Anand vs Rugminiamma
2022 Latest Caselaw 10821 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. 485 OF 2016
        OS 2197/2013 OF PRINCIPAL MUNSIFF COURT ,IRINJALAKUDA
PETITIONER:

            ANAND
            AGED 69 YEARS
            S/O. DIVAKARAN, RAJAGIRI THEKKOOT HOUSE, SOUTH THORAVU,
            PUDUKKAD, REPRESENTED BY POWER OF ATTORNEY HOLDER
            DIVAKARAN, S/O. KRISHNANKUTTY MENON.

            BY ADVS.
            SRI.RENJITH THAMPAN (SR.)
            SMT.P.R.REENA
            SMT.SURYA BINOY



RESPONDENTS:

    1       RUGMINIAMMA
            W/O. THEKKEDATH NARAYANAN NAIR, THORAVU VILLAGE &
            DESOM, MUKUNDAPURAM TALUK, THRISSUR DISTRICT-680 301.

    2       SREEKUMAR
            S/O. THEKKEDATH NARAYANAN NAIR, THORAVU VILLAGE &
            DESOM, MUKUNDAPURAM TALUK, THRISSUR DISTRICT-680 301.

    3       JAYASREE
            D/O. THEKKEDATH NARAYANAN NAIR, THORAVU VILLAGE &
            DESOM, MUKUNDAPURAM TALUK, THRISSUR DISTRICT-680 301.

    4       KRISHNAKUMAR
            S/O. THEKKEDATH NARAYANAN NAIR, THORAVU VILLAGE &
            DESOM, MUKUNDAPURAM TALUK, THRISSUR DISTRICT-680 301.

    5       SREEKALA
            D/O. THEKKEDATH NARAYANAN NAIR, THORAVU VILLAGE &
            DESOM, MUKUNDAPURAM TALUK, THRISSUR DISTRICT-680 301.

    6       SURESH KUMAR
            S/O. THEKKEDATH NARAYANAN NAIR, THORAVU VILLAGE &
            DESOM, MUKUNDAPURAM TALUK, THRISSUR DISTRICT-680 301.
 O.P (C) NO.485 OF 2016                    2

    7        SUDHEESH KUMAR
             S/O. THEKKEDATH LEELA, THORAVU VILLAGE & DESOM,
             MUKUNDAPURAM TALUK, THRISSUR DISTRICT-680 301.


     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.485 OF 2016                 3



                Dated this the 21st day of October, 2022

                             JUDGMENT

The learned counsel appearing for the petitioner submits

that the original petition has become infructuous. The said

submission is recorded and the original petition is dismissed

as infructuous.

Sd/-

C.S.DIAS, JUDGE

rmm21/10/2022