Varghese P Ommen vs Abdul Majeed
2023 Latest Caselaw 3753 Ker

                 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. 911 OF 2015
               OS 497/2014 OF MUNSIFF COURT, CHANGANACHERRY
PETITIONERS/PETITIONERS/PLAINTIFFS:

     1       VARGHESE P OMMEN
             AGED 65 YEARS
             S/O.LATE OOMMEN THOMAS, RESIDING AT PILLACHIRA HOUSE, VEROOR
             KARA, CHERTHIPUZHA VILLAGE, CHANGANACHERRY TALUKK, KOTTAYAM
             DISTRICT

     2       ANNAMMA VARGHESE
             AGED 63 YEARS
             W/O.VARGHESE P.OOMMEN, RESIDING AT PILLACHIRA HOUSE, VEROOR
             KARA, CHERTHIPUZHA VILLAGE, CHANGANACHERRY TALUK, KOTTAYAM
             DISTRICT

             BY ADVS.

             S.RANJIT (KOTTAYAM)
             GOKUL DAS V.V.H.
             BINU JOHN


RESPONDENTS:

     1       ABDUL MAJEED
             AGED 68 YEARS
             RESIDING PILLACHIRA HOUSE, VEROOR KARA, CHETHIPUZHA VILLAGE,
             CHANGANACHERRY TALUK, KOTTAYAM DISTRICT (AMENDED)

     2       KUSUM MAJEED
             AGED 65 YEARS
             W/O.ABDUL MAJEED, RESIDING PILLACHIRA HOUSE, VEROOR KARA,
             CHETHIPUZHA VILLAGE, CHANGANACHERRY TALUK, KOTTAYAM DISTRICT
             (AMENDED)

             ADDRESS OF THE RESPONDENTS 1 AND 2 ARE SUBSTITUTED AS "
             ROSE VILLA, MADAPALLY KARA, MADAPALLY VILLAGE,
             CHANGANACHERRY" IN PLACE OF "PILLACHIRA HOUSE, VEROOR KARA,
             CHETHIPUZHA VILLAGE, CHANGANACHERRY TALUK, KOTTAYAM
             DISTRICT" VIDE ORDER DATED 9.4.2015 IN IA 5337/2015


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 29.03.2023, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 911 OF 2015               2



               Dated this the 29th day of March, 2023

                             JUDGMENT

The learned counsel appearing for the petitioners

submits that the original petition has become infructuous.

The said submission is recorded and the original petition

is dismissed as infructuous.

Sd/-

C.S.DIAS, JUDGE

rmm29/3/2023