Hassan vs Abdul Salam
2023 Latest Caselaw 4307 Ker

OP(C) NO. 1261 OF 2015
                                    1

             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. 1261 OF 2015
 AGAINST THE ORDER/JUDGMENT IN OS 741/2013 OF PRINCIPAL MUNSIFF
                             COURT,NEDUMANGAD
PETITIONER/S:

            HASSAN, AGED 44 YEARS, S/O.ABDUL SALAM, KAZHAKKUNNU
            KATTAKKAL HOUSE, CHULLIMANOOR P.O., PANAVOOR VILLAGE,
            NEDUMANGAD TALUK, THIRUVANANTHAPURAM - 695 541.

            BY ADVS.
            SRI.V.G.ARUN
            SRI.T.R.HARIKUMAR



RESPONDENT/S:

    1       ABDUL SALAM, AGED 67 YEARS
            S/O.JAILANI, HASEENA MANZIL, NEAR NEDUMANGAD TALUK
            HOSPITAL, NEDUMANGAD P.O., NEDUMANGAD TALUK,
            THIRUVANANTHAPURAM, PIN - 695 541.

    2       SHAHIBA BEEVI, AGED 57 YEARS
            W/O.ABDUL SALAM, HASEENA MANZIL, NEAR NEDUMANGAD
            TALUK HOSPITAL, NEDUMANGAD P.O., NEDUMANGAD TALUK,
            THIRUVANANTHAPURAM, PIN - 695 541.

            BY ADVS.
            SRI.GOPAKUMAR R.THALIYAL
            SRI.R.B.RAJESH




     THIS    OP    (CIVIL)    HAVING    COME    UP   FOR   ADMISSION   ON
31.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1261 OF 2015
                            2




                         JUDGMENT

The learned Counsel appearing for the petitioner

submits that the original petition has become infructuous.

The said submission is recorded. The original petition is

dismissed as infructuous.

Sd/-

C.S.DIAS JUDGE rkc/31.03.23