Jayarajan Ezhuthassan vs Radhakrishnan Ezhuthassan
2022 Latest Caselaw 10517 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE C.S.DIAS
      FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                         OP(C) NO. 1005 OF 2020
  AGAINST THE ORDER/JUDGMENT IN OS 80/2018 OF MUNSIFF MAGISTRATE
                            COURT, PATTAMBI


PETITIONER :-

          JAYARAJAN EZHUTHASSAN
          AGED 74 YEARS
          S/O.KOLOTHODIYIL GOVINDAN EZHUTHASSAN, AMAYUR AMSOM
          DESOM, PATTAMBI TALUK, PALAKKAD DISTRICT.

          BY ADV SANTHEEP ANKARATH


RESPONDENT :-

          RADHAKRISHNAN EZHUTHASSAN
          AGED 84 YEARS
          S/O.KOLOTHODIYIL GOVINDAN EZHUTHASSAN, AMAYUR AMSOM
          DESOM, PATTAMBI TALUK, PALAKKAD DISTRICT, PIN-679 303.

          BY ADV SRI.R.SREEHARI


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 07.10.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1005 OF 2020
                             2

                         JUDGMENT

Dated this the 07th day of October, 2022

The learned counsel appearing for the petitioner

submits that the original petition has become infructuous.

The said submission is recorded.

The original Petition is dismissed as infructuous

accordingly.

Sd/-

C.S.DIAS, JUDGE SMA