P.Vimala vs Christudas
2022 Latest Caselaw 88 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      MONDAY, THE 3RD DAY OF JANUARY 2022 / 13TH POUSHA, 1943
                          RFA NO. 521 OF 2010
AGAINST THE JUDGMENT AND DECREE DATED 01.09.2008 IN OS 105/2000 OF
                        SUB COURT,NEYYATTINKARA
APPELLANT/DEFENDANT:

            P.VIMALA, W/O. GLADSTON,
            ROSAMOUNT,ATHIYANOOR, VENPAKAL.

            BY ADV SRI.LIJU. M.P



RESPONDENT/PLAINTIFF:

            CHRISTUDAS, S/O. KUNJAN NADAR,
            DAS BHAVAN, KANJIRAMKULAM P.O,
            KANJIRAMKULAM - 695524.

            BY ADV SRI.K.R.AVINASH (KUNNATH)




     THIS   REGULAR   FIRST   APPEAL   HAVING   COME   UP   FOR   HEARING   ON
03.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
   RFA.No.521 of 2010
                                 2




                       JUDGMENT

The sole respondent passed away years

back. So far no steps were taken to implead

the legal heirs of the deceased sole

respondent. Hence, the appeal will stand

abated.

The Regular First Appeal is dismissed as

abated.

Sd/-

P.SOMARAJAN JUDGE SPV