Kerala High Court
Abdul Samad Rawthar Abdul Rahim vs Geevarghese George on 14 February, 2019
Author: P.Somarajan
Bench: P.Somarajan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY ,THE 14TH DAY OF FEBRUARY 2019 / 25TH MAGHA, 1940
RSA.No. 1314 of 2008
AGAINST THE JUDGMENT AND DECREE DATED 06-08-2006 IN AS 339/2006 of
DISTRICT COURT,KOLLAM
AGAINST THE JUDGMENT AND DECREE DATED 27-01-1992 IN OS 91/1985 of
MUNSIFF COURT, KOTTARAKKARA
APPELLANTS/APPELLANTS 2 TO 4 & 6 TO 9/DEFENDANTS 2 TO 4:
1 ABDUL SAMAD RAWTHAR ABDUL RAHIM,
S/O.KOCHIKANNU RAWTHER ABDUL SAMAD RAWTHER,
RESIDING AT THOTTATHIL VEEDU, PORIYAKODE,,
MEEYANA MURI, VELINALOOR VILLAGE,
KOTTARAKKARA TALUK, KOLLAM.
2 ABDUL SAMAD RAWTHER ABDUL JABBAR, DO.DO.
3 ABDUL SAMAD RAWTHER SALIM,
DO.DO.
4 JAMEELA BEEVI
KUZHIVILA HOUSE, MYLODU PO.,
POOYAPPALLY VILLAGE,
KOTTARAKKARA TALUK, KOLLAM.
5 SUHARA BEEVI
RESIDING AT DO.DO.
6 THANKAMANI NELLIMOOTTIL BUNGLOW
MOONALAYAM ADOOR PO.,, ADOOR VILLAGE, KOLLAM
7 ISHA BEEVI THOTTATHIL VEEDU
MEEYANA P.O., OYOOR,, VELINALLOOR VILLAGE, KOLLAM
BY ADV. SRI.K.SUBASH CHANDRA BOSE
RESPONDENTS/RESPONDENTS/PLAINTIFF 1,3 TO 11:
1 GEEVARGHESE GEORGE, SANTHI BHAVAN,
KOZHIKKODE MURI, POOYAPPALLY VILLAGE,, KOTTARAKKARA
TALUK, KOLLAM
RSA.No. 1314 of 2008 2
2 JOSEPH KATHANAR THOMAS
MOUNT ROSE, KOZHIKODE MURI,POOVAPPALLY VILLAGE,
KOTTARAKKARA TALUK, KOLLAM.
3 THANKAMMA KOSHY MANAPPURATHU VEEDU,
KOZHIKODE MURI, DO.
4 M.K.JOSEPH AT DO.
5 MARIAMMA ABRAHAM RESIDING AT DO.
6 ANNAMMA JOHN AT DO.
7 ALIAMMA ABRAHAM RESIDING AT DO.DO.
8 SOSAMMA THOMAS IN DO.
9 ACHAMMA JOJI DO.DO.
10 SARAMMA KOSHY IN DO.DO.
BY ADVS.
SRI.K.S.MANU (PUNUKKONNOOR)
SRI.P.SREEKUMAR
THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD ON
14.02.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RSA.No. 1314 of 2008 3
JUDGMENT
The appellant and the counsel remained absent. No steps were taken to implead the legal heirs of additional 12th respondent inspite of time granted by this court. There is no representation for the counsel. No steps were taken as per order dated 01/02/2019. Hence, this court has no other option, but to dismiss the appeal for non prosecution.
The appeal is dismissed for non prosecution.
Sd/-
P.SOMARAJAN
JUDGE
msp //TRUE COPY//
P.A. TO JUDGE