Kerala High Court
N.Balakrishnan vs I.Geetha on 28 January, 2014
Author: Thottathil B.Radhakrishnan
Bench: Thottathil B.Radhakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE THOTTATHIL B.RADHAKRISHNAN
&
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
MONDAY,THE 15TH DAY OF JUNE 2015/25TH JYAISHTA, 1937
RFA.No. 304 of 2014 ()
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AGAINST THE JUDGMENT AND DECREE IN OS 685/2010 ON THE FILE OF THE
ADDL.SUB COURT,KOLLAM DATED 28-01-2014
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APPELLANT/PLAINTIFF :
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N.BALAKRISHNAN, AGED 76 YEARS
PARANKIMAMILA VEEDU, NEDUNGOLAM, PARAVOOR
KOLLAM.
BY ADVS.SRI.C.RAJENDRAN
SRI.K.R.RANJITH
RESPONDENT/DEFENDANT :
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I.GEETHA
W/O. SURENDRAN, LANADALE, UTHRADAM VEEDU,
KOTTAPURAM, PARAVOOR, KOLLAM-691 301.
BY ADV. SRI.AJAYA KUMAR. G
THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD ON
15-06-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
AMV
THOTTATHIL B.RADHAKRISHNAN
&
SUNIL THOMAS, JJ.
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R.F.A.No.304 of 2014
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Dated this the 15th day of June, 2015
JUDGMENT
Thottathil B.Radhakrishnan, J.
The learned counsel for the appellant states that this appeal may be dismissed for non-prosecution since the matter has been settled out of court. Balance court fee not paid. Appeal rejected. Refund the court fee paid on the memorandum of appeal at its institution, to the appellant through his learned counsel. Appeal ordered accordingly.
Sd/-
(THOTTATHIL B.RADHAKRISHNAN, JUDGE) sd/-
(SUNIL THOMAS, JUDGE) AMV/15/06/ /TRUE COPY/ P.A.TO JUDGE