Shafeeq .P.A vs Pa. Sebastian
2023 Latest Caselaw 4279 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
     FRIDAY, THE 31ST DAY OF MARCH 2023 / 10TH CHAITHRA, 1945
                      OP(C) NO. 497 OF 2023
           OS 305/2022 OF MUNSIFF COURT-III, ERNAKULAM
PETITIONER/PETITIONER/1ST DEFENDANT:
           SHAFEEQ .P.A
           AGED 51 YEARS
           S/O P.K ABDUL KHADER,
           PRESENTLY RESIDING H.NO.50/395 A1,
           EDAPPALLY (P.O), MANIMALA ROAD JUNCTION,
           ERNAKULAM, PIN - 682024

          BY ADVS.
          R.O.MUHAMED SHEMEEM
          NASEEHA BEEGUM P.S.


RESPONDENT/RESPONDENTS PLAINTIFF/2ND AND 3RD DEFENDANTS:

    1     P.A. SEBASTIAN
          PROPRIETOR ABC INDIA, ELIZABETH BHAVAN,
          PONNEKARA ROAD, CHERANALLOOR, PRESENTLY AT PARAMMEL
          HOUSE, GATE NO. 22, SHENOY ROAD, KOCHI, PIN - 682017

    2     SAJITHA
          AGED ABOUT 55 YEARS, W/O. MOHAMMED ALI, OPP (WESTERN
          SIDE ) METRO PILLAR - 440, EDAPALLY (PO), MANIMALA ROAD
          JUNCTION, ERNAKULAM, PIN - 682024

    3     MOHAMMED ALI
          AGED ABOUT 63 YEARS, H/O. SAJITHA, OPP (WESTERN SIDE )
          METRO PILLAR - 440, EDAPALLY (PO), MANIMALA ROAD
          JUNCTION, ERNAKULAM, PIN - 682024

          BY ADVS.
          LAL K JOSEPH
          P.MURALEEDHARAN (THURAVOOR)(K/1651/2000)
          T.A.LUXY(L-78)
          SURESH SUKUMAR(K/634/1997)
          ANZIL SALIM(K/000447/2018)




     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 31.03.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 497 OF 2023           2




            Dated this the 31st day of March, 2023

                          JUDGMENT

The original petition is filed to direct the Court of

the Munsiff-III, Ernakulam, to consider and dispose of I.A

No.8/2022 in O.S No.305/2022, expeditiously.

2. Pursuant to the order dated 27.2.2023, the

learned Additional Munsiff-II, Ernakulam by

communication dated 1.3.2023, has informed this Court

that the application can be disposed of within one month.

3.Sri. Lal K. Joseph, the learned counsel appearing

for the respondents submits that the court below has

already considered and disposed of I.A.No.8/2022.

In the light of the above communication of the

learned Additional Munsiff-II and the submission made by

the learned counsel appearing for the respondent, I hold

that the original petition has become infructuous.

Resultantly, the original petition is dismissed as

infructuous.

Sd/-

C.S.DIAS, JUDGE

rmm31/3/2023