Ajitha vs Fr.Jose Kanamkudam
2023 Latest Caselaw 4080 Ker

OP(C) NO. 2449 OF 2011             1

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE C.S.DIAS
     THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                         OP(C) NO. 2449 OF 2011
      OS 364/2001 OF ADDITIONAL MUNSIFF COURT ,IRINJALAKUDA
          AS 35/2004 OF PRINCIPAL SUB COURT,IRINJALAKUDA
PETITIONER/S:

          AJITHA,
          AGED 40, W/O/.KAITHAVALAPPIL SUGUNAN, VELAYANAD DESOM,
          KOTTANELLUR VILLAGE,, MUKUNDAPURAM TALUK, THRISSUR
          DISTRICT.
          BY ADVS.
          SRI.G.SREEKUMAR (CHELUR)
          SMT.PREETHY KARUNAKARAN
          SRI.K.RAVI PARIYARATH


RESPONDENT/S:

          FR.JOSE KANAMKUDAM
          S/O. KANAMKUNDAM KOCHAPPU @ OUSEPH, VADAKUMKARA
          VILLAGE, VELAYANAD DESOM, MUKUNDAPURAM TALUK, PIN-680
          121.
          BY ADV SHRI.K.B.GANGESH


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 30.03.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 2449 OF 2011       2



                          JUDGMENT

Despite the order dated 16.11.2022, no steps have

been taken to implead the legal representatives of

deceased respondent. Hence, the original petition is

dismissed as abated.

Sd/-

C.S.DIAS, JUDGE okb/30.3.23 //True copy// P.S. to Judge