Balasubramanyan vs Chamiyar
2022 Latest Caselaw 9586 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
              THE HONOURABLE MR. JUSTICE P.SOMARAJAN
     THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
                         AS NO. 423 OF 1999
AGAINST THE JUDGMENT AND DECREE DATED 31.10.1998 IN OS 57/1992 OF
                   PRINCIPAL SUB COURT, PALAKKAD


APPELLANTS/PLAINTIFFS 3 TO 7:(PLAINTIFFS 1 AND 2 DIED. LEGAL
REPRESENTATIVES ARE PLAINTIFFS 3 TO 7:
     1     BALASUBRAMANYAN, S/O.LATE KUNJUNNI, PULICHIKKODE VEEDU,
           KAVILPAD AMSOM, PALAKKAD TALUK.
     2     KRISHNADASAN,S/O.LATE KUNJUNNI, PULICHIKKODE VEEDU,
           KAVILPAD AMSOM, PALAKKAD TALUK.
     3     PRAMODE, S/O.LATE KUNJUNNI, PULICHIKKODE VEEDU,
           KAVILPAD AMSOM, PALAKKAD TALUK.
     4     P.K.KUNJULAKSHMI,W/O.SWAMINATHAN, THEKKEDESOM,
           NALLEPPULLI VILLAGE CHITTUR TALUK.
     5     P.K.VIJAYAKUMARI, W/O.MANI, KOVALANMUKKU, KUZHALMANNAM,
           AMSOM, ALATHUR TALUK.
           BY ADVS.
           N.SUKUMARAN (SR.)
           SAJI VARGHESE T.G
           S.SHYAM


RESPONDENTS/DEFENDANTS

    1     CHAMIYAR, S/O.CHIPRA, PULICHIKKODE VEEDU,
          MUTTIKULANGARA, PUDUPPARIYARAM AMSOM, PALAKKAD TALUK.
    2     VISALAKSHI, W/O.CHAMIYAR, RESIDING AT PULICHIKKODE
          VEEDU, MUTTIKULANGARA, PUDUPPARIYARAM AMSOM,
          PALAKKAD TALUK.
    3     MOHANDAS, S/O.CHAMIYAR, RESIDING AT PULICHIKKODE VEEDU,
          MUTTIKULANGARA, PUDUPPARIYARAM AMSOM, PALAKKAD TALUK.
          (DIED)

          IT IS RECORDED THAT R3 DIED AND THAT R1,R2 & R4 TO R8
          WHO ARE ALREADY IN THE PARTY ARRAY ARE THE LEGAL
          REPRESENTATIVE OF THE DECEASED R3 AS PER ORDER IN IA
          2691/10 DATED 22/7/10.
    4     ANANDHAVALLI,W/O.MOHANDAS, RESIDING AT PULICHIKKODE
          VEEDU, MUTTIKULANGARA, PUDUPPARIYARAM AMSOM,
          PALAKKAD TALUK.
    5     SEDHU, S/O.CHAMIYAR, RESIDING AT PULICHIKKODE VEEDU,
          MUTTIKULANGARA, PUDUPPARIYARAM AMSOM, PALAKKAD TALUK.
 AS NO. 423 OF 1999
                                    2

    6        GIRISH, S/O.CHAMIYAR, RESIDING AT PULICHIKKODE VEEDU,
             MUTTIKULANGARA, PUDUPPARIYARAM AMSOM, PALAKKAD TALUK.
    7        RADHIKA, D/O.CHAMIYAR, RESIDING AT PULICHIKKODE VEEDU,
             MUTTIKULANGARA, PUDUPPARIYARAM AMSOM, PALAKKAD TALUK.
    8        PADMAJA,D/O.LATE CHAMIYAR, PULICHIKKODE VEEDU,
             MUTTIKULANGARA, PUDUPPARIYARAM AMSOM, PALAKKAD TALUK.
             BY ADVS.
             V.CHITAMBARESH (SR.)
             KRISHNA PRASAD. S


        THIS APPEAL SUITS HAVING COME UP FOR HEARING ON 25.08.2022,
ALONG    WITH   AS.76/2000,   687/2000,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 AS NO. 423 OF 1999
                                 3

                            JUDGMENT

The appellants and the counsel remained absent.

The appeal is of the year 1999, almost 22 years were

elapsed. Hence, the appeal is dismissed for non

prosecution.

Sd/-

P.SOMARAJAN JUDGE msp