Benson vs Punneliparampil Antony Roy
2023 Latest Caselaw 13276 Ker

Kerala High Court

Benson vs Punneliparampil Antony Roy on 15 December, 2023

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
          THE HONOURABLE MRS. JUSTICE C.S. SUDHA
 FRIDAY, THE 15TH DAY OF DECEMBER 2023 / 24TH AGRAHAYANA,
                           1945
                   RFA NO. 104 OF 2004
 AGAINST THE JUDGMENT DATED 11.12.2002 IN OS 125/1997 OF
           THE SUBORDINATE JUDGE, IRINJALAKUDA.
APPELLANT/DEFENDANT:

         BENSON, S/O.MAVELI VARGHESE,
         KALLETUMKARA VILLAGE, MUKUNDAPURAM TALUK,
         REPRESENTED BY POWER OF ATTORNEY, NELSON S/O.
         MAVELI VARGHESE, KALLETUMKARA VILLAGE,
         MUKUNDAPURAM TALUK.

         BY ADV SRI.K.G.BALASUBRAMANIAN



RESPONDENT/PLAINTIFF:

         PUNNELIPARAMPIL ANTONY ROY,
         (ROY ANTONY), THAZEKKAD VILLAGE, MUKUNDAPURAM
         TALUK, REPRESENTED BY POWER OF ATTORNEY, VARGHESE
         S/O. VENNATTUPARAMPIL JOHNY, KOTTANALLUR VILLAGE,
         MUKUNDAPURAM TALUK.

         BY ADVS.
         SRI.K.S.BHARATHAN
         GOVERNMENT PLEADER



     THIS REGULAR FIRST APPEAL HAVING COME UP FOR FINAL
HEARING ON 15.12.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 R.F.A.No.104 of 2004
                                            2




                                   C.S.SUDHA, J.
                  -------------------------------------------------------
                               R.F.A.No. 104 of 2004
                   ----------------------------------------------------
                   Dated this the 15th day of December, 2023


                                  JUDGMENT

Both sides are represented. It is submitted that the appeal is abated.

Hence the appeal is dismissed as abated.

Sd/-

C.S.SUDHA JUDGE ak