P. M. ABUBACKER Vs. NAFEESA

JUDGEMENT

(1.) This writ petition is filed seeking for following reliefs:

(2.) Writ petition is filed by appellant in RA.no.52/2016 at Annexure-A dismissed on 7/7/2017 on ground of pecuniary jurisdiction. Said appeal was filed against judgment and decree dtd. 2/9/2016 in O.S.no.91/2011 wherein petitioner was defendant no.1.

(3.) Counsel for respondent submitted that during pendency of proceedings, final decree had been drawn in terms of preliminary decree, on 3/2/2020. A memo is filed producing certified copy of final decree drawn. It was submitted that in view of above, writ petition was rendered infructuous.