Cheloor Towers Apartment Owners ... vs M.Sukumaran
2023 Latest Caselaw 4086 Ker

OP(C) NO. 3230 OF 2013               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. 3230 OF 2013
         OS 3988/2013 OF PRINCIPAL MUNSIFF COURT,THRISSUR
PETITIONER/S:

          CHELOOR TOWERS APARTMENT OWNERS ASSOCIATION
          REPRESENTED BY THE PRESIDENT K.K. GOPINATHAN.
          BY ADVS.
          SRI.R.LAKSHMI NARAYAN
          SMT.R.RANJANIE


RESPONDENT/S:

    1     M.SUKUMARAN
          S/O. LATE V. SANKARA MENON, 12-1, CHELOOR TOWERS,
          POOTHOLE, THRISSUR-680004.
    2     K.V. BABU
          S/O. LATE K.K. VELU, 13-D, CHELOOR TOWERS, POOTHOLE,
          THRISSUR-680004.
    3     C.K. GOPI
          S/O. C.K. KRISHNAN, 7-G, CHELOOR TOWERS, POOTHOLE,
          THRISSUR-680004.
    4     JACOB R. PULIKKOTTIL
          16-B, CHELOOR TOWERS, POOTHOLE, THRISSUR-680004.
    5     A. NAGARAJAN
          3H, CHELOOR TOWERS, POOTHOLE, THRISSUR-680004.
    6     DAMODARAN
          1D, CHELOOR TOWERS, POOTHOLE, THRISSUR-680004.
    7     SINDHU SIDHARTHAN
          5G, CHELOOR TOWERS, POOTHOLE, THRISSUR-680004.
          BY ADVS.
          SRI.M.R.VENUGOPAL
          SRI.ALUNKAL GEORGE
          SRI.K.NARAYANAN PARUR
          SRI.DEEPAK JOY.K.
          SRI.ALUNKAL GEORGE


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 30.03.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 3230 OF 2013             2



                            JUDGMENT

The original petition is filed challenging Ext.P11 order

passed in I.A. No.11816/2013 in O.S.No.3988/2013 by the

Court of the Munsiff, Thrissur.

2. Pursuant to the order dated 27.03.2023 passed

by this Court, the learned Munsiff has informed this Court

that O.S.No.3988/2013 was dismissed on 05.02.2016.

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/30.3.23

//True copy// P.S. to Judge