James Dcruz vs State Of Kerala
2023 Latest Caselaw 11351 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
            THE HONOURABLE MR.JUSTICE K. BABU
FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH KARTHIKA, 1945
                   AS NO. 587 OF 1999
 AGAINST THE JUDGMENT AND DECREE DATED 16.12.1998 IN OS
         220/1992 OF SUB COURT,    PATHANAMTHITTA
APPELLANTS/PLAINTIFFS:

    1    JAMES D'CRUZ
         S/O LATE ANCHIL D'CRUZ,PUTHENPURAYIL
         HOUSE,KOONAMKARA,RANNI-PERUNADU
    2    MARIAN D'CRUZ [DELETED]
         S/O.DO.DO.DO.
    3    ALEYAMMA D'CRUZ [DELETED]
         W/O LATE DO.DO.DO.

         [APPELLANTS 2 AND 3 ARE DELETED FROM THE PARTY
         ARRAY AT THE RISK OF THE APPELLANT AS PER ORDER
         DATED 25/06/2014 IN IA 4198/2008]
         BY ADV SRI.V.SETHUNATH


RESPONDENT/DEFENDANTS:

    1    STATE OF KERALA
         REP BY THE CHIEF
         SECRETARY,SECRETARIAT,THIRUVANANTHAPURAM
    2    K.SURESH KUMAR [DELETED]
         FORMERLY REVENUE DIVISIONAL OFFICER,
         THIRUVALLA,PRESENTLY WORKING AS
         ASSISTANTSECRETARY,HOUSING SECTION,BOARD OF
         REVENUE, THIRUVANANTHAPURAM
         [RESPONDENT NO.2 IS DELETED FROM THE PARTY
         ARRAY AT THE RISK OF THE APPELLANT/PETITIONER
         AS PER ORDER DATED 24/9/2019 IN I.A.2/2019.]
    3    K.M.PHILIPOSE [DELETED]
         FORMERLY TAHSILDAR, RANNI TALUK,NOW WORKING AS
         DEPUTY COLLECTOR (RR) COLLECTORATE ,IDUKKI
         [DELETED]
    4    T.K SASIDHARAN NAIR [DELETED]
 A.S.No.587 of 1999
                                     ..2..




             RESURVEY OFFICE MANJERI
             R3 AND R4 ARE DELETED FROM THE PARTY ARRAY AT
             THE RISK OF THE APPELLANT AS PER ORDER DATED
             7/01/2014 IN IA 2596/13
             BY GOVERNMENT PLEADER JAYAN




      THIS    APPEAL    SUITS    HAVING      COME   UP    FOR   ORDERS    ON
27.10.2023,     THE    COURT    ON    THE    SAME   DAY   DELIVERED      THE
FOLLOWING:
 A.S.No.587 of 1999
                               ..3..




                         JUDGMENT

It is submitted that the appellant died in 2020.

No steps have been taken to implead the legal

representatives of the deceased appellant. The appeal

stands abated.

Sd/-

K. BABU, JUDGE

kkj