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Rajesh vs Ouseph
2022 Latest Caselaw 10771 Ker

Citation : 2022 Latest Caselaw 10771 Ker
Judgement Date : 21 October, 2022

Kerala High Court
Rajesh vs Ouseph on 21 October, 2022
OP(C) NO. 169 OF 2016
                                    1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR.JUSTICE C.S.DIAS
 FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944
                       OP(C) NO. 169 OF 2016
AGAINST THE ORDER/JUDGMENT IN OS 512/2010 OF PRINCIPAL SUB
                        COURT,IRINJALAKUDA
PETITIONER/S:

            RAJESH
            AGED 52 YEARS
            S/O.THEMATH VEETIL NARAYANAN, KODUNGA DESOM,
            VELLIKULANGARA VILLAGE, MUKUNDAPURAM TALUK.

            BY ADV SRI.G.SREEKUMAR (CHELUR)



RESPONDENT/S:

    1        OUSEPH, AGED 66, S/O.KANNAMPUZHA VAREED, KUNDAYI
             ESTATE DESOM, VARANTHARAPILLY VILLAGE,
             MUKUNDAPURAM TALUK - 688 001.

    2        MARY, AGED 64 YEARS, W/O.OUSEPH, KANNAMPUZHA
             HOUSE, KUNDAYI ESTATE DESOM, VARANTHARAPILLY
             VILLAGE, MUKUNDAPURAM TALUK - 680 001.


     THIS     OP   (CIVIL)    HAVING    COME   UP    FOR    ADMISSION   ON
21.10.2022,    THE    COURT    ON   THE   SAME      DAY    DELIVERED    THE
FOLLOWING:
 OP(C) NO. 169 OF 2016
                            2




                        JUDGMENT

The learned counsel appearing for the petitioner

submits that the petitioner is no more. His legal

representatives are not brought on record. Hence, the

original petition is dismissed as abated.

Sd/-

C.S.DIAS, JUDGE rkc/21.10.22 OP(C) NO. 169 OF 2016

APPENDIX OF OP(C) 169/2016

PETITIONER EXHIBITS

EXT.P1: A TRUE COPY OF THE JUDGMENT IN SESSIONS CASE NO.1414 OF 08 DATED 20.10.2010 ON THE FILE OF THE ADDITIONAL SESSIONS COURT, THRISSUR.

EXT.P2: A TRUE COPY OF THE PLAINT IN O.S.NO.512 OF 2010 DATED 20.10.2010 ON THE FILE OF THE SUB COURT, IRINJALAKUDA.

EXT.P3: A TRUE COPY OF THE JUDGMENT IN FAO NO.216 OF 2013 DATED 27.11.2013 OF THIS HON'BLE COURT.

EXT.P4: A TRUE COPY OF THE ATTACHMENT SCHEDULE IN E.P.NO.283 OF 2014 IN O.S.NO.512 OF 2010 ON THE FILE OF THE SUB COURT, IRINJALAKUDA DATED NIL.

EXT.P5: A TRUE COPY OF I.A.NO.187 OF 2015 IN O.S.NO.512 OF 2010 DATED 13.1.2015.

EXT.P6: A TRUE COPY OF I.A.NO.185 OF 2015 IN EXT.P1 DATED 13.1.2015.

 
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