Jude Mathew @ Kunjumon vs John
2022 Latest Caselaw 9137 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MRS. JUSTICE M.R.ANITHA
     WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
                       RSA NO. 689 OF 2018
AGAINST THE JUDGMENT AND DECREE PASSED BY THE ADDITIONAL DISTRICT
JUDGE-V, ERNAKULAM, AGAINST THE DECREE PASSED IN AS NO.89/2014 AND
 AGAINST THE DECREE IN AS 88/2014 FILED AGAINST THE DISMISSAL OF
              COUNTER CLAIM RAISED IN THE SAME SUIT
               O.S. NO.198/2012 OF SUB COURT, KOCHI
APPELLANT/APPELLANT/DEFENDANT:

          JUDE MATHEW @ KUNJUMON
          AGED 49 YEARS
          S/O. LATE JOSEPH,
          THARAYIL HOUSE,
          K.P 4/487,KUMBALANGI P.O,
          KOCHI 682 007.
          BY ADVS.
          SRI.ABRAHAM JOHN
          SRI.THOMAS ANDREWS
          SMT.M.SINDU


RESPONDENT/RESPONDENT/PLAINTIFF:

          JOHN
          AGED 72 YEARS,
          S/O. GEORGE,
          KURUPPASSERY HOUSE,
          KUMBALANGI P.O,
          KOCHI 682 007.
     THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
27.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RFA No.689 of 2018
                                      2




                                JUDGMENT

Dated this the 27th day of July, 2022

Appeal has been filed against the decree and judgment

in A.S. No.89/2014 on the file of the Additional District Judge-

V, Ernakulam, which arise out of O.S. No.198/2012 on the file

of Sub Court, Kochi, filed against the dismissal of the counter

claim. The connected RSA No.693/2018 was referred for

mediation and settled in mediation and the case was disposed

of in terms with the settlement agreement arrived at between

the parties.

In the light of the same, the learned counsel for the

appellant not pressed the appeal by vide endorsement on the

appeal memorandum.

Accordingly, appeal is dismissed as not pressed.

All pending I.As. are closed.

Sd/-

M.R.ANITHA JUDGE SMF

//True copy// PA to Judge