Mariam Beevi vs J.A.Fernandez
2021 Latest Caselaw 2326 Ker

Citation : 2021 Latest Caselaw 2326 Ker
Judgement Date : 20 January, 2021

Kerala High Court

Mariam Beevi vs J.A.Fernandez on 20 January, 2021

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

   WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

                          RFA.No.304 OF 2007

AGAINST THE AMENDED JUDGMENT IN OS NO.104/2005 DATED 09-02-2007 OF
                    PRINCIPAL SUB COURT,KOCHI


APPELLANTS:

      1        MARIAM BEEVI,W/O. LATE K.A. MUHAMMED,
               HOUSE NO.1/1967,, "SIX ON COTTAGE",
               YMCA ROAD, FORT KOCHI.

      2        MRS.K.M. FATHIMA JASMIN
               D/O. LATE DR.K.M. MUHAMMED, -DO- -DO-.

      3        MRS. K.M.FASIJA JASMINE -DO- - DO-.

      4        MR. K.M. SHAHUL HAMEED -DO- -DO-.

      5        MRS. K.M.FARISHA JASMINE -DO- -DO-.

               BY ADVS.
               SRI.P.R.VENKATESH
               SRI.R.AZAD BABU

RESPONDENTS:

      1        J.A.FERNANDEZ
               NOW RESIDING AT GENESIS DALE, 11/41-B,PW ROAD,,
               THRICHATTUKULAM P.O., CHERTHALA,ALAPPUZHA DISTRICT

      2        JAIN, WIFE OF JOSEY FERNANDEZ
               C/O. RETD. POSTMAN, PETER, NEAR VELI CEMETRY,, VELI,
               FORT KOCHI.

               (R2 IS REMOVED FROM THE PARTY ARRAY AT THE RISK OF
               THE PETITIONER VIDE ORDER DATED 20/11/2007 IN IA
               4346/2007)

               R1 BY ADV. SRI.SAJAN MANNALI

     THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD            ON
20.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RFA.No.304 OF 2007
                                     2


                                 JUDGMENT

Dated this the 20th day of January, 2021

The learned counsel for the appellants submits that the subject

matter of the R.F.A. has been settled out of court between the parties.

Evidencing the same, a memo has been filed before this Court.

Recording the memo, the appeal stands dismissed as withdrawn.

There will be no order as to costs.

Sd/-

N.ANIL KUMAR, JUDGE

dlk/20.01.2021