Jyothish V. Chandra vs The Authorized Officer
2026 Latest Caselaw 2193 Ker

Kerala High Court

Jyothish V. Chandra vs The Authorized Officer on 27 February, 2026

OP(C)No.1115 of 2021




                                                        2026:KER:17696
                                     1
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR

     FRIDAY, THE 27TH DAY OF FEBRUARY 2026 / 8TH PHALGUNA, 1947

                          OP(C) NO. 1115 OF 2021

          AGAINST THE JUDGMENT DATED 10.11.2020 IN CMA NO.4 OF 2019 OF

    SUB COURT AT PUNALUR, KOLLAM. ARISING OUT OF THE ORDER DATED

    6.12.2018 IN IA NO.2121/2018 IN OS NO.414 OF 2018 OF MUNSIFF

                              COURT, PUNALUR

PETITIONER-PLAINTIFF:

              JYOTHISH V. CHANDRA
              S/O.VIJAYA CHANDRASENAN PILLAI, CHANDRA VILLA,
              H.NO.548X, BEHIND PUNALUR POLICE OFFICE,
              PNS LANE, PUNALUR MURI,
              PUNALUR VILLAGE, KOLLAM-691 333


              BY ADV SHRI.N.SASI
RESPONDENTS-DEFENDANTS:

      1       THE AUTHORIZED OFFICER
              FEDERAL BANK LIMITED, PUNALUR BRANCH,
              RAJA TOWER, NEAR KRISHNAN KOVIL
              THOLICODU, PUNALUR, PIN - 691 333.

      2       THE CHIEF MANAGER
              FEDERAL BANK LIMITED, PUNALUR BRANCH,
              RAJA TOWER, NEAR KRISHNAN KOVIL,
              THOLICODU, PUNALUR, PIN - 691 333.

              BY ADVS.
              SHRI.SUNIL SHANKER
              SMT.VIDYA GANGADHARAN


      THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 27.02.2026,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C)No.1115 of 2021




                                                        2026:KER:17696
                                   2




                           P.KRISHNA KUMAR, J
                      -----------------------------
                           OP(C)No.1115 of 2021
                 --------------------------------------
                Dated this the 27th day of February, 2026



                                JUDGMENT

When the matter was taken up on 08.01.2026, there was

no representation for the petitioner. Today also, there is no

representation. Hence, the original petition is dismissed for

non-prosecution.

Sd/-

P.KRISHNA KUMAR, JUDGE dlk/27/2/

2026:KER:17696

APPENDIX OF OP(C) NO. 1115 OF 2021

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF PLAINT IN O.S.NO.414/2018 OF MUNSIFF'S COURT, PUNALUR DATED 10/10/2018. EXHIBIT P2 TRUE COPY OF I.A.NO.2121/2018 FILED IN O.S.NO.414/2018 OF MUNSIFF'S COURT, PUNALUR DATED 10/10/2018.

EXHIBIT P3 TRUE COPY OF THE OBJECTION FILED IN I.A.NO.2121/2018 IN O.S.NO.414/2018 OF MUNSIFF COURT, PUNALUR.

EXHIBIT P4 TRUE COPY OF COMMISSION REPORT AND SKETCH FILED IN O.S.NO.414/2018 ON THE FILES OF MUNSIFF'S COURT, PUNALUR DATED 11/10/2018. EXHIBIT P5 TRUE COPY OF ORDER DATED 6/12/2018 PASSED IN I.A.NO.2121/2018 IN O.S.NO.414/2018 BY THE MUNSIFF COURT, PUNALUR.

EXHIBIT P6 TRUE COPY OF JUDGMENT DATED 10/11/2020 PASSED BY THE SUB JUDGE, PUNALUR IN C.M.A.NO.4/2019.