Prasannan vs M/S. Rehabilitation Plantations ...
2022 Latest Caselaw 7319 Ker

RFA NO. 49 OF 2018(INDIGENT)
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                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
        THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                       RFA NO. 49 OF 2018(INDIGENT)
AGAINST THE JUDGMENT AND DECREE DATED 21/12/2016 IN OS 15/2009 OF SUB
                              COURT, KOTTARAKKARA
APPELLANT/APPELLANT/PLAINTIFF:

            D.PRASANNAN, AGED 49 YEARS, S/O.K.DAMODARAN,
            SREE VILASAM, MANIYAR P.O., MANIYAR MURI,
            PUNALUR VILLAGE, PATHANAPURAM TALUK,
            KOLLAM DISTRICT.

            BY ADV SRI.ALEXANDER GEORGE


RESPONDENT/RESPONDENT/DEFENDANT:

            M/S. REHABILITATION PLANTATIONS LTD.,
            REPRESENTED BY ITS MANAGING DIRECTOR, REHABILITATION
            PLANTATIONS LTD., PUNALUR VILLAGE, PATHANAPURAM TALUK,
            KOLLAM DISTRICT.
            BY ADVS.
            GOVERNMENT PLEADER
            SMT.MARIAM MATHAI
            SRI.SAJI VARGHESE


     THIS   REGULAR   FIRST    APPEAL   HAVING   COME   UP   FOR   ADMISSION   ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RFA NO. 49 OF 2018(INDIGENT)
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                               JUDGMENT

The appeal is not pressed into service. A memo

to that effect is also filed. Hence, the appeal is

dismissed as not pressed.

Sd/-

P.SOMARAJAN JUDGE msp