Kerala High Court
Markkoth Ramla vs Valiyaparambath Nabeessa on 18 July, 2024
RSA No.143/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
Thursday, the 18th day of July 2024 /27th Ashadha, 1946
C.M.APPLN.NO.1/2024 IN RSA NO. 143 OF 2024
OS 19/2021 OF MUNSIFF COURT,NADAPURAM
AS 39/2022 OF SUB COURT,VATAKARA
APPLICANT/APPELLANT:
1. MARKKOTH RAMLA, AGED 50 YEARS, D/O MAMMAD, RESIDING AT 'CHETHIL'
PURAMERI AMSOM AND DESOM, VATAKARATALUK, KOZHIKODE - 673503.
RESPONDENTS/RESPONDENTS:
1. VALIYAPARAMBATH NABEESSA,AGED 73 YEARS, W/O MAMMAD, THUNERI
VILLAGE, THUNERI DESOM, VATAKARA TALUK, KOZHIKODE - 673505
2. MARKKOTH NISSAR,AGED 41 YEARS, S/O MAMMAD, TUNERI VILLAGE, TUNERI
AMSOM, VATAKARA TALUK, KOZHIKODE - 673050
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to codone the delay of
80 days in filing the Revision.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S.ABDUL RAOOF PALLIPATH, E.MOHAMMED SHAFI, PRAJIT RATNAKARAN,
KRISHNAPRIYA R., Advocates for the petitioner and of M/S.ARUN KUMAR P.,
BALAGOPALAN P., ZUBAIR PULIKKOOL, MINI K.KOYERI, Advocates for the
Respondent No.2, the court passed the following:
ORDER
This is a petition to condone the delay of 80 days in filing the appeal.
After hearing the counsel for the petitioner and also the counsel for the 2nd respondent Adv.Zubair Pulikkool, delay is condoned.
For admission,post on 25.07.2024.
Sd/- M.A.ABDUL HAKHIM, JUDGE 18-07-2024 /True Copy/ Assistant Registrar