M.N.Anilkumar vs Insite Chits Pct.Ltd
2022 Latest Caselaw 9406 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                       THE HONOURABLE MR.JUSTICE C.S.DIAS

          WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944

                             OP(C) NO. 119 OF 2017

   AGAINST THE ORDER/JUDGMENT OS 677/2004 OF II ADDITIONAL SUB COURT,THRISSUR

PETITIONER/2ND JUDGMENT DEBTOR:

             M.N.ANILKUMAR,
             AGED 49 YEARS,
             S/O.LATE R.NARAYANAN,
             TEACHER, GOVT. L.P.SCHOOL, PATTATHANAM P.O.,
             VADAKKEKKARA, NORTH PARAVOOR,
             THRISSUR.

             BY ADV SRI.VINOY VARGHESE KALLUMOOTTILL


RESPONDENTS/DECREE HOLDER & 1ST JUDGMENT DEBTOR:

     1       INSITE CHITS PVT.LTD
             OORAKAM,
             REPRESENTED BY ITS MANAGING DIRECTOR,
             SIVANANDAN,
             AGED 65 YEARS,
             S/O.KITTAPPAI,
             ILLIKKAL DESOM,
             PORATTISSERI VILLAGE,
             MUKUNDAPURAM TALUK,
             THRISSUR-680683

     2       P.R.SHAJI,
             RECORD KEEPR,
             BRANCH OFFICE, ESI CORPORATION P.O.,
             VALAPATTANAM, KANNUR-670010

             BY ADVS.
             SRI.K.N.RADHAKRISHNAN(THIRUVALLA)
             SRI.T.R.SHAJU XAVIOUR



      THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 10.08.2022, THE COURT ON

THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C)No.119 of 2017

                                 2

                              JUDGMENT

Dated this the 10th day of August, 2022

The original petition is filed to set aside the

Exts.P3 and P4 orders passed in E.P.No.158/2015 in

O.S.No.677/2004 of the Court of the II Additional

Subordinate Judge, Thrissur.

2. Sri.K.N.Radhakrishnan, who appears for the

respondents submits that the decree has been satisfied

by the petitioner, pursuant to the order passed by this

Court. The E.P. itself has been dismissed on

30.01.2019.

In the light of the above submission, nothing

further survives in this original petition. Hence, the

original petition is dismissed as infructuous.

Sd/-

C.S.DIAS Judge NR/10/08/2022