Gopalan vs Chami
2024 Latest Caselaw 29609 Ker

Kerala High Court

Gopalan vs Chami on 17 October, 2024

O.P.(C).No.1961 of 2017                1

                                                 2024:KER:77227
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

 THURSDAY, THE 17TH DAY OF OCTOBER 2024 / 25TH ASWINA, 1946

                         OP(C) NO. 1961 OF 2017

         AGAINST   THE    ORDER/JUDGMENT   DATED   14.06.2017   IN   OS

NO.155 OF 2013 OF PRINCIPAL MUNSIFF COURT, PALAKKAD

PETITIONERS:

     1      GOPALAN
            AGED 76 YEARS
            S/O PAZHANAN,AGED 76 YEARS,RESIDING AT
            MELEVEEDU,MUKRONI,PUTHUSSERY,KANJIKKODE,PALAKKAD
            TALUK,PIN-678621.

     2      K.BABY
            AGED 72 YEARS
            SOUGHT TO BE IMPLEADED

     3      RANANANDHAN
            AGED 50 YEARS
            SOUGHT TO BE IMPLEADED


            BY ADVS.
            SRI.T.C.SURESH MENON
            SRI.P.S.APPU
            SRI.A.R.NIMOD


RESPONDENTS:

     1      CHAMI
            S/O.ARUMUGHAM,RESIDING AT MELEVEEDU
            HOUSE,MUKRONI,PUTHUSSERY,KANJIKKODE,PALAKKAD
            TALUK,PIN:678621.

     2      NOORUMUHAMMAD
            RESIDING AT MELEVEEDU
            HOUSE,MUKRONI,PUTHUSSERY,KANJIKKODE,PALAKKAD
            TALUK,PIN:678621.
 O.P.(C).No.1961 of 2017                    2

                                                            2024:KER:77227
             BY ADVS.
             SRI.ABE RAJAN
             SRI.LIJU. M.P
             SRI.SAJAN VARGHEESE K.



      THIS    OP      (CIVIL)   HAVING         BEEN   FINALLY   HEARD   ON
17.10.2024,     THE    COURT    ON   THE       SAME   DAY   DELIVERED   THE
FOLLOWING:
 O.P.(C).No.1961 of 2017                 3

                                                          2024:KER:77227
                    VIJU ABRAHAM, J.
                  --------------------
                O.P.(C).No.1961 of 2017
            --------------------------------
        Dated this the 17th day of October, 2024

                              JUDGMENT

The learned counsel for the petitioner

submits that no instructions from the client.

Accordingly, the original petition is dismissed for

non prosecution.

sd/-

                   `                        VIJU ABRAHAM,JUDGE



pm


                                                    2024:KER:77227

APPENDIX OF OP(C) 1961/2017

PETITIONER'S EXHIBITS

EXT P1 TRUE COPY OF THE PLAINT FILED AS O.S.155/2013 ON THE FILE OF THE COURT OF THE PRINCIPAL MUNSIFF OF PALAKKAD DATED 10.4.2013

EXT P2 TRUE COPY OF THE REPORT OF THE ADVOCATE COMMISSIONER DATED 6.1.2017

EXT P3 TRUE COPY OF THE SKETCH OF THE PROPERTY

EXT.P4 TRUE COPY OF I.A.NO.1168/2017 IN O.S.155/2013 ON THE FILE OF THE COURT OF THE PRINCIPAL MUNSIFF TO PALAKKAD DATED 8.3.2017

EXT.P5 TRUE COPY OF THE OBJECTION FILED BY THE 1ST DEFENDANT TO I.A.NO.1168/2017 IN O.S.155/2013 ON THE FILE OF THE COURT OF THE PRINCIPAL MUNSIFF TO PALAKKAD DATED 14.3.2017

EXT.P6 TRUE COPY OF THE ORDER IN I.A.NO.1168/2017 IN O.S.155/2013 ON THE FILE OF THE COURT OF THE PRINCIPAL MUNSIFF OF PALAKKAD DATED 14.6.2017.