Susheela.M vs Sreelakshmi Omanakuttan
2021 Latest Caselaw 20487 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
           THE HONOURABLE MRS. JUSTICE M.R.ANITHA
    FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943
                   CRL.MC NO. 2410 OF 2021
AGAINST THE ORDER/JUDGMENT IN CMP 6209/2019 OF JUDL. MAGI. OF
             FIRST CLASS-III, KOTTAYAM, KOTTAYAM


PETITIONERs/RESPONDENTS:

    1     SUSHEELA.M
          AGED 63 YEARS
          W/O. RADHAKRISHNAN NAIR,
          DHANYAPURI HOUSE,
          NAMBURVIKALA, ALUMKADAVU,
          KARUNAGAPPALLY,
          KOLLAM DISTRICT.

    2     DHANUSH R. NAIR,
          AGED 39 YEARS
          S/O. RADHAKRISHNAN NAIR,
          DHANYAPURI HOUSE,
          NAMBURVIKALA,
          ALUMKADAVU,
          KARUNAGAPPALLY,
          KOLLAM DISTRICT.

          BY ADVS.
          E.N.VISHNU NAMBOODIRI
          SRI.M.K.SASEENDRAN (MELEL)
          SRI.NARAYANAN P POTTY
          SRI.P.REJINARK
          SRI.P.SANKARAN NAMPOOTHIRI


RESPONDENTS/PETITIONERS & STATE:

    1     SREELAKSHMI OMANAKUTTAN
          AGED 31 YEARS
          D/O. OMANAKUTTAN,
 Cr.M.C.No.2410 of 2021
                                  2


             PARAYIL HOUSE,
             NAGAMPADOM,
             KOTTAYAM, PIN-686 001

     2       STATE OF KERALA,
             REPRESENTED BY PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA,
             ERNAKULAM-682 031

             BY ADVS.
             S.RANJIT (KOTTAYAM)
             GOKUL DAS V.V.H.



             ADV.C.SEENA -PUBLIC PROSECUTOR



      THIS     CRIMINAL   MISC.    CASE   HAVING     COME    UP    FOR
ADMISSION      ON   01.10.2021,   THE   COURT   ON   THE    SAME   DAY
PASSED THE FOLLOWING:
 Cr.M.C.No.2410 of 2021
                                    3




                                ORDER

Dated this the 1st day of October, 2021

This Crl.M.C. has been filed seeking for installment

payment of the amount due from the 2 nd petitioner to the 1st

respondent. It is reported by the learned counsel appearing

for both sides that 2nd petitioner paid the total amount of

Rs.6,16,000/- to the 1st respondent/petitioner. 25 sovereigns

of gold ornaments belonging to the 1st respondent were also

handed over by the 2nd petitioner.

The learned counsel for the petitioners and also the 1 st

respondent agrees to dispose the matter, recording the above

facts.

Hence, recording the above submissions Crl.M.C. is

disposed of.

Sd/-

M.R.ANITHA JUDGE SMF Cr.M.C.No.2410 of 2021

APPENDIX OF CRL.MC 2410/2021

PETITIONERS' ANNEXURE ANNEXURE A1 TRUE COPY OF THE ORDER DATED 3.5.2019 IN M.C. NO.11/2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT- III, KOTTAYAM. ANNEXURE A2 TRUE COPY OF CRIMINAL APPEAL NO. 100/2019 FILED BEFORE SESSIONS COURT, KOTTAYAM DATED 30.05.2019.

ANNEXURE A3 TRUE COPY OF APPLICATION FOR STAY THE EXECUTION IN M.C. NO.11/2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT III, KOTTAYAM AS CMPNO. 1735/2019 ANNEXURE A4 TRUE COPY OF C.M.P NO. 6209/2019 FILED BEFORE JUDICIAL FIRST CALSS MAGISTRATE COURT III, KOTTAYAM.

ANNEXURE A5 TRUE COPY OF ORDER DATED 29.1.2021 IN C.M.P NO. 6209/2019 OF HON'BLE JUDICIAL FIRST CLASS MAGISTRATE COURT III, KOTTAYAM.

ANNEXURE A6 TRUE COPY OF DEMAND NOTICE DATED 18.4.2021 ISSUED BY DEPUTY TAHSILDAR (RR) KARUNAGAPPALLY.

//TRUE COPY//

PA TO JUDGE