John,(Died) Legal Representative ... vs Mathai And Others
2024 Latest Caselaw 14295 Ker

Kerala High Court

John,(Died) Legal Representative ... vs Mathai And Others on 29 May, 2024

RSA NO. 621 OF 2008
                                   1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
     WEDNESDAY, THE 29TH DAY OF MAY 2024 / 8TH JYAISHTA, 1946
                          RSA NO. 621 OF 2008
AGAINST THE ORDER/JUDGMENT DATED 18.10.2007 IN AS NO.141 OF 2007
OF   ASSISTANT     SESSIONS    COURT/SUB   COURT/COMMERCIAL   COURT,
PERUMBAVOOR ARISING OUT OF THE ORDER/JUDGMENT DATED 20.02.2007 IN
OS NO.20 OF 2003 OF MUNSIFF COURT, PERUMBAVOOR
APPELLANTS:

     1    JOHN,(DIED) LEGAL REPRESENTATIVE IMPLEADED
          AGED 52 YEARS
          S/O.OUSEPH,VEMBALLYMOOLAYIL HOUSE, KIZHAKKAMBALAM
          KARA,KIZHAKKAMBALAM VILLAGE, KUNTHUNADU.
     2    ANTONY AGED 49 SO OUSEPH DO....
     3    VARGHESE AGED 46
          S/O OUSEPH, DO........ DO......
     4    ADDL.THRESSIA,
          AGED 58 YEARS
          W/O.LATE JOHN @ KUNJACHAN, VEMBALLYMOOLAYIL
          HOUSE,KIZHAKKAMBALAM KARA,KIZHAKKAMBALAM
          VILLAGE,KUNNATHUNADU. (LR OF DECEASED A1 IS IMPLEADED
          AS ADDL.A4 AS PER ORDER DATED 27.03.2014 IN
          IA.867/2014)
          BY ADVS.
          K.S.MADHUSOODANAN
          T.V.JAYAKUMAR NAMBOODIRI
          M.M.VINOD KUMAR


RESPONDENTS:

     1    MATHAI AND OTHERS
          KANIYODICKAL HOUSE, KIZHAKKAMBALAM KARA,,
          KIZHAKKAMBALAM VILLAGE, KUNNATHUNADU TALUK,
     2    JACOB PAPPACHAN AGED 50 SO MATHAI
          DO...........
     3    MATHEWMAMACHAN AGED 48 SO MATHAI
          DO....
     4    ANTONY AGED 39 SO MATHAI DO......
 RSA NO. 621 OF 2008
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           BY ADV SRI.P.SATHISAN
THIS   REGULAR   SECOND   APPEAL   HAVING   COME   UP   FOR   ADMISSION   ON
29.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RSA NO. 621 OF 2008
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                           JUDGMENT

Dated this the 29th day of May, 2024

There was no representation when this matter was taken

on 12.04.2024. Today also there was no representation.

Therefore, this appeal is dismissed for default.

sd/-

C.PRATHEEP KUMAR JUDGE Nsd