Varghese vs M.N.Sunil
2021 Latest Caselaw 13456 Ker

RSA No.1205/2008                                    1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                   MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
                                    RSA NO. 1205 OF 2008

                           AS 123/2007 OF SUB COURT, PERUMBAVOOR,


                       OS.41/2005 OF THE MUNSIFF COURT, KOLENCHERY


SECOND APPELLANT/1ST APPELLANT/1ST PLAINTIFF:

            VARGHESE, S/O.PETER,AGED 52, OLIKUZHIYIL HOUSE, KAKKADU KARA,,
            THIRUVANIYOOR VILLAGE.
                    BY ADV.SRI.S.SREEKUMAR, Senior Advocate
                             SRI.S.VAIDYANATHAN

RESPONDENTS/RESPONDENTS 1 & 2 AND APPELLANT NO.2/DEFENDANTS 1 & 2 & PLAINTIFF
NO.2::

            1. M.N.SUNIL,S/O.NARAYANAN,AGED 35, MUDAKARA MOLATHU HOUSE,
               KAKKADU KARA, THIRUVANIYOOR VILLAGE,ERNAKULAM DISTRCT.
            2. LEELA, W/O.NARAYANAN, MUDAKARA MOLATHU HOUSE,
               KAKKADU KARA, THIRUVANIYOOR VILLAGE,ERNAKULAM DISTRICT.
            3. MEYNO THOMAS GEORGE, S/O.VARGHESE, OLIKUZHIYIL HOUSE,
               KAKKADU KARA,THIRUVANIYOOR VILLAGE,ERNAKULAM DISTRICT.

                R1 & R2 BY ADV.SRI.PAULY MATHEW MURICKEN
                   This REGULAR SECOND APPEAL having come up for orders on
            28.06.2021 upon perusing this Court's order dated 11.01.2021 and
            this Court's judgment dated 09.12.2019, the court on the same day
            passed the following:
                                                ORDER

Time extended as requested by the learned Munsiff, vide letter dated 03.04.2021. Intimate.

Sd/-

P.SOMARAJAN

JUDGE

28-06-2021 /True Copy/ Assistant Registrar