Sugathan.K. Panicker vs Gopalakrishnan Nair
2022 Latest Caselaw 8648 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                  THE HONOURABLE MR. JUSTICE P.SOMARAJAN
         WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                               RFA NO. 90 OF 2003
AGAINST THE DECREE AND JUDGMENT IN OS 90/1998 DATED 22/1/2003 ON THE FILE
                         OF THE SUB COURT, CHERTHALA
APPELLANT/DEFENDANT IN O.S. NO.90/98 ON THE FILE OF SUB COURT CHERTHALA:

     1       SUGATHAN.K. PANICKER
             AGED 1 YEARS
             RESIDING AT RACHANAYIL, PATTANAKKADU VILLAGE, PATTANAKKADU
             MURI, CHERTHALA TALUK, ALAPPUZHA DISTRICT
             BY ADVS.
             SRI.M.A.FIROZ
             SRI.C.S.ULLAS


RESPONDENT/PLAINTIFF IN O.S. NO.90/98 ON THE FILE OF THE SUB COURT,
CHERTHALA:

     1       GOPALAKRISHNAN NAIR
             KUNNAVELI VEETIL, CHERTHALA THEKKU VILLAGE, CHERTHALA THEKKU
             MURI, ALAPPUZHA DISTRICT.
             BY ADVS.
             SRI.S.P.ARAVINDAKSHAN PILLAY
             SMT.N.SANTHA



     THIS    REGULAR   FIRST   APPEAL   HAVING   COME   UP   FOR   ADMISSION   ON
06.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.F.A. NO.90 OF 2003
                                   2




                             JUDGMENT

Dated this the 06th day of July, 2022

It is submitted by the learned Counsel

that the sole respondent passed away years

back. The appellant also reported dead.

Hence, appeal stood abated. Hence, dismissed

as abated.

Sd/-

P. SOMARAJAN

JUDGE SKP/6-7