Shaji vs R.Ambika
2022 Latest Caselaw 7582 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
               THE HONOURABLE MR.JUSTICE C.S.DIAS
   FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                     OP(C) NO. 2567 OF 2016
          IN OS 2/2005 OF SUB COURT,NEYYATTINKARA
PETITIONER:

         SHAJI,
         AGED 43 YEARS,
         S/O KRISHNANKUTTY NADAR,
         MANAKKAL VEEDU, THETTIVILA,
         KALLIYOOR DESOM,
         KALLIYOOR VILLAGE,
         THIRUVANANTHAPURAM.

         BY ADV SRI.G.SUDHEER


RESPONDENTS:

    1    R.AMBIKA,
         AGED 56 YEARS
         W/O LATE VIJAYAKUMARAN NAIR,
         CHAITHANYA, KALLIYOOR DESOM,
         KALLIYOOR VILLAGE,
         THIRUVANANTHAPURAM DISTRICT.

    2    KEENU VIJAYAN,
         S/O VIJAYAN NAIR,
         CHAITHANYA, KALLIYOOR DESOM,
         KALLIYOOR VILLAGE,
         THIRUVANANTHAPURAM DISTRICT.

    3    AMMU VIJAYAN,
         D/O AMBIKA, CHAITHANYA, KALLIYOOR DESOM,
         KALLIYOOR VILLAGE,
         THIRUVANANTHAPURAM DISTRICT.

         BY ADVS.    SRI.K.K.DHEERENDRAKRISHNAN
                     SRI.S.RAJEEV

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
24.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P.(C)No.2567/2016

                                      -:2:-




                      Dated this the 24th 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/24.06.22 //True copy/

P.A.To Judge