P.V.Jose @ P.V.Sunny Jose vs V.N.Usman
2021 Latest Caselaw 13858 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MRS. JUSTICE MARY JOSEPH
      FRIDAY, THE 2nd    DAY OF JULY 2021 / 11TH ASHADHA, 1943
                      RFA (INDIGENT) No.798 OF 2014
    AGAINST THE JUDGMENT AND DECREE IN OS No.270 OF 2011 DATED
                  19.01.2013 OF SUB COURT, MANJERI


APPELLANT/DEFENDANT:-

            P.V.JOSE @ P.V.SUNNY JOSE,
            AGED 53, S/O.PULIKAL THADATHIL VARKEY, PERINTHALMANNA
            AMSOM DESOM, ANAMANGAD VILLAGE, PERINTHALMANNA TALUK,
            MALAPPURAM DISTRICT.

            BY ADV SRI.G.SREEKUMAR (CHELUR)


RESPONDENT/PLAINTIFF:-

            V.N.USMAN,
            AGED 58, S/O.VARIYATHPARAMBIL KOZHIKATTIL NAINAPILLA,
            PERINTHALMANNA AMSOM DESOM,
            PERINTHALMANNA TALUK-679322.

            BY ADV SRI.P.K.ABOOBACKER (EDAPPALLY)



     THIS   REGULAR   FIRST   APPEAL   HAVING   BEEN   FINALLY   HEARD   ON
    02.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.F.A.(Indigent)No.798 of 2014

                                 2




                           JUDGMENT

Dated this the 2nd day of July, 2021

I.A.No. 1 of 2021 is filed by the appellant in the appeal on

hand stating that the issues involved have been amicably

settled among himself and the respondent. I.A.No.1 of 2021

is the compromise petition filed. In view of the settlement out

of court, this Court is inclined to dispose of the Appeal in terms

of the compromise entered into among the parties.

In the result, Appeal stands disposed of in terms of

I.A.No.1 of 2021.

Sd/-

MARY JOSEPH JUDGE MJL