Hamza And Another vs State Of Kerala And Another
2024 Latest Caselaw 16882 Ker

Kerala High Court

Hamza And Another vs State Of Kerala And Another on 12 June, 2024

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
 WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
                       RSA NO. 1169 OF 2009
 AGAINST THE JUDGMENT DATED 20.12.2008, IN AS NO.7 OF 2006
   ON THE FILE OF THE COURT OF THE SUBORDINATE JUDGE OF
 MANJERI IN O.S NO.140 OF 2001 ON THE FILE OF THE COURT OF
             THE MUNSIFF MANJERI, DATED 04.10.2005
APPELLANTS/RESPONDENTS/PLAINTIFFS:

    1       HAMZA AND ANOTHER
            PANDIKKAD AMSOM AND DESOM,
            ERNAD TALUK.
    2       KALIYAPPAN
            S/O. VALIL ITTIATHAN
            PANDIKKAD AMSOM AND DESOM,
            ERNAD TALUK.
            BY ADVS.
            SRI.SAJU.S.A
            SMT.MEENA A

RESPONDENTS/APPELLANTS/DEFENDANTS:

    1       STATE OF KERALA AND ANOTHER
            DISTRICT COLLECTOR, MALAPPURAM.
    2       CIRCLE INSPECTOR OF POLICE
            PANDIKKAD.
            BY ADVS.
            SRI.E.D.GORDEN - GP



     THIS    REGULAR    SECOND   APPEAL   HAVING    COME    UP    FOR
ADMISSION    ON   12.06.2024,    THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 R.S.A.No.1169 of 2009
                                         :2:




                                   JUDGMENT

Dated this the 12th day of June, 2024

Today, the appellant is absent, without representation. On the previous

posting date also, there was no representation for the appellant.

Therefore, this appeal is dismissed for default.

Sd/-

                                                    C.PRATHEEP KUMAR
anm                                                       JUDGE