K.N.Achutha Pai vs Laila
2024 Latest Caselaw 30727 Ker

Kerala High Court

K.N.Achutha Pai vs Laila on 30 October, 2024

OP(C) NO. 1660 OF 2014
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                                                    2024:KER:81846
              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. 1660 OF 2014

        AGAINST THE ORDER/JUDGMENT DATED IN OS NO.286 OF 2008 OF

MUNSIFF COURT, PERUMBAVOOR

PETITIONER:

            K.N.ACHUTHA PAI
            AGED 66 YEARS
            PENSIONER,S/O.NARAYANA PAI,KALAPARAMBATH
            VEETTIL,IRINGOLE KARA,PERUMBAVOOR VILLAGE.


            BY ADV SRI.K.SUNILKUMAR


RESPONDENTS:

    1       LAILA
            W/O.ASHRAF,PALAMOOTTIL HOUSE,PEZHAKKAPPILLY
            KARA,MUVATTUPUZHA TALUK-686661.

    2       MARIATH
            D/O.MAIDEEN,CHAMAKKALA HOUSE,IRINGOLE
            KARA,PERUMBAVOOR VILLAGE-683548.

    3       BEEVI
            D/O.MAIDEEN CHAMAKKALA HOUSE,IRINGOLE
            KARA,PERUMBAVOOR VILLAGE-683548.

    4       IBRAHIMKUTTY
            S/O.MAITHEEN,CHAMAKKALA
            HOUSE,KIZHAKKEKARA,MUVATTUPUZHA VILLAGE-686661.

    5       SALIM
            S/O.MAIDEEN CHAMAKKALA HOUSE,IRINGOLE
            KARA,PERUMBAVOOR VILLAGE-683548.
 OP(C) NO. 1660 OF 2014
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                                                      2024:KER:81846

     THIS   OP   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
30.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1660 OF 2014
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                                                      2024:KER:81846
                          JUDGMENT

Dated this the 30th day of October, 2024

The learned counsel for the petitioner submits that the

Original Petition (Civil) has become infructuous.

Recording the above submission, the Original Petition

(Civil) is dismissed as infructuous.

Sd/-

BASANT BALAJI JUDGE saap OP(C) NO. 1660 OF 2014

2024:KER:81846 APPENDIX OF OP(C) 1660/2014

PETITIONER EXHIBITS

EXT.P1 COPY OF THE PLAINT IN THE O.S.286/2008 ON THE FILE OF MUNSIFF COURT, PERUMBAVOOR.

EXT.P2 COPY OF THE WRITTEN STATEMENT FILED BY THE DEFENDANTS IN O.S.286/2008 ON THE FILE OF THE MUNSIFF COURT,PERUMBAVOOR.

EXT.P3 COPY OF THE OBJETION FILED BY THE

OF MUNSIFF COURT PERUMBAVOOR

EXT.P4 COPY OF THE I.A.454/2014 IN O.S.286/2008 ON THE FILE OF MUNSIFF COURT, PERUMBAVOOR.

EXT.P5 COPY OF THE ORDER DATED 14/02/2014 IN I.A.454/2014 IN O.S.286/2008 ON THE FILE OF MUNSIFF COURT,PERUMBAVOOR

EXT.P6 COPY OF THE ORDER DATED 15/02/2014 IN O.S.286/2008 ON THE FILE OF MUNSIFF COURT,PERUMBAVOOR.

EXT.P7 COPY OF THE I.A.1329/2014 INO.S.286/2008 ON THE FILE OF MUNSIFF COURT, PERUMBAVOOR.

EXT.P8I COPY OF THE I.A.1330/2014 IN O.S.286/2008 ON THE FILE OF MUNSIFF COURT, PERUMBAVOOR.