Yesodha vs Sarojini
2023 Latest Caselaw 3742 Ker

OP(C) NO. 2055 OF 2014              1

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE C.S.DIAS
    WEDNESDAY, THE 29TH DAY OF MARCH 2023 / 8TH CHAITHRA, 1945
                         OP(C) NO. 2055 OF 2014
PETITIONER/S:

          YESODHA
          AGED 56 YEARS
          D/O BHARGAVI, HOUSE NO.154, MULAVUKKAD, THADATHARIKATHU
          VEEDU, MALAMUKAL, KACHANI, KODUNGANOOR PO,
          THIRUVANANTHAPURAM
          BY ADVS.
          SRI.V.SETHUNATH
          SRI.S.JUSTUS


RESPONDENT/S:

    1     SAROJINI
          AGED 66 YEARS
          D/O NARAYANI, ARUVIKONATHU VEEDU, MELEKKADAVU,
          MOONAMOODU, KODUNGANOOR PO, THIRUVANANTHAPURAM,
          PRESENTLY RESIDING AT VADAKEDATHU VEEDU, MOONAMAVU,
          PUNNAVALI, ANOCODE PANCHAYATH, PATHANAMTHITTA, PIN -
          689 589.
    2     KRISHNAN NAIR
          AGED 77 YEARS
          S/O VELAYUDHAN NAIR, ARUVIKONATHU VEEDU, MELEKADAVU,
          MOONAMOODU, KODUNGANOOR PO, THIRUVANANTHAPURAM,
          PRESENTLY RESIDING AT VADAKEDATHU VEEDU, MOONAMAVU,
          PUNNAVALI, ANOCODE PANCHAYATH, PATHANAMTHITTA, PIN -
          689 589.
    3     STATE OF KERALA
          REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
          SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695 001.
    4     THE SECRETARY
          CORPORATION OF THIRUVANANTHAPURAM, PIN - 695 033.
          BY ADVS.
          SRI.S.BALACHANDRAN (KULASEKHARAM)
          SRI.V.R.GOPU
          SRI.N.NANDAKUMARA MENON SR.
          SMT.K.PRIYADERSINI
     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 29.03.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 2055 OF 2014          2



                         JUDGMENT

The learned counsel appearing for the petitioner

submits that O.S.No.1323/2013 has been dismissed as

abated on 25.11.2016. Therefore, nothing further survives

in this original petition. The said submission is recorded.

The original petition is dismissed as infructuous.

Sd/-

C.S.DIAS, JUDGE okb/29.3.23 //True copy// P.S. to Judge