Pokker vs Ahammadkutty
2023 Latest Caselaw 10425 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
               THE HONOURABLE MR.JUSTICE K. BABU
SATURDAY, THE 30TH DAY OF SEPTEMBER 2023 / 8TH ASWINA, 1945
                      RSA NO. 750 OF 2004
   AGAINST THE JUDGMENT AND DECREE DATED 19.12.2003 IN AS
                 136/1995 OF SUB COURT, TIRUR
              OS 129/1993 OF MUNSIFF COURT, TIRUR
APPELLANTS:

    1    POKKER
         CHOLAKKAPULIKAPARAMBIL, OZHOOR AMSOM,, AYYAYA
         DESOM, P.O.OZHUR TIRUR TALUK,, MALAPPURAM
         DISTRICT.

    2    IYYATHUMMA DO.AHAMMAD
         CHOLAKKAPULIKAPARAMBIL, OZHOOR AMSOM,, AYYAYA
         DESOM, P.O.OZHUR, TIRUR TALUK,, MALAPPURAM
         DISTRICT.

    3    BIYYUMMA DO. AHAMMED
         CHOLAKKAPULIKAPARAMBIL, OZHOOR AMSOM,, AYYAYA
         DESOM, P.O.OZHUR, TIRUR TALUK,, MALAPPURAM
         DISTRICT.

    4    SUBAIDA DO. AHAMMED
         CHOLAKKAPULIKAPARAMBIL, OZHOOR AMSOM,, AYYAYA
         DESOM, P.O.OZHUR, TIRUR TALUK,, MALAPPURAM
         DISTRICT.

    5    AYISHUMMA WO. AHAMMED
         CHOLAKKAPULIKAPARAMBIL, OZHOOR AMSOM,, AYYAYA
         DESOM, P.O.OZHUR, TIRUR TALUK,, MALAPPURAM
         DISTRICT.

    6    ADDL.RAMLA,
         W/O.POKKAR,CHOLAKKAPULIKAPARAMBIL, OZHOOR
         AMSOM,,P.O.OZHUR TIRUR TALUK,, MALAPPURAM
         DISTRICT.
 R.S.A No.750/2004                     2


     7      ADDL.MUHAMMED SAHEED,
            S/O.POKKAR,CHOLAKKAPULIKAPARAMBIL, OZHOOR
            AMSOM,,P.O.OZHUR TIRUR TALUK,, MALAPPURAM
            DISTRICT.

     8      ADDL.HAFSATH,
            S/O.POKKAR,CHOLAKKAPULIKAPARAMBIL, OZHOOR
            AMSOM,,P.O.OZHUR TIRUR TALUK,, MALAPPURAM
            DISTRICT. (LEGAL REPRESENTATIVES OF DECEASED 1ST
            APPELLANT ARE IMPLEADED AS ADDL.APPELLANTS 6 TO 8
            AS PER ORDER DATED 09.07.2014 IN IA.1688/2014)

            BY ADVS.
            SRI.R.RAJESH KORMATH
            SRI.JAYKAR.K.S.
            SMT.PREETHY KARUNAKARAN
            SRI.RAHUL VARMA
            SRI.V.S.ROBIN
            SMT.SANJANA R.NAIR


RESPONDENTS:

     1      AHAMMADKUTTY
            CHOLAKKAPULIKAPARAMBIL, OZHOOR AMSOM,, AYYAYA
            DESOM, P.O.OZHUR, TIRUR TALUK,, MALAPPURAM
            DISTRICT.

     2      AIDRU AND OF MOIDEEN
            CHOLAKKAPULIKAPARAMBIL, OZHOOR AMSOM,, AYYAYA
            DESOM, P.O.OZHUR, TIRUR TALUK,, MALAPPURAM
            DISTRICT.

     3      POCKER SON OF MOIDEEN
            CHOLAKKAPULIKAPARAMBIL, OZHOOR AMSOM,, AYYAYA
            DESOM, P.O.OZHUR, TIRUR TALUK,, MALAPPURAM
            DISTRICT.

     4      MUHAMMAD SON OF MOIDEEN
            CHOLAKKAPULIKAPARAMBIL, OZHOOR AMSOM,, AYYAYA
            DESOM, P.O.OZHUR, TIRUR TALUK,, MALAPPURAM
            DISTRICT.
 R.S.A No.750/2004                       3


     5       IBRAHIM SON OF AHAMMED
             POST BOX NO.20814, AJMAN, U.A.E.

     6       SHAMSU SON OF AHAMMED POST BOX NO.20814
             AJMAN, U.A.E.

     7       ALAVI SO. AAHAMMED
             CHOLAKKAPULLIKAPARAMBIL, P.O.OZHUR,, TIRUR TALUK,
             MALAPPURAM DISTRICT.

             BY ADVS.
             PREETHY KARUNAKARAN
             SRI.T.KRISHNAN UNNI SR.
             SMT.M.R.MINI
             SMT.MEENA.A.




      THIS     REGULAR   SECOND   APPEAL       HAVING    COME    UP    FOR
ADMISSION     ON    30.09.2023,   THE       COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 R.S.A No.750/2004                   4




                         JUDGMENT

Adv.Smt.Preethy Karunakaran, the learned counsel for the

appellants submits that this Regular Second Appeal is not

pressed and a memo to that effect has been filed.

Therefore, this Regular Second Appeal is dismissed as not

pressed.

(sd/-)

K.BABU, JUDGE

jsr/