The Manager vs Vasantha Joice
2022 Latest Caselaw 836 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
  MONDAY, THE 17TH DAY OF JANUARY 2022 / 27TH POUSHA, 1943
                      WP(C) NO. 17127 OF 2017
PETITIONER/S:

            THE MANAGER
            STATE BANK OF INDIA, (FORMERLY THE STATE BANKOF
            TRAVANCORE), MAVOOR ROAD BRANCH, ASFA BUILDING,
            MANIYATTUKUDY, KOZHIKODE, PIN:673004.

            BY ADVS.
            SRI.JAWAHAR JOSE
            SMT.CISSY MATHEWS
RESPONDENT/S:
    1       VASANTHA JOICE
            W/O. LATE K.MATHEW, RESIDING AT SREYAS, KOVAYILHOUSE,
            PIDIKKOLI PARAMBU, KUNDUPARAMBA, EDAKKAD (PO),
            KOZHIKODE, PIN:673005.
    2       ELIZABETH JOICE
            D/O LATE K.MATHEW, RESIDING AT SREYAS, KOVAYIL HOUSE,
            PIDIKKOLI PARAMBU, KUNDUPARAMBA, EDAKKAD (PO),
            KOZHIKODE, PIN:673005.
    3       AGNES GRACE
            D/O LATE K.MATHEW, RESIDING AT SREYAS, KOVAYIL HOUSE,
            PIDIKKOLI PARAMBU, KUNDUPARAMBA, EDAKKAD (PO),
            KOZHIKODE, PIN:673005.
    4       BIJOY MATHEW
            S/O LATE K.MATHEW, RESIDING AT SREYAS, KOVAYIL HOUSE,
            PIDIKKOLI PARAMBU, KUNDUPARAMBA, EDAKKAD (PO),
            KOZHIKODE, PIN:673005.
    5       THE MANAGER
            HEAD CLAIMS, SBI LIFE INSURANCE LIMITED,CENTRAL
            PROCESSION CENTRE, KAPAS BHAVAN, PLOT NO.3A, SECTOR
            NO.10, C.B.O BELAPUR, NAVIMUMBAI, PIN:400614.
            BY ADVS. SRI.K.M.FIROZ
            SRI.K.JAJU BABU SR.
            SMT.M.SHAJNA
            SMT.M.U.VIJAYALAKSHMI


     THIS     WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION    ON   17.01.2022,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 17127 OF 2017




W.P.C. No. 17127 OF 2017




                           JUDGMENT

The learned counsel for the petitioner submits that the matter has become infructuous. Accordingly, it is dismissed as infructuous.

SD/- MOHAMMED NIAS C.P, Judge

ani/17/1/

/TRUE COPY/