Kerala High Court
Merci Celine D' Souza vs Renie Fernandez on 3 February, 1998
Equivalent citations: AIR 1998 KERALA 280, (1998) 2 CIVILCOURTC 492, (1998) 1 KER LT 888, (1999) 1 LANDLR 103, (1998) 3 RECCIVR 278, (1998) 3 CIVLJ 824, (1998) 4 CURCC 249
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.RAMKUMAR
&
THE HONOURABLE MR.JUSTICE K.HARILAL
THURSDAY, THE 2ND DAY OF FEBRUARY 2012/13TH MAGHA 1933
AFA.No. 22 of 1999 ( )
----------------------
AGAINST THE ORDER/JUDGMENT IN AS.598/1991 DATED 03-02-1998
APPELLANT(S):
------------
1. MERCI CELINE D' SOUZA,
W/O.MR.OSCAR D' SOUZA,
AGED 51, LECLTURER,
NOW RESIDING AT LEEMA LATHE HOUSE,
PALLITHOTTAM, KOLLAM-6.
2. MAXIMUS FERNANDEZ,
S/O. MR. DUNCAN FERNANDEZ,
AGED 48, NOW WORKING AT
A1 - WA LEED ALUMINIUM COMPANY,
P.O. BOX NO.5112, SAFAT, KUWAIT.
BY ADVS.SRI.P.GOPAKUMARAN NAIR
SRI.C.S.DIAS
RESPONDENT(S):
--------------
1. RENIE FERNANDEZ, W/O. MR. C. FERNANDEZ,
AGED 49, RESIDING AT MILLIE LODGE,
THANKASSERY, KOLLAM.
2. SHIRLY D' SOUZA, W/O. MR.DENSIL D'SOUZA,
AGED 48, RESIDING AT MILLIE LODGE,
THANKASSERY, KOLLAM.
3. ANNABELLA FERNANDEZ, W/O. MR.DUNCAN FERNANDEZ,
AGED 82, RESIDING AT MILLIE LODGE,
THANKASSERY, KOLLAM.
BY SRI.S.VENKATASUBRAMONIA IYER(SR.)
BY SRI.P.B.SURESH KUMAR(QUILON)
R2 BY SRI.P.R.VENKETESH
R2 BY SRI.P.R.RAJA
THIS APPEAL FROM FIRST APPEAL HAVING BEEN FINALLY HEARD ON
02-02-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
V. RAMKUMAR & K. HARILAL, JJ.
...........................................................
A.F.A.NO.22 OF 1999
...........................................................
Dated this the 2nd day of February, 2012.
JUDGMENT
Ramkumar, J.
When this appeal came up for hearing today, the learned counsel for the appellants submitted that the appellants are not interested in prosecuting the appeal presumably because of subsequent suit for partition.
Hence, this appeal is dismissed for non prosecution. No costs.
V. RAMKUMAR, JUDGE.
K. HARILAL, JUDGE.
cl : 2 : V. RAMKUMAR & K. HARILAL, JJ.
.................................... A.F.A.NO.22 OF 1999 ........................................ 2nd February, 2012.
JUDGMENT