K.Sasikala vs T.K.Shylaja
2023 Latest Caselaw 7713 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
         THE HONOURABLE MR. JUSTICE SATHISH NINAN
  FRIDAY, THE 14TH DAY OF JULY 2023 / 23RD ASHADHA, 1945
                 RFA (INDIGENT) NO. 269 OF 2019
    AGAINST THE JUDGMENT AND DECREE DATED 20-3-2019 IN
             OS 76/2017 OF THE SUB COURT, KOZHIKODE
APPELLANT / PLAINTIFF:

         K.SASIKALA,
         AGED 49 YEARS
         D/O.LATE MADHAVAN, KOYISSERY HOUSE, PANICKER
         ROAD PO, NADAKKAVU, KOZHIKKODE, PIN-673011.
         BY ADVS.
         SANTHAN V.NAIR
         SMT.MARGERET K. JAMES

RESPONDENTS / DEFENDANTS:
    1     T.K.SHYLAJA,
          AGED 53 YEARS
          SWASTHAM, D/O.THIRUTHIKUNNUMMAL MADHAVAN,
          RESIDING AT ERANHIKKATTUPARAMBU, PUTHIYANGADI
          AMSOM AND DESOM, P.O.PUTHIYANGADI, KOZHIKODE,
          PIN-673005.
    2     PRESIDENT,
          KARANNOOR SERVICE CO-OPERATIVE BANK, ERANJIKKAL
          BRANCH, KOZHIKODE.
    3     SECRETARY,
          KARANNOOR SERVICE CO-OPERATIVE BANK, ERANJIKKAL
          BRANCH, KOZHIKODE.
          BY ADVS.
          SRI.P.T.MOHANKUMAR      - R1
          SRI.M.G.ASHOKAN         - R2 AND R3
          SRI.C.M.ANDREWS         - R1
          SRI.SHYAM PADMAN        - "
          SMT.BOBY M.SEKHAR       - "
          SMT.IRENE PARAMEL       - "
          SHRI.BALAMURALI K.P.    - "
          SMT.CHRISTEENA P GEORGE - "
THIS REGULAR FIRST APPEAL HAVING COME UP FOR ADMISSION ON
14.07.2023,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 R.F.A (Indigent).No.269 of 2019

                            -:    2    :-




                      Sathish Ninan, J.
              ==============================
              R.F.A (Indigent).No.269 of 2019
                 ==========================
           Dated this the 14th day of July, 2023


                             JUDGMENT

The appeal was listed on 05/07/2023. On that

day there was no representation for the appellant

and the matter was listed to this day. Today also

there is no representation for the appellant.

The appellant is called absent.

The appeal is dismissed for non-prosecution.

Sd/-

Sathish Ninan, Judge rsr