Thomas vs Peter
2022 Latest Caselaw 265 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
              THE HONOURABLE MR. JUSTICE P.SOMARAJAN
     TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
                     FAO (RO) NO. 138 OF 2014
AGAINST THE JUDGMENT AND DECREE DATED 12.10.2011 IN OS 322/2010 OF
                     MUNSIFF COURT, CHALAKUDY
AGAINST THE JUDGMENT AND DECREE DATED 11.03.2014 IN AS 215/2011 OF
                 PRINCIPAL SUB COURT,IRINJALAKUDA
APPELLANT/RESPONDENT/DEFENDANT/COUNTER CLAIM PETITIONER:

           THOMAS,AGED 69,
           S/O.POOVATHUSSERY IRUMBAN MATHEW, POOVATHUSSERY DESOM,
           KALLUR THEKUMURY VILLAGE, MUKUNDAPURAM TALUK.

           BY ADV SRI.G.SREEKUMAR (CHELUR)



RESPONDENT/APPELLANT/PLAINTIFF/RESPONDENT IN THE COUNTER CLAIM:

    1      PETER (DIED)
           S/O.KACHAPILLY POULO,
           POOVATHUSSERY DESOM,
           KALLUR THEKUMURY VILLAGE,
           MUKUNDAPURAM TALUK, 680001.

  ADDL.2   LALI PETER,
           W/O.LATE PETER, AGED 61,
           KACHAPILLY HOUSE,POOVATHUSSERY DESOM,
           KALLUR THEKUMURY VILLAGE,
           MUKUNDAPURAM TALUK-680 001.

  ADDL.3   RESMI PETER,
           D/O.LATE PETER,
           KACHAPILLY HOUSE,
           POOVATHUSSERY DESOM,
           KALLUR THEKUMURY VILLAGE,
           MUKUNDAPURAM TALUK-680 001.

  ADDL.4   PRATAP PETER,
           S/O.LATE PETER,
           KACHAPILLY HOUSE,
           POOVATHUSSERY DESOM,
           KALLUR THEKUMURY VILLAGE,
           MUKUNDAPURAM TALUK-680 001.
  FAO (RO) NO. 138 OF 2014

                               2

 ADDL.5   RICHARD PETER,
          S/O.LATE PETER,
          KACHAPILLY HOUSE,
          POOVATHUSSERY DESOM,
          KALLUR THEKUMURY VILLAGE,
          MUKUNDAPURAM TALUK-680 001.

          THE LEGAL HEIRS OF THE DECEASED SOLE RESPONDENT
          ARE IMPLEADED AS ADDITIONAL RESPONDENTS 2 TO 5
          VIDE ORDER DATED 20/2/2015 IN I.A.227/2015.

          ADDL. R2 to R5 BY ADV SRI.R.RAMADAS




     THIS FIRST APPEAL FROM ORDER - REMAND ORDER HAVING
COME UP FOR HEARING ON 11.01.2022, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
   FAO (RO) NO. 138 OF 2014

                                 3




                             JUDGMENT

The matter is settled out of court and as

such, the appeal is not pressed into service.

A memo to that effect is also filed. Hence,

the appeal is dismissed as not pressed based

on the settlement arrived at by the parties.

Sd/-

P.SOMARAJAN JUDGE SPV