Kanakamma vs Rajan K. Krishnan
2021 Latest Caselaw 20982 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR. JUSTICE P.SOMARAJAN
    WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943
                        EX.FA NO. 43 OF 2019
AGAINST THE ORDER/JUDGMENT DATED 04.11.2019 IN OS 322/2013 OF SUB
                          COURT, ALAPPUZHA
APPELLANT/PETITIONER/CLAIMANT:

          KANAKAMMA
          AGED 78 YEARS
          W/O.P.K.KUTTAPPAN, ITHITHARA HOUSE,CHERUKARA.P.O,
          ALAPPUZHA-688506.

          BY ADV BIJU ABRAHAM



RESPONDENTS/DECREE HOLDER & JUDGMENT DEBTOR/PLAINTIFF &
DEFENDANTS:

    1     RAJAN K. KRISHNAN
          S/O.KRISHNANKUTTY, AGED 69 YEARS,
          BHARATHI SAUDHAM,
          MAVILANGARA NATTAKAM VILLAGE,
          KOTTAYAM TALUK,
          KOTTAYAM DISTRICT-686013.

    2     E.K.SABU,
          AGED 50 YEARS
          S/O.P.K.KUTTAPPAN, ITHITHARA HOUSE,
          CHERUKARA.P.O, ALAPPUZHA,
          RESIDING AT KALATHIL VEEDU,
          KUZHIMATTOM.P.O,
          PANACHIKADU VILLAGE,
          KOTTAYAM DISTRICT-686533.

          BY ADVS.
          SRI.S.RANJIT (KOTTAYAM)
          SRI.GOKUL DAS V.V.H.




     THIS EXECUTION FIRST APPEAL HAVING COME UP FOR HEARING ON
06.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
   EX.FA NO. 43 OF 2019

                                 2




                           JUDGMENT

The notice of respondent No.2 is returned

with an endorsement 'not known'. It reported

that Respondent No.1 died on 21.05.2020 and a

memo to that effect also filed by the counsel.

But so far no steps were taken to implead the

legal heirs of deceased respondent No.1. Hence

the appeal stood abated as against respondent

No.1. Hence, the appeal is dismissed as

abated.

Sd/-

P.SOMARAJAN JUDGE SPV