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Mohandas vs Ajithkumar
2023 Latest Caselaw 1898 Ker

Citation : 2023 Latest Caselaw 1898 Ker
Judgement Date : 1 February, 2023

Kerala High Court
Mohandas vs Ajithkumar on 1 February, 2023
FAO NO. 302 OF 2012
                                     1

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR. JUSTICE P.SOMARAJAN
         WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944
                            FAO NO. 302 OF 2012
AGAINST THE ORDER DATED 14/11/2011 IN I.A.NO.1017/2011 IN AS 133/2008
                          OF DISTRICT, ALAPPUZHA
APPELLANT/PETITIONER/PLAINTIFF:

              M.K.MOHANDAS,
              AGED 58 YEARS, S/O.KESAVAN, MAYITHARA PUTHENPURAYIL,
              MAYITHARA MARKET P.O., CHERTHALA, ALAPPUZHA DISTRICT.
              BY ADVS.
              SRI.R.SURAJ KUMAR
              SRI.SUNIL J.CHAKKALACKAL


RESPONDENTS/CR.PETITIONER/DEFENDANT/LEGAL REPRESENTATIVES OF DECEASED
1ST DEFENDANT:

     1        AJITHKUMAR, S/O.SOMANATHAN, THEKKEVELIL VEETTIL, MAYITHARA
              MARKET P.O., CHERTHALA, ALAPPUZHA DISTRICT-688548
     2        SAGARIKA SOMANATHAN, W/O.LATE SOMANATHAN, THEKKEVELIL
              VEETTIL, MAYITHARA MARKET P.O., CHERTHALA,
              ALAPPUZHA DISTRICT-688548
     3        AMBIKA, D/O.LATE SOMANATHAN, THEKKEVELIL VEETTIL, MAYITHARA
              MARKET P.O., CHERTHALA, ALAPPUZHA DISTRICT-688548
     4        BEENA, D/O.LATE SOMANATHAN, THEKKEVELIL VEETTIL, MAYITHARA
              MARKET P.O., CHERTHALA, ALAPPUZHA DISTRICT-688548
     5        SEENA, D/O.LATE SOMANATHAN, THEKKEVELIL VEETTIL, MAYITHARA
              MARKET P.O., CHERTHALA, ALAPPUZHA DISTRICT-688548

              BY ADV SRI.T.JAYAKRISHNAN-R1,R2,R4 AND R5


     THIS FIRST APPEAL FROM ORDERS HAVING COME UP FOR ADMISSION ON
01.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 FAO NO. 302 OF 2012
                                    2

                                 JUDGMENT

The appeal stood hopelessly barred by limitation.

Hence, the appeal is dismissed as barred by limitation.

Sd/-

P.SOMARAJAN JUDGE msp

 
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