Kerala High Court
Unknown vs The Honourable Mr.Justice ...
Author: V.Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
TUESDAY, THE 26TH DAYOF AUGUST 2014/4TH BHADRA, 1936
OP(C).No. 1270 of 2014 (O)
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O.S. NO. 197/2012 OF MUNSIFF COURT, NADAPURAM
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PETITIONER/PETITIONER IN IA 1168/2013/4THD DEFENDANT IN OS 197/2012/
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MUNSIFF, NADAPURAM:
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PARAKKAL SANTHA AMMA, AGED 61 YEARS
D/O SANKARAN NAMBIAR, HOUSEWIFE
NARIPPATTA ASMOM DESOM, VATAKARA TALUK
KOZHIKODE DISTRICT KERALA STATE
BY ADVS.SRI.B.KRISHNAN
SRI.R.PARTHASARATHY
RESPONDENTS/RESPONDENTS IN IA 1168/2013 PLAINTIFF &
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DEFENDANTS 1 TO 3 IN O.S NO 197/2012 /MUNSIFF,NADAPURAM:
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1. KIZHAKKAYIL OTHAYOTH THEKKINA NARAYANI AMMA,
AGED 80 YEARS
D/O AMMALU AMMA
RESIDING AT PARAKKAL NARIPPATTA AMSOM DESOM
VATAKARA TALUK, KOZHIKODE DISTRICT, KERALA STATE
2. PRAKKAL KUNHIKRISHNAN NAMBIAR, AGED 58 YEARS
S/O SANKARAN NAMBIAR, PENSIONER
RESIDING AT KRISHNA HOUSE, NARIPPATTAAMSOM DESOM
VATAKARA TALUK, KOZHIKODE DISTRICT, KERALA STATE
3. PARAKKAL KUNHI NARAYANAN,, AGED 58 YEARS
S/O SANKARAN NAMBIAR, RETIRED HIGH SCHOOL ASSISTANT
RESIDING AT ANASWARA, NARIPPATTA AMSOM DESOM
VATAKARA TALUK, KOZHIKODE DISTRICT, KERALA STATE
4. PARAKKAL RAMACHANDRAN,
S/O SANKARAN NAMBIAR, AGRICULTURIST
RESIDING AT KUNHIKANDATHIL, PURAMERI AMSOM DESOM
VATAKARA TALUK, KOZHIKODE DISTRICT, KERALA STATE
R1 BY ADV.SRI.ZUBAIR PULIKKOOL
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 26-08-2014,
THE COURT ON THE SAME DAYDELIVERED THE FOLLOWING:
DCS
OP(C).No. 1270 of 2014 (O)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 TRUE COPY OF THE PLAINT OS 197/12 ON THE FILE MUNSIFF,
NADAPURAM
EXHIBIT P2 TRUE COPY OF THE WRITTEN STATEMENT OF THE 4TH
DEFENDANT BEFORE MUNSIFF NADAPURAM DATED 6TH
NOVEMBER 2013
EXHIBIT P3 TRUE COPY OF THE PETITION FOR LEAVE TO THE AMEND THE
WRITTEN STATEMENT BY THE PETITIONER DATED 03-12-2013
EXHIBIT P4 TRUE COPY OF THE COUNTER STATEMENT BY THE
RESPONDENTS 2 & 3 IN THE PETITION DATED 16TH DECEMBER
2013
EXHIBIT P5 TRUE COPY OF THE DEED OF THE SETTLEMENT DATED 02
SEPTEMBER 2013
EXHIBIT P6 TRUE COPY OF THE ORDER DISMISSING EXT P3 PETITION
RESPONDENT(S)' EXHIBITS:- NIL
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/TRUE COPY/
P.A. TO JUDGE
DCS
V.CHITAMBARESH,J.
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O.P.(C) No. 1270 of 2014
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Dated this the 26th day of August, 2014
JUDGMENT
A joint statement has been filed in this Original Petition. It is stated therein that the trial court has already recorded the statement filed by the plaintiff. The Original Petition is hence unnecessary in view of the developments.
The Original Petition is disposed of.
V.CHITAMBARESH JUDGE DCS