Joe Lal vs Nirmalam
2022 Latest Caselaw 9376 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MRS. JUSTICE M.R.ANITHA
    WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944
                RSA NO. 26155 OF 2019(FILING NO.)
     AGAINST THE JUDGMENT AND DECREE DATED 05.12.2018 IN A.S.
      NO.638/2015 ON THE FILE OF ADDITIONAL DISTRICT JUDGE,
                          NEYYATTINKARA
AGAINST THE JUDGMENT AND DECREE DATED 26.3.2012 IN O.S NO.353/2011
      ON THE FILE OF PRINCIPAL MUNSIFF COURT, NEYYATTINKARA
APPELLANT:APPELLANT/PLAINTIFF:

          JOE LAL
          AGED 41 YEARS, S/O. ELIYAS, RESIDING AT MUKKAMVILA
          VEEDU, KULATHOOR, UCHAKKADA P. O.,
          NEYYATTINKARA, THIRUVANANTHAPURAM - 695 506.
          REPRESENTED BY HIS MOTHER, POWER OF ATTORNEY HOLDER
          BHAI, AGED 60 YEARS, D/O. AMMALU,
          RESIDING AT MUKKAMVILA VEEDU,
          KULATHOOR, UCHAKKADA P.O., NEYYATTINKARA,
          THIRUVANANTHAPURAM - 695 506.
          BY ADVS.
          G.P.SHINOD
          SRI.RAM MOHAN.G.
          SRI.GOVIND PADMANAABHAN
          SHRI.AJIT G ANJARLEKAR

RESPONDENTS/RESPONDENTS/DEFENDANTS:

1         NIRMALAN
          AGED 52 YEARS
          S/O. GOPALA PANICKER,
          RESIDING AT GEETHA BHAVAN,
          T. B. JUNCTION, POOVAR,
          THIRUPURAM VILLAGE, NEYYATTINKARA, THIRUVANANTHAPURAM -
          695 133.
2         SADASIVAN, AGED 65 YEARS,
          S/O KUMARA PILLAI
          RESIDING AT THACHANCODE,
          K.S.NIVAS, KUNNATHUKOIL,NEYYATTINKARA
          THIRUVANANTHAPURAM-695 504
     THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
10.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RSA NO.26155 OF 2019(FILING NO.)
                                   2




                             JUDGMENT

Dated this the 10th day of August, 2022

This appeal has been filed against the judgment and

decree in A.S. No.638/2015 on the file of Additional District

Court, Neyyattinkara, which arise out of the judgment and

decree in O.S. No.353/2011 on the file of Principal Munsiff

Court, Neyyattinkara.

When the case was taken up today, it is submitted by the

learned counsel for the appellant that memo has been filed

that the matter has been settled out of court between the

parties. Though service is complete against the respondent,

there is no appearance on behalf of them. Hence, memo

recorded.

Accordingly, unnumbered RSA is rejected as withdrawn.

Sd/-

M.R.ANITHA JUDGE SMF