Kerala High Court
K.G. Laila Aged 76 Years vs T.K. Mohandas on 17 January, 2017
Author: Sathish Ninan
Bench: Sathish Ninan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SATHISH NINAN
TUESDAY, THE 17TH DAY OF JANUARY 2017/27TH POUSHA, 1938
CRP.NO. 481 OF 2013 ()
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(E.A. NO.29 OF 2013 IN E.P. NO.68 OF 2012
IN O.S. NO.44 OF 2006, PRINCIPAL MUNSIFF'S COURT, KOCHI)
REVISION PETITIONER(S)/REVISION PETITIONERS:
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1. K.G. LAILA AGED 76 YEARS
W/O.T K MOHANDAS, THARAMMEL HOUSE, NEAR CEMETERY
MURIKKUMPADARRI, DESOM, PUTHUVIPE VILLAGE
KOCHI TALUK, ERNAKULAM DIST
2. T K MOHANDAS AGED 80 YEARS
S/O.LATE KUMARAN, THARAMMEL HOUSE, NEAR CEMETERY
MURIKKUMPADAM DESOM, PUTHUVIPE VILLAGE, KOCHI TALUK
ERNAKULAM DIST
3. LEENA T M AGED 34 YEARS
D/O.T K MOHANDAS, THARAMMEL HOUSE, NEAR CEMETERY
MURIKKUMPADAM DESOM, PUTHUVIPE VILLAGE, KOCHI TALUK
ERNAKULAM DIST
BY ADVS.SRI.A.BALAGOPALAN
SRI.M.S.IMTHIYAZ AHAMMED
SRI.M.N.MANMADAN
SRI.A.RAJAGOPALAN
RESPONDENT(S)/RESPONDENTS:
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T.K. MOHANDAS
S/O.LATE KUMARAN, THOTTUNGAL HOUSE
MURIKKUMPADAM DESOM, PUTHUVIPE VILLAGE, KOCHI TALUK
ERNAKULAM DISTRICT - 682 643.
R1 BY ADV. SRI.K.P.ARAVINDAKSHAN
R1 BY ADV. SRI.JAMES ABRAHAM (VILAYAKATTU)
THIS CIVIL REVISION PETITION HAVING BEEN FINALLY HEARD
ON 17.01.2013, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
SATHISH NINAN, J.
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C.R.P. No.481 of 2013
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Dated this the 17th day of January, 2017
O R D E R
Smt.Seena P., learned counsel representing the learned counsel for the petitioners submits that the matter has become infructuous. The above submission is recorded.
The Civil Revision Petition is dismissed as infructuous.
Sd/-
SATHISH NINAN, JUDGE. Vsv /true copy/ P.S. To Judge