M/S.Janatha Steel Mills (P) Ltd vs State Of Kerala
2023 Latest Caselaw 4715 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                       THE HONOURABLE MRS. JUSTICE M.R.ANITHA

             WEDNESDAY, THE 12TH DAY OF APRIL 2023 / 22ND CHAITHRA, 1945

                                 RSA NO. 677 OF 2003

    AGAINST THE ORDER/JUDGMENT IN AS 54/1999 OF II ADDITIONAL SUB COURT,KOZHIKODE

                OS 296/1996 OF II ADDITIONAL MUNSIFF COURT, KOZHIKODE

APPELLANT/APPELLANT/PLAINTIFF:

               M/S.JANATHA STEEL MILLS (P) LTD
               DUTT SAW MILL ROAD, KALLAI REPRESENTED BY ITS DIRECTOR K.E. MOIDU
               BY ADV SRI.C.P.MOHAMMED NIAS


RESPONDENTS/RESPONDENTS/DEFENDANTS:

               THE STATE OF KERALA,
1              REPRESENTED BY ITS DISTRICT COLLECTOR,
               KOZHKODE.

2.             THE ASST. EXECUTIVE ENGINEER, IRRIGATION SOUTH SUB DIVISION,
               KOZHIKODE

        THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD ON 12.04.2023, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.S.A.No.677/2003                 2




                              JUDGMENT

This appeal has been filed against the judgment and decree

in A.S.No.54/2009 on the file of Additional Subordinate Judge's

Court-II, Kozhikode, which arose out of the judgment and decree

in O.S.No.296/1996 on the file of Additional Munsiff's Court-II,

Kozhikode.

2. When case came up for hearing, there is no

representation for the appellant.

3. Hence, appeal dismissed for default.

Sd/-

                                                        M.R.ANITHA
SHG                                                     JUDGE