOOMPARA DESOM,
               KOZHIKODE TALUK,
               REP. BY PRINCIPAL OFFICER/MAMNAGER,
               MARANCHATTY BRANCH, PIN-679581.




               BY ADV. SRI. JAWAHAR JOSE


        THIS    OP   (CIVIL)    HAVING   COME   UP    FOR    ADMISSION   ON
24.09.2021,       THE   COURT    ON   THE   SAME     DAY    DELIVERED    THE
FOLLOWING:
 O.P.(C) No.2855 of 2016

                                  2

                          JUDGMENT

When the matter is taken up for hearing,

it is submitted by Sri.Jawahar Jose, learned

Standing Counsel representing for the Kerala

Gramin Bank, the decree holder in P.L.P

No.1420/2015 in E.P No.64/2016, that decree

holder has received the entire amount due to the

Bank as per the P.L.P award and therefore there

is no necessity to continue the matter further.

2. No representation for the Original

Petitioner.

3. Taking note of the fact that the decree

holder had received the full amount in

satisfaction of the award, there is no meaning in

maintaining the Original Petition, at the

instance of the judgment debtor, who sought time

to pay the decree debt, further.

Thus, recording the submission as stated

above, this Original Petition is dismissed.

Sd/-

A.BADHARUDEEN, JUDGE.

ww O.P.(C) No.2855 of 2016

APPENDIX OF OP(C) 2855/2016

PETITIONER'S EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE PETITION FILED BEFORE THE DISTRICT LEGAL SERVICES AUTHORITY, KOZHIKODE.

EXHIBIT P2 A TRUE COPY OF THE ORDER DT. 14-02-

2015 IN PLP CASE NO.1420/2015 OF DISTRICT LEGAL SERVICES AUTHORITY, KOZHIKODE.

EXHIBIT P3 A TRUE COPY OF THE E.P.NO.64/2016 IN PLP NO.1420/2015 ON THE FILE OF THE HON'BLE MUNSIFF COURT.II (P) KOZHIKODE.