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N.K. Mithran vs N.K. Rajalakshmy
2024 Latest Caselaw 12792 Ker

Citation : 2024 Latest Caselaw 12792 Ker
Judgement Date : 21 May, 2024

Kerala High Court

N.K. Mithran vs N.K. Rajalakshmy on 21 May, 2024

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
  TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                   MJC NO. 150 OF 2023
 AGAINST THE JUDGMENT IN RSA NO.587 OF 2023 OF HIGH COURT
                           OF KERALA
APPLICANTS/APPELLANTS:

    1    N.K.MITHRAN
         AGED 68 YEARS
         S/O.PURUSHOTHAMAN, RESIDING AT 11/42, IV MAIN
         ROAD, KOTOOR GARDEN, KOTTAPURAM, CHENNAI, PIN -
         600085
    2    PARISHITH MITHRAN
         AGED 33 YEARS
         S/O.N.K.MITHRAN, RESIDING AT IV MAIN ROAD, KOTOOR
         GARDEN, KOTTAPURAM, CHENNAI, PIN - 600085
    3    N.SAJINI MITHRAN
         AGED 57 YEARS
         W/O.N.K.MITHRAN, RESIDING AT IV MAIN ROAD, KOTOOR
         GARDEN, KOTTAPURAM, CHENNAI - 600085.
         BY ADVS.
         MEENA.A.
         VINOD RAVINDRANATH
         K.C.KIRAN
         M.R.MINI
         M.DEVESH
         ANISH ANTONY ANATHAZHATH
         THAREEQ ANVER K.
         NIVEDHITHA PREM.V
RESPONDENTS/RESPONDENTS:

    1    N.K.RAJALAKSHMI
         AGED 82 YEARS
         D/O.PURUSHOTHAMAN, RESIDING AT NO.13/53, M.R.C.
         NAGAR, SANTHOME, CHENNAI, PIN - 600028
    2    D.LAKSHMI KALLYANI B.SC. B.L,
         AGE AND FATHER'S NAME NOT KNOWN, ADVOCATE, NOTARY
         PUBLIC AND COMMISSIONER OF OATH, 242-FIRST FLOOR,
         PIOUS III BUILDING, NEW ADDITIONAL LAW CHAMBER,
         HIGH COURT, CHENNAI, PIN - 600014
     THIS MISCELLANEOUS JURISDICTION CASE HAVING COME UP
FOR ADMISSION ON 21.05.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 MJC NO.150 of 2023
in
R.S.A.No.587 of 2023            2




                             ORDER

This is a petition filed to restore R.S.A.No.587 of

2023, which was dismissed for non-prosecution.

No serious objection is raised by the learned counsel

for the respondents.

Hence, M.J.C.stands allowed and R.S.A.No.587 of

2023, is restored to file.

Sd/-

A.BADHARUDEEN JUDGE Bb

 
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