Sarala vs Mary Joseph
2023 Latest Caselaw 4714 Ker

OP(C) NO. 1010 OF 2015
                                     1

             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. 1010 OF 2015
  AGAINST THE ORDER/JUDGMENT IN OS 111/2010 OF SUB COURT /
                      COMMERCIAL COURT, THODUPUZHA
PETITIONER/S:

            SARALA
            AGED 65 YEARS
            W/O SUKUMARAN, PUTHUKKETHIYIL HOUSE, MUNIPARA
            KARA,MANKULAM VILLAGE, DEVIKULAM TALUK.

            BY ADVS.
            SRI.S.K.MURALEEDHARA KAIMAL
            SRI.A.K.MADHAVAN UNNI



RESPONDENT/S:

            MARY JOSEPH
            W/O JOSEPH, MULAMKOMBIL HOUSE, MANKULAM VILLAGE,
            DEVIKULAM TALUK

            BY ADVS.
            SRI.ARUN JOSE THOMAS
            SMT.MABLE.C.KURIAN




     THIS     OP    (CIVIL)    HAVING    COME   UP    FOR    ADMISSION   ON
12.04.2023,     THE    COURT    ON   THE   SAME      DAY    DELIVERED    THE
FOLLOWING:
 OP(C) NO. 1010 OF 2015
                             2

                       JUDGMENT

The original petition is filed to call for the records

leading to the order dated 06.03.2015 passed by the

Court of the Subordinate Judge, Thodupuzha in EP

No.58/2014 in OS No.111/2010.

2. Pursuant to the order dated 05.04.2023 passed by

this Court, the learned Subordinate Judge, Thodupuzha

has informed this Court that EP No.58/2014 was

dismissed on 11.01.2019. Thereafter, the decree was

sent to the Court of the Subordinate Judge, Devikulam on

13.03.2013 and the execution petition was re-numbered

as EP No.8/2019. The execution petition was closed on

25.08.2021 recording full satisfaction of the decree.

In the light of the above communication, I am of the

view that nothing further survives in the original

petition. Resultantly, the original petition is dismissed as

infructuous.

Sd/-

C.S.DIAS JUDGE rkc/12.04.23