P.S.Divakaran vs P.B.Mathew
2022 Latest Caselaw 90 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
                       AS NO. 786 OF 1998 (G)
AGAINST THE JUDGMENT AND DECREE DATED 10.09.1997 IN OS No.661/1995 OF
                  I ADDITIONAL SUB COURT, KOZHIKODE
APPELLANT (PLAINTIFF IN THE TRIAL COURT):

           P.S.DIVAKARAN, S/o SEKHARAN,
           KAMALALAYAM, PERUVAYAL AMSOM AND DESOM,
           KOZHIKODE TALUK, KOZHIKODE DISTRICT.

           BY ADVS. SMT.M.R.MINI
                    SRI.C.RAMAN


RESPONDENT (DEFENDANT IN THE TRIAL COURT):

           P.B.MATHEW, S/o BENEDICT,
           THAMPADANIYIL, KOVOOR AMSOM AND DESOM,
           KOZHIKODE TALUK AND DISTRICT.

           BY ADVS. SMT.PREETHY KARUNAKARAN
                    SRI.SUNNY MATHEW




     THIS APPEAL SUITS HAVING COME UP FOR ADMISSION ON 03.01.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 A.S.No.786 of 1998          2



                         JUDGMENT

Appellant and counsel remained absent and there was

no representation. It is an appeal of the year 1998.

The litigation was started in the year 1995. This would

show what is behind it. The absence of the counsel

hence cannot be condoned. The appeal is dismissed for

non prosecution with cost of respondent.

Sd/-

P.SOMARAJAN JUDGE DMR/-