C.Unnikrishnan vs K.Padmavathy
2023 Latest Caselaw 3739 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE P.SOMARAJAN
    WEDNESDAY, THE 29TH DAY OF MARCH 2023 / 8TH CHAITHRA, 1945
                          RFA NO. 332 OF 2005
AGAINST THE JUDGMENT AND DECREE DATED 16.02.2005 IN OS 60/1998 OF
                         SUB COURT, OTTAPPALAM
APPELLANT/PLAINTIFF:

            C.UNNIKRISHNAN, S/O CHEMBAMKUNNATH PONNAN,
            RESIDING AT MUTHUVALLIYIL, THENKARA AMSOM,
            MANNARKKAD TALUK, PALAKKAD DISTRICT.
            BY ADVS.
            SRI.JIBU P THOMAS
            SRI.K.A.NOUSHAD
            SRI.T.C.SURESH MENON
            SMT.M.R.VALSA


RESPONDENTS/DEFENDANTS:

    1       K.PADMAVATHY, D/O KOTTAYIL MUNCHUKUTTAN
            GUPTHAN, RESIDING AT ARAKURUSSY AMSOM, MANNARKKAD
            TALUK, PALAKKAD DISTRICT.
    2       VENUGOPALAN, S/O.VENGASSERY BALAKRISHNAN @ KUTTAN
            EZHUTHASSAN, RESIDING AT ARAKURUSSY AMSOM, MANNARKKAD
            TALUK, PALAKKAD DISTRICT.

            BY ADVS.
            SRI.SANTHEEP ANKARATH
            SRI.P.P.SURESHKUMAR


     THIS   REGULAR   FIRST   APPEAL   HAVING   COME   UP   FOR   HEARING   ON
29.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RFA NO. 332 OF 2005

                                    2

                              JUDGMENT

It is fairly conceded by the learned counsel

for the appellant that inspite of registered

notice, nobody turned up. Hence, he is not in a

position to argue the appeal and has reported no

instruction. The submission made by the learned

counsel is recorded. The appeal is dismissed for

non prosecution.

Sd/-

P.SOMARAJAN JUDGE msp