Sasi Kumar vs Mani
2023 Latest Caselaw 4713 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE C.S.DIAS
    WEDNESDAY, THE 12TH DAY OF APRIL 2023 / 22ND CHAITHRA, 1945
                         OP(C) NO. 965 OF 2015
  AGAINST THE ORDER/JUDGMENT IN OS 500/1999 OF PRINCIPAL MUNSIFF
                            COURT,NEDUMANGAD
PETITIONER/S:

          SASI KUMAR
          AGED 54 YEARS
          S/O.GOPINATHAN, KALLUVILAKATHU VEEDU, KARIPPOOR VILLAGE
          NEDUMANGADU, THIRUVANANTHAPURAM.

          BY ADVS.
          SRI.T.A.UNNIKRISHNAN
          SRI.P.BAJI RAVEENDRAN



RESPONDENT/S:

          MANI
          AGED 63 YEARS, S/O.RAGHAVAN
          VIGI BHAVAN, THEKKUMKARA MURI, MANCHA P.O, NEDUMANGADU
          THIRUVANANTHAPURAM, PIN. 695 541.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 12.04.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 965 OF 2015
                                2



                         JUDGMENT

The original petition is filed challenging Ext.P2 order

passed in EA No.169/2013 in EP No.88/2003 by the Court

of the Principal Munsiff, Nedumangad.

2. Although the original petition was filed as early as

on 09.04.2015, this Court has not admitted the original

petition and has not passed any interim order.

3. When the original petition came up for

consideration on 05.04.2023, this Court has called for a

report from the Court of the Principal Munsiff,

Nedumangad, to ascertain the status and position of EP

No.88/2003 in OS No.500/1999.

4. The learned Principal Munsiff, Nedumangad, by

communication dated 11.04.2023, has informed this

Court that EP No.88/2003 was closed on 14.03.2007,

confirming the sale.

OP(C) NO. 965 OF 2015

5. In the light of the above communication, I hold

that the original petition has become infructuous.

Resultantly, the original petition is dismissed as

infructuous.

Sd/-

C.S.DIAS JUDGE rkc/12.04.23