R.Ramananda Kamath vs Lord Krishna Bank Limited
2023 Latest Caselaw 10866 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MRS. JUSTICE C.S. SUDHA
    THURSDAY, THE 19TH DAY OF OCTOBER 2023 / 27TH ASWINA, 1945
                           RFA NO. 43 OF 2003
   AGAINST THE DECREE AND JUDGMENT DATED 23.06.2000 IN O.S.NO.
              69/1992 OF THE SUB COURT, MAVELIKKARA
APPELLANT/2ND DEFENDANT:

          R.RAMANANDA KAMATH
          KOOTTUNGAL HOUSE, SMC 23,
          EAST OF THIRUMALA DEVASWOM,
          CHERTHALA, PIN-688569
          BY ADV SMT.R.MEERA DEVI


RESPONDENTS/PLAINTIFF & 1ST DEFENDANT:

    1     LORD KRISHNA BANK LIMITED,
          PADANILAM BRANCH, REPRESENTED BY ASSISTANT GENERAL
          MANAGER AND CENTRAL OFFICE, KODUNGALLOOR.
    2     T.B.RAGHURAMAN
          THUNDIPARAMBIL, OPPOSITE TO S.S.KALAMANDIR,
          T.D.ROAD, ERNAKULAM, COCHIN-35

     THIS REGULAR FIRST APPEAL HAVING COME UP FOR FINAL HEARING ON
19.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.F.A.No.43 of 2003
                                               2




                                     C.S.SUDHA, J.
                             --------------------------------------
                                   R.F.A.No.43 of 2003
                      ----------------------------------------------------
                      Dated this the 19th day of October, 2023


                                    JUDGMENT

When the matter was taken up for consideration, there was no

representation for both sides. For the last several posting days also there

was no representation. Hence, the appeal is dismissed for default.

Sd/-

C.S.SUDHA JUDGE

Jms