Saithalavi vs Kuttikkattu Mamukoya
2023 Latest Caselaw 1316 Ker

OP(C) NO. 850 OF 2014
                                  1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
   WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                        OP(C) NO. 850 OF 2014
   AGAINST THE ORDER/JUDGMENT IN OS 86/2012 OF MUNSIFF COURT
                           ,PARAPPANANGADI
PETITIONER/S:

          SAITHALAVI
          S/O. PALLICHINTE PURAKKAL KUNHIMARAKKAR, AGED 68,
          RESIDING AT PALLICHINTE PURAKKAL, PARAPPANANGADI P.O.,
          MALAPPURAM - 676 303.

          BY ADVS.
          SRI.HARISH R. MENON
          SRI.K.T.SHYAMKUMAR



RESPONDENT/S:

    1     KUTTIKKATTU MAMUKOYA
          S/O. MOIDEENKUTTY, RESIDING AT NEAR KETTUNGAL JARAM,
          PARAPPANANGADI P.O., MALAPPURAM DISTRICT.676303

    2     SAINABHA
          D/O. CHALANTE PURAKKAL ABDULLAKUTTY, W/O. KUTTIKATTU
          MAMUKOYA, RESIDING NEAR KETTUNGAL JARAM,
          PARAPPANANGADI P.O., MALAPPURAM DISTRICT.676303


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 18.01.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 850 OF 2014
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                        JUDGMENT

The learned counsel appearing for the petitioner

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

rkc/18.01.23 OP(C) NO. 850 OF 2014

APPENDIX OF OP(C) 850/2014

PETITIONER EXHIBITS

EXHIBIT-P1-TRUE COPY OF THE PLAINT IN O.S 86/2012.

EXHIBIT-P2-TRUE COPY OF THE WRITTEN STATEMENT IN O.S 86/2012.

EXHIBIT-P3-TRUE COPY OF TH AFFIDAVIT IN SUPPORT IN I.A 362/2013 IN O.S 86/2012.

EXHIBIT-P4-TRUE COPY OF THE ORDER PASSED IN I.A 362/2013.