VANI Vs. PUSHPARANI M.

JUDGEMENT

(1.) Learned counsel for the appellants, who is physically present in the Court submits that, as informed to him by his counter-part in the trial Court, the appellant No.1 died about one and half years back. In the absence of instructions and co-operation by the appellants, he could not comply the office objections. He also submits that it is for the same reason, cost is also not paid.

(2.) On 26/5/2023, this Court has made the following observations :

(3.) In spite of the above, admittedly the cost imposed is not paid nor the office objections are complied with, which inter alia includes correctly giving the details of the trial Court, correctly stating the designation of the Court name in the main cause title, correctly stating the provision of RFA, mentioning the present age of the parties, correctly mentioning the rank of the parties, mentioning the Pincode and mentioning the Executant name in blank letters beneath their signature in the Vakalath.