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Rammohan vs Jayakrishnan
2024 Latest Caselaw 26009 Ker

Citation : 2024 Latest Caselaw 26009 Ker
Judgement Date : 30 September, 2024

Kerala High Court

Rammohan vs Jayakrishnan on 30 September, 2024

OP(C).No.265 of 2024                    1

                                                 2024:KER:72798
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

 MONDAY, THE 30TH DAY OF SEPTEMBER 2024 / 8TH ASWINA, 1946

                            OP(C) NO. 265 OF 2024

         AGAINST    THE     ORDER/JUDGMENT     DATED    24.11.2023   IN    OS

NO.165 OF 1988 OF ASSISTANT SESSIONS COURT/PRINCIPAL SUB

COURT / COMMERCIAL COURT, PALAKKAD

PETITIONER:

             RAMMOHAN,AGED 73 YEARS,S/O. LATE KOMBANKUTTY,
             RESIDING AT KUNNUKKAD HOUSE, THENKURUSSI POST AND
             AMSOM, ALATHUR TALUK, VILAYAM, CHATHANNUR,
             PALAKKAD., PIN - 678671


             BY ADVS.
             P.B.SUBRAMANYAN
             S.V.BALAKRISHNA IYER (SR.)
             P.B.KRISHNAN
             SABU GEORGE
             B.ANUSREE
             MANU VYASAN PETER
             MEERA P.


RESPONDENTS:

     1       JAYAKRISHNAN,AGED 65 YEARS,S/O. VASUMATHY,
             KUNNUKKAD HOUSE, PERUVEMBA P.O., THOTTUPALAM,
             KINASSERY, PALAKKAD., PIN - 678531

     2       JAYAMOHAN,AGED 58 YEARS
             S/O. VASUMATHY, KUNNUKKAD HOUSE, PERUVEMBA P.O.,
             THOTTUPALAM, KINASSERY, PALAKKAD., PIN - 678531

             BY ADV R.HARISHANKAR
      THIS    OP         (CIVIL)   HAVING     BEEN     FINALLY   HEARD     ON
30.09.2024,        THE    COURT    ON   THE   SAME     DAY   DELIVERED    THE
FOLLOWING:
 OP(C).No.265 of 2024          2

                                                  2024:KER:72798


                    VIJU ABRAHAM,J
                 -------------------
                OP(C).No.265 of 2024
           -------------------------------
      Dated this the 30th day of September, 2024

                           JUDGMENT

The learned counsel for the petitioner

submits that no further orders are required in this

original petition. Accordingly, this original

petition is closed.

sd/-

VIJU ABRAHAM, JUDGE

pm

2024:KER:72798 APPENDIX OF OP(C) 265/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE PLAINT IN O.S.NO.165 OF 1988 ON THE FILE OF THE PRINCIPAL SUBORDINATE JUDGE'S COURT, PALAKKAD, DATED 16-06-1988.

Exhibit P2 TRUE COPY OF THE WRITTEN STATEMENT IN O.S.NO.165 OF 1988 ON THE FILE OF THE PRINCIPAL SUBORDINATE JUDGE'S COURT, PALAKKAD, DATED 25-10-1988.

Exhibit P3 TRUE COPY OF THE JUDGMENT IN AFA.NO.32 OF 1997 OF THIS HON'BLE COURT, DATED 15- 07-2016.

Exhibit P4 TRUE COPY OF THE JUDGMENT IN O.P.(C) NO.1210 OF 2022 OF THIS HON'BLE COURT, DATED 14-07-2022.

Exhibit P5 TRUE COPY OF I.A.NO.2771 OF 2022 IN O.S.NO.165 OF 1988 ON THE FILE OF THE PRINCIPAL SUBORDINATE JUDGE'S COURT, PALAKKAD, DATED 6-12-2022

Exhibit P6 TRUE COPY OF THE COUNTER IN I.A.NO.2771 OF 2022 IN O.S.NO.165 OF 1988 ON THE FILE OF THE PRINCIPAL SUBORDINATE JUDGE'S COURT, PALAKKAD, DATED 17-1- 2023.

Exhibit P7 TRUE COPY OF THE ORDER IN I.A.NO.2771 OF 2022 IN O.S.NO.165 OF 1988 ON THE FILE OF THE PRINCIPAL SUBORDINATE JUDGE'S COURT, PALAKKAD, DATED 24-11-2023.

 
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