Kerala High Court
K.O.Antony vs M.K.Krishnankutty Menokki on 19 December, 1999
IN THE HIGH COURT OF KERALAATERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.R.RAMACHANDRA MENON
&
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY,THE 7TH DAYOF DECEMBER 2016/16TH AGRAHAYANA,1938
RFA.No. 263 of 2004 (C)
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AGAINST THE JUDGMENT IN OS 694/1993 of I ADDL.SUB COURT, KOZHIKODE
DATED 19.12.1999
APPELLANT/PLAINTIFF : -
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K.O.ANTONY,S/O. OUSEPH,
KURUSINKAL HOUSE,
P.O. CHEVAYOOR,
CALICUT-17, KOZHIKODE DISTRICT.
BY ADVS.SMT.PREETHY KARUNAKARAN
SRI.JAYKAR.K.S.
SMT.M.R.MINI
SMT.MEENA.A.
SRI.R.RAJESH KORMATH
SRI.RAHUL VARMA
SRI.V.S.ROBIN
SMT.SANJANA R.NAIR
RESPONDENT/DEFENDANT:-
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1. M.K.KRISHNANKUTTY MENOKKI,
S/O. NANI AMMA, AGED 68YEARS,
MENMA NELLIKODE AMSOM,
KOVOOR DESOM, P.O. CHEVAYOOR,
CALICUT-17, KOZHIKODE DISTRICT. (DIED)
ADDL.R2. SANTHA MENOKI, W/o LATE M.K. KRISHNANKUTTY MENOKI,
SARASIGAM, THAYYIL, P.O. MEDICAL COLLEGE,
UMMALATHURTHAZHAM, CALICUT.
ADDL.R3. KRISHNAKUMAR,
S/o LATEM.K. KRISHNANKUTTY MENOKI,
SARASIGAM, THAYYIL, P.O. MEDICAL COLLEGE,
UMMALATHURTHAZHAM, CALICUT.
RFA.No. 263 of 2004 (C)
(THE LEGAL HEIRS OF DECEASED RESPONDENT ARE IMPLEADED AS
ADDL. RESPONDENTS 2 AND 3 VIDE ORDER DATED2.3.12 IN IA 368/11).
ADDL.R4. UMA N. BABU @ UMADEVI,
W/o LATET.C. NARENDRA BABU, AGED 41 YEARS.
ADDL.R5. SANDEEP N. BABU,
S/o LATET.C. NARENDRA BABU, AGED 19 YEARS.
ADDL.R6. SACHIN N. BABU,
S/o LATET.C. NARENDRA BABU, AGED 14 YEARS.
(THE OTHER LEGAL HEIRS OF DECEASED 1st RESPONDENT ARE
IMPLEADED AS ADDL. RESPONDENTS 4 TO 6 VIDE THE COUNTER
AFFIDAVIT FILED IN I.A 368/11 AS PER ORDER DATED2.3.12)
R1 BY ADV. SRI.K.P.DANDAPANI (SR.)
R2-R3 BY ADV. SRI.MILLU DANDAPANI
THIS REGULAR FIRST APPEAL HAVING BEEN FINALLYHEARD ON
07-12-2016 ALONG WITH AS No. 724/1999. THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
DMR/-
K.M.JOSEPH & M.L.JOSEPH FRANCIS, JJ.
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R.F.A.No.263 of 2004-C &
A.S.No.724 of 1999-F
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Dated, this the 24th day of November, 2009
J U D G M E N T
K.M.Joseph, J.
The memo filed by the learned counsel for the respondent is taken on record and the Regular First Appeal and Appeal Suit are dismissed as abated.
(K.M.JOSEPH) JUDGE.
(M.L.JOSEPH FRANCIS) JUDGE.
MS