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V.Ramakrishnan Nair And Others vs Saina And Others
2021 Latest Caselaw 20309 Ker

Citation : 2021 Latest Caselaw 20309 Ker
Judgement Date : 30 September, 2021

Kerala High Court
V.Ramakrishnan Nair And Others vs Saina And Others on 30 September, 2021
MJC No.533/2011                                 1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
                  Thursday, the 30th day of September 2021 / 8th Aswina, 1943
                            MJC NO. 533 OF 2011 IN RSA.NO.604/2004


                        O.S.No.4/1994 OF THE SUB COURT, KOTTARAKKARA.

                        RFA.No.133/2003 OF THE DISTRICT COURT, KOLLAM.

   APPLICANTS/APPELLANTS:

          1.V.RAMAKRISHNAN,S/O.VELAYUDHAN,AGED 65 YEARS, RETD.GOVT SERVANT,LAL
          BHAVAN,MULLIKKAD,    CHIRAVOOR MURI,CHITHARA VILLAGE,KOLLAM.
          2.OMANA,W/O.V.RAMAKRISHNAN,LAL BHAVAN,MULLIKKAD,CHIRAVOOR
          MURI,CHITHARA VILLAGE,KOLLAM.
          3.MANGLAL V.R.,S/O.OMANA, KRISHNA, MULLIKKAD,CHIRAVOOR MURI,CHITHARA
          VILLAGE,KOLLAM.
          4.ANILAL V.R.,S/O.OMANA, UTHRADAM, MULLIKKAD,CHIRAVOOR MURI,CHITHARA
          VILLAGE,KOLLAM.
          5.AJITHLAL V.R.,S/O.OMANA, LAL BHAVAN, MULLIKKAD,CHIRAVOOR
          MURI,CHITHARA VILLAGE,KOLLAM.


   RESPONDENTS/RESPONDENT:


          1.SAINA,D/O.LEELA,KARIKKATHIL VEEDU,MULAYARAKONAM MURI,NILAMEL
          VILLAGE.
          2.R.SHEEJA,D/O.LATE RAMAKRISHNAN,KUZHIVILA VEEDU,KARIYARA
          MURI,CHITHARA VILLAGE,KOLLAM.
          3.R.SABIN, S/O.LATE RAMAKRISHNAN,KUZHIVILA VEEDU,KARIYARA
          MURI,CHITHARA VILLAGE,KOLLAM.
          4.R.STAILY,S/O.LATE RAMAKRISHNAN,KUZHIVILA VEEDU,KARIYARA
          MURI,CHITHARA VILLAGE,KOLLAM.
          5.LEELA,W/O.LATE RAMAKRISHNAN,KUZHIVILA VEEDU,KARIYARA MURI,CHITHARA
          VILLAGE,KOLLAM.
          6.BABU RAJAN,S/O.KUNJU RAMAN,KARIKKATHIL VEEDU,MULAYARAKONAM
          MURI,NILAMEL VILLAGE, KOLLAM.
          7.SUGATHAN,S/O.SADASIVAN,NEDUMPACHA PUTHEN VEEDU,KARIYARA
          MURI,KARIYARA VILLAGE.
          8.MADHUSOODANAN,S/O.CHELLAPPAN,NEDUMPACHA PUTHEN VEEDU,KARIYARA
          MURI,KARIYARA VILLAGE.
          9.MINIMOL,D/O.PRABHA,K.M.P.HOUSE,KALLUVETTAMKUZHY, CHITHARA MURI,
          CHITHARA VILLAGE.
          10.PRABHA,D/O.BHARATHY,NEDUMPACHA PUTHEN VEEDU,KARIYARA
          MURI,CHITHARA VILLAGE, KOLLAM.
 MJC No.533/2011                               2/2

        Miscellaneous Jurisdiction Case praying that in the circumstances
   stated in the affidavit filed therewith the High Court be pleased to
   restore the above case into file, in the interest of justice.




        This MJC coming on for orders upon perusing the MJC and the
   affidavit filed in support thereof and this Court's judgment dated
   25-10-2011 in RSA-604/2004 and upon hearing the arguments of Sri. M.K.
   Chandramohan        Das,     Advocate       for    Petitioners       &
   Sri.K.P.Satheesan,    Sri.K.K.Gopinathan    Nair,  Sri.M.R.Jayaprasad
   and Sri.K.K.Rajeev, Advocates for respondents 1,2 and 4 to 6 and Sri.
   V.E.Abdul Gafoor and Sri. Mohammed Savad, Advocates for the 9th
   respondent, the Court passed the following:
                                     ORDER

No representation for the petitioners. Service not complete in MJC. No fresh steps seen taken. Petitioners called absent. MJC dismissed for default.

Sd/- N.ANIL KUMAR JUDGE

30-09-2021 /True Copy/ Assistant Registrar

 
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