Thankamma vs P.K.Raghu
2021 Latest Caselaw 21523 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
              THE HONOURABLE MR.JUSTICE K. BABU
  FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
                      SA NO. 396 OF 2002
     AGAINST THE JUDGMENT AND DECREE IN AS 14/1997 OF III
               ADDITIONAL SUB COURT, ERNAKULAM
   OS 119/1994 OF II ADDITIONAL MUNSIFF COURT, ERNAKULAM,
APPELLANTS/RESPONDENTS 1 AND 2/PLAINTIFFS:

    1     THANKAMMA,
          W/O THANKAPPAN PILLAI, REJANI VIHAR,
          POOKKALAM KARA,EDAPALLY SOUTH VILLAGE,
          KANAYANOOR TALUK

    2     RADHAKRISHNAN,
          S/O.THANKAPPAN PILLAI
          DO. DO.


          BY ADVS.
          SRI.K.RAVEENDRAN
          SRI.P.T.RADHAKRISHNAN
RESPONDENTS/APPELLANT AND 3RD RESPONDNET/DEFENDANT:

    1     P.K.RAGHU,
          S/O LATE KUMARA PILLAI,
          POOTHALATH PUTHENPURA,
          THRIKKAKARA NORTH VILLAGE,
          KANAYANOOR TALUK

    2     P.K.ANIL
          S/O LATE KUMARA PILLAI,
          POOTHALATH PUTHENPURA,
          THRIKKAKARA NORTH VILLAGE,
          KANAYANOOR TALUK

          BY ADV SRI.TOM JOSE FOR R1
THIS SECOND APPEAL HAVING BEEN HEARD ON 29.10.2021, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
 SA NO.396/2002


                                       2



                                  K.BABU, J.
                    -------------------------------------------
                            S.A. No.396 of 2002
                   ---------------------------------------------
                 Dated this the 29th day of October, 2021


                                 JUDGMENT

The appellants are not represented today also. The

respondent is represented. This appeal was earlier also

dismissed for default on 26.06.2003 and was restored to file

as per order dated 22.07.2003.

Hence, the Second Appeal is dismissed for default.

Sd/-

K.BABU JUDGE VPK