Irattangal Sreedevi vs Karimpanakkl Vrinda @ ...
2023 Latest Caselaw 988 Ker

OP(C) NO. 8 OF 2014
                                     1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE C.S.DIAS
  TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944
                          OP(C) NO. 8 OF 2014
AGAINST O.P 116/2010 OF PRINCIPAL MUNSIFF COURT- II,KOZHIKODE
PETITIONER/1ST RESPONDENT:

            IRATTANGAL SREEDEVI
            W/O. CHANDUKUTTY, IRATTANGAL HOUSE, MUTHUKUTTIYIL,
            MANASSERY P.O., MUKKAM, THAZHEKODE AMSOM DESOM,
            KOZHIKODE TALUK, KOZHIKODE DISTRICT.
            BY ADV SRI.P.V.KUNHIKRISHNAN


RESPONDENTS/PETITIONER & RESPONDENTS 2 & 3:

    1       KARIMPANAKKL VRINDA @ KALARINKANDIYIL VRINDA
            W/O. HARIHARAN, KALARIKANDIYIL HOUSE, MANASSERY
            P.O., MUKKAM, THAZHEKODE AMSOM, DESOM, KOZHIKODE
            TALUK, KOZHIKODE DISTRICT-673507.
    2       MUKKAM GRAMA PANCHAYAT
            REPRESENTED BY ITS SECRETARY, MUKKAM GRAMA
            PANCHAYATH OFFICE, MUKKAM P.O., THAZHEKODE AMSOM,
            DESOM, KOZHIKODE TALUK, KOZHIKODE DISTRICT-673507.
    3       RETURNING OFFICER
            G-69, MUKKOM GRAMA PANCHAYATH, CONSTITUENCY
            ADDITIONAL TAHASILDAR, TALUK OFFICE, CIVIL STATION,
            NEDUNGOTTOOR AMSOM DESOM, KOZHIKODE TALUK-673020.
            BY ADVS.
            SRI.PEEYUS A.KOTTAM
            SRI.AJITH GEORGE
            SRI.AJITH GEORGE
            SRI.P.J.MATHEW


     THIS     OP    (CIVIL)    HAVING    COME   UP    FOR    ADMISSION   ON
17.01.2023,    THE     COURT    ON   THE   SAME      DAY    DELIVERED    THE
FOLLOWING:
 OP(C) NO. 8 OF 2014
                             2

                       JUDGMENT

Sri.P.V.Anoop submits that the original petition has

become infructuous. The said submission is recorded.

The original petition is dismissed as infructuous.

Sd/-

                                       C.S.DIAS
ma/17.1.2023                           JUDGE
 OP(C) NO. 8 OF 2014


                  APPENDIX OF OP(C) 8/2014

PETITIONER EXHIBITS

EXHIBIT P1- TRUE COPY OF THE ELECTION OP.NO. 116/2010 FILED BY THE 1ST RESPONDENT BEFORE THE COURT OF PRINCIPAL MUNSIFF- II, KOZHIKODE DATED 26-11-2010.

EXHIBIT P2- TRUE COPY OF THE COUNTER FILED BY THE PETITIONER DATED 8-2-2011 IN ELECTION OP NO. 116/2010 FILED BY THE 1ST RESPONDENT BEFORE THE COURT OF PRINCIPAL MUNSIFF-II, KOZHIKODE.

EXHIBIT P3- TRUE COPY OF THE ORDER DATED 8-2-2012 IN ELECTION OP NO. 116/2010 ON THE FILE OF THE PRINCIPAL MUNSIFF II, KOZHIKODE.

EXHIBIT P4- TRUE COPY OF THE JUDGMENT DATED 14-06-2012 IN OPC NO. 692 OF 2012 BEFORE THIS HONOURABLE COURT. EXHIBIT P5- TRUE COPY OF THE PETITION FILED BY THE 1ST RESPONDENT DATED 16-07-2012 TO RE-OPEN THE EVIDENCE WHICH IS NUMBERED AS I.A.NL. 2986 OF 2012 IN OP.NO. 116 OF 2010 ON THE FILE OF THE PRINCIPAL MUNSIFF-II, KOZHIKODE. EXHIBIT P6- TRUE COPY OF THE PETITION FILED BY THE 1ST RESPONDENT DATED 16-07-2012 TO EXAMINE CERTAIN WITNESSES WHICH IS NUMBERED AS I.A.NO. 2987 OF 2012 IN O.P.NO. 116 OF 2010 ON THE FILED OF THE PRINCIPAL MUNSIFF-II, KOZIKODE. EXHIBIT P7- TRUE COPY OF THE COUNTER DATED 21-08-2012 FILED BY THE PETITIONER IN EXHIBIT P5.

EXHIBIT P8- TRUE COPY OF THE COUNTER DATED 21-08-2012 FILED BY THE PETITIONER IN EXHIBIT P6.

EXHIBIT P9- TRUE COPY OF THE ORDER DATED 18-11-2013 IN I.A.NO. 2986 OF 2012 IN O.P.NO. 116 OF 2010 ON THE FILE OF THE PRINCIPAL MUNSFF-II, KOZHIKODE.

EXHIBIT P10- TRUE COPY OF THE ORDER DATED 09-12-2013 IN I.A.NO. 2987 OF 2012 IN O.P.NO. 116 OF 2010 ON THE FILE OF THE PRINCIPAL MUNSIFF-II, KOZHIKODE.

EXHIBIT P11- TRUE COPY OF THE ORDER DATED 09-12-2013 IN I.A.NO. 5067 OF 2012 IN O.P.NO. 116 OF 2010 ON THE FILE OF THE PRINCIPAL MUNSIFF-II, KOZHIKODE.