Sadanandini Channatti vs Sudharma
2021 Latest Caselaw 3619 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

              THE HONOURABLE MR. JUSTICE GOPINATH P.

     MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942

                        RSA.No.306 OF 2013

   AGAINST THE ORDER/JUDGMENT IN AS 68/2008 DATED 31-10-2012 OF
             ADDITIONAL DISTRICT COURT-I,MAVELIKKARA

  AGAINST THE ORDER/JUDGMENT IN OS 293/2000 DATED 30-06-2006 OF
                      MUNSIFF COURT,HARIPAD


APPELLANT/APPELLANT/DEFENDANT:

             SADANANDINI CHANNATTI
             AGED 74 YEARS
             D/O.NANI CHANNATTI,
             PADAVUNKAL PADEETATHIL HOUSE,
             CHINGOLI MURI IN CHINGOLI VILLAGE,
             CHINGOLI P.O., KARTHIKAPALLY TALUK,
             ALAPPUZHA DISTRICT, PIN 690 532.

             BY ADV. SRI.B.RENJITHKUMAR

RESPONDENT/RESPONDENT/PLAINTIFF:

             SUDHARMA
             AGED 44 YEARS
             D/O.CHELLAMMA,
             PERATHU THARAYIL HOUSE,
             CHINGOLI MURI IN CHINGOLI VILLAGE,
             CHINGOLI P.O., KARTHIKAPALLY TALUK,
             ALAPPUZHA DISTRICT, PIN 690 532.


     THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD         ON
01.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RSA.No.306 OF 2013

                                 2




                              JUDGMENT

Dated this the 1st day of February 2021

The learned counsel for the appellant

filed a memo informing that the appellant

in the RSA is no more and that he has no

instruction to implead the legal

representatives of the deceased appellant.

The appeal abates and is accordingly

dismissed.

Sd/-

GOPINATH P.

JUDGE

Sn