Sreekumar L vs C.Sarojini
2023 Latest Caselaw 3065 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE C.S.DIAS
  MONDAY, THE 13TH DAY OF MARCH 2023 / 22ND PHALGUNA, 1944
                         OP(C) NO. 1092 OF 2015
    TO KEEP IN ABEYANCE ALL PROCEEDINGS IN EP 8/2011 IN OS
              217/2009 OF MUNSIFF COURT, KOTTARAKKARA
PETITIONER/S:

             SREEKUMAR L.
             ROAD VILA VEEDU, MARUTHAMANPALLY, POOYAPALLY,
             KOLLAM.
             BY ADV SRI.SYAM J SAM


RESPONDENT/S:

             C.SAROJINI
             SAROJA BHAVAN, MARUTHAMANPALLY, POOYAPALLY, KOLLAM-
             691001.
     THIS     OP    (CIVIL)    HAVING   COME   UP    FOR    ADMISSION   ON
13.03.2023,     THE    COURT    ON   THE   SAME     DAY    DELIVERED    THE
FOLLOWING:
                              2
OP(C) No.1092 of 2015


                        C.S DIAS,J.
                     ---------------------------
                 OP(C) No.1092 of 2015
                    -----------------------------
          Dated this the 13th day of March, 2023.

                        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/-

sks/13.3.2023 C.S.DIAS, JUDGE

OP(C) No.1092 of 2015

APPENDIX OF OP(C) 1092/2015

PETITIONER EXHIBITS EXT.P1. TRUE COPY OF THE EXTACT OF THE B DIARY OF THE LEARNED MUNSIFF COURT, KOTTARAKKARA.