Kerala High Court
Bank Of India vs N.Radhakrishnan on 29 June, 1996
IN THE HIGH COURT OF KERALAAT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE ANTONY DOMINIC
&
THE HONOURABLE MR. JUSTICE A.HARIPRASAD
FRIDAY, THE 11TH DAY OF MARCH 2016/21ST PHALGUNA, 1937
AS.No. 845 of 1997 (E)
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AGAINST THE JUDGMENT AND DECREE IN OS NO. 758/1993 of II ADDITIONAL SUB
COURT, KOZHIKODE DATED 29.06.1996
APPELLANT(S)/PLAINTIFF:
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BANK OF INDIA, BEYPORE BRANCH, REPRESENTED BY ITS DEPUTY REGIONAL
MANAGER AND POWER OF ATTORNEY HOLDER SRI.NITHYANANDA DAS.
BY ADVS.SRI.MPR.NAIR
SRI.DEVAN RAMACHANDRAN
RESPONDENT(S)/DEFENDANTS:
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1. N.RADHAKRISHNAN, S/O.CHOYIKUTTY,
NARANGA PARAMBATH HOUSE, (P.O)BEYPORE,
BEYPORE AMSOM DESOM IN KOZHIKODE TALUK.
2. T.S.SARALA, W/O.SUBRAMANIAN, THOTTUNGAL HOUSE,
BEYPORE AMSOM DESOM OF KOZHIKODE TALUK.
R2 BY ADVS. SRI.K.V.SOHAN
SRI.K.RAJEEV
SRI.B.PREMNATH
THIS APPEAL SUITS HAVING BEEN FINALLY HEARD ON 11-03-2016, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
ANTONY DOMINIC & A.HARIPRASAD, JJ.
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A.S.No.845 of 1997
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Dated this the 11th day of March, 2016
JUDGMENT
Antony Dominic, J.
When this appeal of the year 1997 was called, there was no representation for the appellant. Appellant is also absent. Hence, the appeal is dismissed for default.
All pending interlocutory applications will stand dismissed.
ANTONY DOMINIC, JUDGE.
A. HARIPRASAD, JUDGE.
cks 2 ANTONY DOMINIC & A.HARIPRASAD, JJ.
A.S.No.845 of 1997JUDGMENT 11th March, 2016