P.Sreeramanan vs Radhamma @ Omana
2021 Latest Caselaw 11913 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MRS. JUSTICE MARY JOSEPH

     FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

                           RFA.No.375 OF 2010

AGAINST THE JUDGMENT AND DECREE DATED 10.09.2009 IN O.S.NO.55/2006
                    OF SUB COURT, MAVELIKKARA


APPELLANT/2ND DEFENDANT:

             P.SREERAMANAN, S/O. PARAMESWARAN PILLAI
             RESIDING AT PULIMOTTIL HOUSE, ERUVA KIZHAKKU MURI,
             PATHIYOOR VILLAGE, KARTHIKAPPALLY TALUK, KAYAMKULAM,
             ALAPPUZHA DISTRICT.

             BY ADVS.
             SRI.R.RAJASEKHARAN PILLAI
             SMT.SABINA JAYAN

RESPONDENTS/PLAINTIFF AND 1ST DEFENDANT:

      1      RADHAMMA @ OMANA,
             AGED 85, D/O.PARAMESWARAN PILLAI,
             RESIDING AT PADIPPURACKAL HOUSE (GOPI SADANAM),
             MATTAM SOUTH, KANNAMANGALAM VILLAGE,
             MAVELIKARA TALUK.

      2      NARAYANA PILLAI, S/O.PARAMESWARAN PILLAI,
             RESIDING AT PULIMOTTIL HOUSE, ERUVA KIZHAKKU MURI,
             PATHIYOOR VILLAGE, KARTHIKAPPALLY TALUK, KAYAMKULAM.

             R1 BY ADVS. SRI.A.BALAGOPALAN
                         SRI.A.RAJAGOPALAN
                         SRI.M.N.MANMADAN
                         SRI.M.S.IMTHIYAZ AHAMMED
                         SMT.P.SEENA

     THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD         ON
09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RFA.No.375 OF 2010                 2




                                JUDGMENT

Dated this the 9th day of April, 2021

Sri.A.Balagopalan, the learned counsel for the 1st

respondent has submitted that the sole appellant in the case

expired on 28.03.2020. No steps are seen taken to implead the

legal representatives. No representation was there for the

appellant.

In that event, the appeal stands abated.

Sd/-

MARY JOSEPH

JUDGE NAB