K.VISHNU Vs. A.KITTUSAMY

JUDGEMENT

(1.) The appeal suit is filed against the Judgment and Decree of the I Additional District and Sessions Judge at Tiruppur, dtd. 4/6/2016 in O.S.No.639 of 2011.

(2.) The plaintiffs in the suit in O.S.No.639 of 2011 on the file of the I Additional District and Sessions Court are appellants in the above appeal. The respondent is none other than the father of the first appellant and the husband of the second appellant.

(3.) Despite notice being served through Court on 10/2/2017, as per the postal endorsement the respondent neither appeared nor engaged a learned counsel of his choice. The name of the respondent is also printed in the cause list.