Siju vs Ramankutty
2023 Latest Caselaw 4305 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. 17 OF 2015
              IN OS 212/2011 OF MUNNAR SPECIAL TRIBUNAL
PETITIONER:

          SIJU
          AGED 37 YEARS
          LAHETHU HOUSE, BISON VALLEY KARA, BISONVALLEY VILLAGE
          UDUMBANCHOLA TALUK

          BY ADV SRI.G.SREEKUMAR (CHELUR)



RESPONDENTS:

    1     RAMANKUTTY
          AGED 58 YEARS
          POZHANADIYIL HOUSE, BISON VALLEY KARA, BISONVALLEY
          VILLAGE, UDUMBANCHOLA TALUK.

    2     LEELA WO.RAMANKUTTY
          AGED 45 YEARS
          POZHANADIYIL HOUSE, BISON VALLEY KARA, BISONVALLEY
          VILLAGE, UDUMBANCHOLA TALUK.


      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.17/2015

                                     :2:




                     Dated this the 31st day of March, 2023

                             JUDGMENT

The original petition is filed to set aside the order

passed by the Court of the Munsiff, Devikulam,

ordering the transfer of O.S.No.212/2011 to the

Munnar Special Tribunal.

2. When the original petition came up for

consideration on 30.03.2023, this Court had called for

a report from the court below, to ascertain the status

of O.S.No.212/2011.

3. It has been communicated to this Court that

O.S.No.212/2011 was transferred to the Munnar

Special Tribunal and was re-numbered as M.S.T.

No.39/2014. However, on the abolishment of the

Tribunal, the suit was re-transferred back to the court

below and has been re-numbered as O.S.No.229/2019. O.P.(C) No.17/2015

The suit stands posted to 01.04.2023 for the stay

report.

4. In the light of the above communication, I

hold that the original petition has become infructuous.

Resultantly, the original petition is dismissed as

infructuous. But, however, the court below is directed

to consider and dispose of the suit, in accordance with

law, as expeditiously as possible.

Sd/-

                                    C.S.DIAS,JUDGE

DST/31.03.2023                            //True copy/

                                                         P.A.To Judge