Sajan.K vs Mahindra And Manhindra
2023 Latest Caselaw 2123 Ker

OP(C) NO. 772 OF 2019                1

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE C.S.DIAS
        FRIDAY, THE 3RD DAY OF FEBRUARY 2023 / 14TH MAGHA, 1944
                         OP(C) NO. 772 OF 2019
    AOP 13655/2011 OF II ADDITIONAL DISTRICT COURT & SESSIONS
                             COURT,PALAKKAD
PETITIONER/S:

    1       SAJAN.K
            AGED 44 YEARS
            S/O.SIVASANKARAN, RESNA NIVAS, CHUNGAD, OTTAPALAM,
            PALAKKAD-679511.
    2       SARADHA.K.
            AGED 80 YEARS
            W/O.SIVASANKARAN,RESNA NIVAS, CHUNGAD, OTTAPALAM,
            PALAKKAD-679511.
            BY ADV C.C.ANOOP


RESPONDENT/S:

            MAHINDRA AND MANHINDRA
            FINANCIAL SERVICES LTD REPRESENTED BY ITS POWER OF
            ATTORNEY HOLDER,M PRATHEESH.A.C., LEGAL EXECUTIVE,
            MAHINDRA AND MAHINDRA FINANCE LTD, TRISSUR.
            BY ADV SRI.DEVAPRASANTH.P.J.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 03.02.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 772 OF 2019          2



                        JUDGMENT

The learned counsel appearing for the petitioners

submits that the original petition has become infructuous.

The said submission is recorded. The original petition is

dismissed as infructuous.

Sd/-

C.S.DIAS, JUDGE okb/3.2.23 //True copy// P.S. to Judge