P.Subhadramma vs Indira Amma
2023 Latest Caselaw 2608 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MRS. JUSTICE M.R.ANITHA
    FRIDAY, THE 24TH DAY OF FEBRUARY 2023 / 5TH PHALGUNA, 1944
                         SA NO. 596 OF 2002
  AGAINST THE ORDER/JUDGMENT IN AS 70/1997 OF IST ADDITIONAL SUB
                          COURT, TRIVANDRUM
  AGAINST THE ORDER/JUDGMENT IN OS 137/1993 OF PRINCIPAL MUNSIFF
                          COURT, TRIVANDRUM
APPELLANTS/APPELLANTS/DEFENDANTS 3, 5 & 6:

    1       P.SUBHADRAMMA, T.C. k27/1089,
            VANCHIYOOR, THIRUVANANTHAPURAM.
    2       S.GIRIJA OF DO. DO.
    3       P.S.LEELA OF DO. DO.
            BY ADV SRI.G.S.REGHUNATH


RESPONDENTS/RESPONDENTS/PLAINTIFF, DEFENDANTS 1, 2 & 4:

    1       INDIRA AMMA, PARVATHY VILASOM BUNGLOW,
            KARUMKULAM DESOM, KARUMKULAM VILLAGE,
            NEYYATTINKARA.
    2       STATE OF KERALA
            REP.BY THE DISTRICT COLLECTOR,
            THIRUVANANTHAPURAM.
    3       ASSISTANT ENGINEER
            PUBLIC HEALTH DEPARTMENT,
            DRAINAGE SUB DIVISION,
            THIRUVANANTHAPURAM SOUTH.
    4       S.VIJAYAKUMAR, DRIVER, WATER AUTHORITY
            VELLAYAMBALAM, THIRUVANANTHAPURAM,
            RESIDING AT, S.P.III 594, CHITHIRA, PALATHARA,,
            POWDIKONAM P.O., THIRUVANANTHAPURAM.
            BY ADV SRI.R.S.KALKURA


     THIS   SECOND   APPEAL   HAVING     COME   UP   FOR   ADMISSION   ON
24.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 SA NO. 596 OF 2002
                                 2



                       JUDGMENT

This appeal has been filed against the judgment and

decree in A.S No.70/1997 on the files of Ist Additional Sub

Court, Trivandrum, which in turn arise out of judgment and

decree in O.S No.137/1993 on the files of Principal Munsiff's

Court, Trivandrum.

2. It is reported by the learned counsel for the

appellants that inspite of sending registered notice to the

parties, they did not turn up.

In the above circumstances, the S.A stands dismissed

for default.

Sd/-

M.R.ANITHA JUDGE LU