Kerala High Court
Lalitha vs Shabu on 31 August, 2022
IN THE RIGH COURT OF KERALA AT BRMARULAN
PRESENT
TRE HONQURABLE MRS. JUSTICE M.R ANITA
WEDNESDAY, PRE 31°" DAY OF AUGIST 2022 / STH BEADRA, 1944
RSA NO. S11 OF Zo1s
AGAINST THE JUDGMENT OF TRE ADDITIONAL SUB JUDGE, IRINGRLARUDA IN
AS 52/2013 DATED 15.02.2019 WHICH ARTSES FROM TRE cUDGMENT oF
MUNSIFF COURT, KODUNGALLUR IN OS 4779/2007 DATED 28.63.2012
i LALIVHA, AGED 69 YEARS
W/O .NEDUMPARAMBIL CHANDRASERBARAN, KAXKULISSERY
VILLAGE ,
DESOM, MURUNDAPURAM TALUK, SSRISSUR DISTRICT
2 RAJESH CHANDRAN, AGED 48 YEARS
&/O NEDUMPARANBIL CHANDRASERRARAN , KARRULISSERY
VILLAGE , DESOM,MURUNDAPURAM TALUK, THRISSUR DISTRICT,
3 RATHERSER CSANDRAN, AGED 46 YEARS
S/O NEDUMPARAMBIL CHANDRESERBARAN , [email protected]
VILDAGE , DESOM, MURUNDAPURAM TALUK, TERISSUR DISTRICT?
& RAMESH CHANDRAN, AGED 44 YEARS
8/G NEDUMPARANMBIL CRANDRASERSARAN , RAKEULISSERY
VILLAGE , DESOM, MURUNDAPURAM TALUK, THRISSUR DTSeR TOT.
BY ADV V.M. RRISENARUMAR
RESPONDENT (APPELLANTS (DEFENDANTS :
i SHASU, AGED 38 YEARS
S/O. LATE VEMBIL CRACEU.
RARRULISSERY VILLAGE /DRSOM,
MURUNDAPURAM TALUK,
TERISSUR DISTRICT, BIN 6807234
a TRRESSTAMMA, AGED €6 YRARS
W/O LATE VENBIL CHACRI, RARRULISSERY
VILLAGE /DESOM,MURURDAPUBAM TALUR, THRISSUR OBISTRICT. .
PIN - 80734
BE ADS .
M.SRATU PURUSROTRAMAN
X.S . RAJESH
TRIS BEGULAR SECOND APPEAL RAVING COME UP FOR ADMISsToN on
3.082022, THE COURT ON THE SAME DAY DELIVERED f8E FOLLOWING:
a.
RS.ANo Sit of 2618
This appeal has been filed against the judgment and decree in
AS.No.52/2013 on the Ale of Additonal Sub Judge, lrinjalakkuda which arose
out of judgment and decree in O.S.No.477/2007 on the file of Munsiff's court,
Radungallur.
2. When the case taken up, the learned counsel for both sides submits
that parties have settled the matter out of court and the compromise was
executed and compromise petition has been filed as LA.No 1/2022 along with
agreement stipulating the terms and conditions of settlement.
3. On going Lhrough the agreement, I am satisfied that entire issues
between parties have been amicably serled out of cowt and terms and
conditions of settlement are legal and proper. In the agreement, all the parties
have duly signed.
Accordingly, compromise pefition is reconied and
RSA No.S1L/2018 is disposed in terms with memorandum of agreement.
Agreement attached to the compromise petition will form part of the decree.
Sdi-
NMLRLANITHA, JUDGE
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