Johny P. George vs P.Vidyadharan
2024 Latest Caselaw 17556 Ker

Kerala High Court

Johny P. George vs P.Vidyadharan on 21 June, 2024

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
     FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
                         RSA NO. 977 OF 2018


AGAINST THE JUDGMENT AND DECREE DATED 19.12.2017 IN AS NO.101
OF    2013     OF   ADDITIONAL    DISTRICT   &   SESSIONS   COURT-V,
THIRUVANANTHAPURAM ARISING OUT OF THE JUDGMENT AND DECREE
DATED 11.4.2013 IN OS NO.8 OF 2007 OF I ADDITIONAL SUB COURT,
THIRUVANANTHAPURAM

APPELLANTS/APPELLANTS/DEFENDANTS 1 & 2:

      1      JOHNY P. GEORGE,
             AGED 60 YEARS, S/O GEORGE,
             POONNAKUDIYIL VEEDU,
             SHAWALACE LANE,
             NALANCHIRA, P.O.,
             THIRUVANANTHAPURAM - 695 015.

      2      CEAZAMMA P.GEORGE,
             AGED 56 YEARS, W/O.JOHNY P.GEORGE,
             POONNAKKUDITYIL VEEDU,
             SHAWALACE LANE,
             NALANCHIRA P.O.,
             THIRUVANANTHAPURAM- 695015.

             BY ADVS.
             RAM MOHAN.G.
             SRI.G.P.SHINOD
             SRI.GOVIND PADMANAABHAN
             SHRI.AJIT G ANJARLEKAR


RESPONDENTS/RESPONDENTS/PLAINTIFF & DEFENDANT No.3:

     1       P.VIDYADHARAN,
             AGED 74 YEARS, S/O PADMANABHAN,
             T.C. 3/122(1) RAMKAMAL,
             PARUTHIPPARA, PATTOM P.O.,
             THIRUVANANTHAPURAM - 695 004.
 RSA.977/2018
                                  2



     2         THE SECRETARY,
               THIRUVANANTHAPURAM CORPORATION,
               THIRUVANANTHAPURAM- 695001.

               BY ADVS.
               AYYAPPAN SANKAR -R1
               SRI.N.NANDAKUMARA MENON (SR.)
               SRI.P.K.MANOJKUMAR, SC, TVPM CORPORATION - R2
               SUMAN CHAKRAVARTHY - R2


         THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD
ON 21.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 RSA.977/2018
                                  3




                         JUDGMENT

Dated this the 21st day of June, 2024

Appellants remained absent without representation. On the

previous posting date also there was no representation for the

appellants. Respondents are represented. Regular Second Appeal is

dismissed for default.

Sd/-

C. PRATHEEP KUMAR, JUDGE sou.