Bhuvanadasan vs Rajendran
2023 Latest Caselaw 4308 Ker

OP(C) NO. 1319 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. 1319 OF 2015
 AGAINST THE ORDER/JUDGMENT IN OS 587/2007 OF MUNSIFF COURT
                               ,VADAKKANCHERRY
PETITIONER/S:

   1     BHUVANADASAN, AGED 64 YEARS
         S/O CHEENIKUNDIL AYYAPPAN, NELLUVAI VILLAGE,
         KUTTANCHERY DESOM, TALAPPILLY TALUK

              BY ADV SRI.G.SREEKUMAR (CHELUR)



RESPONDENT/S:

   1     RAJENDRAN, S/O CHEENIKUNDIL AYYAPPAN, VARAVOOR
         VILLAGE, KUMARAPANAL DESOM, TALAPPILLY TALUK 680 001

   2     PRABHAKARAN, S/O CHEENIKUNDIL AYYAPPAN, NELLUVAI
         VILLAGE, KUTTANCHERY DESOM, TALAPPILLY TALUK 680 001

   3     DHARMARATHANAM, D/O CHEENIKUNDIL AYYAPPAN, NELLUVAI
         VILLAGE, KUTTANCHERY DESOM, TALAPPILLY TALUK 680 001

   4     SAROJINI, D/O D/O CHEENIKUNDIL AYYAPPAN, NELLUVAI
         VILLAGE, KUTTANCHERY DESOM, TALAPPILLY TALUK 680 001


       THIS    OP    (CIVIL)    HAVING    COME   UP    FOR    ADMISSION    ON
31.03.2023,      THE    COURT    ON   THE    SAME     DAY    DELIVERED    THE
FOLLOWING:
 OP(C) NO. 1319 OF 2015
                                2



                          JUDGMENT

The original petition is filed challenging Ext.P5 order

passed in IA No.1864/2014 in OS No.587/2007 by the

Court of the Munsiff, Wadakkanchery.

2. Although this original petition was filed as early

as on 09.06.2015, this Court has not admitted the

original petition and has not passed any interim order.

3. When the original petition came up for

consideration on 28.03.2023, this Court had called for a

report from the court below to ascertain the status of the

suit.

4. It has been communicated by the learned Munsiff

that OS No.587/2007 was decreed on 31.07.2015. The

decree was concurrently confirmed in AS No.12/2016 by

the Lower Appellate Court and in RSA No.235/2018 by

this Court.

5. In the light of the above communication of the OP(C) NO. 1319 OF 2015

learned Munsiff, I hold that nothing further survives in

this original petition.

Resultantly, the original petition is dismissed as

infructuous.

Sd/-

C.S.DIAS JUDGE

rkc/31.03.23