M.J.Vincent vs M.J.Cleetus
2021 Latest Caselaw 23530 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                 THE HONOURABLE MR.JUSTICE K. BABU
   THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                         SA NO. 542 OF 2002
AGAINST THE JUDGMENT AND DECREE DATED 25.07.2002 IN AS 39/2000 OF II
                   ADDITIONAL SUB COURT,ERNAKULAM
AGAINST THE JUDGMENT AND DECREE DATED 21.12.1998 IN OS 1110/1996 OF
              II ADDITIONAL MUNSIFF'S COURT, ERNAKULAM
APPELLANTS/DEFENDNANT:

    *1     M.J.VINCENT(DIED)
           S/O.OUSEPH, METTEKKAT HOUSE, C.C.NO.XLI/255, KARITHALA
           DESOM,, ERNAKULAM VILLAGE, MAHAKAVI BHARATHEEYAR ROAD,
           ERNAKULAM, KOCHI-682 035.

 ADDL.A2   SHEELA VINCENT,
           W/O.M.J.VINCENT, MATTAKKATT HOUSE, MAHAKAVI BHARATHEEYAR
           ROAD, ERNAKULAM,KOCHI-682 035.
 ADDL.A3   NEENU M.VINCENT,
           D/O.LATE.M.J.VINCENT, .DO. .DO.
 ADDL.A4   NEERAJ M.VINCENT,
           S/O.LATE M.J.VINCENT, .DO. .DO.

           (*LR'S OF DECASED SOLE APPELLANT ARE IMPLEADED AS
           ADDL.APPELLANTS VIDE ORDER DATED 18.11.2003 IN
           IA.1265/2003).
           BY ADVS.
           SRI.E.SUBRAMANI
           SRI.S.EASWARAN

RESPONDENT/RESPONDENT/PLAINTIFF:

           M.J.CLEETUS ALIAS BABU,
           SON OF OUSEPH, RESIDING AT METTEKKATT HOUSE,,
           H.NO.XLI/256, KARITHALA DESOM, ERNAKULAM VILLAGE,
           MAHAKAVI BHARATHEEYAR ROAD, KOCHI-682 035.
           BY ADVS.
           SRI.GOPAKUMAR.G.
           SMT.A.K.RANI
           SRI.SHIJU VARGHEESE
           SRI.P.F.THOMAS SR.


     THIS SECOND APPEAL HAVING BEEN HEARD ON 25.11.2021, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
 SA NO. 542 of 2002


                                          2




                                    K.BABU, J.
                      -------------------------------------------
                              S.A. No.542 of 2002
                     ---------------------------------------------
               Dated this the 25th day of November, 2021


                                   JUDGMENT

The learned counsel for the appellants submitted

that, he has no instructions from the appellants.

Hence, the Regular Second Appeal is dismissed for

default.

Sd/-

K.BABU JUDGE VPK