Girija Manohar vs Rajikala.K.P
2024 Latest Caselaw 30040 Ker

Kerala High Court

Girija Manohar vs Rajikala.K.P on 22 October, 2024

                                                          2024:KER:78682
OP(C) NO. 290 OF 2020

                                  -1-
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                THE HONOURABLE MR.JUSTICE BASANT BALAJI

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

                           OP(C) NO. 290 OF 2020

         AGAINST THE ORDER IN IA 4053/2019 DATED 09.12.2019 IN OS NO.122

           OF 2018 OF ADDITIONAL MUNSIFF COURT, KOZHIKODE-II


PETITIONER/PETITIONER/PLAINTIFF:

             GIRIJA MANOHAR
             AGED 41 YEARS
             W/O. MANOHARAN, MUTHIRAPOTTAYIL HOUSE, P.O.
             RAMANATTUKARA, VELIPROM AMSOM AND DESOM,
             KOZHIKODE DISTRICT-673633.



             BY ADVS.
             M.PROMODH KUMAR
             SMT.MAYA CHANDRAN


RESPONDENTS/RESPONDENTS/DEFENDANTS:

     1       RAJIKALA.K.P.
             AGED 36 YEARS
             D/O. CHANDRAN, RAJI NIVAS, VELIPROM AMSOM AND DESOM,
             KOZHIKODE DISTRICT-673 633.

     2       SHARMI T.
             AGED 45 YEARS
             D/O. VELAYUDHAN, SAPHAL, VELIPROM AMSOM AND DESOM,
             KOZHIKODE DISTRICT-673 633.
                                                         2024:KER:78682
OP(C) NO. 290 OF 2020

                                -2-
     3     THE SUB INSPECTOR OF POLICE
           FAROKE POLICE STATION, KOZHIKODE DISTRICT.



           BY ADVS.
           SRI.K.B.SIVARAMAKRISHNAN
           SRI.K.SANEESH KUMAR



     THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 22.10.2024, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                              2024:KER:78682
OP(C) NO. 290 OF 2020

                                    -3-




                              JUDGMENT

(Dated this the 22nd day of October 2024)

The counsel for the petitioner submits that the original

petition has become infructuous.

Recording the above submission, this original petition is

dismissed as infructuous.

Sd/-

BASANT BALAJI JUDGE JS