Kerala High Court
Madhavi vs C.K. Ramankutty on 1 October, 2012
Author: V.Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
WEDNESDAY, THE 3RD DAY OF OCTOBER 2012/11TH ASWINA 1934`
CRP.No. 2022 of 2000 (H)
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AA.16/1991 of COURT OF THE APPELLATE AUTHORITY (LR),THRISSUR
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REVISION PETITIONER/APPELLANT/2ND RESPONDENT:
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MADHAVI, W/O CHACHU, THUPPARAKALAM
THENKURUSSI P.O., ALATHUR TALUK, PALAKKAD DISTRICT
BY ADVS.SRI.T.K.CHINNAN
SRI.REJITH KUMAR
SRI.T.K.CHINNAN
RESPONDENTS/RESPONDENTS/APPLICANT/1ST RESPONDENT:
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1. C.K. RAMANKUTTY, CHOZHIYATHODI HOUSE
KANNAMPARIYARAM, MANKARA P.O.
PALAKKAD DISTRICT
2. VADAKKEKARA SWAROOPAM
G.H.VALLABHA RAMA RAJA MANJERI PUTHAN
KOVILAKAM, MANNARMALA, PERINTHALMANNA P.O.
3. STATE OF KERALA, REPRESENTED BY THE
CHIEF SECRETARY, THIRUVANANTHAPURAM
R4 TO R9 BY ADV. SRI.MAT.PAI
R12,R13. BY ADVS. SRI.P.N.KRISHNANKUTTY ACHAN(SR.)
SRI.K.MOHANA KANNAN
THIS CIVIL REVISION PETITION HAVING BEEN FINALLY HEARD ON
03-10-2012, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
SD
V.CHITHAMBARESH, J.
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C.R.P.No.2022 Of 2000
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Dated this the 1st day of October, 2012.
O R D E R
Dismissed as not pressed in view of the memo dated 20.09.2012 SD/-
V.CHITHAMBARESH, JUDGE //TRUE COPY// P.A TO JUDGE DG