Kaumari vs Haridas
2022 Latest Caselaw 10823 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. 1526 OF 2012
        OS 550/2008 OF ADDITIONAL MUNSIFF COURT,CHERTHALA
PETITIONERS:

    1     KAUMARI
          AGED 60 YEARS, W/O.LATE DIVAKARAN, PUTHENNIKARTHU,
          KIZHAKKUM MURI, KOKKOTHAMANGALAM VILLAGE, CHERTHALA
          TALUK.

    2     SHAIBY DIVAKARAN
          AGED 39 YEARS, S/O.DIVAKARAN, PUTHENNIKARTHU,
          KIZHAKKUM MURI, KOKKOTHAMANGALAM VILLAGE, CHERTHALA
          TALUK.

          BY ADV SRI.B.PRAMOD



RESPONDENTS:

    1     HARIDAS
          S/O.CHALLAPPAN, PUTHENTHARA NIKARTHIL, KIZHAKKUM MURI,
          KOKKOTHAMANGALAM VILLAGE, CHERTHALA TALUK.

    2     PRASANNA KUMARI, W/O.HARIDAS
          PUTHENTHARA NIKARTHIL, KIZHAKKUM MURI,
          KOKKOTHAMANGALAM VILLAGE, CHERTHALA TALUK.


     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.1526 OF 2012                 2



                Dated this the 21st day of October, 2022

                             JUDGMENT

The learned counsel appearing for the petitioners

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