Valiya Veetil Puthen Purayil ... vs Kayakool Muhammed Kunhi
2021 Latest Caselaw 23080 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                    THE HONOURABLE MR.JUSTICE K. BABU
    TUESDAY, THE 23RD DAY OF NOVEMBER 2021 / 2ND AGRAHAYANA, 1943
                            RSA NO. 105 OF 2012
   AGAINST THE JUDGMENT AND DECREE DATED 06.08.2011 IN AS 107/2004 OF

                  SUBORDINATE JUDGE'S COURT, PAYYANNUR

AGAINST THE JUDGMENT AND DECREE DATED 17.08.2004 IN OS 652/1998 OF MUNSIFF

                           COURT, THALIPARAMBA
   APPELLANTS/APPELLANTS/PLAINTIFFS:

        1      VALIYA VEETIL PUTHIYA PURAYIL BALAN,
               CHIRAVAKKU, TALIPARAMBU AMSOM DESOM,
               TALIPARMBA, KANNUR DISTRICT.

        2      NARAYANAN,
               RTD. BLOCK DEVELOPMENT OFFICER, CHIRAVAKKU,
               TALIPARAMBU AMSOM DESOM, TALIPARAMBA, KANNUR
               DISTRICT.

        3      DR.A.V.SUKUMARAN,S/O.CHANDUKUTTY, KANHANGAD,
               HOSDURG TALUK.

        4      MEETHALE VEETIL UNNIKRISHNAN,
               S/O.VALIYA VEETIL PUTHANPURAYIL KOMAN,
               CHIRAVAKU, TALIPARAMBA AMSOM DESOM,
               TALIPARAMBA, KANNUR DISTRICT.

               BY ADVS.
               SMT.VIDHYA. A.C
               SRI.A.C.VENUGOPAL
   RESPONDENT/RESPONDENT/DEFENDANT:

               KAYAKKOOL MUHAMMED KUNHI,
               S/O.N.U.C. MAMMU, RESIDING AT MANNA,
               BUSINESS, TALIPARAMBA AMSOM DESOM,
               P.O.TALIPARAMBA, KANNUR DISTRICT, PIN-670101.

               BY ADV SRI.V.T.MADHAVANUNNI
               SRI.V.A.SATHEESH
   THIS REGULAR SECOND APPEAL HAVING BEEN HEARD ON 23.11.2021,
   THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RSA NO. 105 of 2012


                                           2




                                     K.BABU, J.
                       -------------------------------------------
                             R.S.A. No.105 of 2012
                      ---------------------------------------------
               Dated this the 23rd day of November, 2021


                                    JUDGMENT

The learned counsel for the appellants submitted

that, she has no instructions from the appellants. The

appellants are not prepared to argue the matter.

Hence, the Regular Second Appeal is dismissed for

non prosecution.

Sd/-

K.BABU JUDGE VPK