Kerala High Court
Attingal vs By Advs.Sri.Nagaraj Narayanan
Author: A. Hariprasad
Bench: A.Hariprasad
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.HARIPRASAD
FRIDAY, THE 16TH DAY OF MARCH 2018 / 25TH PHALGUNA, 1939
RSA.No. 1281 of 2008
AGAINST THE JUDGMENT & DECREE DATED 21-07-2007 IN AS 65/2000 of SUB COURT,
ATTINGAL
AGAINST THE JUDGMENT & DECREE DATED 31-03-2000 IN OS 132/1996 of MUNSIFF COURT,
ATTINGAL
APPELLANT/APPELLANT/PLAINTIFF
GURUDAS, S/O.VELAYUDHAN, THURUTHIMON
PUTHEN VEEDU, THANNIYAM, ANAKUDI MURI,
KALLARA VILLAGE.
BY ADVS.SRI.NAGARAJ NARAYANAN
SRI.BINOJ C.AUGUSTINE
SRI.RAJAN VELLOTH
SRI.SAIJO HASSAN
SRI.SABU SREEDARAN
RESPONDENTS/RESPONDENTS/DEFENDTNAS:
1. GOPALA KRISHNAN, S/O.PADMANABHAN,
'GAYATHRI', KESAVAPURAM DESOM, VELLALOOR VILLAGE.
2. A.P.RAJA ALIAS RAJENDRAN, T.D.A.COMPLEX,
SHOP NO.23, ATTAKULANGARA, THIRUVANANTHAPURAM.
R1 BY ADV. SRI.G.S.REGHUNATH
THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD ON 16-03-2018,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
A. HARIPRASAD, J.
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R.S.A.No.1281 of 2008
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Dated this the 16th day of March, 2018
JUDGMENT
In the light of dismissal of C.M.Application No.1006 of 2008, this appeal is also dismissed.
All pending interlocutory applications will stand dismissed.
Sd/-
A. HARIPRASAD
JV JUDGE