Mohan Cheriyan vs Theyyamma Cheriyan
2023 Latest Caselaw 3330 Ker

OP(C) NO. 3032 OF 2014
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             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. 3032 OF 2014
  AGAINST THE ORDER/JUDGMENT IN IA 539/2013 OF MUNSIFF COURT,
                                 PALA
                    CMA 8/2014 OF SUB COURT, PALA
PETITIONER/S:

            MOHAN CHERIYAN
            AGED 55 YEARS
            S/O.JAMES CHERIYAN,MARUTHUKUNNEL HOUSE,MARIADAOM
            KARA,KADAPLAMATTOM.P.O,KIDANGOOR VILLAGE,KOTTAYAM
            DISTRICT.

            BY ADVS.
            SRI.MATHEWS K.PHILIP
            SMT.T.MANASY



RESPONDENT/S:

            THEYYAMMA CHERIYAN
            W/O.JAMES CHERIYAN,MARUTHUKUNNEL
            HOUSE,ARUNAPURAM.P.O,PULIYANNOOR VILLAGE,MEENACHIL
            TALUK.

            BY ADV SRI.BIJU .C. ABRAHAM




     THIS    OP    (CIVIL)   HAVING     COME   UP   FOR   ADMISSION   ON
23.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 3032 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/23.03.23