State Of Kerala vs Thankamma
2023 Latest Caselaw 5412 Ker

C.R.P. No. 1053 of 2001         1




              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
  WEDNESDAY, THE 26TH DAY OF APRIL 2023 / 6TH VAISAKHA, 1945
                          CRP NO. 1053 OF 2001
      AGAINST THE ORDER/JUDGMENTLAR 319/1998 OF SUB COURT,
                               CHERTHALA


REVISION PETITIONER/JUDGMENT DEBTOR:

              STATE OF KERALA
              BY G.P., ADV. DEEPA NARAYANAN


RESPONDENT/DECREE HOLDER:

              THANKAMMA,
              KATTUKANDATHIL, AROOR MURI, AROOR VILLAGE



       THIS CIVIL REVISION PETITION HAVING COME UP FOR
ADMISSION       ON    26.04.2023,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 C.R.P. No. 1053 of 2001           2



                   A.MUHAMED MUSTAQUE , J.
             ===========================
                     C.R.P. No. 1053 of 2001
             ============================
               Dated this the 26th day of April, 2023

                             JUDGMENT

The passage of time might have rendered this C.R.P. as

infructuous in as much as this revision arisen from an order passed

by the Execution Court accepting the statement of decree holder.

Holding that it is infructuous, C.R.P. is dismissed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE sbk/-