V.Madhava Shenoy vs K.R.Sarvothoman
2023 Latest Caselaw 1566 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MRS. JUSTICE M.R.ANITHA
     FRIDAY, THE 20TH DAY OF JANUARY 2023 / 30TH POUSHA, 1944
                       RSA NO. 1147 OF 2006
     AGAINST THE JUDGMENT AND DECREE DATED 19.01.2006 IN A.S.
            NO.23/2005 OF ADDITIONAL SUB COURT, KOCHI
     AGAINST THE JUDGMENT AND DECREE DATED 30.11.2004 IN O.S.
         NO.240/2004 OF PRINCIPAL MUNSIFF'S COURT, KOCHI
APPELLANT/APPELLANT/PLAINTIFF:

          V.MADHAVA SHENOY, S/O KUTTAPPAN
          RESIDING AT 12/197,SANTO GOPALAN ROAD,
          COCHIN-2.
          BY ADV SMT.VANAJA MADHAVAN


RESPONDENT/RESPONDENT/DEFENDANT:

          K.R.SARVOTHAMAN
          S/O. LATE M.R.SHENOY,
          NOW RESIDING AT `M.R.S',
          T.D. EAST ROAD, KOCHI-2.
          BY ADVS.
          SRI.S.B.PREMACHANDRA PRABHU
          SRI.G.SREENIVASA PRABHU



     THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
20.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RSA No.1147 of 2006
                                         2




                                   JUDGMENT

Dated this the 20th day of January, 2022

This appeal has been filed against the judgment and

decree in A.S No.23/2005 on the file of Additional Sub Court,

Kochi, which arise out of judgment and decree in O.S

No.240/2004 on the file of Principal Munsiff's Court, Kochi.

There was no representation for the appellant on the last

occasion. Today, the case is posted for disposal. But, there is

no representation for the appellant today also.

In the above circumstances, the R.S.A stands dismissed

for default.

All pending I.As stand closed.

Sd/-

M.R.ANITHA JUDGE

SMF