Kasthuri Shenoy vs P.Gokulnath Nai
2022 Latest Caselaw 1407 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
                THE HONOURABLE MR.JUSTICE K. BABU
   TUESDAY, THE 1ST DAY OF FEBRUARY 2022 / 12TH MAGHA, 1943
                      RSA NO. 496 OF 2009
    AGAINST THE JUDGMENT AND DECREE IN AS 24/2005 OF   SUB
                          COURT,KOCHI
 AGAINST THE JUDGMENT AND DECREE IN O.S 304/2002 OF PRINCIPAL
                   MUNSIFF COURT, PERUMBAVOOR
APPELLANT IN R.S.A - APPELLANT NO.2 IN A.S - L.R. OF DEFENDANT
NO.1 IN SUIT:


          KASTHURI SHENOY,W/O.SURENDRA SHENOY,
          C.C.NO.IV/1200, GOSRI STREET, NORTH, CHERLAI,
          KOCHI - 2.

         BY ADVS.
         SRI.K.JAYAKUMAR
         SRI.N.AJITH
         SMT.GEETHA P.MENON
         SRI.P.B.KRISHNAN
         SRI.P.M.NEELAKANDAN
         SRI.R.SURAJ KUMAR


RESPONDENTS IN R.S.A - RESPONDENTS 2 TO 5 IN A.S - PLAINTIFF
NO.2, DEFENDANTS 2 AND 3 IN SUIT AND L.R OF PLAINTIFF NO.1:

    1     P.GOKULNATH NAIK,S/O.LATE PADMANABHA NAIK,
          RESIDING AT H.NO.CC.I.1191, GOSRI STREET, NORTH
          CHERLAI, KOCHI - 2.

    2     CORPORATION OF COCHIN, REPRESENTED BY
          ITS SECRETARY,OFFICE OF THE CORPORATION,
          ERNAKULAM,KOCHI - 2.

    3     THE ASSISTANT EXECUTIVE ENGINEER,
          CORPORATION OF COCHIN, ZONAL OFFICE, FORTCOCHIN.

    4     GOPINATH NAIK,S/O.LATE PADMANABHA NAIK,
          H,.NO.CC.IV/1191,GOSRI STREET, NORTH CHERLAI,KOCHI.
 RSA NO. 496 OF 2009
                                  ..2..
                                    ,



          BY ADVS.
           R1 AND R4 BY SRI.G.KRISHNAKUMAR
          R2 AND R3 BY SRI.K.ANAND, SC, COCHIN CORPN.


      THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION
ON   01.02.2022,   THE   COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 RSA NO. 496 OF 2009
                             ..3..
                               ,




                       JUDGMENT

The learned counsel for the appellant Shri. Prasanth

Kumar submitted that the sole appellant died on

24.08.2021. The legal representatives of the deceased

appellant have not been brought on the party array till

date. Hence, the appeal stands abated.

Sd/-

K. BABU, JUDGE

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