Sruthi vs B.Revikumar
2021 Latest Caselaw 12666 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MRS. JUSTICE MARY JOSEPH
        TUESDAY, THE 1ST DAY OF JUNE 2021 / 11TH JYAISHTA, 1943
                         RFA NO. 388 OF 2018
AGAINST THE JUDGMENT AND DECREE DATED 31.01.2018 IN O.S.NO.8/2011
                      OF SUB COURT, MAVELIKKARA
APPELLANT/1ST DEFENDANT:

            SRUTHI,
            AGED 41 YEARS,
            D/O. M. JAYALAKSHMI, ANNAPOORNA, KANDIYOOR,
            THATTARAMPALAM P.O., MAVELIKKARA - 690 103,
            REP. BY HER POWER OF ATTORNEY HOLDER K.N. RAMESH,
            AGED 44 YEARS, S/O.LATE K.NANU, KUNIYIL HOUSE,
            EAST APPANGAD, NARAKKAL P.O., PIN - 682 505
            BY ADVS.
                     SRI.DINESH R.SHENOY
                     SRI.EBIN MATHEW
                     SRI.ROHIT PREMANANDAN SHENOY


RESPONDENT/PLAINTIFF & DEFENDANTS 2 TO 4:

    1       B.REVIKUMAR,
            S/O.LATE BABUNATHAN, XANADU, NANGYARKULANGARA P.O.,
            ALAPPUZHA, REP. BY HIS WIFE AND POWER OF ATTORNEY
            HOLDER C.V. SUMA, W/O.B.RAVIKUMAR.
    *2      CHANDRA KUMAR,(REMOVED)
            S/O.RAMAN PILLAI, JAYA NIVAS, KANDIYOOR MURI,
            MAVELIKKARA.
    *3      JYOTHILAKSHMI, (REMOVED)
            W/O.CHANDRA KUMAR, JAYA NIVAS, KANDIYOOR MURI,
            MAVELIKARA.
    *4      MINIMOL, (REMOVED)
            W/O.UNNIKRISHNAN, KIZHAKKEDATH THEKKETHIL KANDIYOOR
            MURI, MAVELIKKARA.
            [THE RESPONDENT NOS.2 TO4 ARE REMOVED FROM THE ARRAY OF
            RESPONDENTS AT THE RISK OF THE APPELLANT VIDE ORDER
            DATED 01/06/2021 IN I.A.NO.2/2021.]
            BY ADVS.
                     SRI.K.SASIKUMAR
                     SRI.S.ARAVIND


THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD ON 01.06.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.F.A.NO.388 OF 2018              2



                             JUDGMENT

Dated this the 1st day of June, 2021

Respondents 2 to 4 in the appeal are deleted as per order in

I.A.No.02 of 2021. The issues involved in O.S.No.08 of 2011

pending on the files of Sub Court, Mavelikkara have been

amicably settled among the parties (except respondents 2 to 4)

and Memorandum of Agreement incorporating the terms of

settlement has been executed. It has been signed by all the

necessary parties and the respective counsel. The Memorandum

of Agreement is forwarded to this Court by the mediator

concerned.

In that event, the appeal is allowed and the decree under

challenge is set aside. Order of attachment passed by Sub Court,

Mavelikkara in O.S.No.08 of 2011 stands lifted. The

Memorandum of Agreement shall form part of the judgment. Full

court fee shall be refunded to the appellant.

Sd/-

MARY JOSEPH JUDGE NAB