Remani vs Rajendran
2024 Latest Caselaw 28356 Ker

Kerala High Court

Remani vs Rajendran on 25 September, 2024

                                            1                        2024:KER:71454


                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                    THE HONOURABLE MR.JUSTICE BASANT BALAJI

         WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946

                              OP(C) NO. 1309 OF 2017

         AGAINST   THE   JUDGMENT   DATED   IN   OS   NO.381   OF   2003   OF   MUNSIFF

COURT,CHENGANNUR


PETITIONER/S:

              REMANI,AGED 99 YEARS,CHARIVUKALAYIL VEETTIL, AREEKKARA
              MURIYIL, MULAKUZHA VILLAGE, CHENGANOOR.


              BY ADVS.
              SRI.JACOB P.ALEX
              SRI.JOSEPH P.ALEX




RESPONDENT/S:

     1        RAJENDRAN,RAJENDRA BHAVANIL, AREEKARA MURIYIL, MULAKUZHA
              VILLAGE, CHENGANOOR TALUK, ALAPPUZHA DISTRICT-689121.

     2        PUSHPA RAJENDRAN,W/O.RAJENDRAN, RAJENDRA BHAVANIL, AREEKARA
              MURIYIL, MULAKUZHA VILLAGE, CHENGANOOR TALUK, ALAPPUZHA
              DISTRICT-689121.

     3        RAMACHANDRAN,RAJENDRA BHAVANIL, AREEKARA MURIYIL, MULAKUZHA
              VILLAGE,CHENGANOOR TALUK, ALAPPUZHA DISTRICT-689121.

     4        NALINAKSHI,W/O.RAMACHANDRAN, RAJENDRA BHAVANIL, AREEKARA
              MURIYIL, MULAKUZHA VILLAGE, CHENGANOOR TALUK, ALAPPUZHA
              DISTRICT-689121.

              SADANANDAN,CHARIVUKALAYIL VEETTIL, AREEKARA MURIYIL,
     5        MULAKUZHA VILLAGE, CHENGANOOR TALUK, ALAPPUZHA DISTRICT-
              689121.



     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 03.04.2017, THE
COURT ON 25.09.2024 DELIVERED THE FOLLOWING:
 O.P(C)No. 1309 of 2017                      2                         2024:KER:71454




                             BASANT BALAJI, J
             -------------------------------------------------------------
                         O.P. (Civil) No. 1309 of 2017
           ---------------------------------------------------------------
               Dated this the 25th day of September, 2024

                               JUDGMENT

The Learned counsel for the petitioner submits that the matter

has became infructuous. Accordingly, this writ petition is

dismissed as infructuous.

Sd/-

BASANT BALAJI JUDGE

NJ O.P(C)No. 1309 of 2017 3 2024:KER:71454

APPENDIX OF OP(C) 1309/2017

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE PLAINT IN OS 381 OF 2003 BEFORE THE MUNSIFF'S COURT CHENGANNOOR.

EXHIBIT P2 TRUE COPY OF THE WRITTEN STATEMENT FILED BY RESPONDENTS 1 TO 4/DEFENDANTS 1 TO 4 IN OS 381 OF 2003 BEFORE THE MUNSIFF'S COURT CHENGANNOOR.

EXHIBIT P3 TRUE COPY OF THE COUNTERCLAIM AND ADDITIONAL STATEMENT FILED BY RESPONDENTS 1 TO 4/DEFENDANTS 1 TO 4 IN OS 381 2003 BEFORE THE MUNSIFF'S COURT CHENGANNOOR.

EXHIBIT P4 TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE PETITIONER IN RESPONSE TO EXHIBIT P3 IN OS 381 OF 2003 BEFORE THE MUNSIFF'S COURT CHENGANNOOR.

EXHIBIT P5 TRUE COPY OF THE ADVOCATE COMMISSION REPORT ALONG WITH MAHAZAR AND PLAN FILED IN OS 381 OF 2003 BEFORE THE MUNSIFF'S COURT CHENGANNOOR.

EXHIBIT P6 TRUE COPY OF THE I.A.NO.349 OF 2014 IN OS 381 OF 2003 FILED BEFORE THE MUNSIFF'S COURT, CHENGANNOOR.

EXHIBIT P7 TRUE COPY OF THE OBJECTION FILED BY RESPONDENTS 1 TO 4 TO EXHIBIT P6.

EXHIBIT P8 TRUE COPY OF THE ORDER IN I.A.NO.349 OF 2014 IN OS 381 OF 2003 OF THE MUNSIFF'S COURT CHENGANNOOR.