KUNJUMON Vs. GEORGE (DIED) KOCHUKUDIYIL HOUSE

JUDGEMENT

(1.) The appellants and the counsel remained absent. There was no representation. The appeal is of the year 2004. Now eighteen years already elapsed. Hence, the appeal is dismissed for non-prosecution.

(2.) The appellants shall pay the entire court fee payable within ten days, failing which, it shall be recovered from the appellants under Order XXXIII Rule 14 CPC. Send the decree to the concerned District Collector for its recovery.