Kerala High Court
A.Selvaraj vs A.Selvaraj on 31 October, 2008
Author: Thottathil B.Radhakrishnan
Bench: Thottathil B.Radhakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE THOTTATHIL B.RADHAKRISHNAN
&
THE HONOURABLE MR. JUSTICE BABU MATHEW P.JOSEPH
TUESDAY, THE 3RD DAY OF SEPTEMBER 2013/12TH BHADRA, 1935
RFA.No. 362 of 2009
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AGAINST THE ORDER/JUDGMENT IN OS 232/2003 of ADDITIONAL SUB
COURT,KOLLAM DATED 31-10-2008
APPELLANT/RESPONDENT:
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A.SELVARAJ,
PROPRIETOR, SHEEJA SAW MILLS, SAWING TIMBER AND
SUB WORKS, PRAVACHAMBALAM, THIRUVANANTHAPURAM.
BY ADV. SRI.M.BALAGOVINDAN
RESPONDENT(S)/PLAINTIFF (ORIGINAL PLAINTIFF DIED)LEGAL HEIRS ADDL.
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PLAINTIFFS:
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1. SAROJINI,
VIJAYACHANDRASARASIL, PATTATHANAM CHERRI, KOLLAM.
2. VIJAYALEKSHMI,
VIJAYACHANDRASARASIL, PATTATHANAM CHERRI, KOLLAM.
R1,2 BY ADV. SRI.P.VIJAYAKUMAR
R1,2 BY ADV. SRI.C.R.REGHUNATHAN
R1,2 BY ADV. SRI.B.HARRYLAL
R1,2 BY ADV. SRI.M.V.ASHIM
THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD ON
03-09-2013, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
AS
THOTTATHIL B.RADHAKRISHNAN
&
BABU MATHEW P. JOSEPH, JJ.
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R.F.A.No. 362 of 2009
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Dated this the 3rd day of September, 2013
JUDGMENT
Thottathil B.Radhakrishnan, J.
When the matter is taken up for consideration, there is no representation. Hence, the appeal is dismissed for default.
sd/-
(THOTTATHIL B.RADHAKRISHNAN, JUDGE) sd/-
(BABU MATHEW P. JOSEPH, JUDGE) AMV/4/9/ /TRUE COPY/ P.A.TO JUDGE