Dr.Anni Seetharam vs Indira Devi Amma
2023 Latest Caselaw 8365 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
       TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                         RSA NO. 431 OF 2015
  AGAINST THE ORDER/JUDGMENTOS 646/2008 OF ADDITIONAL MUNSIFF COURT,
                          THIRUVANANTHAPURAM
   AS 92/2012 OF III ADDITIONAL DISTRICT COURT, THIRUVANANTHAPURAM
APPELLANT/PLAINTIFF:

           DR.ANNI SEETHARAM
           D/O.VASUDEVAN RAGHAVAN, VADAKKEY MALIKA, VENNIKKODE, VETTON
           VILLAGE, CHIRAYINKEEZHU TALUK, THIRUVANANTHAPURAM DISTRICT,
           NOW RESIDING AT VASUDEVA, T.C.14/1295, THYCAUD VILLAGE,
           JAGATHY, THIRUVANANTHAPURAM REPRESENTED BY ITS POWER OF
           ATTORNEY HOLDER INDRANATHAN, S/O.DUTHAN, NEAR S.R.SINI
           NIVAS, SOUPARNIKA, ATTINGAL VILLAGE, ATTINGAL DESOM,
           THIRUVANANTHAPURAM.
           BY ADV SRI.M.BALAGOVINDAN


RESPONDENT/DEFENDANT:

           INDIRA DEVI AMMA
           D/o SARLA DEVI AMMA, MATHRA VEEDU, T.C.26/646,
           THIRUVANANTHAPURAM - 695 001.



THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON 01.08.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                      2
      R.S.A No 431 of 2015




                              T.R RAVI,J.
                         -------------------------
                        R.S.A No 431 of 2015
                         -------------------------
                Dated this the 1st day of August,2023


                             JUDGMENT

The learned counsel for the appellant submits that, the appellant

has no instructions in the matter. The appeal is dismissed for non -

prosecution.

Sd/-

T.R.RAVI JUDGE

Asw