R.Anandan vs Alphonse Joseph
2022 Latest Caselaw 7356 Ker

OP(C) NO. 1248 OF 2016
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            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. 1248 OF 2016
  AGAINST THE ORDER/JUDGMENT IN IA 737/2016 OF PRINCIPAL
                      MUNSIFF COURT , KOLLAM
PETITIONER/S:

            R.ANANDAN
            AGED 87 YEARS
            S/O.RAMAN, AGED 87 YEARS, PULICKAL VEEDU, KAVANAD
            PO, SAKSHIKULANGARA VILLAGE, KOLLAM 3

            BY ADV SRI.P.SIVARAJ



RESPONDENT/S:

            ALPHONSE JOSEPH
            CAPITHAN MANOR, KAVANAD PO, KOLLAM 691003


     THIS     OP   (CIVIL)    HAVING    COME   UP    FOR    ADMISSION    ON
23.06.2022,     THE   COURT    ON   THE   SAME      DAY    DELIVERED    THE
FOLLOWING:
 OP(C) NO. 1248 OF 2016
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                         JUDGMENT

The original petition is filed challenging Ext.P6

order passed by the Vacation Court, Kollam. On a

perusal of Ext.P6, it is seen that the order was passed

as early as on 04.05.2016. At this distance of time, I am

of the view that nothing further survives in this original

petition. Hence, the original petition is dismissed as

infructuous, without prejudice to the right of the

petitioner to challenge any subsequent order that has

been passed against him.

SD/-

C.S.DIAS, JUDGE rkc/23.06.22