Kerala High Court
State Of Kerala vs Alungal Abdul Rasheed And on 31 July, 2009
Author: Pius C. Kuriakose
Bench: Pius C.Kuriakose, P.Q.Barkath Ali
IN THE HIGH COURT OF KERALA AT ERNAKULAM
LA.App..No. 379 of 2008(D)
1. STATE OF KERALA
... Petitioner
Vs
1. ALUNGAL ABDUL RASHEED AND
... Respondent
For Petitioner :GOVERNMENT PLEADER
For Respondent : No Appearance
The Hon'ble MR. Justice PIUS C.KURIAKOSE
The Hon'ble MR. Justice P.Q.BARKATH ALI
Dated :31/07/2009
O R D E R
PIUS C. KURIAKOSE &
P. Q. BARKATH ALI, JJ.
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L. A. A. No.379 of 2008
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Dated this the 31st day of July, 2009
JUDGMENT
Pius C. Kuriakose, J The appeal is remaining in the defect list. However, having gone through the impugned judgment, we find that the finding of the learned Sub Judge regarding the market value is founded on evidence and according to us, it is more or less, the correct market value of the property at the relevant time which has been arrived at by the learned Sub Judge. We are not inclined to entertain this appeal any longer.
The appeal will stand dismissed.
PIUS C. KURIAKOSE JUDGE P. Q. BARKATH ALI JUDGE kns/-