Kerala High Court
V.P.Raghavan Pillai vs M/S. Simplex Concrete Piles (India) ... on 11 November, 1986
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE THOTTATHIL B.RADHAKRISHNAN
&
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
MONDAY, THE 22ND DAY OF AUGUST 2016/31ST SRAVANA, 1938
AFA.No. 54 of 1995 ( )
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AGAINST THE JUDGMENT IN OS. NO.290/1981 OF ADDITIONAL SUB COURT,
KOTTAYAM DATED 11/11/1986.
.........
APPELLANT (1ST RESPONDENT-PLAINTIFF):
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V.P.RAGHAVAN PILLAI,
VAZHAPANALIL HOUSE, KANJIRAKKAD,
RAYONPURAM P.O., PERUMBAVOOR.
BY ADV. SRI.T.K.VENUGOPALAN.
RESPONDENTS (APPELLANTS & 2ND RESPONDENT-DEFENDANTS):
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1. M/S. SIMPLEX CONCRETE PILES (INDIA) PRIVATE LIMITED,
ENGINEERS & CONTRACTORS, BHANDARI HOUSE,
(6TH FLOOR), 91, NEHRU PALACE, NEW DELHI,
REPRESENTED BY ATTORNEY P.GUPTHA.
2. G.L. DAMANI, MANAGING DIRECTOR,
SIMPLEX CONCRETE PILES (INDIA) PRIVATE LIMITED,
VAIKUNDA, NEW DELHI-19.
3. D.H. BASU, RESIDENT ENGINEER,
NATIONAL THERMAL POWER CORPORATION LIMITED,
R.S.T.P.P.,RAMAGUNDAM-505 208.
4. PURUSHOTHAM PAREEK,
COMMERCIAL MANAGER, NATIONAL THERMAL
POWER CORPORATION LIMITED, DO. DO.
5. M.S. KUNJUMOHAMMED, MUKKADA,
MUDICKAL P.O., PERUMBAVOOR.
THIS APPEAL FROM FIRST APPEAL HAVING BEEN FINALLY HEARD
ON 22-08-2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
rs.
THOTTATHIL B.RADHAKRISHNAN &
ANU SIVARAMAN, JJ.
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A.F.A.No.54 of 1995
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Dated this the 22nd day of August, 2016
JUDGMENT
Thottathil B.Radhakrishnan, J. This is an appeal filed by the plaintiff challenging the reversal of the preliminary decree for rendition of accounts granted by the trial court. The learned single Judge had reversed the preliminary decree and had dismissed the suit. The matter remains defective in spite of several postings stretching from 1995 in this intra-court appeal. Yet, no steps have been taken. Hence, this appeal is dismissed for non-prosecution.
sd/-
Thottathil B.Radhakrishnan, Judge sd/-
Anu Sivaraman, Judge sj /True Copy/ P.A. to Judge