Nishad N.K vs Nishad K.A
2025 Latest Caselaw 6001 Ker

Kerala High Court

Nishad N.K vs Nishad K.A on 23 August, 2025

Author: Murali Purushothaman

Bench: Murali Purushothaman

OP(C) NO. 636 OF 2022           : 1 :



                                              2025:KER:64122

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

 SATURDAY, THE 23RD DAY OF AUGUST 2025 / 1ST BHADRA, 1947

                    OP(C) NO. 636 OF 2022

         AGAINST THE ORDER DATED 15.03.2022 IN IA NO.2 OF

           2022 OF I ADDITIONAL SUB COURT,ERNAKULAM

PETITIONER/S:

           NISHAD N.K, AGED 44 YEARS
           NADAKKAPPARAMBIL HOUSE, EDATHALA NORTH P.O.,
           ALUVA TALUK, ERNAKULAM DISTRICT, PIN - 683561


           BY ADVS.
           SHRI.SHAJI THANKAPPAN
           SRI.SUBIN K SUDHEER




RESPONDENT/S:

    1      NISHAD K.A, AGED 37 YEARS
           THEKKE KUNDUVELI, KAKKANAD S.O.,
           VAZHAKKALA, KAKKANAD KARA,
           KANAYANNUR TALUK,
           ERNAKULAM DISTRICT, PIN - 682030

    2      ABDU, AGED 60 YEARS
           THEKKE KUNDUVELI, KAKKANAD S.O.,
           VAZHAKKALA, KAKKANAD KARA,
           KANAYANNUR TALUK,
           ERNAKULAM DISTRICT, PIN - 682030




           BY ADVS.
           SRI.M.K.ABOOBACKER
           SHRI.ANAND KALYANAKRISHNAN
 OP(C) NO. 636 OF 2022              : 2 :



                                                     2025:KER:64122

            SRI.D.M.NOWFAL
            SRI.M.M.SHAJAHAN
            SRI.C.DHEERAJ RAJAN



     THIS     OP   (CIVIL)   HAVING     BEEN   FINALLY   HEARD    ON
23.08.2025,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 OP(C) NO. 636 OF 2022        : 3 :



                                            2025:KER:64122




                        JUDGMENT

This original petition is filed challenging

Ext.P11 order whereby the Trial Court dismissed the

application filed by the petitioner seeking

attachment before judgment of the plaint schedule

property.

2. Heard Sri.Shaji Thankappan, the learned

counsel for the petitioner and Sri.D.M.Nowfal, the

learned counsel for the respondents.

3. It is submitted by the learned counsel for

the respondents that the suit has subsequently been

decreed and an appeal has been filed by the

respondents before the learned District Judge,

Ernakulam and in view of the said developments,

nothing survives to be considered in this original

2025:KER:64122

petition.

4. Learned counsel for the petitioner also

submits that suit has been decreed.

Recording the said submission, this original

petition is dismissed as infructuous, without

prejudice to the contentions of the parties.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB