Kerala High Court
K.K.Gopalan vs V.P.Rohini on 25 June, 2008
Author: Kurian Joseph
Bench: Kurian Joseph, Harun-Ul-Rashid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
MFA.No. 1368 of 1998()
1. K.K.GOPALAN
... Petitioner
Vs
1. V.P.ROHINI
... Respondent
For Petitioner :SRI.P.V.KUNHIKRISHNAN
For Respondent :SRI.THOMAS ANTONY
The Hon'ble MR. Justice KURIAN JOSEPH
The Hon'ble MR. Justice HARUN-UL-RASHID
Dated :25/06/2008
O R D E R
KURIAN JOSEPH & HARUN-UL-RASHID, JJ.
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M.F.A.NO.1368 OF 1998
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Dated this the 25th day of June, 2008
JUDGMENT
Kurian Joseph, J.
Learned counsel who originally appeared for the appellant submits that he has relinquished the vakalath and the party has taken back the files. Yesterday when the matter was posted, there was no appearance. Today also there is no representation for the appellant and he is not present either. Therefore, the appeal is dismissed for default.
(KURIAN JOSEPH, JUDGE) (HARUN-UL-RASHID, JUDGE) sp/ KURIAN JOSEPH & HAURN-UL-RASHID, JJ.
M.F.A. NO.1368 OF 1998 JUDGMENT 25th June, 2008