Santha Chandran vs Sathyabhama
2022 Latest Caselaw 3520 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR.JUSTICE K. BABU
TUESDAY, THE 22ND DAY OF MARCH 2022 / 1ST CHAITHRA, 1944
                         RSA NO. 525 OF 2008
 AGAINST THE JUDGMENT AND DECREE DATED 20/01/2007 IN OS
                502/2003 OF MUNSIFF'S COURT,ALUVA
 AGAINST THE JUDGMENT AND DECREE DATED 07/08/2003 IN AS
   61/2007 OF ADDITIONAL DISTRICT COURT, NORTH PARAVUR
APPELLANTS/APPELLANTS/DEFENDANTS:

    1       SANTHA CHANDRAN,AGED 61,
            D/O GOURI AMMA, PERUMPILLY VEETTIL,
            CHETTIKULAM MURI, PARAKKADAVU VILLAGE,
            ALUVA TALUK.
    2       VIJAYAKUMAR @ RAJU, AGED 43,
            S/O SANTHA CHANDRAN, PERUMPILLY VEETTIL,
            CHETTIKULAM MURI,, PARAKKADAVU VILLAGE,
            ALUVA TALUK.
           BY ADVS.
           SRI.P.N.RAMAKRISHNAN NAIR
           SRI.AJU MATHEW
           SRI.P.VISWANATHAN


RESPONDENT/RESPONDENT/RESPONDENT:

            SATHYABHAMA, AGED 59
            W/O BALAN, KURUNKATTIL,, CHETTIKULAM MURI,
            PARAKKADAVU VILLAGE, ALUVA TALUK.
            BY ADVS.
            SRI.FIROZ K.ROBIN
            SRI.J.JULIAN XAVIER


        THIS   REGULAR    SECOND   APPEAL   HAVING    COME    UP    FOR
ADMISSION      ON   22.03.2022,    THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 RSA NO. 525 OF 2008
                                 ..2..
                                   ,




                            JUDGMENT

The learned counsel for the appellants submitted

that he has no instructions from the appellants.

Hence,the appeal is dismissed for non-prosecution.

Sd/-

K. BABU, JUDGE

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