Pazhanimala vs Lakshmi C
2023 Latest Caselaw 8711 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                     THE HONOURABLE MR.JUSTICE C.S.DIAS

         WEDNESDAY, THE 9TH DAY OF AUGUST 2023 / 18TH SRAVANA, 1945

                           OP(C) NO. 1526 OF 2023

AGAINST THE NON ISSUANCE OF CERTIFIED/CARBON COPY OF ORDER IN EA NO.239/2023

     IN EP NO.11/2023 ON THE FILES OF PRINCIPAL MUNSIFF COURT, PALAKKAD

PETITIONER/DEFENDANT/JUDGMENT DEBTOR:

     1      PAZHANIMALA
            AGED 58 YEARS
            S/O CHAMIYAR,
            RAGHAVAPURAM HOUSE, PANAYUR P.O.,
            POLPULLY VILLAGE, PALAKKAD TALUK,
            PALAKKAD DISTRICT, PIN - 678552
            BY ADVS.
            ANAND KALYANAKRISHNAN
            C.DHEERAJ RAJAN

RESPONDENTS/PLAINTIFFS/DECREE HOLDER:

     1      LAKSHMI C
            AGED 66 YEARS
            W/O ARUCHAMI,
            ELIYAPPADAM PARA, ELAPPULLY,
            PALAKKAD DISTRICT, PIN - 678622
     2      JANAKI C
            AGED 61 YEARS
            W/O SUBRAMANIAN (LATE),
            VAKKOD HOUSE, KACHERIMEDU P.O.,
            CHITTOOR, PALAKKAD DISTRICT, PIN - 678101
     3      MANIKANDAN C
            AGED 55 YEARS
            S/O CHAMIYAR,
            RAGHAVAPURAM HOUSE, PANAYUR P.O.,
            POLPULLY VILLAGE, PALAKKAD TALUK,
            PALAKKAD DISTRICT, PIN - 678552
     4      PARAMESWARAN C.
            AGED 51 YEARS
            S/O CHAMIYAR,
            RAGHAVAPURAM HOUSE, PANAYUR P.O.,
            POLPULLY VILLAGE, PALAKKAD TALUK,
            PALAKKAD DISTRICT, PIN - 678552
            BY ADV GANGADAS A.R.

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 09.08.2023, THE COURT

ON THE SAME DAY DELIVERED THE FOLLOWING:
 OPC No.1526 of 2023
                                   2




                       C. S. DIAS, J.
              -------------------------
                 O.P.(C.) No.1526 of 2023
              -------------------------
          Dated this the 09th day of August, 2023

                             JUDGMENT

The original petition is filed to direct the

Court of Principal Munsiff, Palakkad to issue a

certified copy of the order in E.A.

No.239/2023 in E.P. No.11/2023, immediately.

2. Pursuant to the order dated 04.08.2023,

the court below has informed this Court that

the application was allowed on 31.07.2023

and the order was issued to the party on

03.08.2023.

3. In the light of the above communication,

I am of the view that the original petition has

become infructuous.

OPC No.1526 of 2023

Resultantly, the original petition is

dismissed as infructuous.

Sd/-

C. S. DIAS JUDGE SKP/09-08 OPC No.1526 of 2023

APPENDIX OF OP(C) 1526/2023

PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE ORDER DATED 19.08.2022 IN F.D.I.A. NO. 2371/2018 ARISING FROM OS NO. 382/2017 ON THE FILES OF PRINCIPAL MUNSIFF COURT, PALAKKAD EXHIBIT P2 THE TRUE COPY OF THE MEMORANDUM DATED 16.01.2023 IN EP NO. 11/2023 ON THE FILES OF PRINCIPAL MUNSIFF COURT, PALAKKAD EXHIBIT P3 THE TRUE COPY OF EA 190/2023 DATED 14.06.2023 IN EP NO. 11/2023 ON THE FILES OF PRINCIPAL MUNSIFF COURT, PALAKKAD EXHIBIT P4 THE TRUE COPY OF THE COUNTER STATEMENT DATED 13.06.2023 FILED BY THE PETITIONER IN EP NO. 11/2023 ON THE FILES OF PRINCIPAL MUNSIFF COURT, PALAKKAD EXHIBIT P5 THE TRUE COPY OF THE ADDITIONAL COUNTER STATEMENT DATED 04.07.2023 IN EP NO. 11/2023 ON THE FILES OF PRINCIPAL MUNSIFF COURT, PALAKKAD EXHIBIT P6 THE TRUE COPY OF THE ORDER DATED 05.07.2023 IN EP NO. 11/2023 ON THE FILES OF PRINCIPAL MUNSIFF COURT, PALAKKAD EXHIBIT P7 THE TRUE COPY OF EA NO. 239/2023 DATED 12.07.2023 IN EP NO. 11/2023 ON THE FILES OF PRINCIPAL MUNSIFF COURT, PALAKKAD EXHIBIT P8 THE TRUE COPY OF THE PROCEEDINGS DATED 15.07.2023 IN EP NO. 11/2023 ON THE FILES OF PRINCIPAL MUNSIFF COURT, PALAKKAD RESPONDENTS' EXHIBITS:NIL

TRUE COPY

P.A. TO JUDGE