Francis vs Micheal
2021 Latest Caselaw 17688 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
           THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
  FRIDAY, THE 27TH DAY OF AUGUST 2021 / 5TH BHADRA, 1943
                    RSA NO. 1051 OF 2015
               AS 2/2015 OF SUB COURT, KOCHI
        OS NO. 45/2011 OF ADDL. MUNSIFF COURT, KOCHI
APPELLANTS/APPELLANTS/DEFENDANTS:

    1     FRANCIS
          AGED 47 YEARS
          S/O LATE PATHROSSE, KANNAMALI HOUSE, 21/1506,
          NEAR SOCIETY BUS STOP, MANASSERY, KOCHI-682507.

    2     MARIAMMA
          AGED 45 YEARS
          W/O ANTONY, ILAYADATHU HOUSE, NEAR SOCIETY BUS
          STOP, MANASSERRY, KOCHI-682507.

    3     MINI
          AGED 36 YEARS
          W/O FRANCIS, KANNAMALI HOUSE, 21/1506, NEAR
          SOCIETY BUS STOP, MANASSERY, KOCHI-682507.

          BY ADV SRI.G.BHAGAVAT SINGH



RESPONDENTS/RESPONDENTS/PLAINTIFFS:

    1     MICHEAL
          50 YEARS
          S/O LATE PATHROSE, KANNAMALI HOUSE, 21/1505,
          NEAR SOCIETY BUS STOP, MANASSERRY, KOCHI-682507.

    2     TREASA
          48 YEARS
          W/O MICHAEL, KANNAMALI HOUSE, 21/1505, NEAR
          SOCIETY BUS STOP, MANASSERRY, KOCHI-682507.
 RSA NO. 1051 OF 2015

                                   ..2..

    3          NEETHU,
               22 YEARS
               D/O MICHEAL, KANNAMALI HOUSE, 21/1505, NEAR
               SOCIETY BUS STOP, MANASSERRY, KOCHI-682507.

            BY ADVS.
            SMT.J.SHEEBA MARIAM
            SMT.C.S.SUJAMMA




        THIS    REGULAR   SECOND    APPEAL    HAVING    COME    UP    FOR
ADMISSION       ON   27.08.2021,    THE    COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 RSA NO. 1051 OF 2015

                                 ..3..

                               JUDGMENT

When the matter was taken up for hearing on

10.08.2021, the learned counsel for the

respondents submitted that the matter involved in

this case was settled between the parties out of

court and the appeal became infructuous.

Accordingly, the learned counsel for the

appellants was directed to get instructions in

this regard from his party concerned.

2. When this appeal came up for consideration on

this day, no representation for the appellants.

Hence, this RSA stands dismissed for default,

recording the submission of the learned counsel

for the respondents. There will be no order as to

costs. Pending applications, if any, stand

closed.

Sd/-

N.ANIL KUMAR

JUDGE Bka/-