Kerala High Court
Against The Judgment In Cma 6/2015 ... vs By Adv. Sri.G.Srerkumar (Chetur) on 26 March, 2021
iN TRE HIGH COURT OF KERALA AT ERNARDTAM
PRESENT
TSE EONOQURABLE MR JUSTICE TY. ANTLEUMAR
PRIDAY, THE 26TH DAY OF MARCE 3021 / 5TH CHAITHRA, 19435
OF (C} No 2002 OF 2019
AGAINST THE JUDGMENT IN CMA 6/2015 DATED 27-03-2019 oF
ARRITIONAL DISTRICT COURT, IRINGALAKUDA
OS 604/2008 OF ADDITIONAL SUB COURT, IRINGALARUDA
PETITIONERS /RESBONDENTS 7 TQ 6;
d SUBRASHINI BAI
AGED 81 YEARS
W/O CHARUMGUMTHODIVIL NARAYANAN, THORAVU VILLAGE
DESOM, MURUNDAPURAM TALUR, THERISSUR<~680501 .
Pu
AMAR
AGED 32 YEARS
8/0. CHAKUMGUMTHODIYIL DILEUMAR, THORAVIT VILLAGE
DESOM, NMURUNDAPURAM TALUK, TERISSUR - 490301.
ip
DERPA
AGED 49 YEARS
b/O CRARUMGUMTRODIYVIL NARAYANAN, THORAVID VILLAGE
DESOM, MURONDAPURAM TALUK, THRISSUR - s80301.
BY ADV. SRI.G.SRERKUMAR (CHETUR)
RESPONDENTS /ADDL APPELLANTS 2 § 3, RESPONDENTS 1, 2, 4-8 6
ADDL RESPONDENTS 10-12;
2 UMADEVT ,
AGED 82, W/O. LATE C.R.LARSEMANAN @ RAMAN
LARSEMANAN, RESIDING AT SABART HOUSE, NEAR SIVA
TEMPLE, POONKUNNAM, TERISSUR-~s8ogo?.
O.P.{C}Ne. 20038 of 2618
a
ee
48
$e ZS +
ae eee
FPARISTAMIRGI ,
AGED 29, D/O LATE C.R.LARSHEMAMAN @ RAMAN
LARSSMANAN, RESIDING AT SABART ROUSE, NEAR SIVA
TEMPLE, POONRUNNAM, THRISSUR-SEOGO? .
C.R.MORANAN @ RAMAN KRISHNAMOHAN,
AGED 62, CRARKUNGUMTHODIYIL RAMAN, TaORAVE
VILLAGE DESOM, MURUNDAPURAM TALUE, THRISSUR
DISTRICT~S80301,
CHANDRAMATHY ,
AGED 81, D/O. CRARUNGUMTHONIYIE GOVINDAAN ,
W/O. PUTHENPURAYIZ VICAYARAM, SNUGRARA ,
CSANGAMPUEHA LANE, THRIKAKARA VILLAGE,
RANAYANNUR TLAUK, ERNAKLAM DISTRIC?T-682023 .
SUDHA MORANLAL,
D/O. CHANUMGUMTHODIYIL RAMAN, W/O. KOPARA
MOHANLAL, RANDAMRUTTY DESOM, KILIKOLLUR VILDAGE,
KOLLAM DISTRICT-~S91004.
LORANADRAN ,
AGED 71, 8/0.P.E.MADRAVAN, SREEFONNI, PASHANATH
HOUSE, POOKODE, CHAVAKKAD TALUK, THRISSUR
DISURICT~ST3S76
LALITRA LERBA,
W/O.P E.MADBAVAN, SRREEPONNI, PASHANATH HOUSE .
POORODE, CHAVAKKAD TALUR, THRISSUR prarTerer-
STSSIS .
INDY,
W/O . CHARUMGUMTHOD TY IE. NARAYANADAS, THORAYU
VILLAGE DESOM, MURUNDAPURAM TALUK, ARAMANA
SOUSE, B.O.PALAZRI, PIN-~S80301.
