A.O.Joseph vs Med Manor Organics Pvt Limited
2026 Latest Caselaw 2195 Ker

Kerala High Court

A.O.Joseph vs Med Manor Organics Pvt Limited on 27 February, 2026

OP(C)No.1759 of 2019




                                                        2026:KER:17690
                                    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. 1759 OF 2019

          IN E.P.NO.537/2014 IN OS NO.540 OF 2013 OF II ADDITIONAL SUB

                              COURT,THRISSUR

PETITIONERS/JUDGMENT DEBTORS/DEFENDANTS:

      1       A.O.JOSEPH, AGED 65 YEARS
              S/O LATE A.O. OUSEPH. D.NO. 3/575, A(1),
              KOLLANNUR AVANUKKARAN HOUSE,
              GREEN GARDEN ANNEXE, ARANATTUKARA P.O., THRISSUR

      2       NAUDINE PHARAMA, AGED 65 YEARS
              REP. BY ITS PARTNER, A.O. JOSEPH,
              S/O LATE A.O. OUSEPH, D.NO.3/575, A(1),
              KOLLANNUR AVANUKKARAN HOUSE,
              GREEN GARDEN ANNEXE, ARANATTUKARA P.O., THRISSUR


              BY ADV SRI.L.RAJESH NARAYAN
RESPONDENTS/DECREE HOLDER/PLAINTIFF:

              M/S.MED MANOR ORGANICS PVT LIMITED
              REP. BY ITS DIRECTOR, M. SRINIVASA RAO THROUGH THEIR
              AUTHORISED PERSON P. VASUDEVA RAO, R/O 16-11-477/4,
              DILSUKHNAGAR, HYDERABAD - 500 036


              BY ADVS.
              SRI.MANUEL KACHIRAMATTAM
              SMT.MERRY GEORGE


           THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 27.02.2026,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C)No.1759 of 2019




                                                                 2026:KER:17690
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                               P.KRISHNA KUMAR, J
                        -----------------------------
                             OP(C)No.1759 of 2019
                   --------------------------------------
                  Dated this the 27th day of February, 2026



                                    JUDGMENT

Learned counsel for the petitioners submitted that the

challenge in this petition is against the execution petition

pending before the Sub Court, Thrissur, but the said execution

petition was dismissed on 30.10.2021, as the decree sought to be

executed had been set aside by the City Civil Court at Hyderabad.

In view of the above developments, nothing survives for

consideration in this petition, it is submitted.

Recording the submission, the original petition is

closed.

Sd/-

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

2026:KER:17690

APPENDIX OF OP(C) NO. 1759 OF 2019

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF EXECUTION PETITION NO.537/2014 DATED 1.10.2014 EXHIBIT P2 TRUE COPY OF THE OBJECTION DATED 9.2.2015 EXHIBIT P3 TRUE COPY OF THE ORDER DATED 21.8.2015 EXHIBIT P4 TRUE COPY OF THE ORDER DATED 5.1.2018 EXHIBIT P5 TRUE COPY OF THE ORDER DATED 31.12.2018 IN

EXHIBIT P6 TRUE COPY OF THE MEMO DATED 29.6.19