Govindarajan vs Ummaru
2022 Latest Caselaw 7341 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. 1916 OF 2017

 AGAINST THE ORDER DATED 22.05.2017 IN I.A.NO.95/2017 IN OS
      NO.196/2016 OF MUNSIFF MAGISTRATE COURT,PATTAMBI
PETITIONER:

         GOVINDARAJAN,
         AGED 52 YEARS,
         S/O MELEPPAT PALLIYALIL JANAKI AMMA,
         PANAMANNA AMSOM AND DESOM,
         OTTAPPALAM TALUK.

         BY ADVS.T.SETHUMADHAVAN (SR.)
                   SMT.DEEPA NARAYANAN
                   SRI.K.JAYESH MOHANKUMAR
                   SRI.PUSHPARAJAN KODOTH
                   SMT.VANDANA MENON


RESPONDENTS:

    1    UMMARU
         AGED 45 YEARS,
         S/O MADAPPAT PATTIKKARAVALAPPILVEETTIL SAITH,
         THRITHALA AMSOM AND DESOM,
         PATTAMBI TALUK.679534.

    2    SHAILA,
         AGED 41 YEARS,
         W/O UMMARU,MADAPPATT PATTIKKARAVALAPPIL
         VEETTIL,THRITHALA AMSOM AND DESOM,
         PATTAMBI TALUK.679534.

         BY ADVS.    SRI.K.MOHANAKANNAN
                     SMT.A.R.PRAVITHA
                     MAYA S. 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.1916/2017

                                       -:2:-




                       Dated this the 23rd day of June,2022

                              JUDGMENT

The learned counsel appearing for the petitioner

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