Kerala High Court
Sal Sabeel Central School vs P.V.Abdul Rahman on 17 March, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR
WEDNESDAY, THE 17TH DAY OF MARCH 2021 / 26TH PHALGUNA, 1942
OP(C).No.2065 OF 2015(O)
AGAINST THE JUDGMENT DATED 05-04-2013 IN O.S.NO.1060/2010 OF I
ADDITIONAL SUB COURT, THRISSUR
PETITIONER:
SAL SABEEL CENTRAL SCHOOL,
PARENT ASSOCIATION, BEARING REG. NO. R/422/06,
MUNDOOR, REPRESENTED BY ITS SECRETARY CHANDRAN, AGED
49, S/O.BHAGYALAKSHMI, VAGAYIL HOUSE, MUNDOOR PO,
PERAMANGALAM, THRISSUR.
BY ADV. SRI.G.SREEKUMAR (CHELUR)
RESPONDENTS:
1 P.V.ABDUL RAHMAN,
AGED 65 YEARS,
S/O.PANIKAVEETIL UMMAR, MULLASSERY VILLAGE DESOM,
CHAVAKKAD TALUK, THRISSUR-680 027.
2 SUKUMARAN,
AGED 62 YEARS,
S/O.THAYYIL ARMUGHAN, KANIMANGALAM VILLAGE DESOM,
THRISSUR-680 001.
BY ADVS. SRI.JOSEPH FREEMAN
SRI.P.B.KRISHNAN
SRI.P.M.NEELAKANDAN
SRI.SABU GEORGE
SRI.P.B.SUBRAMANYAN
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 17.03.2021,
ALONG WITH OP(C).1955/2019, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
O.P.(C)Nos.2065/2015 & 1955/2019
-:2:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR
WEDNESDAY, THE 17TH DAY OF MARCH 2021 / 26TH PHALGUNA, 1942
OP(C).No.1955 OF 2019
AGAINST THE ORDER DATED 04-07-2019 IN I.A.NO.2017/2019 IN
I.A.NO.5018/2016 IN O.S. 875/2008 OF PRINCIPAL SUB
COURT,THRISSUR
PETITIONER/PETITIONER/CLAIM PETITIONER:
P.V.ABDHUL RAHMAN,
AGED 54 YEARS,
S/O. PANAKKAVEETIL UMMER, MULLASSERRY VILLAGE AND
DESOM, CHAVAKKAD TALUK, THRISSUR,
PIN - 680509
BY ADVS.SRI.P.B.KRISHNAN
SRI.SABU GEORGE
SRI.P.M.NEELAKANDAN
SRI.P.B.SUBRAMANYAN
SRI.MANU VYASAN PETER
SRI.JOSEPH FREEMAN
SMT.MEERA P.
RESPONDENTS/ RESPONDENTS/ PLAINTIFFS AND DEFENDANT
1 SAL SABEEL CENTRAL SCHOOL PTA ASSOCIATION,
REG.NO.R/442/06,MUNDUR, PERAMANGALAM, REPRESENTED
BY ITS SECRETARY
680541
2 SAL SABEEL CHARITABLE AND EDUCATIONAL TRUST,
REG.NO.175/95,MUNDUR, PERAMANGALAM,
REP BY ITS MANAGING TRUSTEE
680541
3 SUKUMARAN,
AGED 69 YEARS,
S/O. ARUMUGHAN, THAYYIL HOUSE, PATTURAYKKAL,
THIRUVAMBADI P.O., THRISSUR-680 022
R1-2 BY ADV. SRI.G.SREEKUMAR (CHELUR)
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 17.03.2021,
ALONG WITH OP(C).2065/2015(O), THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
O.P.(C)Nos.2065/2015 & 1955/2019
-:3:-
Dated this the 17th day of March,2021
J U D G M E N T
Nothing survives for consideration in these
proceedings, since the parties have settled the
disputes between them in the form of Ext.P10
agreement dated 17.11.2020. It is submitted that
original agreement will be submitted before the
court below and compromise decree in terms of law
will be canvassed before that court.
