Krishnan Nair vs Peethambaran
2023 Latest Caselaw 4292 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. 990 OF 2022
PETITIONER/S:

          KRISHNAN NAIR
          AGED 86 YEARS
          KRISHNAN NAIR AGED 86 YEARS, S/O. NARAYANAPILLAI,
          THAYYATHUMADATHIL HOUSE, KUMBALAM VILLAGE, KAYANANNUR
          TALUK, ERNAKULAM DISTRICT, PIN - 682 313., PIN -
          682313

          BY ADVS.    M.NARENDRA KUMAR
                      HARSHADEV M.



RESPONDENT/S:

          PEETHAMBARAN,
          AGED 74 YEARS
          S/O. MANI, UPPILAVELIL HOUSE, VAIKOMTALUK, VECHOOR
          VILLAGE, EDAYAZHAM, KOTTAYAM DISTRICT - 686 141, PIN
          - 686141

          BY ADV M.HARISHARMA



      THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
31.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C) No.990/2022

                                        :2:




                      Dated this the 31st day of March, 2023

                              JUDGMENT

The learned counsel appearing for the petitioner

submits that the original petition has become

infructuous, in view of the dismissal of

O.S.No.112/2016 by the Court of the Munsiff, Vaikom.

2. The said submission is recorded.

The original petition is dismissed as infructuous.

Sd/-

C.S.DIAS,JUDGE

DST/31.03.2023 //True copy/

P.A.To Judge