K.Babu, J
1. 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.â€
2. It is submitted that the Execution Petition has been closed. Therefore, the Original Petition has become infructuous.
The Original Petition is closed as infructuous.
