Kerala High Court
Devaki vs The Haily Buria Tea Estate Ltd on 19 March, 2026
2026:KER:24793
RFA No. 365 of 2018
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 19TH DAY OF MARCH 2026 / 28TH PHALGUNA, 1947
RFA NO. 365 OF 2018
AGAINST THE JUDGMENT AND DECREE DATED 06.02.2001 IN O.S.
NO.529 OF 1993 OF SUB COURT, KATTAPPANA
APPELLANT/PLAINTIFF:
DEVAKY,
AGED 41 YEARS, W/O. RAJAPPAN,
RESIDING AT PUTHENPURACKAL HOUSE,
VALLAKKADAVU KARA, CHAKKUPALLAM VILLAGE,
UDUMBANCHOLA TALUK, IDUKKI DISTRICT.
ADV. T.I. ABDUL SALAM
RESPONDENT/DEFENDANT:
THE HAILY BURIA TEA ESTATE LTD.
A PUBLIC LIMITED COMPANY HAVING ITS
REGISTERED OFFICE AT KUTHARAM BUILDING,
KOTTAYAM, KOTTAYAM DISTRICT.
ADV. V. ABRAHAM MARKOS
THIS REGULAR FIRST APPEAL HAVING COME UP FOR HEARING ON
19.03.2026, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2026:KER:24793
RFA No. 365 of 2018
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MOHAMMED NIAS C.P., J.
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RFA (INDIGENT) No. 365 of 2018
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Dated this the 19th day of March, 2026
JUDGMENT
The learned counsel for the appellant submits that there is no instructions in the matter.
In view of the above, the appeal is dismissed for default.
Sd/-
MOHAMMED NIAS C.P. JUDGE bpr