Sugathan vs Chamunni
2022 Latest Caselaw 8945 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE P.SOMARAJAN
       THURSDAY, THE 7th DAY OF JULY 2022 / 16TH ASHADHA, 1944
                          RFA NO. 139 OF 2021 (D)
 AGAINST THE JUDGMENT & DECREE DATED 22.11.1999 IN OS No.77/1992 OF
                       PRINCIPAL SUB COURT, PALAKKAD
APPELLANT/DEFENDANT:

            SUGATHAN, AGED 67 YEARS,
            S/o C.P.SUKUMARAN, AGRICULTURIST,
            RESIDING AT ANACHIRAKALAM, PANANGATTIRI,
            ELAVANCHERRY, CHITTUR TALUK,
            PALAKKAD DISTRICT-678 506.

            BY ADVS. T.C.SURESH MENON
                     P.S.APPU


RESPONDENT/PLAINTIFF:

            CHAMUNNI, AGED 81 YEARS,
            S/o CHENTHI, BUSINESS AND AGRICULTURIST,
            RESIDING AT CHETTIARPADAM, PALLASSENA,
            CHITTUR TALUK, PALAKKAD DISTRICT-678 505.

            BY ADVS. C.K.VIDYASAGAR
                     K.R.MONISHA




     THIS   REGULAR   FIRST   APPEAL   HAVING   COME   UP   FOR   ADMISSION   ON
07.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RFA No.139 of 2021                  2




                              JUDGMENT

The delay condonation application was dismissed.

Hence, the appeal is dismissed as time barred.

Sd/-

P.SOMARAJAN JUDGE DMR/-