Jude Mathew @ Kunjumon vs John
2022 Latest Caselaw 9155 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. 693 OF 2018
APPEAL AGAINST THE JUDGMENT AND DECREE IN AS 73/2014 PASSED BY THE
             ADDITIONAL DISTRICT JUDGE-V, ERNAKULAM,
                 OS 198/2012 OF SUB COURT, KOCHI
APPELLANT/RESPONDENT/DEFENDANT:

          JUDE MATHEW @ KUNJUMON
          AGED 49 YEARS,
          S/O. LATE JOSEPH,
          THARAYIL HOUSE, K.P.4/487,
          KUMBALANGI P.O.,
          KOCHI - 682007.
          BY ADVS.
          SRI.ABRAHAM JOHN
          SMT.M.SINDU


RESPONDENT/APPELLANT/PLAINTIFF:

          JOHN
          AGED 72 YEARS,
          S/O. GEORGE,
          KURUPPASSERY HOUSE,
          KUMBALANGI P.O.,
          KOCHI - 682007.
          BY ADV SRI.SHIJU VARGHESE



     THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
27.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RFA No.693 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.73/2014 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.

2. When the case came up for admission, it is reported by

the learned counsel appearing for either side that parties are willing

to settle the matter through mediation. Hence, the case was

referred for mediation and settled in mediation and a report dated

30.5.2022 was filed by the mediator along with memorandum of

agreement. On going through the memorandum of agreement, I

am satisfied that the parties have amicably settled the entire issues

between them and the terms of settlement are legal and proper.

Hence, mediation agreement is recorded and appeal

disposed of in terms of the memorandum of agreement.

Memorandum of agreement will form part of the decree.

All pending I.As. are closed.

Sd/-

M.R.ANITHA JUDGE SMF