Jayaprakash vs Sujayakumari
2024 Latest Caselaw 5628 Ker

Kerala High Court

Jayaprakash vs Sujayakumari on 16 February, 2024

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
          THE HONOURABLE MRS. JUSTICE C.S. SUDHA
 FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
                      RFA NO. 17 OF 2003
  AGAINST THE ORDER IN IA 457/1999 IN O.S.NO.77/97 DATED
 27/06/2002 ON THE FILE OF HTE SECOND ADDITIONAL SUB COURT
                         KOZHIKODE.
APPELLANT/1ST RESPONDENT/1ST DEFENDANT:

         JAYAPRAKASH
         AGED 48 YEARS
         S/O IYYAPPADY SUBRAMANYAN,
         MURALI NIVAS, CIVIL STATION KOZHIKODE
         BY ADV V.B.UNNIRAJ

RESPONDENTS/PETITONER/PLAINTIFF/RESPONDENTS 2 TO 4 AND
DEFENDANTS 2 TO 4 :

    1    SUJAYAKUMARI,
         AGED 38 YEARS,
         W/O DINESH T.D,
         GARIMA, CHEVAYOOR, KOZHIKODE 17
    2    SUDHARATHNAM,
         AGED 44 YEARS,
         W/O K.P VASU, VRINDAVANAM,
         SASTHRI NAGAR COLONY,
         IRANHIPALAM, KOZHIKODE
    3    SUSHAMA KUMARI
         AGED 41 YEARS
         W/O RAJAN, PANDIKAD VEEDU,
         VAIDYARANGADI, MALAPPURAM
    4    MURALI KRISHNAN,
         AGED 35 YEARS,
         S/O I.SUBRAMANYAN, MURALI NIVAS,
         CIVIL STATION, CALICUT

         BY ADVS.
         GEORGE KARITHANAM VARGHESE
         V.J.JOHN
         JOSE KURIAKOSE (VILANGATTIL)
         JOSEPH A.VADAKKEL

     THIS REGULAR FIRST APPEAL HAVING COME UP FOR FINAL
HEARING ON 16.02.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 R.F.A.No.17 of 2003
                                               2




                                     C.S.SUDHA, J.
                             --------------------------------------
                                   R.F.A.No.17 of 2003
                      ----------------------------------------------------
                      Dated this the 16th day of February, 2024


                                    JUDGMENT

The respondent is represented. The notice sent to the appellant

has returned with an endorsement 'addressee unknown'. In these

circumstances, the appeal is dismissed for non-prosecution.

Sd/-

C.S.SUDHA JUDGE

Jms