Kerala High Court
Selvia Dora Rayini Loyi (Died) vs Kunjamma Pilla Lekshmi Kunju on 29 July, 2013
Author: N.K.Balakrishnan
Bench: N.K.Balakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE N.K.BALAKRISHNAN
MONDAY, THE 29TH DAY OF JULY 2013/7TH SRAVANA, 1935
SA.No. 488 of 2000 (G)
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AS 6/1995 of SUB COURT, NEYYATTINKARA
OS 402/1980 of II ADDL.MUNSIFF COURT, NEYYATTINKARA
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APPELLANT(S)/APPELLANTS/PLAINTIFFS 2 & 3 :-
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1. SELVIA DORA RAYINI LOYI (DIED), MUKKOLACKAL VILAKATHU
VEEDU, KARUMANOOR DESOM, WRITTEN AS PARASSALA,
PARASSALA PAKUTHY.
2. SELVIA DORA KAMALA BHAI, MUKKOLACKAL VILAKATHU
VEEDU, KARUMANOOR DESOM, WRITTEN AS PARASSALA,
PARASSALA PAKUTHY.
BY ADVS.SRI.B.KRISHNA MANI
SRI.V.PREMCHAND
SRI.N.MAHESH
RESPONDENT(S)/RESPONDENTS/DEFENDANTS 1 TO 5 & 1ST PLAINTIFF :-
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1. KUNJAMMA PILLA LEKSHMI KUNJU, K.P.SADAN,
KURAVAN VILAKAM, WRITTEN AS KURICHIVILA, CHENKAL
DESOM, CHENCKAL PAKUTHY, HAVING ALSO KARUNTHAKUDI
VEEDU, MURIANKARA DESOM, PARASSALA.
2. LEKSHMIKUNJU GEETHAKUMARI, K.P.SADAN,
KURAVAN VILAKAM, WRITTEN AS KURICHIVILA, CHENKAL
DESOM, CHENCKAL PAKUTHY, HAVING ALSO KARUNTHAKUDI
VEEDU, MURIANKARA DESOM, PARASSALA.
3. SUKUMARAN NAIR KRISHNAKUMAR, K.P.SADAN,
KURAVAN VILAKAM, WRITTEN AS KURICHIVILA, CHENKAL
DESOM, CHENCKAL PAKUTHY, HAVING ALSO KARUNTHAKUDI
VEEDU, MURIANKARA DESOM, PARASSALA.
4. SUKUMARAN NAIR HAJAKUMAR, K.P.SADAN,
KURAVAN VILAKAM, WRITTEN AS KURICHIVILA, CHENKAL
DESOM, CHENCKAL PAKUTHY, HAVING ALSO KARUNTHAKUDI
VEEDU, MURIANKARA DESOM, PARASSALA.
5. MALLAN PANICKER KAMALASANAN, MEKKEVATTAVILA
PUTHEN VEEDU, PARASSALA DESOM.
6. LEKSHMI SELVIA DORA (DIED),
MUKKOLACKAL VILAKATHU VEEDU, KARUMANOOR DESOM,
WRITTEN AS PARASSALA, PARASSALA PAKUTHY.
THIS SECOND APPEAL HAVING BEEN FINALLY HEARD ON 29-07-
2013, ALONG WITH SA. 567/2000, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
N.K.BALAKRISHNAN, J.
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S.A. Nos.488 & 567 of 2000
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Dated this the 29th day of July 2013
J U D G M E N T
Adv.Sri.B.Krishna Mani, the learned counsel appearing for the appellants in both cases made a fervent request for some more time to take steps. These appeals are of the year 2000. Further time cannot be granted.
Hence, both these second appeals are dismissed for default.
Sd/-
N.K.BALAKRISHNAN, JUDGE.
//True copy// P.A. to Judge Jvt