Mohanan K.N vs Kannur Jilla Vyapari Vyavasayi ...
2022 Latest Caselaw 10807 Ker

              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. 338 OF 2016
  AGAINST A.R.C.No. 5075/2012 OF MUNSIF COURT, KUTHUPARAMBA
PETITIONER:

          MOHANAN K.N.
          AGED 55 YEARS
          S/O.NARAYANAN, KARIMPANAL, KOTTIYUR AMSOM DESOM,
          KOTTIYOOR P.O, 670 651.
          BY ADVS.
          SRI.P.M.GIRIJAVALLABHAN
          SRI.VINOD JABAR


RESPONDENTS:

    1     KANNUR JILLA VYAPARI VYAVASAYI KSHEMA SAHAKARANA
          SANGHAM LTD
          REPRESENTED THROUGH ITS SECRETARY, PARAKANDI,
          KANNUR DISTRICT. 670 001.
    2     RAJESH K.V,
          S/o VISWAMBARAN, AGED 50 YEARS,
          KARIMPANAL HOUSE, KOTTIYOOR P.O.PIN-670651
          BY ADVS.
          SRI.K.R.AVINASH (KUNNATH)
          SRI.ABDUL RAOOF PALLIPATH



THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 21.10.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C) No.338 of 2016            2




           Dated this the 21st day of October, 2022



                            JUDGMENT

It is submitted by the learned counsel

appearing for the first respondent that the petitioner is

no more. Till date, the legal representatives of the

deceased petitioner have not come on record. Hence,

the original petition is dismissed as abated.

Sd/-

C.S.DIAS JUDGE TR

APPENDIX OF OP(C) 338/2016

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE E.P.No. 909/14 IN ARC 5075/12-13.(WITHOUT ORDER COPY)