Kerala High Court
Sunitha Kumari vs R.P.Suseela Devi on 7 December, 2002
IN THE HIGH COURT OF KERALAAT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE ANTONY DOMINIC
&
THE HONOURABLE MR. JUSTICE A.HARIPRASAD
TUESDAY,THE 5TH DAY OF APRIL 2016/16TH CHAITHRA, 1938
RFA.No. 388 of 2003 ( )
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AGAINST THE JUDGMENT AND DECREE IN OS NO. 1331/1995 of I ADDITIONAL SUB
COURT,THIRUVANANTHAPURAM DATED 07-12-2002
APPELLANT(PLAINTIFF IN THE COURT BELOW):
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SUNITHA KUMARI, WIFE OF B.RAVI KUMAR, RESIDING ATT.C. 20/2725,
MEKKONAM ROAD, KARAMANA, THIRUVANANTHAPURAM.
BY ADV. SRI.K.B.PRADEEP
RESPONDENTS(DEFENDANTS IN THE COURT BELOW):
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1. R.P.SUSEELA DEVI, W/O.LATE S.SANKARA NARAYANA PILLAI
RESIDING ATPUTHUMANA BHAVAN,NEDUMCAUD ROAD,
KARAMANA, THIRUVANANTHAPURAM.
2. S.SUNIL KUMAR, SON OF LATE S.SANKARA NARAYANA PILLAI, -DO- -DO-
3. S.SURESH KUMAR, -DO- -DO-
4. S.SUDHEER KUMAR, -DO- -DO-
5. S.SUKESH KUMAR, -DO- -DO-
6. S.SIVA KUMAR, -DO- -DO-
7. S.SUPRIYA, D/O. -DO- -DO-
R2 BY ADVS. SRI.MURALI PURUSHOTHAMAN
SRI.P.M.BENZIR
SRI.DEEPU LAL MOHAN
THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD ON 05-04-2016,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
ANTONY DOMINIC & A.HARIPRASAD, JJ.
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R.F.A.No.388 of 2003
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Dated this the 5th day of April, 2016
JUDGMENT
Antony Dominic, J.
In the appeal, filed in the year 2003, notice sent on 07.08.2013 to respondents 1 and 3 to 7 has been returned with the endorsement 'left'. In spite of opportunities given, no further steps have been taken to make service complete on the said respondents. Hence the appeal is dismissed for non-prosecution.
All pending interlocutory applications will stand dismissed.
ANTONY DOMINIC, JUDGE.
A. HARIPRASAD, JUDGE.
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