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Judgment
7 paragraphs · 120 wordsK.Babu, J
The prayers in this Original Petition filed under Article 227 of the Constitution of India are as follows:-
(i) To direct the lower Court (Ettumanoor Munsiff Court) to close E.P.No.21/2017 due to the reason that it cover a nowhere debt;
(ii) To direct the respondent to file a statement of accounts before this Hon’ble Court (which shows all the payments made towards the decreed amount as per Exhibit P1 decree;
(iii) Grant such other reliefs that this Honourable Court may deem fit and proper in the facts and circumstances of the case.”
It is submitted that the Execution Petition has been closed. Therefore, the Original Petition has become infructuous.
The Original Petition is closed as infructuous.