Rajila vs M.S.Ummerkhan
2021 Latest Caselaw 3620 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MRS. JUSTICE MARY JOSEPH

     MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942

                        RFA.No.22 OF 2019

 AGAINST THE JUDGMENT IN OS No.135/2008 DATED 22-08-2011 OF COURT
                    OF SUB JUDGE, NEDUMANGAD.


APPELLANT/DEFENDANT:

             RAJILA,
             AGED 48 YEARS,
             D/O.LAILATHUMMAL, SHAFEELA MANZIL, PURAVOORKONAM
             MURI, KARAKULAM VILLAGE, THIRUVANANTHAPURAM-695 564,
             NOW RESIDING AT CHIRAKKOTTU THALANIRAPUTHEN VEEDU,
             RIYAS MANZIL, KANDALA P.O., THIRUVANANTHAPURAM-695
             512.

             BY ADVS.
             SRI.G.P.SHINOD
             SRI.GOVIND PADMANAABHAN
             SHRI.AJIT G ANJARLEKAR
             SHRI.RAM MOHAN.G

RESPONDENT/PLAINTIFF:

             M.S.UMMERKHAN,
             AGED 51 YEARS,
             S/O.MEERAN PILLAI, T.C.41/2470, ANNIKKAVILAKAM,
             MANACAUD, MUTTATHARA VILLAGE, THIRUVANANTHAPURAM-695
             009.

             R1 BY ADVS. SRI.V.SURESH
                         SRI.G.SUDHEER

     THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD         ON
01.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RFA.No.22/2019                      2




                             JUDGMENT

Dated this the 1st day of February, 2021

It is submitted that the parties to this appeal have attended

the mediation process and the issues involved have been amicably

settled in the mediation held at District Mediation Centre,

Thiruvananthapuram. The Memorandum of Agreement executed

under Section 89 of the Code of Civil Procedure read with Rules 24

and 25 of the Mediation Rules 2005 Civil Procedure (Alternative

Dispute Resolution) Rules, 2008 has been produced before this

Court. It is found that both parties and their counsel have signed

the Memorandum of Agreement.

In the above circumstances, the appeal is allowed on the

terms agreed to by the parties.

The Memorandum of Agreement shall form part of this

judgment.

Sd/-

MARY JOSEPH

JUDGE

JJ