Abubackerkutty vs Ibrahimkutty
2024 Latest Caselaw 4320 Ker

Kerala High Court

Abubackerkutty vs Ibrahimkutty on 1 February, 2024

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
             THE HONOURABLE MRS. JUSTICE C.S. SUDHA
 THURSDAY, THE 1ST DAY OF FEBRUARY 2024 / 12TH MAGHA, 1945
                        RFA NO. 91 OF 2004
 AGAINST THE JUDGMENT AND DECREE IN OS NO.229/1995 DATED
        24.10.2001 OF PRINCIPAL SUB COURT, KOLLAM.


APPELLANT/PLAINTIFF:

            ABUBACKERKUTTY,
            THANNIKKAL KIZHAKKATHIL SALIM MANZIL,
            PORUKKARA WARD,VADAKKUMBHALAMEKKUM MURI,
            VADAKKUMTHALA VILLAGE, KARUNAGAPPALLY.

            BY ADV SRI.M.V.IBRAHIMKUTTY



RESPONDENT/DEFENDANTS:

    1       IBRAHIMKUTTY, S/O.MUHAMMED KUNJU,
            SURUMI MANZIL, VADUTHALA PUTHANCHANTHA P.O.,
            PANMANA VILLAGE, KARUNAGAPPALLY TALUK.
    2       ABDUL SALAM, S/O.MUHAMMED KUNJU,
            FATHIMA MANZIL, VADUTHALA MURI PANMANA VILLAGE,
            KARUNAGAPPALLY TALUK.


     THIS     REGULAR   FIRST   APPEAL    HAVING    COME    UP    FOR
ADMISSION    ON   01.02.2024,   THE    COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 R.F.A.No.91 of 2004
                                              2




                                     C.S.SUDHA, J.
                  -----------------------------------------------------------
                                   R.F.A.No.91 of 2004
                  -----------------------------------------------------------
                      Dated this the 01st day of February, 2024


                                   JUDGMENT

As it is reported that the counsel who was appearing for the appellant

was no more, notice was issued to the appellant in the address shown in the

appeal memorandum. However the notice has returned with an endorsement

'not known'.

Hence, in these circumstances, the appeal is dismissed for default.

Sd/-

C.S.SUDHA JUDGE ak