Kerala High Court
Valiyaparambath Shareefa vs V.P.Kunhammad on 8 January, 2020
Author: P.Somarajan
Bench: P.Somarajan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 08TH DAY OF JANUARY 2020 / 18TH POUSHA, 1941
RSA.No.207 OF 2007
AGAINST THE DECREE & JUDGMENT IN AS 46/2002 OF SUB COURT, VADAKARA
AGAINST THE DECREE & JUDGMENT IN OS 8/2001 OF MUNSIFF COURT,
VADAKARA
APPELLANTS/APPELLANTS IN AS.46/02/PLAINTIFFS IN OS.8/01:
1 VALIYAPARAMBATH SHAREEFA,
WIDOW OF ABDULLA, 35 YEARS, RESIDING AT, HIJA MAHAL,
MUTTUNGAL AMSOM, RAYARANGOTH DESOM, VADAKARA TALUK,
KOZHIKODE DISTRICT.
2 DAUGHTER SHANIBA (MINOR) 17 YEARS,
RESIDING AT HIJAS MAHAL, MUTTUNGAL AMSOM, }
RAYARANGOTH DESOM, VADAKARA TALUK,
KOZHIKODE DISTRICT. }
3 BROTHER SHAHIR (MINOR) 16 YEARS,
RESIDING AT HIJAS MAHAL, MUTTUNGAL AMSOM, }
RAYARANGOTH DESOM, VADAKARA TALUK,
KOZHIKODE DISTRICT. }
4 BROTHER HIJAS (MINOR) 13 YEARS, } THRO'
RESIDING AT HIJAS MAHAL, MUTTUNGAL AMSOM,, NEXT
RAYARANGOTH DESOM, VADAKARA TALUK,, KOZHIKODE FRIEND,
DISTRICT. } MOTHER
1ST
5 BROTHER HANEES (MINOR) 11 YEARS, } APPELLANT
RESIDING AT HIJAS MAHAL,
MUTTUNGAL AMSOM, RAYARANGOTH DESOM, }
VADAKARA TALUK,, KOZHIKODE DISTRICT. }
6 AYISHA, D/O.ABDULLA HAJI,
71 YEARS, RESIDING AT PAYYANABALLY MEETHAL,, MUTTUNGAL
AMSOM, RAYARANGOTH DESOM,, VADAKARA TALUK, KOZHIKODE
DISTRICT.
BY ADVS.
SRI.B.KRISHNAN
SRI.PARTHASARATHY
RSA.No.207 OF 2007 2
RESPONDENTS/RESPONDENTS IN A.S./DEFENDANTS IN O.S:
1 V.P.KUNHAMMAD,S/O.MOIDEEN,
59 YEARS, MANAGING PARTNER, V.P.KUNHAMMED &
COMPANY, RESIDING AT KOMATH, VYKKILISSERY AMSOM,
VARISAKUNI DESOM, VADAKARA TALUK, P.O.VALLIKKAD.
2 V.P.ABUBACKER, S/O.ABDULLA HAJI,
64 YEARS, PARTNER, V.P.KUNHAMMAD & CO., RESIDING AT
VALIYAPARAMBATH, MUTTUNGAL AMSOM, RAYARANGOTH
DESOM, VADAKARA TALUK, KOZHIKODE DISTRICT, P.O.
VALLIKKAD.
R1 BY ADV. SRI.GEEN T.MATHEW
R1 BY ADV. SRI.O.RAMACHANDRAN NAMBIAR
THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD ON
08.01.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RSA.No.207 OF 2007 3
JUDGMENT
The appellants and counsel remained absent. Nobody represented the matter. The counsel for the first respondent present and ready with the matter. Appeal is of the year 2007. As such, this court has no other option, but to dismiss the appeal for non prosecution.
Appeal is dismissed for non prosecution.
Sd/-
P.SOMARAJAN, JUDGE pm // TRUE COPY // PA TO JUDGE