Kerala High Court
V.P.Venugopalan vs Mohana Varma on 24 June, 2014
Author: V.Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
TUESDAY, THE 24TH DAY OF JUNE 2014/3RD ASHADHA, 1936
WP(C).No. 13504 of 2010 (O)
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OS 701/1995 of PRL. SUB COURT, KOZHIKODE
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PETITIONER(S):
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V.P.VENUGOPALAN, S/O.V.P.APPUTTY,
PARASSERY HOUSE, POST CHELANNUR, CHELANNUR VILLAGE
KOZHIKODE TALUK.
BY ADVS.SMT.T.D.RAJALAKSHMI
SRI.R.SREEHARI
RESPONDENT(S):
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1. MOHANA VARMA, S/O.A.K.KERALA VARMA,
LATHA NIVAS, THIRUVANNUR POST, KOZHIKODE TALUK.
2. SMT.E.K.SYAMALA, D/O.KUZHUVIL RAMAN,
E.K.PALACE, PURAMERI POST, BADAGARA
KOZHIKODE.
3. BRAHMAGIRI B ESTATE,
APARTNERSHIP FIRM, REP. BY ITS PARTNER
BODHA VANINGEN, S/O.EUGANE MARVILE VAN INGEN, (DIED).
4. MICHEL VAN INGEN, S/O.LATE BOTHA VAN
INGEN, THE LAND, MYSORE
KARNATAKA.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
24-06-2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
DCS
V.CHITAMBARESH,J.
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W.P.(C) No. 13504 of 2010
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Dated this the 24th day of June, 2014
JUDGMENT
This Writ Petition is dismissed as infructuous.
V.CHITAMBARESH JUDGE DCS