K.K.Sreedharan vs O.P.T.Chandra Banu
2022 Latest Caselaw 11060 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
              THE HONOURABLE MR. JUSTICE P.SOMARAJAN
   THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944
                        RFA NO. 482 OF 2004
 AGAINST THE DECREE AND JUDGMENT DATED 30/09/2003 IN O.S.NO.76 OF
                   2002 OF SUB COURT, PAYYANNUR
APPELLANT/PLAINTIFF:

          K.K.SREEDHARAN, S/O NARAYANA PODUVAL,
          ADVOCATE, `ISAVASYM', HOSPITAL ROAD, PAYYANNUR AMSOM,
          DESOM, KANNUR DISTRICT REPRESENTED BY THE POWER OF
          ATTORNEY HOLDER K.K.VENUGOPALAN.
          BY ADVS.
          SRI.ANTONY DOMINIC
          SRI.A.K.JAYASANKAR NAMBIAR
          SMT.PRIYA MAHESH
          SRI.A.M.SHAFFIQUE SR.


RESPONDENT/DEFENDANT:

          O.P.T.CHANDRA BANU,
          S/O. LATE ANANDAN, KALIKADAVU,
          BRAVIL (P.O), PILICODE,
          KASARGODE DISTRICT.

          BY ADV SRI.C.MURALIKRISHNAN


     THIS REGULAR FIRST APPEAL HAVING COME UP FOR ADMISSION ON
03.11.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RFA NO. 482 OF 2004
                               2

                          JUDGMENT

The appellant and counsel remained absent. The

appeal is of the year 2004. The absence of the

counsel cannot be condoned especially when the

counsel for the respondent present and ready with

the matter. Hence, the appeal is dismissed for non

prosecution.

Sd/-

P.SOMARAJAN JUDGE msp