RAIMOND NARAYANAN,
AGED 29, S/O.CHAKUMGUMTHODIYIL C.R.NARAYANADAS,
THORAVU VILLAGE DSSOM, MUKUNDAPURAM TALUK,
ARBMANA HOUSE, P.O.PALAZHT, PIN-S50301.
NADASHA NARAYANAN,
AGED 27, W/O. CHAKUMGUMTHODIYIL C.R.NARAYANADAS,
TRORAVU VILLAGE DESOM, MURUNDAPURAM TALUR,
ARAMANA HOUSE, P.O. .PALAZHT, PIN-S80301,
O.P.(C}No. 2002 ef 2019
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Ri-g, RS BY ADV. SRI. SANTHOSE P. PODUV:T,
Ri~s, BS BY ADV. SMT. R. RATTTRA
RE BY ADV. SRILN.D.BITTO
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'BEFORE THE HONOURABLE HIGH COURT OF KERALA AT,
ERNAKULAM
LA.No. 9... of 2024
in
O.P(c) No 2002 OF 2019
Nant
Patitioners/ Patitioners :
4. Subhashini Bai, aged 84, W/o. Chakumgumthodiyil Narayanan,
Thoravu Village Desom, Mukundapuram Taluk, Thrissur
+ 680 301
2. Amar, aged 34, S/o. Chakumgumthodiyll Dilkumar, Thoravu
Village Desam, Mukundapuram Taluk, Thrissur - 680 304.
3. Deepa, aged 50, D/o. Chakumgumthodiyll Narayanan, Thoravu
Village Desom, Mukundapuram Taluk, Thrissur - 680 301.
Respondents / Aipordindf
4. Umadevi, aged 80, Wo. Late C.R. Lakshmanan @ Raman
Lakshmanan, Residing at Sabari House, Near Siva Temple,
Poonkunnam, Thrissur - 680 002.
we ee
we
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2. Faristamn, aged 27, D/o. Late C.R. Lakshmanan @ Raman
Lakshmanan, residing at Sabari House, Near Siva Temple,
Foonkunnam, Thrissur - 680 O02.
Petition fled under Order 23 rule 1 and Section 151 of the Code of
Civil Procedure
The above case has been settled between the parties to
this application. The other persons in the Original Petition are
not interested in the sull and hence they have not joined this
compromise. The above Original Petition is essentially fled since
in the appeal preferred as against the order passed in [A No.
3433 of 2009 In O.S. Na. 604 of 2008 dated 8-12-2014, the same
has been allawed. Now the issues have been sorted cut and
hence this compromise is filed. The respondents concede that they
do not want the decree to be set aside, They do not wish
to prosecute | A No 3433 of 2009 in O S No 604 of 2008
on the file of the Sub Court, Irinjalakuda, and they want
the application to be dismissed as withdrawn. Hence it is
- prayed that this compromise may be accepted and the
above Original Petition may be ordered accordingly.
Dated this the 20" day of December, 2020
Patitioners Respondents
- gen bot J Phas , .
1 4ueHasiigeal eo + Le iLmadevi
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if
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2. huaav. (- D Brads 2. FARISTA MirR!
3. Es EER NS OP dew
X Ve ee ASA
a" Sschuch y - Poa wast
Counsel fart the | Petitioners, Counsel for the Respondents
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O.P. yNo 2002 of 2019
sof:
APPENDIX
PETITIONERS ' EXETRITS;
RRRIBIT BI & TRUE COPY OF THRE ORDER PASSED IN
t.A.NO.3433 OF 2009 IN O.8.NO.604 OF
2008 DATED 8.12.14 ON THE PYLE oF tee
BDL, SUB COURT, TRINUALARDDA .
SRSIBIT Pe A TRUE COPY OF TRE JUDGMENT IN
C.MLA.NO.8 OF 20189 DATED 27.23.19 ON TRE
ELLE OF THER ADDL. DISTRICT couRrT,
IRINUALARUDA .
