Sajeev vs Shiram Transport Finance Company ...
2022 Latest Caselaw 11947 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
 WEDNESDAY, THE 21ST DAY OF DECEMBER 2022 / 30TH AGRAHAYANA, 1944
                         OP(C) NO. 2424 OF 2019
      CMA 143/2019 OF III ADDITIONAL DISTRICT COURT, KOLLAM
PETITIONER/1ST RESPONDENT:

          SAJEEV
          AGED 46 YEARS
          S/O. PURUSHOTHAMAN, PUTHANKADAYIL, NEAR VILAKKUPARA
          TEMPLE, VILAKKUPARA, ANCHAL, KOLLAM-691 312

          BY ADV R.KRISHNAKUMAR (CHERTHALA)



RESPONDENT/PETITIONER:

          SHIRAM TRANSPORT FINANCE COMPANY LIMITED
          REP. BY ITS BRANCH MANAGER, 1ST FLOOR, THAMEEM
          BUILDING, R.O. JUNCTION, PUNALUR ROAD, ANCHAL-691 306

          BY ADVS.
          SRI.C.HARIKUMAR
          SRI.RENJITH RAJAPPAN




     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 21.12.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 2424 OF 2019                 2



                Dated this the 21st day of December, 2022

                                JUDGMENT

The learned counsel appearing for the petitioner

submits that the subject matter in dispute between the

parties has been settled out of court. Hence, the original

petition may be dismissed as infructuous. The said

submission is recorded and the original petition is

dismissed as infructuous.

Sd/-

C.S.DIAS, JUDGE

rmm21/12/2022