Seeja vs C.P.Nani
2024 Latest Caselaw 13558 Ker

Kerala High Court

Seeja vs C.P.Nani on 24 May, 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
       FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                            CRP NO. 601 OF 2019
      AGAINST THE ORDER/JUDGMENT DATED IN CMA NO.7 OF 2019 OF
ADDITIONAL DISTRICT COURT - IV, KOZHIKODE              ARISING OUT OF THE
     ORDER/JUDGMENT DATED IN OS NO.73 OF 2017 OF MUNSIFF COURT,
                                    NADAPURAM
REVISION PETITIONER/S:

       1       SEEJA,
               AGED 44 YEARS
               D/O.CHATHU, RESIDING AT KALATHIL MEETHAL, PACHAKKARI
               MUKKU, MEPPADYIL DESOM, VATAKARA TALUK, KOZHIKODE
               DISTRICT, ADDRESS FOR SERVICE, URAVUNKAL, AROOR
               POST, AROOR AMSOM, DESOM, VATAKARA, KOZHIKODE
               DISTRICT.
       2       DINESAN,
               AGED 50 YEARS
               S/O.KANARAN, RESIDING AT KALATHIL MEETHAL,
               PACHAKKARI MUKKU, MEPPADYIL DESOM, VATAKARA TALUK,
               KOZHIKODE DISTRICT, ADDRESS FOR SERVICE, URAVUNKAL,
               AROOR POST, AROOR AMSOM, DESOM, VATAKARA, KOZHIKODE
               DISTRICT.
               BY ADVS.
               R.SUDHISH
               M.MANJU
               SAJEEVAN KURUKKUTTIYULLATHIL

RESPONDENT/S:
          C.P.NANI,
          AGED 77 YEARS
          D/O.CHATHAN, RESIDING AT URAVUNKAL, AROOR AMSOM,
          DESOM, AROOR POST, VATAKARA, KOZHIKODE- 673011.
          BY ADVS.
          SRI.P.B.KRISHNAN
          SRI.P.B.SUBRAMANYAN
          SRI.SABU GEORGE
          SMT.B.ANUSREE
          SRI.MANU VYASAN PETER

           THIS CIVIL REVISION PETITION HAVING COME UP FOR ADMISSION
ON    24.05.2024,     THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 CRP No.601 of 2019

                                -2-



                           ORDER

Dated this the 24th day of May, 2024

Learned Counsel for the petitioners submits

that the dispute has been resolved and the

parties are residing together. The above

submission is recorded and the civil revision

petition is closed accordingly.

Sd/-

V.G.ARUN JUDGE Scl/