Radhakrishnan vs Peeyus
2023 Latest Caselaw 3309 Ker

OP(C) NO. 282 OF 2015
                                  1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
   THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
                        OP(C) NO. 282 OF 2015
  AGAINST THE ORDER/JUDGMENT IN OS 87/2012 OF MUNSIFF COURT,
                              CHALAKUDY
PETITIONER/S:

    1       RADHAKRISHNAN
            AGED 43 YEARS
            S/O.KODIYAN MANI, MURIKKUNGAL POST, PARUMBILLICHIRA
            DESOM, VELLIKULANGARA VILLAGE, MUKUNDAPURAM TALUK

    2       ARUNLAL
            S/O.SASTHAMKUDAM CHANDRAN, PARUMBILLICHIRA DESOM,
            VELLIKULANGARA VILLAGE, MUKUNDAPURAM TALUK.

    3       CHANDRAN
            S/O.SASTHAMKUDAM KUNJITTY, PARUMBILLICHIRA DESOM,
            VELLIKULANGARA VILLAGE, MUKUNDAPURAM TALUK.

    4       RAJESH SO.KALAPPURAKKAL APPU
            PARUMBILLICHIRA DESOM, VELLIKULANGARA VILLAGE,
            MUKUNDAPURAM TALUK

            BY ADVS.
            SRI.DENIZEN KOMATH
            SRI.P.J.YESUDAS



RESPONDENT/S:

            PEEYUS, S/O.VALLATH VATAPRAMBIL VARGHESE,
            INJAKKUNDU DESOM, VELLIKULANGARA VILLAGE,
            MUKUNDAPURAM TALUK.


     THIS    OP    (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
23.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 282 OF 2015
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                              JUDGMENT

The original petition is filed challenging Ext.P5 order

passed in EP No.225/2012 in OS No.87/2012 by the Court

of the Munsiff, Chalakudy. Although this original petition

was filed as early as on 02.02.2015, the same has not been

admitted and no interim order has been passed.

2. At this distance of time, i.e., after a lapse of nearly

eight years, I am of the firm view that nothing further

survives in the original petition. Therefore, without

prejudice to the right of the petitioners to challenge any

subsequent orders passed in the execution petition, the

original petition is dismissed as infructuous.

Sd/-

C.S.DIAS JUDGE rkc/23.03.23