Sundaresan vs Sheeba Krishnan
2022 Latest Caselaw 10042 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MRS. JUSTICE M.R.ANITHA
     WEDNESDAY, THE 31ST DAY OF AUGUST 2022 / 9TH BHADRA, 1944
                       RSA NO. 385 OF 2019
 AGAINST THE ORDER/JUDGMENTAS 147/2016 OF III ADDITIONAL DISTRICT
                          COURT, KOLLAM
  OS 373/2011 OF PRINCIPAL SUB COURT / COMMERCIAL COURT, KOLLAM
APPELLANT/APPELLANT/DEFENDANT:

          SUNDARESAN
          AGED 62 YEARS
          S/O. KUNJAN, CHANDINI, PARTHONA, KAVALAYUR,MANABOOR,
          THIRUVANANTHAURAM-695 144
          BY ADV BIJU .C. ABRAHAM


RESPONDENT/RESPONDENT/PLAINTIFF:

          SHEEBA KRISHNAN
          AGED 42 YEARS
          W/O. RADHAKRISHNAN, THRIVENI, PUTHENKULAM P.O.,
          POOTHAKULAM VILLAGE, KOLLAM-691 302
          BY ADVS.
          SAJEEV DEVARAJAN
          RAJESH CHAKYAT


     THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
31.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RSA NO. 385 OF 2019
                             2



                      JUDGMENT

Dated this the 31st day of August, 2022

The above Regular Second Appeal has been filed

against the judgment and decree in A.S. No.147/2016

on the files of Additional District Judge, Kollam which

arise out of judgment and decree in O.S. No.373/2011

on the files of Principal Sub Court, Kollam.

2. When the matter came up before this Court,

the learned counsel appearing for both sides submitted

that the matter has been settled between the parties. A

compromise petition has been filed as IA No. 2/2022

along with the memorandum of agreement.

Memorandum of agreement has also been produced

stipulating the terms of settlement.

On going through the terms of agreement executed

between the parties, I am satisfied that terms of

agreement are legal and proper. Hence, agreement

executed between the parties produced along with

compromise petition is hereby recorded. Hence, RSA is RSA NO. 385 OF 2019

disposed of in terms with the compromise. I.A. No.

2/2022 and memorandum of agreement will form part of

the decree. The appellant is entitled for refund of court

fee paid in this appeal.

M.R. ANITHA JUDGE LU