Ponnamma vs The Branch Manager
2023 Latest Caselaw 3531 Ker

OP(C) NO. 442 OF 2015               1

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE C.S.DIAS
      FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945
                         OP(C) NO. 442 OF 2015
        OS 40/2010 OF ADDITIONAL DISTRICT COURT, OTTAPALAM
PETITIONER/S:

          PONNAMMA
          AGED 72 YEARS
          W/O.K.V.SIVARAMAN (LATE), KIZHAKKEKARA HOUSE, SHORNUR
          P.O.
          BY ADV SRI.P.DEEPAK


RESPONDENT/S:

          THE BRANCH MANAGER
          CANARA BANK LTD, KULAPPULLY BRANCH, SHORNUR, PALAKKAD
          DISTRICT 678001
     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 24.03.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 442 OF 2015              2



                            JUDGMENT

The original petition is filed to set aside Ext.P1 order

passed in E.P.No.68/2014 in O.S.No.40/2010 by the Court

of the Additional District Judge, Ottapalam.

2. Pursuant to the order dated 22.03.2023 passed

by this Court, the court below has informed this Court that

E.P.No.68/2014 was dismissed as not pressed on

19.07.2016.

3. In the light of the above communication, I hold

that the original petition has become infructuous.

Resultantly, the original petition is dismissed as

infructuous.

SD/-

C.S.DIAS, JUDGE okb/24.3.23 //True copy// P.S. to Judge