Muthukrishna Reediar S.R vs K.C.Sibi
2021 Latest Caselaw 22302 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE K. BABU
     FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943
                          RSA NO. 613 OF 2006
       AGAINST THE JUDGMENT IN OS 292/1997 OF MUNSIFF COURT,
                      CHANGANACHERRY, KOTTAYAM
      AS 111/2001 OF PRINCIPAL SUB COURT / COMMERCIAL COURT,
                              KOTTAYAM,
APPELLANTS/RESPONDENTS/PLAINTIFFS:

      1      MUTHUKRISHNA REEDIAR S.R.
             ROHINI BHAVAN, PUZHAVATHU, CHANGANACHERRY VILLAGE,,
             CHANGANACHERRY MURI, CHANGANACHERRY P.O.

      2      M. NAVANEETHA KRISHNAN
             S/O. MUTHUKRISHNA REDDIAR, ROHINI BHAVAN,,
             PUZHAVATHU, CHANGANACHERRY VILLAGE,,
             CHANGANACHERRY MURI, CHANGANACHERRY P.O.

             BY ADV SMT.N.SUDHA DEVI



RESPONDENT/APPELLANT/DEFENDANT:

             K.C.SIBI, S/O.JOSEPH
             KURUPPANPARAMBIL HOUSE, PERUNAI WEST MURI,,
             CHANGANACHERRY VILLAGE, CHANGANACHERRY P.O.

             BY ADV SRI.MOHAMMED RAFIQ




       THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION
ON    05.11.2021,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                -2-

RSA NO. 613 OF 2006




                          JUDGMENT

The appellants are not represented. There has not been

any representation for the appellants for the last so many

postings. Respondent is also not represented. The Second

Appeal is dismissed for default.

Sd/-

K. BABU JUDGE hmh