Kerala High Court
M.N. Konthalam vs M.N. Konthalam on 5 October, 2017
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.D.RAJAN
THURSDAY, THE 5TH DAY OF OCTOBER 2017/13TH ASWINA, 1939
CO.No. 150 of 2016 () IN MACA.2263/2015
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CROSS OBJECTOR/1ST RESPONDENT:
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SHAJU, S/O. MARKOSE,
MANACKAMALA HOUSE,
THENNATHOOR, PARAPPUZHA P.O.,
PIN - 685 582.
BY ADV. SRI.T.K.KOSHY
RESPONDENT(S)/APPELLANT & 2ND RESPONDENT:
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1. M.N. KONTHALAM, S/O. NAINAR,
MUNDACKAL HOUSE, KALIYAR (COMMON PLOT BHAGAM),
VANNAPPURAM VILLAGE, KALIYAR P.O.,
IDUKKI DISTRICT, PIN 685 607.
2. MANAGER, CHOLAMANDALAM M/S.GENERAL INSURANCE LTD.,
2ND FLOOOR, DARE HOUSE, 2NSC BOSE ROAD,
CHENNAI-600 001.
R1 BY ADV. SRI.T.J.MICHAEL
R2 BY ADV. SRI.MATHEWS JACOB (SR.)
THIS CROSS OBJECTION/CROSS APPEAL HAVING BEEN FINALLY HEARD
ON 05-10-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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P.D.RAJAN, J.
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Cross Objection No.150 of 2016
in
M.A.C.A.No.2263 of 2015
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Dated this the 5th day of October, 2017
JUDGMENT
In view of the order in C.M.Appln.No.4308/2016, the Cross objection is dismissed.
P.D.RAJAN, JUDGE.
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