Kinakkool Nizimudheen vs Kinakkool Muhammed Ashraf
2024 Latest Caselaw 19244 Ker

Kerala High Court

Kinakkool Nizimudheen vs Kinakkool Muhammed Ashraf on 1 July, 2024

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                 THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
            MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
                              RSA NO. 448 OF 2015
AGAINST THE DECREE & JUDGMENT DATED 12.02.2015 IN AS NO.214 OF
2012       OF   ASSISTANT   SESSIONS    COURT/SUB   COURT/COMMERCIAL   COURT,
KANNUR ARISING OUT OF THE DECREE & JUDGMENT DATED IN OS NO.2 OF
2007 OF MUNSIFF COURT, THALIPARAMBA
APPELLANT IN RSA-APPELLANT IN AS-DEFENDANT IN SUIT:

                KINAKKOOL NIZIMUDHEEN
                AGED 52 YEARS
                S/O.MAMMAD, AGED 52 RESIDING AT IRIKKUR AMSOM, DESOM,
                P.O.IRIKKUR, TALIPARAMBA TALUK, KANNUR DISTRICT, PIN -
                670 593.
                BY ADVS.
                SRI.P.B.KRISHNAN
                SRI.C.K.SREEJITH


RESPONDENTS IN RSA-RESPONDENTS IN AS-PLAINTIFFS IN SUIT:

       1        KINAKKOOL MUHAMMED ASHRAF
                S/O.MAMMAD, AGED 38, RESIDING AT MUYILAKODI, KAYARALAM
                AMSOM, TALIPARAMBA TALUK,P.O.MAYYIL, KANNUR DISTRICT,
                PIN - 670 602.
       2        KINAKKOOL SAIBUNNISA
                D/O.MAMMAD, AGED 38, RESIDING AT IRIKKUR AMSOM, DESOM,
                P.O.IRIKKUR, TALIPARAMBA TALUK, KANNUR DISTRICT, PIN -
                670 593.
                BY ADVS.
                SRI.K.R.AVINASH (KUNNATH)
                SRI.ABDUL RAOOF PALLIPATH
                SRI.E.MOHAMMED SHAFI


       THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
01.07.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RSA NO. 448 OF 2015
                                2

                            JUDGMENT

Learned counsel for the appellant submitted that the sole

appellant died on 25.03.2020. So far, the legal representatives

are not impleaded. Hence appeal abated.

SD/-

C.PRATHEEP KUMAR JUDGE Nsd