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Ibrahim Haji vs Premdas
2024 Latest Caselaw 5921 Ker

Citation : 2024 Latest Caselaw 5921 Ker
Judgement Date : 23 February, 2024

Kerala High Court

Ibrahim Haji vs Premdas on 23 February, 2024

Author: Anil K. Narendran

Bench: Anil K.Narendran

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                      &
                     THE HONOURABLE MR. JUSTICE G.GIRISH
          Friday, the 23rd day of February 2024 / 4th Phalguna, 1945
                              FAO NO. 114 OF 2023

EA 89/2022 IN EP 326/2015 IN OS 534/2013 OF ADDITIONAL SUB COURT, IRINJALAKUDA.

                                     ---

 APPELLANT/PETITIONER/JUDGMENT DEBTOR:

       IBRAHIM HAJI ,AGED 80, S/O THULUVANCHERY.- KUNJUMOYTHEEN, PADINJARE
       VEMBALLUR DESOM, SREENARAYANAPURAM VILLAGE, KODUNGALLUR TALUK,
       PINCODE - 688582.

     BY ADV.SRI. K.SURESH BABU (KANDENGHAT)
 RESPONDENT/RESPONDENT/DECREE HOLDER:

       PREMDAS, AGED 55,S/O KULANGARA GANGADHARAN, KAIPAMANGALAM DESOM &
       VILLAGE, KODUNGALLUR TALUK, PINCODE - 680681.

     BY ADV.SRI. G.SREEKUMAR (CHELUR)

      This First appeal from orders having come up for orders on
 23.02.2024, upon perusing the appeal memorandum, the court on the same day
 passed the following:
                           ANIL K. NARENDRAN & G. GIRISH, JJ.
               ------------------------------------------------------------------
                                    FAO No.114 of 2023
               -----------------------------------------------------------------
                        Dated this the 23rd day of February, 2024

                                             ORDER

Anil K. Narendran, J.

This is an application filed by the appellant seeking an order

to condone the delay of 51 days in filing the appeal.

2. Heard the learned counsel on both sides.

3. Having considered the averments in the affidavit filed

in support of the application and also the submissions made at

the Bar, we find that the appellant has shown sufficient cause for

condoning the delay of 51 days in filing the appeal.

4. In such circumstances, this application is allowed and

the delay condoned.

List on 11.03.2024, for admission.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

G. GIRISH, JUDGE

MIN

23-02-2024 /True Copy/ Assistant Registrar

 
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