Citation : 2021 Latest Caselaw 21447 Ker
Judgement Date : 29 October, 2021
TH TRE RIGH COURT OF KERALA AT ERNARULAN PRESENT TRE HONOURABLE MR. JUSTICE A.MUSANED MUSTAQUE & TEE BONGBASLE MRS. JUSTICE SORRY TROMWAS FRIDAY, THe 28°5 DAY OF OCTORER 2021 / TYH KARTHIEA, 1943 MAT APPEAL NO, 861 OF 2020 AGAINST THE JUDGMENT DATED 25.09.2080 IN OP Wo. 3208/2021 OF FANITEY CORE, TRIRIVANANTHASURSM APPELLANT /LST COUNSTER PETITIONER: REGANT, AGED SY YEARS D/O. RAMAORYT, SREBONARA VILASOM, PRAVACHAMBALAN , REMOM, NEAR SEY. NEMUOM, TEI ROVANANTHABUBAN BY ADVS . SRI... SUDREER SRI .R.BARTRRISHNAN (H-308} RESPONDENTS (PETITIONER §& SND COUNTER PRTTTTONER :
1 SUQBRESS KUMAR, AGED 44 YEARS, S/O STVANANDAN, THOTTATHIL VEEDG, ARUVIERARA, KALATHINEAL, ARUVIKEARA VILLAGE, TRIRUVANAMTRAPURAM DISTRICT 895 Sed
2 WS. SHRELA (REMOVED) W/O. LATE VICANASENAN, AGED §0 YEARS, VIUAYAN NIVAS, PRAVACRABALAM, NEMON P.O. , TH DRUVANANTRASURAM DISTRICT GSS 020 * (YER SECOND RESPONDENT STANDS REMOVED ERON THE PARTY ARRAY AS PER ORDER DATED 22.29.2021 IN EA 3/2021}
BY ARYS.
SRI.G, RANJU MOSAN
MINT YL.
SMT .M.SANTHI (R/8h0/ 2012}
TRIS MATRIMONTAL APPEAL HEAVING COO UF FOR ADNISSTON ON
28.i0.s021, TSE COURT ON TRE SAME DAY OSLIVERED TRE BQLLONING :
MAY APPEAL NO. 882 OF 2020
JU 8 GRE NT
&.Muhamed Mustsaue, 3,
Yhe dispute between the appellant and the first
Pe
respondent have been settled. A compromise petitien is Filed before this Court. The secend respondent was removed at the instance of the appellant. In the light of
the compromise between the appellant and oo first
"S if
espondent, we dispose of this appeal by sugerseding the impugned judgment and decree in terms of the compromise agreement. The compromise agreement eill form part of the
Tudgment
Sed f~ A. MUNANED MUSTAGUE, JUOGE
Sd/-
SOPHY THOMAS, JUDGE
aw Mee ; "
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