Kerala High Court
Murugan Pillai vs Sakunthala Ammal on 16 February, 2012
Bench: K.Hema, A.M.Shaffique
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MRS.JUSTICE K.HEMA
&
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
THURSDAY, THE 16TH DAY OF FEBRUARY 2012/27TH MAGHA 1933
AS.No. 457 of 1993 ( )
----------------------
OS.182/1982 of PRINCIPAL SUB COURT,ALAPPUZHA
APPELLANTS/PLAINTIFFS:
---------------------------------
1. MURUGAN PILLAI, S/O.GOPALAKRISHNA PILLAI,
RESIDING AT LAKSHMI NIVAS,
MULLAKKAL, ALLEPPEY.
2. NAGARAJAN PILLAI, S/O.GOPALAKRISHNA PILLAI,
-DO- -DO-
3. VENKITACHALAM PILLAI, S/O.GOPALAKRISHNA PILLAI,
-DO- -DO-
4. KALAVATHI AMMAL, D/O. GOPALAKRISHNA PILLAI,
-DO- -DO-
5. UMAMAHESWARI AMMAL,
D/O.GOPALAKRISHNA PILLAI,
-DO- -DO-
6. CHITRA DEVI, D/O.GOPALAKRISHNA PILLAI,
-DO- -DO- (MINOR)
1ST APPELLANT BROTHER OF APPELLANTS 5 & 6 IS THEIR
NEXT FRIEND IN THESUIT AND THE APPEAL.
BY ADV. SRI.S.ANANTHASUBRAMANIAN
RESPONDENTS/DEFENDANTS:
--------------------------------------
1. SAKUNTHALA AMMAL, W/O.PAZHANIA PILLAI,
RESIDING AT ANIL BHAVAN, MULLAKKAL,
ALLEPPEY.
2. TANJORE BANK LTD, HEAD QUARTERS,
TANJORE, REPRESENTED BY ITS BRANCH MANAGER,
MULLAKKAL, ALLEPPEY.
3. GOPALAKRISHNA PILLAI, S/O.PARAMESWARAN PILLAI,
RESIDING AT LAXMI NIVAS, MULLAKKAL,
ALLEPPEY.
4. LAKSHMI AMMAL, W/O.GOPALAKRISHNA PILLAI,
-DO- -DO-
AS.No. 457 of 1993
-2-
5. RADHAMANI AMMAL, W/O.MUTHUKRISHNA REDDIAR,
RESIDING AT REDDIAR, COMPOUND, MULLAKKAL,
ALLEPPEY.
6. RADHAKRISHNA PILLAI, S/O.GOPALAKRISHNA PILLAI,
RESIDING AT LAKSHMI NIVAS,
MULLAKKAL, ALLEPPEY.
7. THE KERALA FINANCIAL CORPORATION, REPRESENTED BY
ITS DEPUTY MANAGER (LEGAL) R.CHANDRAN NAIR,
TRIVANDRUM.
R1 BY SRI.TRG.WARRIER(SR.)
R1 BY SRI.P.V.RAMA WARIAR
R1 BY SRI.P.V.JYOTHI PRASAD
R5 P.H.SANKARANARAYAN A IYER
R7 BY SRI.C.K.SIVASANKARA PANICKER (SR.)
R4 & 46 BY SRI.M.K.BINOY
THIS APPEAL SUITS HAVING BEEN FINALLY HEARD ON 16-02-2012, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
K.HEMA &A.M.SHAFFIQUE ,JJ.
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A.S No. 457 of 1993
--------------------------
Dated this the 16th February, 2012
J U D G M E N T
Hema,J.
No representation for appellants. Steps not taken for respondents 2 and 3, within the time stipulated as per the earlier order dated 9.2.2012. Hence this appeal stands dismissed by the said self working order.
( Sd/-K.HEMA, JUDGE) Sd/-A.M.SHAFFIQUE, JUDGE) ma /True copy/ P.A to Judge 2 3