T.C.Daniel vs Sabu Daniel
2024 Latest Caselaw 17561 Ker

Kerala High Court

T.C.Daniel vs Sabu Daniel on 21 June, 2024

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
          THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
                 CON.CASE(C) NO. 1805 OF 2017
 AGAINST THE JUDGMENT DATED 25.05.2017 IN WPC NO.17284 OF
                 2017 OF HIGH COURT OF KERALA
PETITIONERS/PETITIONERS:

    1       T.C.DANIEL
            AGED 75 YEARS, S/O.CHACKO, CHAZHIPURATHU
            PUTHENVEEDU, 10/213, THENMALA GRAMA PANCHAYAT,
            AAYIRANELLOOR, EDAMON, KOLLAM
    2       SABU DANIEL, AGED 50 YEARS,
            KRIPATHUNDATHIL, 13/107, THENMALA GRAMA
            PANCHAYAT, EDAMON P.O, KOLLAM
            BY ADVS.
            SRI.S.SANTHOSH KUMAR
            SMT.P.LISSY JOSE.

RESPONDENT/4TH RESPONDENT:

            JAIN.M.CHERIYAN, ADDITIONAL TAHSILDAR, PUNALUR
            TALUK, PUNALUR, KOLLAM - 691305
            (AGE AND FATHER'S NAME OF THE RESPONDENT IS NOT
            KNOWN TO THE PETITIONER)
            BY ADV.SRI.E.C.BINEESH, GOVERNMENT PLEADER


        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 21.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1805 OF 2017           2




                       P.B.SURESH KUMAR, J.
               -----------------------------------------------
              Contempt Case (C) No.1805 of 2017
               -----------------------------------------------
              Dated this the 21st day of June, 2024


                            JUDGMENT

The learned counsel for the petitioners submits that the

direction contained in the judgment has been complied with.

In the light of the submission made by the learned

counsel for the petitioners, this Contempt of Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn