Jayanthi Chandrasenan vs Lieo Benjamin
2024 Latest Caselaw 5928 Ker

Kerala High Court

Jayanthi Chandrasenan vs Lieo Benjamin on 23 February, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
         THE HONOURABLE MR. JUSTICE SATHISH NINAN
FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                      RFA NO. 619 OF 2008
AGAINST THE JUDGMENT AND DECREE DATED 28.2.2006 IN OS.NO.
398/2002 OF THE I ADDITIONAL SUB COURT,THIRUVANANTHAPURAM
APPELLANT/DEFENDANT:
          JAYANTHI, WIFE OF CHANDRASENAN NAIR,
          AGED 50 YEARS, PONNUR HOUSE, AMALA NAGAR, NEAR
          AMALA INSTITUTE OF MEDICAL SCIENCE, THRISSUR.
          BY ADV SRI.G.S.REGHUNATH


RESPONDENT/PLAINTIFF:
     1    LEO BENJAMIN, S/O.LAWRENCE,
          RESIDING AT SHELTER HOME, KOCHUVELI,
          THIRUVANANTHAPURAM.
 *ADDL.R2 AMBILI
          AGED 60 YEARS
          D/O BHASKARA PANICKER, RESIDING IN TV 14/496-1,
          LAKSHMIBAGH, NANDAVANAM ROAD, PALAYAM,
          THIRUVANANTHAPURAM 695002 (IMPLEADED AS PER
          ORDER DATED 30.01.2015 IN IA 4096/10)
 *ADDL.R3 R . CHANDRASEKHAR
          S/O C. P RAMESH,TC 27/1363, HRISHIMANGALAM,
          VANCHIYOOR P.O, THIRUVANANTHAPURAM 695035
          (IMPLEADED AS PER ORDER DATED 30.01.2015 IN IA
          219/2015).
          BY ADVS.
          R.S.KALKURA
          SRI.M.AJAY IRUMPANAM
          SRI.P.C.HARIDAS
          SRI.HARISH GOPINATH
          SRI.M.S.KALESH
          SRI.V.VINAY MENON


     THIS   REGULAR    FIRST   APPEAL   HAVING   COME   UP   FOR
ADMISSION ON 23.02.2024, ALONG WITH WP(C).31054/2008, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.F.A.No.619 of 2008 & W.P.(C).No.31054 of 2008

                            -:     2   :-



            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE SATHISH NINAN
FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                     WP(C) NO. 31054 OF 2008
AGAINST THE JUDGMENT AND DECREE DATED 28.2.2006 IN OS.NO.
398/2002 OF THE I ADDITIONAL SUB COURT,THIRUVANANTHAPURAM
PETITIONER/S:

             JAYANTHI CHANDRASENAN
             TC.27/727, NEENA GARDENS,, AMBALATHUMUKKU,,
             VASNCHIYOOR, THIRUVANANTHAPURAM.
             BY ADV SRI.G.S.REGHUNATH


RESPONDENT/S:

             LIEO BENJAMIN
             SHELTER HOME, KOCHIVELI,, THIRUVANANTHAPURAM.
      THIS    WRIT   PETITION     (CIVIL)     HAVING   COME   UP   FOR
ADMISSION     ON   23.02.2024,   ALONG      WITH   RFA.619/2008,   THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.F.A.No.619 of 2008 & W.P.(C).No.31054 of 2008

                            -:   3    :-



                     Sathish Ninan, J.
              ==============================
                   R.F.A.No.619 of 2008
                             &
                 W.P.(C).No.31054 of 2008
                ==========================
         Dated this the 23rd day of February, 2024


                              JUDGMENT

The learned counsel for the

appellant/petitioner reports no instructions from

the party.

The Regular First Appeal and Writ Petition

are dismissed for non-prosecution.

Sd/-

Sathish Ninan, Judge rsr