Sam Kunhumon vs The Managing Director
2022 Latest Caselaw 4014 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
     TUESDAY, THE 5TH DAY OF APRIL 2022 / 15TH CHAITHRA, 1944
                      OP(C) NO. 1693 OF 2021
AGAINST THE ORDER/JUDGMENT IN EP 33/2017 IN ARC 2/2016 OF MUNCIFF
                  MAGISTRATE COURT, MANANTHAVADY
PETITIONERS/RESPONDENTS/JUDGMENT DEBTORS:

    1     SAM KUNHUMON
          AGED 39 YEARS
          S/O. KUNHUMON, LAHAYIL HOUSE,
          MANANTHAVADY P.O, WAYANAD DISTRICT,

    2     KUNHUMON K.S.
          AGED 67 YEARS
          S/O. SAMUVEL, LAHAYIL HOUSE,
          CHOOTTAKADAVU MANANTHAVADY P.O, WAYANAD DISTRICT,

    3     SHELY KUNHUMON
          AGED 64 YEARS
          W/O. KUNHUMON, LAHAYIL HOUSE, CHOOTTAKADAVU,
          MANANTHAVADY P.O, WAYANAD DISTRICT,

          BY ADV CELINE JOSEPH



RESPONDENT/PETITIONER/DECREE HOLDER:

          THE MANAGING DIRECTOR
          MANANTHAVADY FARMERS SERVICE CO-OP. BANK,
          MANANTHAVADY P.O, 670645, WAYANAD DISTRICT.

          BY ADVS.
          JIKKU SEBAN GEORGE
          DEEPTI SUSAN GEORGE


    THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 05.04.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1693 OF 2021
                                   2

                             JUDGMENT

Dated this the 5th day of April, 2022

This Original Petition has been filed under Article 227 of

the Constitution of India.

2. It is submitted by the learned counsel for the decree

holder that the entire amount was paid and nothing survives to

be adjudicated in this Original Petition. Judgment debtor also

conceded the said submission. Receipt showing remittance of

Rs.4,61,000/- as on 31.03.2022 has been placed by the learned

counsel for the decree holder, in this regard

Therefore, this Original Petition has become infructuous

and the same is dismissed accordingly.

Sd/-

A. BADHARUDEEN JUDGE

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