Kerala High Court
Attingal vs By Adv.Sri.G.S.Reghunath
Author: A. Hariprasad
Bench: A.Hariprasad
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.HARIPRASAD
MONDAY, THE 21ST DAY OF MAY 2018 / 31ST VAISAKHA, 1940
RSA.No. 1282 of 2009 (C)
AGAINST THE JUDGMENT & DECREE DATED 25-08-2009 IN AS 8/2002 of SUB COURT,
ATTINGAL
AGAINST THE JUDGMENT & DECREE DATED 29-09-2001 IN OS 53/1997 of MUNSIFF COURT,
ATTINGAL
APPELLANT/APPELLANT/DEFENDANT
INDIRA, AGED 59 YEARS,
W/O.PAPPU, VAYALIL VEEDU, ANATHALAVATTOM,,
MELKADAKKAVOOR DESOM, CHIRAYINKEEZHU VILLAGE.
BY ADV.SRI.G.S.REGHUNATH
RESPONDENTS/RESPONDENT/PLAINTIFFS:
1. UNNI @ CHANDRAN,
S/O.SREEDHARAN, AGED 56 YEARS,, VAYALIL VEEDU,
ANATHALAVATTOM,, MELKADAKKAVOOR DESOM,
CHIRAYINKEEZHU VILLAGE.
2. LALITHA, AGED 54 YEARS,
D/O.SREEDHARAN, VAYALIL VEEDU, ANATHALAVATTOM,,
MELKADAKKAVOOR DESOM, CHIRAYINKEEZHU VILLAGE.
3. KRISHNANKUTTY, AGED 49 YEARS,
S/O.MADHAVAN, VAYALIL VEEDU, ANATHALAVATTOM,,
MELKADAKKAVOOR DESOM, CHIRAYINKEEZHU VILLAGE.
R1 & R2 BY ADVS. SMT.A.K.PREETHA
SRI.M.R.RAJESH
THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD ON 21-05-2018, ALONG
WITH RSA 1284/2009, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
A. HARIPRASAD, J.
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R.S.A.Nos.1282 & 1284 of 2009
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Dated this the 21st day of May, 2018
COMMON JUDGMENT
Learned counsel for the appellant submitted that despite sending a registered notice, parties did not turn up. The matters come up in the defect list. The appeals are dismissed for non-prosecution.
All pending interlocutory applications will stand dismissed.
SD/-
A. HARIPRASAD
JV JUDGE