M/S. Sree Gokulam Chit vs Abdul Rahim Rafi
2024 Latest Caselaw 28950 Ker

Kerala High Court

M/S. Sree Gokulam Chit vs Abdul Rahim Rafi on 3 October, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

                                                   2024:KER:73294

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR. JUSTICE SATHISH NINAN

                                 &

              THE HONOURABLE MR. JUSTICE JOHNSON JOHN

   THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946

                        RFA NO. 311 OF 2014

     AGAINST THE JUDGMENT AND DECREE IN OS NO.827 OF 2008 OF

PRINCIPAL SUB JUDGE, THIRUVANANTHAPURAM

APPELLANT/PLAINTIFF:

          M/S. SREE GOKULAM CHIT AND FINANCE CO PVT LTD
          HAVING ITS REGISTERED OFFICE AT 28, MUTHUGRAMANI
          STREET, MYLAPORE, CHENNAI, REPRESENTED BY ITS
          MANAGING DIRECTOR, SRI GOKULAM GOPALAN THROUGH HIS
          POWER OF ATTORNEY HOLDER N.S. BIJU, LEGAL CLERK,
          SREE GOKULAM CHITT AND FINANCE CO. PVT LTD.,
          ADMINISTRATIVE OFFICE T.C. 4/1037, 2/3 HEERA PALACE
          KOWDIAR, THIRUVANANTHAPURAM.


          BY ADV SRI.D.S.JAYACHANDRAN (KOLLEMCODE)


RESPONDENT:

          ABDUL RAHIM RAFI
          RAHIM MANZIL, THEKKETHIL, KADAMUKKU, KANIYAPURAM
          P.O., THIRUVANANTHAPURAM -695 026.
 RFA No.311 of 2014
                                     -: 2 :-


                                                        2024:KER:73294

             BY ADVS.
             SRI.MANU V.
             SRI.G.P.SHINOD



       THIS      REGULAR    FIRST    APPEAL    HAVING    COME   UP   FOR
HEARING     ON       03.10.2024,    THE   COURT   ON    THE   SAME   DAY
DELIVERED THE FOLLOWING:
                                               2024:KER:73294




           Sathish Ninan & Johnson John, JJ.
         -------------------------------------
                  RFA No.311 of 2014
       ---------------------------------------
       Dated this the 3rd day of October, 2024

                         JUDGMENT

Sathish Ninan, J.

When the matter was listed on 30/09/2024, there

was no representation for the appellant and the case

was adjourned to 01/10/2024. On the said day also,

there was no representation for the appellant. It was

adjourned to today. Today also, there is no

representation for the appellant.

Hence, the appeal is dismissed for non-

prosecution.

Sd/-

Sathish Ninan, Judge

Sd/-

Johnson John, Judge SVP