Kerala High Court
Accama Jacob vs K.A.Koshy on 5 November, 1996
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
FRIDAY, THE 4TH DAY OF APRIL 2014/14TH CHAITHRA, 1936
OP(C).No. 721 of 2014 (O)
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AGAINST THE ORDER IN OS 163/1996 of MUNSIFF COURT, ETTUMANOOR
PETITIONER(S)/PETITIONERS:
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1. ACCAMA JACOB,
KARIPPALAYIL VEEDU, S.H.MOUNT.P.O, NATTASSERY KARA
PERUMBAIKADU VILLAGE, KOTTAYAM.
2. SHERLY SABU,
W/O.SABU, MANNARKUNNIL VEETIL, PAKKIL.P.O
PAKKIL KARA, NATTAKOM VILLAGE, KOTTAYAM.
3. RENJINI DAI,
W/O.DAI, PUTHENPURACKAL VEETIL, MOOLAVATTIM.P.O
PUNNACKAL KARA, PANACHIKADU VILLAGE.
BY ADV. SRI.SURIN GEORGE IPE
RESPONDENT(S)/RESPONDENT:
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K.A.KOSHY,
S/O.ABRAHAM, PLOT NO.190, NEW DOOR NO.11
OLD DOOR NO.22 SEVEN CROSS ROAD, M.K.B.NAGAR
CHENNAI-600 039, FROM KARIPPALAYIL VEETTIL
KOTTAYAM VILLAGE, KOTTAYAM TALUK.
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 04-04-2014, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C).No. 721 of 2014 (O)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXT.P1 COPY OF THE ORDER IN I.A.927/1996 IN O.S.163/1996 DATED
5-11-1996
EXT.P2 COPY OF THE JUDGMENT IN O.S.163/1996 DATED 11-3-1998
EXT.P3 COPY OF THE I.A.1366/2013 IN O.S.163/1996
EXT.P4 COPY OF THE ORDER IN I.A.1366/2013 IN O.S.163/1996 DATED
29-10-2013.
RESPONDENT(S)' EXHIBITS : NIL.
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//TRUE COPY//
P.S. TO JUDGE.
V.CHITAMBARESH, J.
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O.P (C) No.721 of 2014
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Dated this the 4th day of April, 2014
J U D G M E N T
Ext.P1 order of injunction has merged in Ext.P2 decree in the suit. Ext.P1 order has therefore lost relevance. Moreover, the property has been partitioned amongst the parties to the suit. Any encumbrance on the basis of the injunction order in the suit can therefore be deleted.
The Original Petition is disposed of.
V.CHITAMBARESH, Judge.
nj.