Salini vs Subhalekshmi
2022 Latest Caselaw 7602 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. 2312 OF 2014
           IN OS 68/2012 OF MUNSIFF COURT, KARUNAGAPPALLY
PETITIONERS:

    1      SALINI
           AGED 28 YEARS
           W/O. RAJENDRA PILLAI, SALINI BHAVANAM, PULIYOORVANCHI
           VADAKKU MURI, THODIYOOR VILLAGE, KARUNAGAPALLY,
           KOLLAM - 690 523.

    2      RAJENDRA PILLAI
           AGED 39 YEARS
           S/O. CHELLAPPAN PILLAI, SALINI BHAVANAM, PULIYOORVANCHI
           VADAKKU MURI, THODIYOOR VILLAGE, KARUNAGAPALLY,
           KOLLAM - 690 523.

    3      SUDHAKARAN
           AGED 66 YEARS
           S/O. NEELAKANTAN, SUDHAVILLA (PANDARATH VADAKKATHIL),
           PULIYOORVANCHI VADAKKU MURI, THODIYOOR VILLAGE,
           KARUNAGAPALLY, KOLLAM - 690 523.

           BY ADVS.
           SRI.P.B.SAHASRANAMAN
           SRI.T.S.HARIKUMAR
           SRI.K.JAGADEESH



RESPONDENT:

           SUBHALEKSHMI, AGED 33 YEARS,
           D/O. INDIRAMMA, PUTHUPURAKKAL THEKKATHIL,
           PULIYOORVANCHI VADAKKU MURI, THODIYOOR VILLAGE,
           KARUNAGAPALLY, KOLLAM - 690 523.

           BY ADV SRI.V.PHILIP MATHEW


     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. 2312 OF 2014                  2



                  Dated this the 24th day of June, 2022

                             JUDGMENT

The original petition is filed challenging Exts.P5 and P6

orders passed in O.S.No.68/2012 of the court of the Munsiff,

Karunagappally.

The learned counsel appearing for the respondent

submits that the suit has been decreed. In the said

circumstances, nothing further survives in this original

petition. Hence, the original petition is dismissed as

infructuous.

Sd/-

C.S.DIAS, JUDGE

rmm24//06/2022