Sibi N.Joseph vs M/S.Maharashtra Apex ...
2021 Latest Caselaw 23200 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                  THE HONOURABLE MR. JUSTICE P.SOMARAJAN
   WEDNESDAY, THE 24th DAY OF NOVEMBER 2021 / 3RD AGRAHAYANA, 1943
                          EX.FA NO. 39 OF 2010 (E)
     AGAINST THE ORDER DATED 09.06.2010 IN E.A.No.117/2005 IN EP
     No.63/2003 IN A.P.No.16/99 OF THE DISTRICT COURT, KASARAGOD
APPELLANT/CLAIM PETITIONER (3rd PARTY):

              KURUKKAN CHIRAMMEL SABIRA, AGED 40 YEARS,
              W/o K.MOOSAN, RESIDING AT PERUMBATTA,
              BHEEMANADY VILLAGE, HOSDURG TALUK, KASARAGODE DISTRICT

              BY ADV SRI.JAWAHAR JOSE


RESPONDENTS/RESPONDENTS:

     1        M/s MAHARASTRA APEX CORPORATION LIMITED,
              MANIPAL.P.O, KARNATAKA STATE - 560 003.

     2        VARKEY THOMAS, AGED 53 YEARS,
              S/o THOMAS,RESIDING AT PUTHANPURAYIL HOUSE, KADUMENI,
              CHERUPUZHA, KASARAGODE DISTRICT - 670 511.

     3        KHADEEJA, AGED 54 YEARS,
              D/o HASSAINAR.P.K, RESIDING AT PERUNGULAVAN,
              MOUKODE, CHERUVATHUR VILLAGE, HOSDURG TALUK,
              KASARAGODE DISTRICT - 671 313.

              R1 BY ADV.SRI.S.R.DAYANANDA PRABHU




     THIS   EXECUTION    FIRST   APPEAL   HAVING     COME   UP    FOR   HEARING    ON
24.11.2021,    ALONG   WITH   Ex.FA.40/2010,   THE    COURT      ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 Ex.FA Nos.39 & 40 of 2010                 2



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                    THE HONOURABLE MR. JUSTICE P.SOMARAJAN
    WEDNESDAY, THE 24th DAY OF NOVEMBER 2021 / 3RD AGRAHAYANA, 1943
                               EX.FA NO. 40 OF 2010 (E)
      AGAINST THE ORDER DATED 09.06.2010 IN E.A.No.120/2005 IN EP
          No.63/2003 IN A.P.No.16/99 OF DISTRICT COURT, KASARAGOD
APPELLANT/CLAIM PETITIONER (3rd PARTY):

              SIBI N.JOSEPH, AGED 33 YEARS,
              S/o JOSEPH, RESIDING AT PADIYOOR,
              PARIKULAM PO, KALLAD VILLAGE,
              TALIPARAMBA TALUK, KANNUR DISTRICT.

              BY ADV SRI.JAWAHAR JOSE


RESPONDENTS/RESPONDENTS:

      1       M/s MAHARASTRA APEX CORPORATION LIMITED,
              MANIPAL PO, KARNATAKA STATE - 560 003.

      2       VARKEY THOMAS, AGED 53 YEARS,
              S/o THOMAS, RESIDING AT PUTHANPURAYIL HOUSE, KADUMENI,
              CHERUPUZHA, KASARGODE DISTRICT - 670 511.

      3       KHADEEJA, AGED 54 YEARS,
              D/o HASSAINAR.P.K., RESIDING AT PERUNGULAVAN,
              MOUKODE, CHERUVATHUR VILLAGE, HOSDURG TALUK,
              KASARAGODE DISTRICT - 671 313.

              R1 BY ADV.SRI.S.R.DAYANANDA PRABHU


      THIS    EXECUTION       FIRST   APPEAL   HAVING     COME   UP    FOR   HEARING    ON
24.11.2021,     ALONG       WITH   Ex.FA.39/2010,   THE    COURT      ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 Ex.FA Nos.39 & 40 of 2010     3



                            JUDGMENT

The matter is settled out of court with respect to

claim petition preferred in the execution stage by making

payment of amount in full and final settlement. Hence the

same is recorded and both the appeals are disposed of in

accordance with the compromise and final settlement arrived

at by the parties.

Sd/-

P.SOMARAJAN JUDGE DMR/-