NARAYANA PILLAI Vs. PANKAJAKSHI AMMA

JUDGEMENT

(1.) THE Second Appeal arises from the judgment and decree of learned District Judge, Kollam in A.S.No.189 of 2010. That appeal arose from the judgment and decree of learned Munsiff-Magistrate, South Paravoor in O.S.No.6 of 2006.

(2.) THE appellant sought a declaration of the title he claimed over the suit property and other reliefs. The trial court, after evidence found that petitioner is not entitled to the relief and accordingly dismissed the suit.

(3.) IT would appear that on 12.04.2011 when I.A.No.1509 of 2010 came up for hearing, there was no representation for the appellant and hence the petition was dismissed for default.