Sujith Chandran vs Abdul Majeed
2024 Latest Caselaw 6134 Ker

Kerala High Court

Sujith Chandran vs Abdul Majeed on 23 February, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

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                    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
              CM.APPL.NO.1/2024 IN RFA NO. 52 OF 2024(FILING NO.)
   JUDGMENT DATED 20.06.2023 IN OS 122/2018 OF ADDITIONAL SUB COURT, PALAKKAD
  APPLICANTS/APPELLANTS:

     1. SUJITH CHANDRAN,AGED 50 YEARS,S/O HARIDASAN, RESIDING IN THE ADDRESS
        PARUVASSERYVEETIL HOUSE, PERANGOTTUKURISSI AMSOM DESOM, ALATHUR
        TALUK, PALAKKAD DISTRICT, PIN - 678574.
     2. KAMAR BANU,AGED 48 YEARS, W/O SUJITH CHANDRAN, RESIDING IN THE
        ADDRESS PARUVASSERYVEETIL HOUSE, PERANGOTTUKURISSI AMSOM DESOM,
        ALATHUR TALUK, PALAKKAD DISTRICT, PIN - 678574.

  RESPONDENT:

        ABDUL MAJEED,AGED 62 YEARS, S/O AHAMAD UNNI, RESIDING IN THE ADDRESS
        ARIKKATTAYIL, CHALISSERY AMSOM DESOM, CHALISSERY VILLAGE, CHALISSERY
        P O, PATTAMBI TALUK, PALAKKAD DISTRICT, PIN - 679536.

       Application praying that in the circumstances stated in the
  affidavit filed therewith the High Court be pleased to condone the delay
  of 125 days in representing the appeal in the interest of justice.
       This Application coming on for orders upon perusing the application
  and the affidavit filed in support thereof, and upon hearing the arguments
  of G.SREEKUMAR (CHELUR), Advocate for the applicants, the court passed the
  following:
                                     ORDER

The delay of 125 days in representing the appeal is condoned.

Sd/- SATHISH NINAN JUDGE

23-02-2024 /True Copy/ Assistant Registrar