Kerala High Court
Ashok Kumar vs Sankarankutty Pillai on 9 March, 2020
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
MONDAY, THE 09TH DAY OF MARCH 2020 / 19TH PHALGUNA, 1941
RFA.No.390 OF 2003(C)
AGAINST THE JUDGMENT IN OS 301/1996 DATED 23-10-2003 OF SUB COURT,
MAVELIKKARA
APPELLANT/PLAINTIFF:
ASHOK KUMAR
NALLAVEETTIL THARAYIL, NADUVILE MURI,
PADANILAM PO, NOORNADU.
BY ADVS.
SRI.P.PARAMESWARAN NAIR
SMT.SREELATHA PARAMESWARAN NAIR
SRI.T.S.SARATH
SMT.UMA
RESPONDENTS/DEFENDANTS:
1 SANKARANKUTTY PILLAI
KAVINTE PADEETTATHIL,
THRIKKUNNAPPUZHA THEEKKU MURI, SOORANAD SOUTH, KOLLAM
NOW WORKING AT ALSAFI DAIRY ESTABLISHMENT,
P.B.NO.580, ALBANA, K.S.A.
2 VIJAYALEKSHMI (DIED, LEGAL HEIRS IMPLEADED)
ATHIRA NILAYAM, PATHARAM, SOORANAD, KOLLAM.
3* ATHIRA SUNITH
ATHIRA NILAYAM, (KAVINTE PADEETTATHIL),
SOORANAD SOUTH, KAKKAKUNNU P.O., KOLLAM.
4* ARUN SANKAR
ATHIRA NILAYAM, (KAVINTE PADEETTATHIL),
SOORANAD SOUTH, KAKKAKUNNU P.O., KOLLAM.
5* ANJALI ARUN
ATHIRA NILAYAM, (KAVINTE PADEETTATHIL),
SOORANAD SOUTH, KAKKAKUNNU P.O., KOLLAM.
*(THE LEGAL HEIRS OF THE DECEASED SECOND RESPONDENT
ARE IMPLEADED AS ADDITIONAL RESPONDENTS 3 TO 5 VIDE
ORDER DATED 10/10/19 IN IA 1/19.)
R1 BY ADV. SRI.O.V.RADHAKRISHNAN (SR.)
R1, R3-5 BY ADV. SMT.K.RADHAMANI AMMA
RFA.No.390 OF 2003 2
R1 BY ADV. SRI.ANTONY MUKKATH
THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD ON
09.03.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RFA.No.390 OF 2003 3
JUDGMENT
Even though this matter was called more than once today, there was no representation for the appellant. I, therefore, suspect that the appellant is not interested in prosecuting this matter any further. Accordingly, this R.F.A. is dismissed for non-prosecution.
Sd/-
DEVAN RAMACHANDRAN JUDGE MC/17.3.2020