Jayasree vs Faziludeen
2023 Latest Caselaw 2081 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
        FRIDAY, THE 3RD DAY OF FEBRUARY 2023 / 14TH MAGHA, 1944
                        RFA (MISC)NO. 142 OF 2007
AGAINST THE ORDER DATED 04.12.2006 IN I.A.3580/2006 IN OS 67/2006
               OF PRINCIPAL SUB COURT, THIRUVANANTHAPURAM
APPELLANT:

             JAYASREE, D/O RAJESWARY, AGED 30 YEARS,
             RESIDING AT T.C.38/185, ASWATHY BHAVAN, CHALAI,,
             THIRUVANANTHAPURAM.
             BY ADVS.
             SMT.MAJIDA.S
             SRI.AJIKHAN.M


RESPONDENTS:

    1        FAZILUDEEN (PLAINTIFF)
             S/O.PAREED KUNJU, FATHIMA COTTAGE,
             KIZHUVILAM VILLAGE, ATTINGAL.
    2        SHAMSUDEEN (IST DEFENDANT)
             S/O.FAKARUBHIN, SAJINA RAINBOW, PIPPIN
             MOODU,SASTHAMANGALAM,, THIRUVANANTHAPURAM.
    3        JAYACHANDRAN (2ND DEFENDANT)
             S/O.BHASKARAN NAIR,T.C.38/1851,
             ASWATHY BHAVAN,CHENTHITTA, THIRUVANANTHAPURAM.
             BY ADVS.SRI.M.R.RAJESH-R1
                         K.RAJESH KANNAN-R2 and R3



     THIS    REGULAR   FIRST   APPEAL   HAVING   COME   UP   FOR   HEARING   ON
03.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RFA (MISC)NO. 142 OF 2007

                                2

                             JUDGMENT

The appellant and the counsel remained absent.

There was no representation. This is the second time

in which the matter came up for hearing before this

court. Today also the appellant and counsel remained

absent. The counsel for the respondents present and

ready with the matter. The appeal is of the year

2007. Now almost 15 years elapsed. As such, this

court has no other option, but to dismiss the appeal

for non prosecution. The appeal is dismissed for non

prosecution.

Sd/-

P.SOMARAJAN JUDGE msp