P.Rajendran vs P.V.Padmanabhan
2022 Latest Caselaw 1021 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR.JUSTICE K. BABU
   TUESDAY, THE 25TH DAY OF JANUARY 2022 / 5TH MAGHA, 1943
                        RSA NO. 392 OF 2008
   AGAINST THE    DECREE AND JUDGMENT DATED 21.12.2006 IN AS
       154/2004 OF III ADDITIONAL SUB COURT, KOZHIKODE
   AGAINST THE    DECREE AND JUDGMENT DATED 21.06.2002 IN OS
        183/1999 OF PRINCIPAL MUNSIFF COURT, KOZHIKODE


APPELLANT/RESPONDENT/PLAINTIFF:

            P.RAJENDRAN,
            S/O NARAYANAN,
            PEECHANARI HOUSE, B.C. ROAD,
            CHERUVANNUR AMSOM DESOM,
            KOZHIKODE TALUK AND DISTRICT

            BY ADVS.
            SRI.PHILIP ANTONY CHACKO
            SRI.M.R.MOUNEESH


RESPONDENT/APPELLANT/DEFENDANT:

            P.V.PADMANABHAN,
            S/O GOPALAN NAMBIAR,
            PUTHANVEEDU, MANATHANAM P.O.,
            KANNUR (DT.)

            BY ADVS.
            SMT.C.G.PREETHA
            SRI.P.S.SREEDHARAN PILLAI


     THIS    REGULAR   SECOND    APPEAL   HAVING   BEEN   HEARD   ON
25.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RSA NO.392 of 2008
                                           2




                                      K.BABU, J.
                        -------------------------------------------
                              R.S.A. No.392 of 2008
                       ---------------------------------------------
                     Dated this the 25th day of January, 2022


                                     JUDGMENT

The learned counsel for the appellant submitted that the

sole appellant died in 2009. A memo to that effect has

already been filed. The legal representatives of the deceased

appellant have not been brought on record. Hence, the appeal

stands abated.

Sd/-

K.BABU JUDGE VPK