2. It is pointed that C.C.No.1137/2014
pending for Judicial First Class Magistrate,
Kunnamkulam was also settled between parties and
Crl.M.C. No.5123/2016 has been filed before this
Court for quashment of the proceedings.
In view of the settlement arrived at between
parties, these original petitions are disposed of
as settled.
All pending interlocutory applications will
stand closed.
Sd/-
T.V.ANILKUMAR,JUDGE
DST //True copy/
P.A.To Judge
O.P.(C)Nos.2065/2015 & 1955/2019
APPENDIX OF OP(C)NO.2065/2015
PETITIONERS' EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE PLAINT IN OS.NO.875
OF 08 ON THE FILE OF THE SUB COURT,
THRISSUR DATED 24-6-2008.
EXHIBIT P2 A TRUE COPY OF IA NO.8622 OF 2011 DATED
5-10-2011 IN EXT P1 SUIT ON THE FILE OF
THE SUB COURT, THRISSUR.
EXHIBIT P3 A TRUE COPY OF THE PLAINT IN OS.NO.1060
OF 2010 DATED 4-8-2010 ON THE FILE OF
THE SUB COURT, THRISSUR.
EXHIBIT P4 A TRUE COPY OF THE WRITTEN STATEMENT IN
EXT P3 SUIT, DATED 6-1-2011 ON THE FILE
OF THE SUB COURT, THRISSUR.
EXHIBIT P5 A TRUE COPY OF THE COMPROMISE AND THE
AWARD IN EXT P3 SUIT DATED 22-3-2013.
EXHIBIT P6 A TRUE COPY OF THE JUDGMENT IN EXT P3
SUIT DATED 5-4-2013.
EXHIBIT P7 A TRUE COPY OF THE JUDGMENT IN EXT P1
SUIT DATED 27-3-2015
EXHIBIT P8 A TRUE COPY OF THE JUDGMENT IN
OPC.NO.1068 OF 2015 DATED 10-4-2015 BY
THIS HON'BLE COURT.
EXHIBIT P9 A TRUE COPY OF THE FINAL JUDGMENT IN
OPC.NO.1712 OF 2014 DATED 29-9-2014 OF
THIS HON'BLE COURT.
EXHIBIT P10 A TRUE COPY OF THE AGREEMENT DATED
17/11/2020.
RESPONDENTS' EXHIBITS: NIL
O.P.(C)Nos.2065/2015 & 1955/2019
APPENDIX OF OP(C)NO.1955/2019
PETITIONERS' EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE JUDGMENT DATED
29.9.2014 IN O.P(C) NO.1712 OF 2014
EXHIBIT P2 A TRUE COPY OF THE SALE DEED DATED
29.7.1997 REGISTERED AS DOCUMENT
NO.4354/2014 IN THE SRO MUNDUR
EXHIBIT P3 A TRUE COPY OF THE DECREE DATED
27.3.2015 IN O.S.NO.875 OF 2008 ON THE
FILE OF THE PRINCIPAL SUB COURT,
THRISSUR
EXHIBIT P4 A TRUE COPY OF I.A.NO.5018 OF 2016 IN
O.S.NO.875 OF 2008 ON THE FILE OF THE
PRINCIPAL SUB COURT, THRISSUR,DATED
19.11.2016
EXHIBIT P5 A TRUE COPY OF I.,A.NO.2017 OF 2019 IN
I.A.NO.5018 OF 2016 IN O.S.NO.875 OF
2008 ON THE FILE OF THE PRINCIPAL SUB
COURT, THRISSUR, DATED 01.07.2019
EXHIBIT P6 A TRUE COPY OF THE ORDER DATED
04.07.2019 PASSED BY THE PRINCIPAL SUB
COURT, THRISSUR IN I.A.NO.2017 OF 2019
IN I.A.NO.5018 OF 2016 IN O.S.NO.875 OF
RESPONDENTS' EXHIBITS: NIL
