N.Chandran vs T.S.Rajan
2024 Latest Caselaw 5793 Ker

Kerala High Court

N.Chandran vs T.S.Rajan on 20 February, 2024

Author: V.G.Arun

Bench: V.G.Arun

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                  THE HONOURABLE MR.JUSTICE V.G.ARUN
     TUESDAY, THE 20TH DAY OF FEBRUARY 2024 / 1ST PHALGUNA,
                                     1945
                            CRP NO. 112 OF 2013
     AGAINST THE ORDER/JUDGMENT ASELE 74/2012 OF DISTRICT
                             COURT,THODUPUZHA
      OPELC 4/2010 OF MUNSIFF MAGISTRATE COURT,THODUPUZHA
REVISION PETITIONER/S:

               N.CHANDRAN
               AGED 63 YEARS
               S/O.NARAYANAN NAIR, ADVOCATE, KIZHAKEPARAMBIL
               HOUSE, KANJIRAMATTOM KARA, THODUPUZHA TALUK, PIN
               685585.
               BY ADVS.
               SRI.P.B.KRISHNAN
               SRI.N.AJITH
               SMT.GEETHA P.MENON
               SRI.P.M.NEELAKANDAN
               SRI.P.B.SUBRAMANYAN

RESPONDENT/S:

       1       T.S.RAJAN
               AGED 49 YEARS
               S/O.SIVANKUTTY NAIR, THEKKEPARAMBIL HOUSE,
               KANJIRAMATTOM KARA, THODUPUZHA VILLAGE,
               THODUPUZHA TALUK, PIN 685585.
       2       T.R.UNNIKRISHNAN
               AGED 60 YEARS
               S/O.RAMA PANICKER, THEEYANNOOR HOUSE,
               KANJIRAMATTOM KARA, THODUPUZHA VILLAGE,
               THODUPUZHA EAST P.O., PIN 685585.
               BY ADV SRI.G.SREEKUMAR (CHELUR)


           THIS CIVIL REVISION PETITION HAVING COME UP FOR ADMISSION
ON    20.02.2024,     THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 CRP No.112 of 2013

                                 -2-



                            ORDER

Dated this the 20th day of February, 2024

Learned Counsel for the revision petitioner

submits that the issue involved has become

infructuous. This is recorded and the civil

revision petition is dismissed as infructuous.

Sd/-

V.G.ARUN JUDGE Scl/