A.T.Thomas vs Chinnamma
2022 Latest Caselaw 9796 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                              &
         THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
  FRIDAY, THE 26TH DAY OF AUGUST 2022 / 4TH BHADRA, 1944
                MAT.APPEAL NO.651 OF 2019
AGAINST THE ORDER/JUDGMENT IN OP 24/2017 OF FAMILY COURT,
                           PALA
APPELLANT/PETITIONER:

         A.T.THOMAS
         AGED 78 YEARS
         S/O THOMAS, ANCHUKANDATHIL HOUSE, KURUMANNU
         P.O., KADANADU VILLAGE, MEENACHIL TALUK,
         KOTTAYAM DISTRICT, PIN - 686 651.

         BY ADV P.C.HARIDAS



RESPONDENT/RESPONDENT:

         CHINNAMMA
         AGED 69 YEARS
         D/O STEPHEN, THAIVELIKKAKATHU HOUSE, PULIYANNOOR
         P.O., NEYYOOR KARA, PULIYANNOOR VILLAGE,
         MEENACHIL TALUK, KOTTAYAM DISTRICT, PIN 686 573,
         NOW RESIDING AT SHACKLE BUILDINGS, ROOM NO.30
         (THAIVELIKKAKATHU HOUSE), MEVADA.P.O., MEENACHIL
         TALUK, KOTTAYAM DISTRICT.

        BY ADV SMT.M.CHANDRALEKHA


     THIS MATRIMONIAL APPEAL HAVING COME UP FOR ADMISSION
ON 26.08.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Mat.Appeal No.651 of 2019            2


                            JUDGMENT

A.Muhamed Mustaque, J.

This appeal is filed along with an application to condone

the delay of 14 days in filing the appeal.

2. It is submitted that the appellant is no more. No

steps taken to implead the legal heirs of the appellant, in

C.M.Appln. No.1 of 2019.

Hence the application to condone the delay in filing the

appeal is dismissed, and consequently, the appeal is also

dismissed as abated.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE

smp