Kerala High Court
P.M.Mohamed Firoz vs P.M.Mohamed Iqbal on 14 June, 2011
Author: Thottathil B.Radhakrishnan
Bench: Thottathil B.Radhakrishnan, S.S.Satheesachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
RFA.No. 222 of 2009()
1. P.M.MOHAMED FIROZ,S/O.P.M.ABOOBACKER,
... Petitioner
Vs
1. P.M.MOHAMED IQBAL,AGED 36 YEARS,
... Respondent
For Petitioner :SRI.K.M.FIROZ
For Respondent : No Appearance
The Hon'ble MR. Justice THOTTATHIL B.RADHAKRISHNAN
The Hon'ble MR. Justice S.S.SATHEESACHANDRAN
Dated :14/06/2011
O R D E R
THOTTATHIL B.RADHAKRISHNAN
&
S.S.SATHEESACHANDRAN, JJ.
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R.F.A.No.222 OF 2009
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Dated this the 14th day of June, 2011
JUDGMENT
Thottathil B.Radhakrishnan,J.
This appeal was admitted on 21.5.2009. Balance court fee has not been paid so far in spite of repeated postings before the Registrar. Even today, learned counsel for the appellant says that they want to send a registered letter to the party. Whatever that be, the fact remains that balance court fee is not paid within a reasonable time. The appeal is hence rejected. Refund the court fee already paid.
Sd/-
THOTTATHIL B.RADHAKRISHNAN, Judge.
Sd/-
S.S.SATHEESACHANDRAN, Judge.
kkb.15/6.