K.B. Nair vs Malini
2022 Latest Caselaw 2600 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MRS. JUSTICE SHIRCY V.
       FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943
                         RSA NO. 661 OF 2020
 AGAINST THE JUDGMENT AND DECREE DATED 23.09.2017 IN OS 622/2011 OF
                    PRINCIPAL SUB COURT, PALAKKAD
 AGAINST THE JUDGMENT AND DECREE     DATED 30.06.2020 IN AS 200/2017 OF
               III ADDITIONAL DISTRICT COURT, PALAKKAD


APPELLANT/APPELLANT/DEFENDANT :-

           K.B. NAIR
           S/O. KAMALAM AMMA,
           AGED 74 YEARS
           RETD. EXECUTIVE,
           RESIDING AT SHABALA HOUSE, MALAMPUZHA ROAD,
           PUTHUR, PALAKKAD TALUK AND DISTRICT, PIN - 678001.

           BY ADV RAJESH SIVARAMANKUTTY


RESPONDENT/RESPONDENT/PLAINTIFF :-

           MALINI
           D/O. KAMALAM AMMA,
           AGED 67 YEARS
           RESIDING AT SHABALA HOUSE,
           MALAMPUZHA ROAD, PUTHUR, PALAKKAD TALK AND DISTRICT,
           PIN - 678001.

           BY ADV P.K.MOHANAN(PALAKKAD)


     THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
04.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RSA NO. 661 OF 2020
                                 2




                           JUDGMENT

It is reported by both sides that the sole appellant

expired on 25.11.2021. No steps was taken to implead the legal

heirs of the appellant.

Accordingly, this appeal stands abated.

Sd/-

SHIRCY V.

JUDGE SMA