C.P.Muhammed vs Thayyil Kunhammed
2024 Latest Caselaw 30840 Ker

Kerala High Court

C.P.Muhammed vs Thayyil Kunhammed on 30 October, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

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                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                      THE HONOURABLE MR. JUSTICE T.R.RAVI
          Wednesday, the 30th day of October 2024 / 8th Karthika, 1946
              CM.APPL.NO.1/2024 IN RFA NO. 249 OF 2024(FILING NO.)
      JUDGMENT DATED 30.11.2023 IN OS 98/2021 OF SUB COURT, SULTHANBATHERY
  APPLICANT/APPELLANT:

        C.P. MUHAMMED, AGED 44 YEARS, S/O. IRUMBAN SOOPI HAJI, IRUMBAN
        HOUSE, CHALUPARAMBA P.O., KOLAVALLUR VILLAGE, THALASSERY, KANNUR
        DISTRICT, PIN - 670693.

  RESPONDENTS/RESPONDENTS:

     1. THAYYIL KUNHAMMED, AGED 74 YEARS, S/O. AVULLA HAJI, THAYYIL HOUSE,
        POST KAVUMMANNAM, THARIOD VILLAGE, VYTHIRI TALUK, WAYANAD DISTRICT,
        PIN - 673122.
     2. AMINA, W/O.THAYYIL KUNHAMMED, AGED 64 YEARS, THAYYIL HOUSE, POST
        KAVUMMANNAM, THARIOD VILLAGE, VYTHIRI TALUK, WAYANAD DISTRICT, PIN -
        673122.

       Application praying that in the circumstances stated in the
  affidavit filed therewith the High Court be pleased to condone the delay
  of 81 days in re-presenting the above appeal.
       This Application coming up for orders on 30/10/2024, upon perusing
  the application and the affidavit filed in support thereof, and upon
  hearing the arguments of K.MOHANAKANNAN, A.R. PRAVITHA, Advocates for the
  applicant, the court on the same day passed the following:
                                     ORDER

Re-presentation delay is condoned.

Sd/- T.R.RAVI JUDGE

30-10-2024 /True Copy/ Assistant Registrar