P.V.Muhammed vs K.M.Narayanan Namboothiri
2022 Latest Caselaw 2995 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR.JUSTICE K. BABU
 WEDNESDAY, THE 16TH DAY OF MARCH 2022 / 25TH PHALGUNA, 1943
                       RSA NO. 682 OF 2010
   AGAINST THE DECREE AND JUDGMENT        DATED 28.11.2009 IN AS
   124/2003 OF ADDITIONAL DISTRICT COURT (ADHOC)-1, MANJERI
   AGAINST THE DECREE AND JUDGMENT        DATED 16.07.2003 IN OS
               508/1994 OF MUNSIFF COURT, MANJERI


APPELLANT:(RESPONDENT/DEFENDANT):

            P.V.MUHAMMED
            PUTHENVEETTIL HOUSE, VALITHODI,
            PANDIKKAD.P.O.,
            PANDIKKAD AMSOM DESOM,
            MALAPPURAM.

            BY ADV SRI.R.RAJESH KORMATH


RESPONDENT:(APPELLANT/PLAINTIFF)

            K.M.NARAYANAN NAMBOOTHIRI
            S/O. K.MDAMODHARAN NAMBOOTHIRI,
            VENGATHATTIL HOUSE, MOOTHEDATHUMANA,
            CHEMBRASSERI AMSOM, KODASSERI DESOM,,
            KODASSERI.P.O., MALAPPURAM DISTRICT.

            BY ADVS.
            SMT.KAVERY S THAMPI
            SRI.K.M.SATHYANATHA MENON


     THIS    REGULAR   SECOND    APPEAL    HAVING   BEEN   HEARD   ON
16.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.S.A.No.682 of 2010
                                             2




                                       K.BABU, J.
                         -------------------------------------------
                                R.S.A No.682 of 2010
                        ---------------------------------------------
                       Dated this the 16th day of March, 2022


                                       JUDGMENT

The learned counsel for the appellant submitted that

in view of the settlement arrived at between the parties in

terms of the memorandum of agreement entered into

between them under Section 89 of the CPC in

O.S.No.245/2006 on the file of the Munsiff's Court, Manjeri,

the appellant may be permitted to withdraw this appeal. A

memo to that effect has been filed by the appellant.

Therefore, the appeal is dismissed as withdrawn.

Sd/-

K.BABU JUDGE VPK