Rugmini S vs N.D.Leela @ Leelamma @ Komalam
2022 Latest Caselaw 7338 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. 2946 OF 2017
 AGAINST THE JUDGMENT DATED 18.09.2017 IN CMA NO.34/2017 OF
          II ADDITIONAL DISTRICT COURT,ERNAKULAM.
PETITIONERS RESPONDENTS/ DEFENDANTS:

    1    RUGMINI S,
         W/O.LATE ASOK KUMAR N.M.,
         AGED 58 YEARS, 11/263-2B,
         THYKOODATHIL HOUSE, EROOR SOUTH,
         TRIPUNITHURA-682306.

    2    SARATH N.A.,
         AGED 27 YEARS
         S/O.LATE ASOK KUMAR N.M.,
         11/263-2B, THYKOODATHIL HOUSE, EROOR
         SOUTH,TRIPUNITHURA-682306.

         BY ADV SRI.BIJU ABRAHAM


RESPONDENT/APPELLANT/PLAINTIFF:

         N.D.LEELA @ LEELAMMA @ KOMALAM
         AGED 38 YEARS, W/O.LATE MADHAVA MENON,
         NETTAYI KODATH HOUSE, PALARIVATTOM-25.

         BY ADVS.   SMT.A.PARVATHI MENON
                    SRI.P.SANJAY

     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.2946/2017

                                      -:2:-




                      Dated this the 23rd day of June,2022

                             JUDGMENT

The learned counsel appearing for the petitioners

submits that the original petition has become

infructuous.

2. The said submission is recorded.

The original petition is dismissed as infructuous.

Sd/-

C.S.DIAS,JUDGE

DST/23.06.22 //True copy/

P.A.To Judge