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Neetha P Lesly @ Neetha Shaju vs The Federal Bank Ltd
2022 Latest Caselaw 5074 Ker

Citation : 2022 Latest Caselaw 5074 Ker
Judgement Date : 6 May, 2022

Kerala High Court
Neetha P Lesly @ Neetha Shaju vs The Federal Bank Ltd on 6 May, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
        FRIDAY, THE 6TH DAY OF MAY 2022 / 16TH VAISAKHA, 1944
                       WP(C) NO. 19568 OF 2021


PETITIONER:

           NEETHA P LESLY @ NEETHA SHAJU
           AGED 41 YEARS, W/O.SHAJUCHERIYAN, M074, NEW TOWN
           HEIGHTS, DLF, SEAPORT AIRPORT ROAD, KAKKANAD,
           ERNAKULAM.

           BY ADVS.
           HARISH R. MENON
           K.T.SHYAMKUMAR
           K.N.ABHA
           A.G.PRASANTH
           K.S.SREEJA



RESPONDENTS:

    1      THE FEDERAL BANK LTD.
           HEAD OFFICE, BANK JUNCTION, ALUVA, ERNAKULAM 683 101
           REP. BY ITS MANAGING DIRECTOR AND CHIEF EXECUTIVE
           OFFICER

    2      THE FEDERAL BANK LTD.
           HEAD OFFICE, BANK JUNCTION, ALUVA, ERNAKULAM 683 101
           REP. BY ITS VICE PRESIDENT

    3      THE AUTHORISED OFFICER AND CHIEF MANAGER
           FEDERAL BANK LTD., KALADY BRANCH, ERNAKULAM DISTRICT
           PIN 683 574.

           BY ADV LEO GEORGE




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.19568/2021                     -2-


                                 JUDGMENT

This writ petition was referred for mediation. The dispute between the

parties have been settled through mediation. The terms of the settlement have been

placed on record along with the report of mediator. The terms of settlement are

recorded. It is ordered that the parties to the writ petition shall be bound by the

terms of settlement.

Writ petition is disposed of in view of settlement.

Sd/-

GOPINATH P.

JUDGE AMG

APPENDIX OF WP(C) 19568/2021

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE SALE DEED NO.3015/2006 EXECUTED BY PRAKASHAN IN FAVOUR OF ANTONY.

Exhibit P2 A TRUE COPY OF THE SALE CERTIFICATE ISSUED BY THE RESPONDENT BANK IN FAVOUR OF THE PETITIONER HEREIN DATED 30.1.2015.

Exhibit P3 A TRUE COPY OF THE SALE CERTIFICATE (SALE DEED)NO.2946/1/11 DATED 4.11.2016, EXECUTED BY THE 3RD RESPONDENT IN FAVOUR OF THE PETITIONER HEREIN.

Exhibit P4 A TRUE COPY OF THE LAND TAX RECEIPT DATED 2.11.2017

Exhibit P5 A TRUE COPY OF THE AGREEMENT DATED 25.4.2019 BETWEEN THE PETITIONER AND THE PROSPECTIVE PURCHASER SRI.P.J. SUNIL

Exhibit P6 TRUE COPY OF THE ENCUMBRANCE CERTIFICATE DATED 27.5.2019 FOR A PERIOD OF 1.1.2000 TO 4.5.2019

Exhibit P7 A TRUE COPY OF THE SALE DEED NO.4798/2007 ON THE FILE OF SRO ANGAMALLY, EXECUTED BY ANTONY IN FAVOUR OF MATHEW KODIYAN

Exhibit P8 A TRUE COPY OF THE ENCUMBRANCE CERTIFICATE DATED 25.6.2009 FOR THE PERIOD OF 1.1.1994 TO 24.6.2009

Exhibit P9 A TRUE COPY OF THE ENCUMBRANCE CERTIFICATE DATED 23.6.2009 FOR THE PERIOD OF 1.1.2006 TO 22.6.2009

Exhibit P10 A TRUE COPY OF THE COMPLAINT PREFERRED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

 
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