Abraham Jacob vs Bharath Petroleum Corporation
2024 Latest Caselaw 16485 Ker

Kerala High Court

Abraham Jacob vs Bharath Petroleum Corporation on 11 June, 2024

RSA Nos.650/2005, CO No.59/2024
                                          1

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
              THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
        TUESDAY, THE 11TH DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
                                 RSA NO. 650 OF 2005
AGAINST THE ORDER/JUDGMENT DATED IN AS NO.49 OF 2000 OF SPECIAL
COURT     (NDPS     ACT    CASES),     THODUPUZHA      ARISING      OUT    OF    THE
ORDER/JUDGMENT DATED 05.04.2000 IN OS NO.14 OF 1996 OF ASSISTANT
SESSIONS COURT/SUB COURT / COMMERCIAL COURT, THODUPUZHA
APPELLANT/S:

             ABRAHAM JACOB
             RESIDING AT VALIYAVEETTIL HOUSE,, (HAPPY HOME), MUNNAR
             KARA, K.D.H.VILLAGE.
             BY ADVS.
             SRI.S.V.BALAKRISHNA IYER (SR.)
             SRI.K.JAYAKUMAR
             SRI.P.B.KRISHNAN


RESPONDENT/S:

    1        BHARATH PETROLEUM CORPORATION
             REPRESENTED BY ITS DIVISIONAL MANAGER,, DIVISIONAL
             OFFICE, KOCHI-682 014.
    2        MS.UDAYA FILLING STATION
             B.P.C. DEALER, MUNNAR P.O.,, REPRESENTED BY ITS MANAGER
             SIBI P.J.
             BY ADVS.
             SRI.K.K.CHANDRAN PILLAI
             SRI.FEBIN J.VELUKARAN
             SRI.SAJI VARGHESE


        THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
11.06.2024,       ALONG   WITH    CO.59/2024,    THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 RSA Nos.650/2005, CO No.59/2024
                                   2

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
     TUESDAY, THE 11TH DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
                           CO NO. 59 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN RSA NO.650 OF 2005 OF HIGH
COURT OF KERALA
CROSS OBJECTORS:

            UDAYA FILLING STATION
            B.P.C DEALER, MUNNAR P.O.,
            REPRESENTED BY ITS MANAGER SIBI P.J.
            BY ADV K.K.CHANDRAN PILLAI (SR.)


RESPONDENT:

    1       ABRAHAM JACOB
            RESIDING AT VALIYAVEETTIL HOUSE, (HAPPY HOME), MUNNAR
            KARA, K.D.H. VILLAGE
    2       BHARAT PETROLEUM CORPORATION, REPRESENTED BY ITS
            DIVISIONAL MANAGER, DIVISIONAL OFFICE, KOCHI-682014
            BY ADVS.
            S.V.BALAKRISHNA IYER (SR.)
            K.JAYAKUMAR (SR.)
            P.B.KRISHNAN (SR.)


     THIS     CROSS   OBJECTION/CROSS   APPEAL   HAVING   COME   UP   FOR
ADMISSION ON 11.06.2024, ALONG WITH RSA.650/2005, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 RSA Nos.650/2005, CO No.59/2024
                                      3

                                 JUDGMENT

Dated this the 11th day of June, 2024

Counsel for the appellant submitted that the appellant died

on 11.08.2008. The legal heirs of the appellant are not yet

impleaded and no application was filed in that respect so far.

Therefore, this appeal stands abated.

sd/-

C.PRATHEEP KUMAR JUDGE Nsd