Bharathan K vs The Kerala State Financial ...
2021 Latest Caselaw 15148 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 TUESDAY, THE 20TH DAY OF JULY 2021 / 29TH ASHADHA, 1943
                  WP(C) NO. 2462 OF 2021
PETITIONER:

          BHARATHAN K.
          AGED 47 YEARS
          S/O.KOCHUCHERUKKAN, PUTHENPURACKAL THARAYIL,
          VALLIKUNNAM, ALAPPUZHA.
          BY ADVS.
          S.SHANAVAS KHAN
          SMT.S.INDU


RESPONDENTS:

    1     THE KERALA STATE FINANCIAL ENTERPRISES LTD.
          BHADRATHA, MUSEUM ROAD, THRISSUR-680 020,
          REPRESENTED BY ITS MANAGING DIRECTOR.
    2     THE KERALA STATE FINANCIAL ENTERPRISES LTD,
          MAVELIKARA BRANCH, TRAVANCORE DEVASWOM BOARD
          BUILDING, FIRST FLOOR, NEAR KSRTC BUS STAND,
          MAVELIKARA,     ALAPPUZHA-690 101.
          REPRESENTED BY ITS BRANCH MANAGER.
    3     THE SHERISTADAR,
          ADDITIONAL DISTRICT COURT, MAVELIKARA,
          ALAPPUZHA-690 101.
    4     AMBILY,
          W/O.SATHYAPRAKASH, 'ANAKHA NIVAS', PADANILAM
          P.O., NOORANAD, ALAPPUZHA-690 529.
    5     SATHYAPRAKASH,
          ANAKHA NIVAS, PADANILAM P.O., NOORANAD,
                               2
WP(C) NO. 2462 OF 2021

         ALAPPUZHA-690 529.
         BY ADVS.
         SRI.P.V.ANOOP
         DR.V.N.SANKARJEE
         SRI.V.N.MADHUSUDANAN
         SMT.R.UDAYA JYOTHI
         SRI.M.M.VINOD
         SMT.M.SUSEELA
         SMT. KEERTHI B. CHANDRAN
         SHRI.VIJAYAN PILLAI P.K.
         SRI.C.PURUSHOTHAMAN NAIR
         SHRI.NITHEESH.M
         SRI.SALIL NARAYANAN, SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP   FOR
ADMISSION ON 20.07.2021, THE COURT ON THE SAME   DAY
DELIVERED THE FOLLOWING:
                                      3
WP(C) NO. 2462 OF 2021




                   W.P.(C) No.2462 of 2021
             -----------------------------------------------

                          JUDGMENT

The dispute between the parties to this matter has

been settled through mediation. The mediation agreement is

part of the records.

In the circumstances, the writ petition is disposed of

in tune with the mediation agreement. The mediation

agreement will form part of this judgment.

Sd/-

P.B.SURESH KUMAR, JUDGE.

PV

WP(C) NO. 2462 OF 2021

APPENDIX OF WP(C) 2462/2021

PETITIONER'S EXHIBITS EXHIBIT P1 TRUE COPY OF THE UNDERTAKING EXECUTED BY THE 5TH RESPONDENT IN FAVOUR OF THE PETITIONER EXHIBIT P2 TRUE COPY OF THE COMMUNICATION DATED 13.8.2018 SUBMITTED BY PETITIONER BEFORE ADDITIONAL DISTRICT COURT, MAVELIKARA INTIMATING THE PAYMENT OF AMOUNT AND PRAYING FOR EXONERATION FROM SALARY RECOVERY EXHIBIT P3 TRUE COPY OF THE COMMUNICATION DATED 26.9.2018 SUBMITTED BEFORE ADDITIONAL DISTRICT COURT, MAVELIKARA EXHIBIT P4 TRUE COPY OF THE COMMUNICATION DATED 25.9.2020 SUBMITTED BEFORE SUB COURT, CHENGANNUR EXHIBIT P5 TRUE COPY OF THE COMMUNICATION DATED 11.7.2019 OF THE 1ST RESPONDENT EXHIBIT P6 TRUE COPY OF THE COMMUNICATION DATED 3.9.2020 ISSUED BY 1ST RESPONDENT TO THE 3RD RESPONDENT EXHIBIT P7 TRUE COPY OF THE INFORMATION DATED 11.2.2019 FURNISHED BY THE STATE PUBLIC INFORMATION OFFICER/DISTRICT REGISTRAR, KASARGOD EXHIBIT P8 TRUE COPY OF THE INFORMATION DATED 21.7.2020 FURNISHED BY STATE PUBLIC INFORMATION OFFICER/DISTRICT REGISTRAR, KASARGOD.