Saileshkumar vs Raju And Another
2022 Latest Caselaw 6530 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE P.SOMARAJAN
         WEDNESDAY, THE 8TH DAY OF JUNE 2022 / 18TH JYAISHTA, 1944
                         EX.FA NO. 55 OF 2008 (E)
AGAINST THE ORDER DATED 04.09.2008 IN E.A.No.1752/05 IN E.A.No.664/05
    IN E.P.No.260/02 IN     OS No.248/1997 OF PRINCIPAL SUB   COURT,
                               IRINJALAKUDA
APPELLANT IN EX.FA/PETITIONER IN E.A./THIRD PARTY TO E.P:

              SAILESHKUMAR, S/o KALLADA RAMAKRISHNAN,
              THANISSERY DESOM, MANAVALASSERY VILLAGE,
              MUKUNDAPURAM TALUK.

              BY ADVS. SRI.K.JAYAKUMAR
                       SRI.P.B.KRISHNAN


RESPONDENTS IN EX.FA./RESPONDENTS IN E.A./DECREE HOLDER & JUDGMENT
DEBTOR IN E.P:

     1        RAJU, S/o KALLIYATHU RAMAN,
              VALLUKUNNATHUSSERY DESOM, CHEVOOR VILLAGE,
              THRISSUR TALUK.

     2        SREEDHARAN, S/o THAIVALAPPIL KUNJAYYAPPAN,
              THALIYAKONAM DESOM, MADAYIKONAM VILLAGE,
              MUKUNDAPURAM TALUK.

              R1 BY ADVS. SRI.P.VISWANATHAN
                          SRI.AJITH VISWANATHAN




     THIS EXECUTION FIRST APPEAL HAVING COME UP FOR ADMISSION ON
08.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 EX FA No.55 of 2008               2



                               JUDGMENT

Both the respondents reported dead. It is submitted

that there is no response from the party, though three

separate letters were issued to the party concerned.

Appeal stood abated. Hence, the appeal is dismissed as

abated.

Sd/-

P.SOMARAJAN JUDGE DMR/-