LIBIN AUGUSTINE Vs. CORPORATION OF KOCHI

JUDGEMENT

(1.) The second petitioner in W.P.(C) No. 12086 of 2021 has filed this appeal challenging the judgment of the learned single Judge dtd. 2/11/2021 dismissing the writ petition along with W.P.(C) No. 4159 of 2021 holding that the appellant is not entitled to the following reliefs sought for in the writ petition:

(2.) In fact, W.A. No. 1727 of 2021 filed by the petitioner in W.P.(C) No. 4159 of 2021 was dismissed by this Court on 2 nd February, 2022 upholding the judgment of the learned single Judge.

(3.) Material contentions raised in the instant appeal and the appeal dismissed by us as specified above are materially one and the same, except the fact that the appellant in W.A. No. 1727 of 2021 had filed a suit, O.S. No. 298 of 2014, before a competent civil court to declare the civil death of his father Sri. P.I. George and the same was declined by the trial court. However, the trial court ordered partition of the entire property by and between the legal heirs of Sri. P.I. George.