Kerala High Court
Markkoth Ramla vs Valiyaparambath Nabeessa on 25 July, 2024
RSA No.143/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
Thursday, the 25th day of July 2024 / 3rd Sravana, 1946
C.M.APPLN.NO.1/2024 IN RSA NO. 143 OF 2024
OS 19/2021 OF MUNSIFF COURT,NADAPURAM
AS 39/2022 OF SUB COURT,VATAKARA
APPLICANT/APPELLANT:
1. MARKKOTH RAMLA, AGED 50 YEARS, D/O MAMMAD, RESIDING AT 'CHETHIL'
PURAMERI AMSOM AND DESOM, VATAKARATALUK, KOZHIKODE - 673503.
RESPONDENTS/RESPONDENTS:
1. VALIYAPARAMBATH NABEESSA,AGED 73 YEARS, W/O MAMMAD, THUNERI
VILLAGE, THUNERI DESOM, VATAKARA TALUK, KOZHIKODE - 673505
2. MARKKOTH NISSAR,AGED 41 YEARS, S/O MAMMAD, TUNERI VILLAGE, TUNERI
AMSOM, VATAKARA TALUK, KOZHIKODE - 673050
Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to codone the delay of 80 days in filing the
Revision.
This Application coming on for orders upon perusing the application and the
affidavit filed in support thereof and this court's order dated 18.07.2024 and upon
hearing the arguments of M/S.ABDUL RAOOF PALLIPATH, E.MOHAMMED SHAFI,
PRAJIT RATNAKARAN, KRISHNAPRIYA R., Advocates for the petitioner and of
M/S.ARUN KUMAR P., BALAGOPALAN P., ZUBAIR PULIKKOOL, MINI K.KOYERI,
Advocates for the Respondent No.2, the court passed the following:
ORDER
The delay sought to be condoned in this application was condoned as per order dated 18.07.2024. Subsequently, it came to notice that the delay was condoned without serving notice to the 1st respondent and the service to the 1st respondent was returned with the endorsement 'unknown'.
Hence, the order dated 18.07.2024 in C.M.Appln.No.1/2024 is suo motu reviewed and recalled. Appellant is directed to take steps against R1.
Post on 06.08.2024.
Sd/- M.A.ABDUL HAKHIM,JUDGE 25-07-2024 /True Copy/ Assistant Registrar