Ramesh Babulal vs Jayalal
2023 Latest Caselaw 10288 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 THURSDAY, THE 21ST DAY OF SEPTEMBER 2023 / 30TH BHADRA,
                            1945
                    OP(C) NO. 604 OF 2016
  AGAINST THE ORDER/JUDGMENT SA 326/2013 OF ADDITIONAL
                   MUNSIFF COURT,CHERTHALA
PETITIONER:

          RAMESH BABULAL
          S/O SREE HARSHAN, KANNATTU SOUDHA NILAYAM,
          PARAYAKADU P.O., CHERTHALA.
          BY ADV SRI.V.L.SHENOY


RESPONDENTS:

    1      JAYALAL
           S/O SREE HARSHAN, KANNATTU SOUDHA NILAYAM,
           PARAYAKADU P.O., REPRESENTED BY HIS POWER OF
           ATTORNEY HOLDER, BINDHU JAYALAL, KANNATTU
           SOUDHA NILAYAM, PARAYAKADU P.O. 688540.
    2      BINDU JAYALAL
           WIFE OF JAYALAL, KANNATU SOUDHA NILAYAM,
           PARAYAKADU P.O., 688540.
           BY ADV SRI.J.OM PRAKASH
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 21.09.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C)604/2016
                                ..2..



                         JUDGMENT

Even though this matter was called more than twice

today, there was no representation for the petitioner. I,

therefore, suspect that the petitioner is not interested in

prosecuting this matter any further. Accordingly, this writ

petition is dismissed for default.

Sd/-

DEVAN RAMACHANDRAN, JUDGE ACR