Rajendran Pillai vs Sethunatha Sarma
2022 Latest Caselaw 11698 Ker

FAO (RO) No.23/2015                               1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                         THE HONOURABLE MR. JUSTICE P.SOMARAJAN
             Tuesday, the 20th day of December 2022 /29th Agrahayana, 1944

                                   FAO (RO) NO. 23 OF 2015

               A.S.NO.329/2010 OF THE ADDITIONAL DISTRICT COURT-V,KOLLAM.

                      O.S.NO.33/1995 OF THE MUNSIFF COURT, KARUNAGAPPALLY

                                              ---

   APPELLANT/2ND RESPONDENT/2ND DEFENDANT:

     RAJENDRAN PILLAI,S/O. SREEDHARAN NAIR,AGED 55 YEARS,

     RESIDING AT HOUSE NO.66, S.N.V GARDEN,

     NANCHUNDAPURAM, COIMBATORE, TAMILNADU.

        BY ADVS.M/S.K.P.SUDHEER, & ARUN MATHEW VADAKKAN,
   RESPONDENTS/APPELLANT & R1 & R3/PLAINTIFF & D1 & D3:

    1.SETHUNATHA SARMA,S/O.SANKARAN NAMPOOTHIRI,

       RESIDING AT VADASSERI ILLAM,CLAPPANA SOUTH,

       CLAPPANA VILLAGE,KOLLAM DISTRICT -690 525.

    AND OTHERS.

         BY ADV.B.KRISHNA MANI FOR R1
         BY ADVS.M/S.PRATHEESH P. & S.SEETHA FOR R2 & R3

        This First appeal from order - remand order having again come up for
   orders on 20/12/2022, upon perusing the common judgment of this court
   dated 05/09/2018 in F.A.O.Nos.23 & 30 of 2015 and this court's order daed
   18/05/2022 and the letter dated 10/11/2022 from the Addl.District &
   Sessions Judge -V, Kollam, the court on the same day passed the
   following:

                                             ORDER

Time granted as requested by the learned Addl. District and Sessions Judge-V,Kollam vide letter dated 10/11/2022.

Intimate.

20/12/2022 Sd/-P.SOMARAJAN,JUDGE

20-12-2022 /True Copy/ Assistant Registrar