Kerala High Court
M/S.Preethi Trading Company vs Anthony on 25 November, 2021
IN THE HIGH COURT OF RERAIA AT ERNAKUI+AM
PRESENT
THE HONOuRABLE in.rusTlcE K. BABu
THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
RSA NO. 1160 0F 2004
AGAINST THE JUDCRENT AND DECRE I)ATED 17.03.2004 IN AS
471/2003 0F Ill ADDITIONAL DISTRICT COURT, THRISSUR
AGAINST THE JUDGMENT AND DECREE DATED 25.08.1997 IN OS
1064/1996 0F ADDITIONAL MUNSIFF'S COURT, IRINJAI-AKUDA
APPELIANTS/APPELI-ANTS/DEFENDANTS:
ZEE
M/S.PREETHI, TRADING COMPANY,
VARAKKARA DESOM, AMBALLUR VILLAGE, MUKUNDAPURAM
TALUK, REP. BY WORKING PARTNER, M.K.VARGHESE.
VARGHESE, AGED 52 YEARS,
S/O.MANJILI KOCIIAPPU, VARAKKARA DESOM, AMBALLUR
VILLAGE, MUKUNDAPURAM TALUK.
ELSY VARGHESE, AGED 48 YEARS,
W/O.MANILI VARGHESE, VARAKKARA DESOM, AMBALLUR
VILLAGE, MUKUNDAPURAM TALUK.
MERSY JOSE, AGED 32 YEARS,
W/O.AYINIKKAL THATTIL JOSE, VARAKKARA DESOM,
AMBALLUR VILLAGE, MUKUNDAPURAM TALUK.
1 BY ADVS .
SRI . FRANCO T . J .
SRI . G . SREEKUMAR CHELUR
RESPONDENTS/RESPONDENTS/PIAINTIFFS:
ANTHONY, AGED 56 YEARS,
S/O.VENNATTUPARAMBIL VARRETH, VARAKKARA DESOM,
AMBALLUR VILLAGE, MUKUNDAPURAM TALUK.
JOSE,
AGED 40 YEARS,
R§A NO.1160 o£ 2004
S/O. PONDAKRAL KUNJUVAREED, VARAKKARA DESOM,
AMBALLUR VILLAGE , MUKUNDAPURAM TALUK.
BENNY'
AGED 3o ¥Ezms,
S/O. CHERAYAN VEETTIL DEVASSYKUTTY, VARAKKARA
DESOM, AMBALLUR VILLAGE , MUKUNDAPURAM TALUK.
FRANC I S ,
AGED 42 YEARS,
S/O.MAPRANATHUKARAIJ ANTHONY, VARAKKARA DESOM,
AMBALLUR VILLAGE , MUKUNDAPURAM TALUK.
P . K . ENTHONY ,
® AGED 45 YEARS,
S/O. PONDAKKAL KUNJUVAREED, VARAKKARA DESOM,
AMBALLUR VILLAGE , MUKUNDAPURAM TALUK.
*6 MATHEW, (DIED)
AGED 57 YEARS,
S/O.NHALIYATH THOMAS, VARAKKARA DESOM,
AMBALLUR VILLAGE, MUKUNDAPURAM TALUK.
(N. T.MATHEW, NJALIYATH HOUSE, PAVANAKULANGARA
ROAD, NEAR SREENIVASA KOVIL, THRIPUNITHURA)
* (SUBMISSION OF THE COUNSEL FOR THE APPELLANT IS
RECORDED TIIAT IT IS NOT AT ALL NECESSARY TO
IMPLEADED THE LEGAL HEIRS OF DECEASED 6TH RESPONDENT
BEING A PARTNER. OTHER PARTIES ARE IN THE PARTY
ARRAY AS PER ORDER DATED 24.06.2020.)
n BY ADV SRI.T.M.CHANDRAN, RI TO R5
THI S REGULAR SECOND APPEAL IIAVING BEEN HEARD ON
25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RSA NO.1160 of 2004
K.BABU' J-
R.S.A. No.1160 of 2004
Dated this the 25th day of November, 2021
IUDGMENT
This Regular Second Appeal arises from the judgment dated
17.03.2004 in A,S. No.471 of 2003 of Ill Additional District Court
(Adhoc), Fast Track-I, Thrissur The parties were referred to
mediation. A report has been submitted by the Mediator, District
Mediation Centre, Thrissur, stating that the matter has been
settled. The memorandum of agreement is appended to the
Report. It is stated in the memorandum that, the disputes
between the parties have been amicably settled. The terms
arrived at between the parties are lawful.
Hence, this Regular Second Appeal is disposed of, recording
the aforementioned agreement entered into between the parties.
The memorandum of agreement shall form part of this judgment.
Sd/-
K . Banu
JUDGE
VPK
A
. ,:\\`
073357
DISTRICT MEDIATION CENTRE, THRISSUR
Near District Court Complex, Ayyanthole P.O., Thrissur-680 003
Email:thrissurdmc @ gmail.com Phone : 0487-2360010
D.No.\G|4 /2021 Date : 20.11.2021
To
The Registrar,
a ( Judicial)
Hon'ble High Court of Kerala,
Emakulam, Kochi.
Respected Sir.
Sub: Mediation in RSA 1160/2004 Report of Mediation-Submitting of-
Re8.
Ref: Letter No. RSA 1160/2004 Dated 12-11-2021 of Hon'ble
High Court of Kerala.
With reference to the above, I am submitting the mediation
ii! report ( Settled) in RSA 1160/2004 on the file of Hon'ble High Court of
Kerala, for favour of necessary action.
Yours faithfully,
Dlstrict
(Principal District Judge)
ky
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