Kerala High Court
Velayudhan Nadar Narayanan Nadar vs Velayudhan Nadar Govindan Nadar on 22 November, 2010
Author: K.M. Joseph
Bench: K.M.Joseph, M.C.Hari Rani
IN THE HIGH COURT OF KERALA AT ERNAKULAM
MFA.No. 621 of 2003(F)
1. VELAYUDHAN NADAR NARAYANAN NADAR
... Petitioner
Vs
1. VELAYUDHAN NADAR GOVINDAN NADAR
... Respondent
For Petitioner :SRI.C.P.SUDHAKARA PRASAD (SR.)
For Respondent :SRI.J.HARIKUMAR
The Hon'ble MR. Justice K.M.JOSEPH
The Hon'ble MRS. Justice M.C.HARI RANI
Dated :22/11/2010
O R D E R
K.M. JOSEPH &
M. C. HARI RANI, JJ.
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M.F.A.NO. 621 OF 2003
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Dated this the 22nd November, 2010.
JUDGMENT
K.M. Joseph, J.
It is submitted by the respondents that Smt. Parvathy Bhagavathy on whose behalf the application to appoint a Guardian was filed, has passed away on 14.10.2005. In such circumstances, nothing survives for consideration. The Appeal is closed as infructuous.
Sd/= K.M. JOSEPH, JUDGE Sd/= M.C. HARI RANI, JUDGE kbk.
//True Copy// PS to Judge 2 K.M. JOSEPH & M. C. HARI RANI, JJ.
M.F.A.NO.621 OF 2003 JUDGMENT 22nd November, 2010.