Sukumaran vs Vamakshi
2022 Latest Caselaw 7105 Ker

OP(C) NO. 4721 OF 2013
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             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
      FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944
                        OP(C) NO. 4721 OF 2013
 AGAINST THE ORDER/JUDGMENT IN OS 35/2012 OF PRINCIPAL MUNSIFF
                             COURT,NEDUMANGAD
PETITIONER/S:
      SUKUMARAN, AGED 76 YEARS, S/O.DAMODHARAN, KUNNUMPURATH
      PUTHEN VEEDU,VETTAMPALLY MURI, ANAD VILLAGE.

       BY ADVS.
       SRI.SUDHEER GANESH KUMAR.R.
       SRI.B.PREMOD


RESPONDENT/S:

  1    VAMAKSHI, AGED 62 YEARS, D/O.SEKHARAN, IDAVILAKATHU
       VEEDU, IRINCHAYAM,VETTAMPALLY MURI, ANAD VILLAGE.

  2    MURALEEDHARAN, AGED 33 YEARS, S/O.GANGADHARAN,
       IDAVILAKATHU VEEDU, IRINCHAYAM,VETTAMPALLY MURI, ANAD
       VILLAGE.

  3    SUNITHAKUMARI, AGED 31 YEARS
       D/O.VAMAKSHI, IDAVILAKATHU VEEDU, IRINCHAYAM,VETTAMPALLY
       MURI, ANAD VILLAGE.

  4    SURESH KUMAR, AGED 29 YEARS
       S/O.GANGADHARAN, IDAVILAKATHU VEEDU,
       IRINCHAYAM,VETTAMPALLY MURI, ANAD VILLAGE.

       BY ADV SRI.K.P.SUJESH KUMAR


      THIS   OP    (CIVIL)    HAVING    COME    UP   FOR   ADMISSION   ON
17.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 4721 OF 2013
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                         JUDGMENT

The learned counsel appearing for the petitioner

submits that the subject matter in dispute between the

parties has been settled. Hence, nothing further survives in

this original petition and original petition may be dismissed

as infructous. The said submission is recorded. The original

petition is dismissed as infructuous.

Sd/-

C.S.DIAS, JUDGE rkc/17.06.22