P.R.Rajappan vs Sarasamma P
2022 Latest Caselaw 3504 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                              &
          THE HONOURABLE MRS. JUSTICE C.S. SUDHA
 TUESDAY, THE 22ND DAY OF MARCH 2022 / 1ST CHAITHRA, 1944
               CON.CASE(C) NO. 597 OF 2022
 AGAINST THE JUDGMENT DATED 25.11.2021 IN WA 2158/2019 OF
                   HIGH COURT OF KERALA
PETITIONER/ADDITIONAL RESPONDENT 4 IN W.A.:

         P.R.RAJAPPAN,
         AGED 79 YEARS, S/O RAMAN, R/O PALUVIRUTHIYIL,
         MUTHEDETHUKAVU, T V PURAM P O, VAIKOM-686606.
         BY ADVS.
         A.G.ANEETHA
         C.ANCHALA


RESPONDENT/APPELLANT IN WA:

         SARASAMMA,
         (AGE AND FATHERS NAME NOT KNOWN TO THIS
         PETITIONER), THE SECRETARY, VAIKOM
         PALLIPURATHURSSERY SERVICE CO-OPERATIVE BANK
         LTD. NO.923, VAIKOM-686606.
         SRI.SOMASUNDARAM
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME
UP FOR ADMISSION ON 22.03.2022, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
                                      2
CON.CASE(C)NO.597 OF 2022




            P.B.SURESH KUMAR & C.S.SUDHA, JJ.
        ---------------------------------------------------------
               Con. Case (Civil) No.597 of 2022
        ----------------------------------------------------------
          Dated this the 22nd day of March, 2022.


                           JUDGMENT

Without prejudice to the right of the petitioner to

move the learned Single Judge under the Contempt of Courts

Act, this proceedings is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Sd/-

C.S.SUDHA, JUDGE.

tgs

CON.CASE(C)NO.597 OF 2022

APPENDIX OF CON.CASE(C) 597/2022

PETITIONER ANNEXURES Annexure A1 THE TRUE COPY OF THE COMMON JUDGMENT DATED 12.07.2019 IN WPC NO.38289/2017 & WPC NO.25018/2017.

Annexure A2 A TRUE COPY OF THE LETTER DATED 01.08.2019 ADDRESSED TO THE RESPONDENT BANK FROM 3RD RESPONDENT IN W A NO.2158/2019.

Annexure A3 THE CERTIFIED COPY OF THE JUDGMENT DATED 25.11.2021 IN W A NO.2158/2021. Annexure A4 A TRUE COPY OF THE LETTER DATED 23.12.2022 ADDRESSED TO THE BANK FROM THE PETITIONER HEREIN/ADDITIONAL RESPONDENT NO. 4 IN W A NO.2158/2019.