Omana D vs Sherliness
2022 Latest Caselaw 6953 Ker

F.No.983 of 2022
                                        1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                   THE HONOURABLE MR.JUSTICE C.S.DIAS
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                     OP(C) NO. 983 OF 2022(FILING NO.)
      AGAINST THE ORDER IN I.A. 136/2021 IN O.S. 16/2017 OF
                         PRINCIPAL SUB COURT, KOLLAM
PETITIONER/PETITIONER/PLAINTIFF:

               OMANA D.
               AGED 82 YEARS
               D/O. THANKAMA, P. S. COTTAGE,
               PALACE ROAD, ATTINGAL, THIRUVANANTHAPURAM.,
               PIN - 695101

               BY ADVS.
               V.JAYAPRADEEP
               ANN SUSAN GEORGE
               MERIN ROSE



RESPONDENTS/RESPONDENTS/RESPONDENTS:

1.             SHERLINESS
               AGED 38 YEARS
               D/O. KAMALASANAN, KARUTHAZHIKAM VEEDU, KURUMANDAL
               CHERRY,
               PARAVUR VILLAGE, KOLLAM., PIN - 691301.

2.             PARAVUR MUNICIPALITY, PARAVUR, KOLLAM DISTRICT -
               691 301 REPRESENTED BY ITS SECRETARY.

               THE SECRETARY, PARAVUR MUNICIPALITY, PARAVUR,
3              KOLLAM DISTRICT - 691 301.


        THIS    OP    (CIVIL)     HAVING    COME   UP    FOR    ADMISSION    ON
14.06.2022,        THE    COURT    ON   THE   SAME      DAY    DELIVERED    THE
FOLLOWING:
 F.No.983 of 2022
                           2

                     JUDGMENT

The learned counsel appearing for the petitioner

after arguing for some time submits that the original

petition may be dismissed as withdrawn. Since the

original petition is not yet numbered due to the defects

noted by the Registry, the defect of the Registry is

upheld. The original petition is dismissed.

Sd/-

                                       C.S.DIAS
rmm 14.06.2022                           JUDGE
                      /True copy/
 F.No.983 of 2022

APPENDIX OF OP(C) 983/2022(Filing No.)

PETITIONER EXHIBITS

Exhibit P1 THE COPY OF THE PLAINT DATED 27.02.2017.

Exhibit P2 THE COPY OF THE DELAY CONDONATION PETITION I. A. NO. 136/2021 DATED 09.04.2021.

Exhibit P3 THE COPY OF THE RESTORATION PETITION I.

A. NO. 137/2021 DATED 09.04.2021.

Exhibit P4 THE COPY OF THE DISMISSAL ORDER IN EXHIBIT P2 DATED 25.10.2021.