Satheesh Kumar vs Jayakumar
2024 Latest Caselaw 29173 Ker

Kerala High Court

Satheesh Kumar vs Jayakumar on 10 October, 2024

                                                                2024:KER:75483
O.P.(C). No.2263 of 2024            :1:



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                  THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
   THURSDAY, THE 10TH DAY OF OCTOBER 2024 / 18TH ASWINA, 1946
                             OP(C) NO. 2263 OF 2024
        AGAINST        THE    ORDER/JUDGMENT     DATED      28.06.2024     IN
RESTORATION PETITION 22/2023 IN OS NO.397 OF 2018 OF MUNSIFF
COURT, KOTTARAKKARA

PETITIONER/PETITIONER/PLAINTIFF:

               SATHEESH KUMAR
               AGED 51 YEARS
               S/O THANKAPPAN ACHARY, BIJU SADANAM, CHETHADY MURI,
               MELILA, KOTTARAKARA, KOLLAM DISTRICT, PIN - 691508


               BY ADV A.R.DILEEP

RESPONDENT/RESPONDENT/DEFENDANT:

               JAYAKUMAR
               S/O.THANKAPPAN PILLAI KRISHNA VILASOM, CHETHADY
               MURI, MELILA, KOTTARAKARA, KOLLAM DISTRICT, PIN -
               691508



       THIS      OP    (CIVIL)   HAVING   COME   UP   FOR    ADMISSION     ON
10.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                           2024:KER:75483
O.P.(C). No.2263 of 2024       :2:



                            VIJU ABRAHAM, J.
          --    -- -- -- -- -- -- -- -- -- -- -- --
                         O.P.(C) No.2263 of 2024
          --    -- -- -- -- -- -- -- -- -- -- -- --
                  Dated this the 10th day of October 2024

                             JUDGMENT

After going through the order impugned(Ext.P4) and after

hearing the learned counsel for the petitioner, I am of the view that

Ext.P4 order has been decided in a proper manner and there needs

no interference under law.

Therefore, the original petition is dismissed, leaving open the

right of the petitioner to file an appeal or review petition or a fresh

suit, subject to the limitation permitted as per Ext.P4 order.

Sd/-

VIJU ABRAHAM JUDGE sm/ 2024:KER:75483

APPENDIX OF OP(C) 2263/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF PLAINT IN O.S.NO. 397/2018 ON THE FILE OF THE MUNSIFF COURT, KOTTARAKARA

Exhibit P2 A TRUE COPY OF B-DIARY IN O.S.NO.397/2018 ON THE FILE OF MUNSIFF COURT, KOTTARAKARA

Exhibit P3 A TRUE COPY OF R.P.NO.22/23 IN O.S.NO.

397/2018 ON THE FILE OF MUNSIFF COURT, KOTTARAKARA

Exhibit P4 A TRUE COPY OF ORDER DATED 28.06.2024 IN R.P.NO.22/23 IN O.S.NO. 397/2018 ON THE FILE OF MUNSIFF COURT, KOTTARAKARA