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Judgment
6 paragraphs · 125 wordsC.S Dias, J
The original petition is filed challenging Ext P10 order passed in E.A No.3/2015 in EP No.60/2014 in OS No.941/2011 by the Court of the Principal Munsiff, Nedumangad.
Although the original petition was filed as early as on 5.8.2015, this Court has not admitted the original petition and has not passed any interim order.
The respondent has filed a counter affidavit, inter alia, contending that pursuant to Ext P10 order, the property was delivered to the respondent and the property is in the possession of the respondent.
In the light of the subsequent events that have transpired, I am of the definite view that nothing further survives in the original petition.
Resultantly, the original petition is dismissed as infructuous.