Rev.Fr.Joseph Mankidy vs St.Mary'S Finance Ltd
2024 Latest Caselaw 4949 Ker

Kerala High Court

Rev.Fr.Joseph Mankidy vs St.Mary'S Finance Ltd on 9 February, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MRS. JUSTICE C.S. SUDHA
     FRIDAY, THE 9TH DAY OF FEBRUARY 2024 / 20TH MAGHA, 1945


                         RFA NO. 42 OF 2003
AGAINST THE JUDGMENT AND DECREE DATED 12.10.2000 IN O.S. NO.
          346/1995 OF THE PRINCIPAL SUB JUDGE, ERNAKULAM


APPELLANT/DEFENDANT:

            REV.FR.JOSEPH MANKIDY,
            S/O. VARKEY,
            MANKIDIYIL HOUSE,
            NEAR ST.JOSEPH'S HIGH SCHOOL,
            PIRAVOM DESOM,
            PIRAVOM VILLAGE.
            BY ADVS.
            SRI.K.PAUL KURIAKOSE
            SRI.K.A.ANISH


RESPONDENTS/PLAINTIFFS:

      1  ST.MARY'S FINANCE LTD.
         NEDUMCHALIL BUILDINGS,
         MULLASSERY CANAL ROAD,
         ERNAKULAM, KOCHI-11,
         REPRESENTED BY ITS MANAGING DIRECTOR,
         BOOBY VARGHESE
ADDL. R2 THE OFFICIAL LIQUIDATOR,
         HIGH COURT OF KERALA,
         "COMPANY LAW BHAVAN", BMC ROAD,
         THRIKKAKARA, KOCHI - 682021
         [ADDITIONAL SECOND RESPONDENT IMPLEADED AS PER
         ORDER DATED 10.06.2008 IN I.A. NO. 2212/2008]


       THIS REGULAR FIRST APPEAL HAVING COME UP FOR ADMISSION
ON   09.02.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                      2
R.F.A. No.42 OF 2003




                           C.S. SUDHA, J.
            ----------------------------------------------------
                         R.F.A.No. 42 of 2003
            ----------------------------------------------------
             Dated this the 9th day of February, 2024


                             JUDGMENT

The learned counsel appearing for the appellant reports no

instructions. The appellant is also no more.

Hence, in the circumstances, the appeal is dismissed as abated.

Sd/-

C.S.SUDHA JUDGE BR