Kerala High Court
Vazhayil Ammotty vs Pathootty on 1 September, 2021
Author: V.G.Arun
Bench: V.G.Arun
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
WEDNESDAY, THE 1ST DAY OF SEPTEMBER 2021 / 10TH BHADRA,
1943
OP(C) NO. 2599 OF 2018
OS 73/2012 OF MUNSIFF MAGISTRATE COURT, MANANTHAVADY,
WAYANAD
PETITIONER/S:
VAZHAYIL AMMOTTY
AGED 56 YEARS
S/O. AVULLA, VAZHAYIL VEEDU, MAKKIYAD P.O.,
KANJIRANGAD AMSOM, MANANTHAVADY TALUK, WAYANAD
DISTRICT.
BY ADVS.
M.SASINDRAN
SATHEESHAN ALAKKADAN
RESPONDENT/S:
1 PATHOOTTY
AGED 43 YEARS
W/O. KOMBI AMMED, VAZHAYIL VEEDU, MAKKIYAD
POST, KANIRANGAD AMSOM, MANANTHAVADY TALUK,
WAYANAD DISTRICT - 670 731
2 VAZHAYIL AMMED
AGED 73 YEARS
S/O. AVULLA, VAZHAYIL VEEDU, MAKKIYAD P.O.,
KANJIRANGAD AMSOM, MANANTHAVADY TALUK, WAYANAD
DISTRICT - 670 731.
BY ADV SRI.T.K.SAIDALIKUTTY
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
01.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
O.P.(C) No.2599 of 2018
-2-
JUDGMENT
Dated this the 01st day of September, 2021 It is reported that the original petition is not pressed and a memo to that effect has been filed. Accordingly, the original petition is dismissed as not pressed.
Sd/-
V.G.ARUN JUDGE Scl/01.09.2021