Unknown vs Appellants/
2021 Latest Caselaw 10205 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

            THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

THURSDAY, THE 25TH DAY OF MARCH 2021 / 4TH CHAITHRA, 1943

                      RSA.No.432 OF 2009

 AS 56/2007 OF ADDITIONAL DISTRICT COURT, NORTH PARAVUR

         OS 583/2003 OF MUNSIFF COURT, NORTH PARAVUR


APPELLANTS/RESPONDENTS 1,2,3,5,6,9&10/DEFENDANTS
1,2,3,5,6,9&10:

     1       POULOSE,(DIED)
             S/O.FRANCIS, ARACKAL EAST, VELIYATHUNADU,
             VAYALAKKADU KARA, KARUMALLOOR, VILLAGE,
             PARAVUR TALUK.

             (APPELLANTS 2 TO 5 ARE RECORDED AS THE LEGAL
             REPRESENTATIVES OF THE DECEASED FIRST
             APPELLANT AS PER ORDER DATED 10.06.2019.)

     2       ELAMMA, W/O. PAULOSE, ARACKAL EAST
             VELIYATHUNADU, VAYALAKKADU KARA, KARUMALLOOR
             VILLAGE, PARAVUR TALUK.

     3       BABY POULOSE, S/O.PAULOSE, ARACKAL EAST
             VELIYATHUNADU, VAYALAKKADU KARA, KARUMALLOOR
             VILLAGE, PARAVUR TALUK.

     4       SABU PAULOSE, S/O. POULOSE, ARACKAL EAST
             VELIYATHUNADU, VAYALAKKADU KARA, KARUMALLOOR,
             VILLAGE, PARAVUR TALUK.

     5       JOY POULOSE, S/O. POULOSE, ARACKAL EAST
             VELIYATHUNADU, VAYALAKKADU KARA, KARUMALLOOR
             VILLAGE, PARAVUR TALUK.

     6       CHRISTEENA, D/O. BABY POULOSE ARACKAL
             EAST, VELIYATHUNADU, VAYALAKKADU KARA,
             KARUMALLOOR, VILLAGE, PARAVUR TALUK. (MINOR)
             REP. BY 3RD, APPELLANT & FATHER BABY PAULOSE.
 RSA No.432/2009

                            ..2..

      7      CHRISTY SON OF BABY POULOSE, ARACKAL EAST
             VELIYATHUNADU, VAYALAKKADU KARA, KARUMALLOOR,
             VILLAGE, PARAVUR TALUK. (MINOR) REP. BY 3RD,
             APPELLANT & FATHER BABY PAULOSE.

             BY ADV. SRI.T.K.VENUGOPALAN

RESPONDENTS/APPELLANT & RESPONDENTS 7 & 8/PLAINITFF,
DEFENDANTS 7 & 8 :

      1      JOHN JOSEPH,
             SON OF JOSEPH, MEPPANA ELIYATHUNADU KARA,
             KARUMALLOR VILLAGE,, PARAVUR TALUK.

      2      ANNAM, (DIED LRS RECORDED),
             D/O. AGASTHY, EDASSERY VELIYATHUNADU KARA,
             KARUMALOOR VILLAGE, PARAVUR TALUK.

             (IT IS RECORDED THAT 1ST AND 3RD RESPONDENTS
             ARE LEGAL REPRESENTATIVES OF THE DECEASED 2ND
             RESPONDENT AS PER ORDER DATED 10.06.2019.)

      3      EMILY, D/O. AGASTHY,
             EDASSERY VELIYATHUNADU KARA, KARUMALLOOR
             VILLAGE, PARAVUR TALUK.

             R1 BY ADV. SRI.M.V.KISHORE KUMAR
             R1 BY ADV. SRI.PAUL K.VARGHESE

     THIS REGULAR SECOND     APPEAL HAVING COME UP        FOR
ADMISSION ON 25.03.2021,     THE COURT ON THE SAME        DAY
DELIVERED THE FOLLOWING:
 RSA No.432/2009

                           ..3..




                         JUDGMENT

The learned counsel for the appellants

submits that the matter is settled between the

parties and hence, the appeal is not pressed.

Evidencing the same, a memo dated 17.02.2021 has

been filed before this Court.

Recording the memo, this Regular Second

Appeal stands dismissed as not pressed. Pending

applications, if any, stand disposed of.

Sd/-

N.ANIL KUMAR

JUDGE Bka/25.03.2021