K.Anilkumar vs Thulasidharan
2022 Latest Caselaw 7337 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
             THE HONOURABLE MR.JUSTICE C.S.DIAS
  THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                   OP(C) NO. 2805 OF 2017
AGAINST THE ORDER DATED 24.07.2017 IN I.A.NO.369/2017 IN OS
           NO.520/2014 OF MUNSIFF COURT, PUNALUR
PETITIONER/PETITIONER/DEFENDANT:

         K.ANILKUMAR,
         AGED 46 YEARS,
         S/O KRISHNANKUTTY NAIR,
         THADATHARIKATHU PUTHEN VEEDU,
         KANDANCHIRA MURI,
         THINKALKARIKKOM VILLAGE,
         KULATHUPUZHA, KOLLAM DISTRICT.

         BY ADV SRI.ALEXANDER GEORGE


RESPONDENT/RESPONDENT/PLAINTIFF:

         THULASIDHARAN
         S/O BHARGAVAN,
         KRISHNAVILASATHU VEEDU,
         KANDANCHIRA MURI,
         THINKALKARIKKOM VILLAGE,
         KULATHUPUZHA,KOLLAM DISTRICT 691310.

         BY ADV SRI.M.H.HANIL KUMAR

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P.(C)No.2805/2017

                                      -:2:-




                      Dated this the 23rd day of June,2022

                             JUDGMENT

The original petition is filed assailing the order in

I.A.No.369/2017 in O.S.No.520/2014(Ext.P3) of the

Court of the Munsiff, Punalur.

2. On a perusal of the order, it is seen that the

court below had lifted the attachment on the

defendant furnishing security. The suit itself is of the

year 2015. Even though the original petition was filed

as early as on 19.09.2017, the same has not been

admitted and no interim order has been passed.

Therefore, I assume that nothing further survives in

this original petition.

Hence, without prejudice to the right of the

petitioner to challenge any subsequent order that has O.P.(C)No.2805/2017

been passed in the above suit, this original petition is

dismissed as infructuous.

Sd/-

                                    C.S.DIAS,JUDGE

DST/23.06.22                                     //True copy/

                                                 P.A.To Judge