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Latha B N vs Vijayan B N
2024 Latest Caselaw 29855 Ker

Citation : 2024 Latest Caselaw 29855 Ker
Judgement Date : 22 October, 2024

Kerala High Court

Latha B N vs Vijayan B N on 22 October, 2024

OP(C). No.1862 of 2024                   1




                                                   2024:KER:78677
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

     TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946

                         OP(C) NO. 1862 OF 2024

           AGAINST THE ORDER/JUDGMENT DATED IN OS NO.179 OF 2022

OF     ASSISTANT     SESSIONS    COURT/III          ADDITIONAL     SUB   COURT,

ERNAKULAM

PETITIONERS:

       1       LATHA B N,AGED 56 YEARS
               D/O LATE NARAYANAN,, BLAYIPPADAM HOUSE, MARADU P
               O, ERNAKULAM(DIST), KERALA (STATE), PIN - 682304

       2       RAJI B N,AGED 54 YEARS
               D/O LATE NARAYANAN,, BLAYIPPADAM HOUSE, MARADU P
               O, ERNAKULAM(DIST), KERALA (STATE), PIN - 682304

       3       MINI B N,AGED 36 YEARS
               D/O LATE NARAYANAN,, BLAYIPPADAM HOUSE, MARADU P
               O, ERNAKULAM(DIST), KERALA (STATE), PIN - 682304


               BY ADV ANEESH K.R
RESPONDENT:

               VIJAYAN B N
               AGED 50 YEARS
               S/O LATE NARAYANAN,, BLAYIPPADAM HOUSE, MARADU P
               O, ERNAKULAM(DIST), KERALA (STATE), PIN - 682304



        THIS    OP   (CIVIL)    HAVING       COME    UP    FOR    ADMISSION   ON
22.10.2024,       THE   COURT    ON   THE      SAME       DAY    DELIVERED    THE
FOLLOWING:
 OP(C). No.1862 of 2024             2




                                                          2024:KER:78677
                    VIJU ABRAHAM, J.
                   -------------------
                 OP(C). No.1862 of 2024
             -----------------------------
        Dated this the 22nd day of October, 2024

                            JUDGMENT

The learned Counsel for the petitioners

submits that the matter has become infructuous.

Submission is recorded. The Original Petition is

dismissed as infructuous.

sd/-

VIJU ABRAHAM,JUDGE

pm

2024:KER:78677 APPENDIX OF OP(C) 1862/2024

PETITIONERS' EXHIBITS

Exhibit P1 THE TRUE COPY OF THE PLAINT OF OS NO 179/2022 BEFORE THE III ADDITIONAL SUB COURT ERNAKULAM DATED 06/08/2022

Exhibit P2 A TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE 1ST PETITIONER ON 03.07.2023 IN OS NO. 179/2022 BEFORE THE III ADDITIONAL SUB COURT, ERNAKULAM

Exhibit P3 A TRUE COPY OF THE PETITION DATED 20.02.2023 IN IA NO. 4/2023 IN OS NO. 179/2022, III ADDITIONAL SUB COURT, ERNAKULAM

Exhibit P4 THE TRUE COPY OF THE LETTER DATED 15.07.2022 ISSUED BY THE RELIANCE PROJECTS AND PROPERTY MANAGEMENT SERVICE LTD

Exhibit P5 THE TRUE COPY OF THE IA NO 8/2023 IN OS NO 179/2022 BEFORE THE III ADDITIONAL SUB COURT ERNAKUAM DATED 18.08.2023

Exhibit P6 A TRUE COPY OF THE COMMISSION REPORT DATED 09.04.2024 IN IA NO. 9/2023 IN OS NO. 179/2022 BEFORE THE III ADDITIONAL SUB COURT, ERNAKULAM

 
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