Lyla Siddique vs Mathukutty
2024 Latest Caselaw 30723 Ker

Kerala High Court

Lyla Siddique vs Mathukutty on 30 October, 2024

OP(C) NO. 2029 OF 2014
                                     1



                                                       2024:KER:81942
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                THE HONOURABLE MR.JUSTICE BASANT BALAJI

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

                          OP(C) NO. 2029 OF 2014

        AGAINST THE ORDER/JUDGMENT DATED IN CMA NO.22 OF 2012 OF

ASSISTANT     SESSIONS   COURT/SUB   COURT/COMMERCIAL   COURT,KATTAPPANA

ARISING OUT OF THE ORDER/JUDGMENT DATED IN OS NO.59 OF 2012 OF

MUNSIFF COURT,KATTAPPANA

PETITIONER:

            LYLA SIDDIQUE
            AGED 38 YEARS
            W/O.SIDDIQUE, NABIN MANZIL, THOOKKUPALAM KARA,
            PARATHODE VILLAGE, KALLAR P.O., NEDEUMKANDAM, IDUKKI
            DISTRICT.


            BY ADV SRI.ALEXANDER JOSEPH


RESPONDENTS:

    1       MATHUKUTTY
            AGED 52 YEARS
            KIZHAKEDATH HOUSE, THOOKKUPALAM KARA, KALLAR P.O.,
            PARATHODU VILLAGE, IDUKKI DISTRICT.

    2       MARKYKUTTY
            AGED 47 YEARS
            W/O.MATHUKUTTY, KIZHAKEDATH HOUSE, THOOKKUPALAM KARA,
            KALLAR P.O, PARATHODU VILLAGE, IDUKKI DISTRICT.



     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 30.10.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 2029 OF 2014
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                                                            2024:KER:81942
                               JUDGMENT

(Dated this the 30th day of October, 2024)

The learned Counsel for the petitioner submitted

that the petitioner is not pressing the Original Petition. The

submission is recorded.

The Original Petition is dismissed as not pressed.

Sd/-

BASANT BALAJI

JUDGE saap OP(C) NO. 2029 OF 2014

2024:KER:81942 APPENDIX OF OP(C) 2029/2014

PETITIONER EXHIBITS

P1: TRUE COPY OF THE SALE DEED NO.1360/06 DATED 28/06/2006 OF UDUMBANCHOLA SRO.

P2: TRUE COPY OF THE SALE DEED NO.1843/06 DATED 18/9/2006 OF UDUMBANCHOLA S.R.O.

P3: TRUE COPY OF THE TAX RECEIPT DATED 2/1/2012 ISSUED BY THE VILLAGE OFFICER, PARATHODE.

P4: TRUE COPY OF SALE DEED NO.161/08 OF UDUMBANCHOLA SRO.

P5: TRUE COPY OF SALE DEED NO.162/08 DATED 17/1/2008 OF UDUMBANCHOLA SRO.

P6: TRUE COPY OF THE PLAINT DATED 22/2/2012 IN OS 53/12.

P7: TRUE COPY OF THE WRITTEN STATEMENT IN OS 53/12.

P8: TRUE COPY OF THE COMMISSION REPORT

P9: TRUE COPY OF THE I.A 343/12 DTD. 22/2/2012.

P10: TRUE COPY OF THE COUNTER AFFIDAVIT DTED 8/3/2012 IN I.A 343/12.

P11: TRUE COPY OF I.A 453/12 DATED 8/3/12.

P12: TRUE COPY OF THE COUNTER AFFIDAVIT DTD. 23/3/12 IN I.A 453/12.

P13: TRUE COPY OF THE COMMON ORDER DATED 4/4/2012 IN I.A 343/12 AND 453/12.

P14: TRUE COPY OF THE COMMON ORDER DATED 9/7/2014 IN CMA 12/12 AND 22/12 OF THE SUB COURT, KATTAPANA.

OP(C) NO. 2029 OF 2014

2024:KER:81942 P15: TRUE COPY OF THE IA NO.759/14 DATED 17/7/14 IN THE SUIT.