Mathaikutty vs Thressiamma
2021 Latest Caselaw 3178 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

          THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

THURSDAY, THE 28TH DAY OF JANUARY 2021 / 8TH MAGHA, 1942

                   RSA.No.1355 OF 2015

         AS 168/2008 OF SUB COURT, KOTTARAKKARA

          OS 279/2004 OF MUNSIFF COURT, PUNALUR


APPELLANT/S:

           MATHAIKUTTY
           AGED 73 YEARS
           S/O.LUKOSE, LILLY SADANAM, AYILARA MURI,
           YEROOR VILLAGE, PATHANAPURAM TALUK.

           BY ADVS.
           SHRI.SANTHOSH P.PODUVAL
           SRI.AJEESH K.SASI

RESPONDENT/S:

     1     THRESSIAMMA
           AGED 62 YEARS
           PARAMKIMAMVILA PUTHEN VEEDU, THALAVOOR MURI,
           AYILARA, EROOR VILLAGE, PATHANAPURAM TALUK.

     2     CHACKO
           AGED 65 YEARS
           PARAMKIMAMVILA PUTHEN VEEDU, THALAVOOR MURI,
           AYILARA, EROOR VILLAGE, PATHANAPURAM TALUK.

     3     BABY
           AGED 44 YEARS
           PARAMKIMAMVILA PUTHEN VEEDU, THALAVOOR MURI,
           AYILARA, EROOR VILLAGE, PATHANAPURAM TALUK.


     THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD
ON 28.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 RSA No.1355/2015

                               ..2..




                             JUDGMENT

The learned counsel for the appellant filed a

memo dated 20.01.2021 stating that the appellant

died on 08.03.2016.

Recording the memo, the appeal stands

dismissed as abated. There would be no order as

to costs. Pending applications, if any, stand

closed.

Sd/-

N.ANIL KUMAR

JUDGE Bka/28.01.2021