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Rosamma Joseph vs T.F. Varghese
2023 Latest Caselaw 2868 Ker

Citation : 2023 Latest Caselaw 2868 Ker
Judgement Date : 1 March, 2023

Kerala High Court
Rosamma Joseph vs T.F. Varghese on 1 March, 2023
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR. JUSTICE P.SOMARAJAN
         WEDNESDAY, THE 1ST DAY OF MARCH 2023 / 10TH PHALGUNA, 1944
                            AS NO. 270 OF 2002
AGAINST THE JUDGMENT AND DECREE DATED 10.8.2000 IN O.S.NO.1034/1986 OF
                     II ADDITIONAL SUB COURT,THRISSUR


APPELLANTS:

     1        ROSAMMA JOSEPH,
              W/O.LATE T.F.JOSEPH,
              THOPPIL HOUSE, KURUPPAM ROAD,
              THRISSUR.
     2        PUSHPAM MATHEW,
              REP. BY 1ST APPELLANT
              (POWER OF ATTORNEY HOLDER) ROSAMMA JOSEPH,
              W/O.LATE T.F.JOSEPH,
              THOPPIL HOUSE, KURUPPAM ROAD,
              THRISSUR.
     3        FRANCIS THOPPIL,
              DIAS PEREIRA NAGAR
              H I FLAT NO.1, NAIGAON, VASAI (DIST.),
              BOMBAY.
     4        JOSE JOSEPH,
              S/O. LATE T.F. JOSEPH
              THOPPIL HOUSE, KURUPPAM ROAD,
              THRISSUR.
              BY ADVS.
              SMT.SHAHNA KARTHIKEYAN
              SRI.M.P.SREEKRISHNAN


RESPONDENT/PLAINTIFF:

              T.F. VARGHESE,
              S/O.LATE T.O.FRANCIS,
              THOPPIL HOUSE, MANALUR,
              TRICHUR DISTRICT,
              THRISSUR TALUK.
              BY ADVS.
              SRI.P.GOPAL
              SRI.P.G.PARAMESWARA PANICKER SR.


     THIS APPEAL SUITS HAVING COME UP FOR HEARING ON 01.03.2023, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 AS NO. 270 OF 2002

                             2


                       JUDGMENT

It is submitted by the learned counsel for the

appellant that the connected appeal in A.S.No.273/2001

was disposed of as withdrawn and that in spite of her

earnest effort, she could not contact with the party.

There is no instruction from the parties. The same is

recorded. The appeal is dismissed for non-prosecution.

Sd/-

P.SOMARAJAN JUDGE rkr-01/03/23

 
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