K.Joseph, S/O.Lukose vs Biju, S/O.Ayyaru Gopalan
2024 Latest Caselaw 4321 Ker

Kerala High Court

K.Joseph, S/O.Lukose vs Biju, S/O.Ayyaru Gopalan on 1 February, 2024

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
          THE HONOURABLE MRS. JUSTICE C.S. SUDHA
 THURSDAY, THE 1ST DAY OF FEBRUARY 2024 / 12TH MAGHA, 1945
                   RFA NO. 124 OF 2004
 AGAINST THE JUDGMENT AND DECREE IN OS NO.282/1997 DATED
    10.06.2003 OF SUBORDINATE JUDGE'S COURT, KOTTAYAM.


APPELLANT/2ND PLAINTIFF:

         K.JOSEPH, S/O.LUKOSE,
         KARIMPIL HOUSE, OLASSA.

         BY ADVS.
         SRI.JOY GEORGE
         SRI.K.C.PETER
         SMT.PRAICY JOSEPH
         SRI.SAJITH PAUL MATHEW



RESPONDENT/DEFENDANT:

         BIJU, S/O.AYYARU GOPALAN,
         PUTHEN PARAMBIL, OLASSA, AYMANAM, KOTTAYAM.

         BY ADVS.
         SRI.JOSE THETTAYIL
         SRI.K.PRABHAKARAN



     THIS REGULAR FIRST APPEAL HAVING COME UP FOR FINAL
HEARING ON 01.02.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 R.F.A.No.124 of 2004
                                              2




                                     C.S.SUDHA, J.
                  -----------------------------------------------------------
                                  R.F.A.No.124 of 2004
                  -----------------------------------------------------------
                       Dated this the 01st day of February, 2024


                                   JUDGMENT

The notice issued to the appellant was returned with an endorsement

'Addressee expired'. None appears for both sides in spite of several

adjournments being granted.

Hence, in these circumstances, the appeal is dismissed for default.

Sd/-

C.S.SUDHA JUDGE ak