ARASAMMA Vs. MANCHAMMA

JUDGEMENT

(1.) The names of appellants called out thrice in the open Court. There is no representation on behalf of appellants either personally or through video conferencing.

(2.) As could be seen from the daily order sheet, the appeal was listed on 31/5/2023. On that day, learned counsel Sri.Sanath Kumara.K.M., was permitted to retire from the case and office was directed to show the names of appellants in the cause list and the appeal was ordered to be listed on 13/6/2023.

(3.) Accordingly, the appeal is listed today and the office has shown the names of appellants in the cause list.