Kuttappanachari vs P.M.Surendran
2021 Latest Caselaw 14076 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MRS. JUSTICE MARY JOSEPH
     WEDNESDAY, THE 7th DAY OF JULY 2021 / 16TH ASHADHA, 1943
                         RFA NO. 137 OF 2013
AGAINST THE JUDGMENT DATED 28.11.2011 IN O.S No. 1/2010 OF THE SUB
                         COURT, PERUMBAVOOR.
APPELLANT/DEFENDANT:

          KUTTAPPANACHARI,
          S/O.KRISHNAN ACHARI,
          PADIPPURATHANIYIL HOUSE, PERUMBAVOOR KARA,
          PERUMBAVOOR VILLAGE, KUNNATHUNADU TALUK.

          BY ADVS.
                     SRI.SHAJI THOMAS
                     SRI.BINU PAUL
                     SRI.T.V.VINU


RESPONDENT/PLAINTIFF:

          P.M.SURENDRAN,
          S/O.MADHAVAN, RAVI BHAVAN,
          KANJIRAKKAD KARA, PERUMBAVOOR VILLAGE,
          KUNNATHUNAD TALUK 683 542.

          BY ADV.
                SRI.R.BINDU (SASTHAMANGALAM)


     THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD ON
07.07.2021,   ALONG WITH RFA.233/2013, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 R.F.A.Nos.137&233 OF 2013          2


            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
             THE HONOURABLE MRS. JUSTICE MARY JOSEPH
    WEDNESDAY, THE 7th DAY OF JULY 2021 / 16TH ASHADHA, 1943
                       RFA NO. 233 OF 2013
AGAINST THE JUDGMENT DATED 01.12.2011 IN O.S NO.178/2009 OF THE
                     SUB COURT, PERUMBAVOOR.
APPELLANT/1st DEFENDANT:

           KUTTAPPANACHARI,
           S/O.KRISHNAN ACHARI, PADIPPURATHANIYIL HOUSE,
           PERUMBAVOOR KARA, PERUMBAVOOR VILLAGE,
           KUNNATHUNADU TALUK.

           BY ADVS.
                SRI.SHAJI THOMAS
                SRI.BINU PAUL
                SRI.T.V.VINU


RESPONDENTS/PLAINTIFF & 2ND DEFENDANT:

    1      K.M.SUNIL,
           S/O.MADHAVAN, ANAND BHAVAN,
           KANJIRAKKADU KARA, PERUMBAVOOR VILLAGE,
           PIN-683 542.

    2      V.K.MANI
           S/O.KRISHNAN, VETTIYATH HOUSE,
           THODAPARAMBU, KOOVAPPADY KARA,
           PIN-683 544.

           R1 BY ADV.
                   T.S.MAYA
           R2 BY ADV.
                   SRI.SAJI VARGHESE, KAKKATTU MATTATHIL.


     THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD ON
07.07.2021, ALONG WITH RFA.137/2013, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 R.F.A.Nos.137&233 OF 2013              3

                               JUDGMENT

Dated this the 7th day of July, 2021

The parties have attended a mediation process at Ernakulam

Mediation Centre and the issues have been amicably settled. A

Mediation Settlement Agreement was executed by the parties under

Rule 24 of Civil Procedure (ADR) Rules, 2008, incorporating the

terms of settlement.

2. In the above circumstances, both appeals stand disposed

of in terms of the Mediation Settlement Agreement. The Mediation

Settlement Agreement shall form part of the judgment.

Appeal being filed by the appellants as indigent persons, there

shall not be any steps to realise court fee from them.

Sd/-

MARY JOSEPH JUDGE JJ