Unnyadi vs Sankaran
2023 Latest Caselaw 4300 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
     FRIDAY, THE 31ST DAY OF MARCH 2023 / 10TH CHAITHRA, 1945
                         OP(C) NO. 506 OF 2014
                 OS 253/2008 OF SUB COURT, TIRUR
PETITIONERS/PETITIONERS/PLAINTIFF:

    1     UNNYADI
          S/O.CHOOLAKKAL ODA VALIYA NEELANDAN

    2     PARUNGA
          D/O.CHOOLAKKAL ODA VALIYA NEELANDAN

    3     KALI
          D/O.CHOOLAKKAL ODA VALIYA NEELANDAN

    4     SARADA
          D/O.CHOOLAKKAL ODA VALIYA NEELANDAN

    5     CHAKKIKUTTY
          D/O.CHOOLAKKAL ODA VALIYA NEELANDAN

    6     UNNIPPERI
          W/O.ODA MURALEEDHARAN

    7     KOTTAN
          S/O.MUNDI SEETHA D/O.MUNDI

    8     SEETHA
          D/O.MUNDI

    9     VELAYUDHAN
          S/O.MUNDI

    10    SUBRAHMANIAN
          S/O.MUNDI

    11    RAJANI
          D/O.MUNDI

    12    SHAJU
          S/O.MUNDI

    13    SUDHEESH
 OP(C) NO. 506 OF 2014                  2

             S/O.MUNDI

             (ALL ARE RESIDING AT ANTHIYOORKUNNU
             AMSOM,VALIYAPARAMBU DESOM, ERNAD TALUK,
             MALAPPURAM DISTRICT).

             BY ADV SRI.A.K.MADHAVANUNNI



RESPONDENTS/RESPONDENTS/DEFENDANTS:

    1        SANKARAN
             S/O.ODA KANDAN

    2        PORURAN MANGEELI
             W/O.ODA CHOOLAN

    3        KAMALA
             W/O.ODA UNNYADI

    4        SUKUMARAN
             S/O.ODA CHOOLAN

    5        ODA CHOOLAN GOPI
             (ALL RESIDING AT POOLAKKATHADATHIL
             VEEDU,ANTHIYOORKUNNU AMSOM, VALIYAPARAMBU
             DESOM,ERNAD TALUK, MALAPPURAM DISTRICT -671 312.

             BY ADV SRI.R.RAJESH KORMATH




     THIS     OP   (CIVIL)    HAVING   COME   UP    FOR    ADMISSION   ON
31.03.2023,     THE   COURT    ON   THE    SAME    DAY    DELIVERED    THE
FOLLOWING:
 OP(C) NO. 506 OF 2014              3




               Dated this the 31st day of March, 2023

                             JUDGMENT

Despite the Registry sending notice to the petitioners

in the address furnished by them regarding the death of

their counsel and to make alternative arrangement to

prosecute the original petition, the cover has returned

with an endorsement as 'insufficient address'.

2. As the suit is of the year 2008, I assume that the

petitioners are no longer interested in prosecuting the

original petition. Hence, the original petition is dismissed

for default.

The Registry is directed to communicate this

judgment to the court below.

Sd/-

C.S.DIAS, JUDGE

rmm31/3/2023