Kerala High Court
Kambar Kunhammad'S Son Kunhipoker vs Kambar Kunhahammad (Mentally ... on 14 January, 2020
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 14TH DAY OF JANUARY 2020 / 24TH POUSHA, 1941
RFA.No.147 OF 2004(C)
AGAINST THE JUDGMENT AND DECREE IN OS 37/1992 DATED 29-07-2003 OF
SUB COURT, MANJERI
APPELLANT/DEFENDANT:
KAMBAR KUNHAMMAD'S SON KUNHIPOKER
ORAKAM MELMURI AMSOM, DESOM,, ERNAD TALUK.
BY ADVS.
SRI.BIJU ABRAHAM
SRI.B.G.BHASKAR
RESPONDENT/PLAINTIFF:
1 KAMBAR KUNHAHAMMAD (MENTALLY RETARDED) (DIED,LRS
IMPLEDED), S/O. KUNHAHAMMAD BY GUARDIAN WIFE -
KAPODATHU, MUHAMMEDS DAUGHTER PATHUMMA,, OORAKAM
MELMURI AMSOM DESOM, ERNADU TALUK.
*2 PATHUMMA, AGED 63 YEARS, W/O LATE KAMBAR
KUNHIMUHAMMED, OORAKAM MELMURI AMSOM DESOM,
ERNADU TALUK, MALAPPURAM DISTRICT-676509
*3 MUNEER, AGED 38 YEARS, S/O LATE KAMBAR
KUNHIMUHAMMED, OORAKAM MELMURI AMSOM DESOM,
ERNADU TALUK, MALAPPURAM DISTRICT-676509
(THE LEGAL HEIRS OF THE DECEASED RESPONDENT ARE
IMPLEADED AS ADDITIONAL RESPONDENTS 2 AND 3 VIDE
ORDER DATED 30/8/19 IN IA 609/18).
R1 BY ADV. SRI.S.V.BALAKRISHNA IYER SR.
R1 BY ADV. SRI.K.JAYAKUMAR
R1 BY ADV. SRI.P.B.KRISHNAN
THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD ON
14.01.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RFA 147/04
2
JUDGMENT
There was no appearance for the appellant when this matter was called yesterday. It is no different today. I am inferentially led to the opinion that the appellant is not interested in prosecuting this appeal any further. Consequently, this appeal will stand dismissed for non-prosecution.
Sd/-
DEVAN RAMACHANDRAN
RR JUDGE