Thomas Joseph vs Satheesh K.C
2021 Latest Caselaw 17273 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MRS. JUSTICE MARY JOSEPH
     FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
                           RFA NO. 489 OF 2019
AGAINST THE JUDGMENT AND DECREE DATED 06.03.2019 IN OS 140/2014 OF
                      ADDITIONAL SUB COURT, KOTTAYAM
APPELLANTS/DEFENDANTS:

    1       THOMAS JOSEPH,
            AGED 52,
            S/O.JOSEPH, MUKKATTU KAVUMKAL HOUSE, UMPIDY P.O.,
            CHEMPAKARA KARA, KARUKACHAL VILLAGE, CHANGANASSERY
            TALUK.
    2       SIBI JOSEPH,
            AGED 47,
            S/O.JOSEPH, MUKKATTU KAVUMKAL HOUSE, UMPIDY P.O.,
            CHEMPAKARA KARA, KARUKACHAL VILLAGE, CHANGANASSERY
            TALUK,
    3       JESMON JOSEPH,
            AGED 25,
            S/O.THOMAS JOSEPH, MUKKATTU KAVUMKAL HOUSE, UMPIDY
            P.O., CHEMPAKARA KARA, KARUKACHAL VILLAGE,
            CHANGANASSERY TALUK, KOTTAYAM.
            BY ADVS.
              SRI. ALEX.M.SCARIA
              SMT. SARITHA THOMAS


RESPONDENT/PLAINTIFF:

            SATHEESH K.C.,
            AGED 34 YEARS,
            S/O.CHELLASWAMY, KARTHIKA HOUSE, KARUKACHAL P.O.,
            NEDUMKUNNAM KARA, NEDUMKUNNAM VILLAGE, CHANGANASSERY
            TALUK - 686 540.

            BY ADV SRI.RAJEEV V.KURUP



     THIS   REGULAR    FIRST   APPEAL   HAVING   BEEN   FINALLY   HEARD   ON
    13.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.F.A.No.489 of 2019

                                      2




                             JUDGMENT

Dated this the 13th day of August, 2021

The parties had attended mediation process as directed by

this Court and certain amicable terms, in settlement of issues have

been arrived at. A compromise petition is filed before this Court

incorporating the terms of settlement. Both the appellants and

respondent have signed the compromise petition and their

signatures have also been counter signed by the respective counsel.

In the above circumstances, the appeal is disposed of in terms

of the compromise petition filed. The compromise petition shall

form part of the judgment. 1/3 rd of Court fee alone is found paid and

it shall be refunded to the appellants.

Sd/-

MARY JOSEPH JUDGE MJL