V.M.Abdhul Samad vs Kochu Thresia
2023 Latest Caselaw 6575 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MR. JUSTICE SATHISH NINAN
  TUESDAY, THE 13TH DAY OF JUNE 2023 / 23RD JYAISHTA, 1945
                        RFA NO. 335 OF 2022
   AGAINST THE JUDGMENT AND DECREE DATED 30-07-2019 IN OS
                 85/2012 OF SUB COURT, CHERTHALA.
               CMCP 95/2022 OF HIGH COURT OF KERALA
APPELLANTS/DEFENDANTS:

   1      V.M.ABDHUL SAMAD,
          S/O. MUHAMMED, VALIYAVEED, CC NO. 11/148A,
          THAMARAKULAM ROAD, FORT KOCHI P.O.
          AMARAVATHI DESOM, FORT KOCHI VILLAGE,
          ERNAKULAM DISTRICT - 682 001.
   2      K.M. ABDHUL AZES,
          S/O. K.M. MUHAMMED, KURUPPAMVEEDU, CC NO. 16/833,
          THOPPUMPADY P.O., RAMESWARAM PADINJARE MURI,
          THOPPUMPADY VILLAGE, ERNAKULAM DISTRICT - 682 005.
   3      K.I. NAZER,
          S/O. IBRAHIM, KARAYIL, CC 16/1938 C,
          AISWARYA NAGAR, THOPPUMPADY P.O., PALLURUTHY MURI,
          RAMESWARAM VILLAGE, ERNAKULAM DISTRICT - 682 005.
           BY ADVS.C.P.SAJI & RIJO DOMY


RESPONDENT/PLAINTIFF:

           KOCHU THRESIA,
           W/O. JOSEPH KUTTY, KANACHERIL NO. 18/2A, FLAT
           NO.G-2, HILL VIEW APARTMENT, BMC P.O.
           THRIKKAKKARA DESOM, VAZHAKKALA VILLAGE,
           ERNAKULAM, PIN - 682 021.
       THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD ON
13.06.2023,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                       Sathish Ninan, J.
              ==============================
                    RFA No.335 of 2022
                ==========================
           Dated this the 13th day of June, 2023

                        JUDGMENT

Learned counsel for the appellants submits that he

has no instructions from the party.

Hence the appeal is dismissed for non-prosecution

All pending interlocutory applications will stand

dismissed.

Sd/-Sathish Ninan, Judge

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