Sajith.D vs Sajith.D
2021 Latest Caselaw 544 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR. JUSTICE A.HARIPRASAD

                                 &

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

    THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

          Tr.Appeal(C).No.12 OF 2018 IN Tr.P(C). 287/2018

  AGAINST THE ORDER IN TPC NO.287/2018 DATED 25-07-2018 OF HIGH
                         COURT OF KERALA

APPELLANT/RESPONDENT:

             SAJITH.D
             AGED 31 YEARS, S/O.DIVYAN,VAKKAYIL HOUSE, KOTAHAVARA
             P.O.,THALAYAZHAM VILLAGE,VAIKOM TALUK - 686 143.

             BY ADVS.
             SRI.K.SHAJ
             SRI.RENJIT GEORGE

RESPONDENTS/PETITIONERS

      1      SOUMYA
             AGED 31 YEARS, D/O.MOHANAN,KAYIPURAM HOUSE,
             THEKKENADA POST,THOTTUVAKKOM, VAIKOM TALUK,KOTTAYAM
             DISTRICT,REPRESENTED BY POWER OF ATTORNEY HOLDER
             SRI.MOHANAN,AGED 56 YERS, KAYIPURAM HOUSE, THEKKENADA
             POST,THOTTUVAKKOM, VAIKOM TALUK,KOTTAYAM DISTRICT -
             686 141.

      2      MADHU P.S.
             AGED 42 YEARS, S/O.SASI,PARUTHIKKATTU
             HOUSE,KANICHAKULANGARA POST AND VILLAGE,CHERTHALA
             TALUK - 688 582.

      3      HEMA
             AGED 36 YEARS, W/O.MADHU P.S.,PARUTHIKKATTU HOUSE,
             KANICHAKULANGARA POST AND VILLAGE,CHERTHALA TALUK -
             688 582.

             R1-3 BY ADV. SMT.K.P.SANTHI

     THIS TRANSFER APPEAL(CIVIL) HAVING BEEN FINALLY HEARD         ON
07.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Transfer Appeal(C) No.12/2018           2




                            JUDGMENT

Dated this the 7th day of January 2021 ..

Heard the learned counsel for the respondents.

2. We have noticed the order passed by this

Court on 8.8.2018 that the learned counsel for the

respondents submitted that the matter in dispute

between the petitioner and the respondents had been

settled. Thereafter, so many adjournments were made.

When it is taken up today in the hearing list, there

is no representation for the appellant.

Hence, this appeal is dismissed for non

prosecution.

Sd/-

A.HARIPRASAD

JUDGE

Sd/-

P.V.KUNHIKRISHNAN

JUDGE

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