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Sindhu vs Amminikutty Amma
2024 Latest Caselaw 30695 Ker

Citation : 2024 Latest Caselaw 30695 Ker
Judgement Date : 30 October, 2024

Kerala High Court

Sindhu vs Amminikutty Amma on 30 October, 2024

WP(C) NO. 4921 OF 2014                1


                                                     2024:KER:80819
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.

  WEDNESDAY, THE 30TH DAY OF OCTOBER 2024 / 8TH KARTHIKA, 1946

                        WP(C) NO. 4921 OF 2014

PETITIONER

             SINDHU
             AGED 38 YEARS
             W/O.HARIKUMAR, ONATTU, VYSYAM BHAGOM.P.O.,
             ALAPPUZHA DISTRICT.


             BY ADVS.
             SMT.BHAVANA VELAYUDHAN
             SMT.T.J.SEEMA




RESPONDENTS

    1        AMMINIKUTTY AMMA
             W/O.LATE VELAYUDHAN NAIR, ONATTU, VYSYAM BHAGOM.P.O.,
             ALAPPUZHA.

    2        THE REVENUE DIVISIONAL OFFICER AND MAINTENANCE
             TRIBUNAL
             ALAPPUZHA-688 001.


             BY ADVS.
             SRI.JOSEPH SEBASTIAN (PARACKAL)
             SMT.LATHA KRISHNAN
             SMT.K.M RASHMI (SR.G.P)



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4921 OF 2014                2


                                                         2024:KER:80819
                           JUDGMENT

=============

Heard the learned counsel for the petitioner as well as

the learned counsel for the respondents.

2. It is submitted by the learned counsel for the

respondents that the matter in dispute has already been settled in

mediation at Alappuzha.

Taking note of the above said submission, since nothing

survives for consideration in this matter, the writ petition is closed.

Sd/-

SYAM KUMAR V.M. JUDGE

smm

2024:KER:80819 APPENDIX OF WP(C) 4921/2014

PETITIONER EXHIBITS

Ext.P1 COPY OF THE PETITION M.W.P.NO.4284 OF 2013 FILED BY THE 1ST RESPONDENT BEFORE THE 2ND RESPONDENT DATED 18.7.2013.

Ext.P2 COPY OF THE OBJECTION FILED BY THE PETITIONER IN M.W.P.NO.4284 OF 2013 DATED 8.11.2013.

Ext.P3 COPY OF THE ORDER OF THE MAINTENANCE TRIBUNAL DATED 23.12.2013.

Ext.P4 COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE DISTRICT COLLECTOR.

Ext.P5 COPY OF THE ORDER OF THE MAINTENANCE TRIBUNAL DATED 5.2.2014.

 
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