SREEKUMARI Vs. SMITHA KURUP

JUDGEMENT

(1.) It has come to the notice of this Court that once appeals or original petitions, having civil nature, are filed, the lawyers tend to refrain themselves from filing the physical copy of the appeals in order to avoid listing it before the Bench.

(2.) In the present case, this appeal was filed on 15/12/2025 and was scrutinised and numbered as R.S.A.No.725/2025. This appeal pertains to challenge the concurrent findings in a suit for eviction, recovery of damages, arrears of rent and injunction. The matter is listed on board today without the physical copy because of the mentioning by the learned counsel appearing for the respondents/plaintiffs that, an affidavit has been filed before the executing court by the appellants stating that the appeal is pending and requesting the executing court to defer the execution proceedings, which appears to have been readily accepted by the Munsiff Court, Chengannur.

(3.) When this infirmity was pointed out to the learned counsel for the appellants, he asserted that the physical copy was not filed, because he was instructed by his clients that the matter is being settled and the appeal need not be listed at present.