M.Narayanan vs Krishnan Alias Kunhan
2022 Latest Caselaw 1723 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR.JUSTICE K. BABU
     WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
                        RSA NO. 1120 OF 2009
 AGAINST THE JUDGMENT AND DECREE DATED 28.03.2009 IN AS 334/2003 OF
                I ADDITIONAL DISTRICT COURT, PALAKKAD
 AGAINST THE JUDGMENT AND DECREE DATED 25.09.2003 IN OS 254/1996 OF
                        SUB COURT, OTTAPALAM
APPELLANT/APPELLANT/PLAINTIFF:

           NARAYANAN
           AGED 55 YEARS
           S/O.MANNENGAL DECEASED VELU,EDATHANATTUKARA,
           AMSOM AND DESOM,MANNARKKAD TALUK,PALAKKAD DISTRICT.

           BY ADV SRI.M.RAMESH CHANDER (SR.)

              ADV K.A. SANJEETHA



RESPONDENTS/RESPONDENTS/DEFENDANTS:

     1     KRISHNAN ALIAS KUNHAN,
           AGED 71 YEARS, S/O.MANNENGAL CHAYICHAN,(DIED),
           EDATHANATTUKARA AMSOM, DESOM, MANNARKKAD TALUK.

     2     LAKSHMI,AGED 61 YEARS
           D/O.MANNENGAL VELU,EDATHANATTUKARA AMSOM DESOM,,
           MANNARKKAD TALUK.

     3     NARAYANI,AGED 65 YEARS,
           W/O.KRISHNAN

     4     DEVAKI, AGED 45 YEARS

     5     CHANDRAN,(DIED)
           AGED 42 YEARS

           (LHRS IMPLEADED AS SUPPLEMENTARY R10 TO R14)
 RSA NO. 1120 OF 2009
                             2



    6    SIVAN, AGED 40 YEARS.

    7    PRAKASAN, AGED 36 YEARS.

    8    MANOJ, AGED 34 YEARS.

    9    SHOBHANA, AGED 32 YEARS.

         (ALL ARE RESIDING AT EDATHANATTUKARA AMSOM,
         MANNARKKAD TALUK)

   10    ADDL.VIMALA,
         W/O.CHANDRAN, POST VATTAMANNAPURAM-678 602,
         VIA.ALANELLOOR, MANNARKKAD TALUK, PALAKKAD
         DISTRICT,

   11    ADDL.VIJISHA,
         D/O.CHANDRAN,PAMPOTTIL HOUSE, POST
         EDATHANATTUKARA,PALAKKAD-678 601.

   12    ADDL.JIJISHA,
         D/O.CHANDRAN,EDATHANATTUKARA AMSOM
         DESOM,MANNARKKAD TALUK-678 601.

   13    ADDL.SHIJI,
         D/O.CHANDRAN,AGED 20 YEARS,
         EDATHANATTUKARA AMSOM DESOM,
         MANNARKKAD TALUK-678 601. (CORRECTED)

         ADDL.R13.SRUTHI,D/O CHANDRAN, AGED 13 YEARS,
         EDATHANATTUKARA AMSOM DESOM,
         MANNARKKAD TALUK-678 601,
         REPRESENTED BY HER MOTHER VIMALA,
         W/O.CHANDRAN, POST VATTAMANNAPURAM-678 602,
         VIA ALANELLOOR, MANNARKKAD,
         PALAKKAD DISTRICT,

         ABOVE THE NAME AND ADDRESS OF SUPPL.R13 CORRECTED
         AS PER ORDER DATED 12.12.2014 IN IA.3025/2014.

   14    ADDL.JISHNU,
         S/O.CHANDRAN,AGED 18 YEARS,
 RSA NO. 1120 OF 2009
                                  3



           EDATHANATTUKARA AMSOM DESOM,
           MANNARKKAD TALUK-678 601.

           (LEGAL HEIRS OF DECEASED R5 ARE IMPLEADED AS
           SUPPLEMENTARY RESPONDENTS 10 TO 14 AS PER THE
           ORDER DATED 14.11.2017 IN IA.1508/2014.)

          BY ADVS.
          SRI.N.SUBRAMANIAM
          SRI.M.S.NARAYANAN R3,R4,R6 TO R9, ADDL.R10 TO R14
          SRI.C.MURALIKRISHNAN (PAYYANUR)- R3,R4,R6,R7,R8,R9
          (JOINT VAKALATH)




      THIS REGULAR SECOND APPEAL HAVING COME UP FOR HEARING
ON   16.02.2022,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 RSA NO. 1120 OF 2009
                              4




                       JUDGMENT

When this appeal came up for consideration on

13.12.2021 and 15.02.2022, there was no representation for

the appellant. Today also the appellant and his counsel

remained absent.

Therefore, the appeal is dismissed for non prosecution.

Sd/-

K.BABU

JUDGE

LU