Thankam Alias Parukkutty Amma ... vs Chandran (Died)
2023 Latest Caselaw 4898 Ker

SA No.362/2001                                1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                         THE HONOURABLE MR. JUSTICE SATHISH NINAN
                 Thursday, the 13th day of April 2023 / 23rd Chaithra, 1945

                            IA.NO.1/2023 IN SA NO. 362 OF 2001

                              OS.690/92 OF SUB COURT,THRISSUR

                       AS.106/97 OF I ADDL.DISTRICT COURT,THRISSUR.

   PETITIONERS/APPELLANTS:

      1. THANKAM ALIAS PARUKKUTTY AMMA,AGED 74 YEARS, D/O.CHIRINJATHU
         KUNJAMMA, CHERPU VILLAGE, THRISSUR TALUK.(DIED RECORDED) (IT IS
         RECORDED THAT THE FIRST APPELLANT IS DEAD AND 2ND APPELLANT IS ONE
         OF THE LEGAL REPRESENTATIVES OF DECEASED 1ST APPELLANT AS PER ORDER
         DATED 07.12.2020 IN IA.1/2020.)
      2. REJANI, AGED 42 YEARS, D/O.THANKOM ALIAS PARUKKUTTY AMMA,CHERPU
         VILLAGE, THRISSUR TALUK.
      3. RUGMINI C., AGED 56 YEARS D/O.THANKAM ALIAS PARUKUTTY, LAKSHMI
         MADHAVAM, PERUMBILLISSERY, CHERPU P.O., THRISSUR-680 561. (THE LEGAL
         REPRESENTATIVES OF DECEASED 1ST APPELLANT IS IMPLEADED AS ADDITIONAL
         3RD APPELLANT AS PER ORDER DATED 07.12.2020 IN IA.1/2020.)

   RESPONDENTS/RESPONDENTS:

      1. CHANDRAN,AGED 37 YEARS, S/O.KULIYATH AMMUKKUTTY AMMA, CHERPU
         PADIYATTUMURI DESOM, CHERPU VILLAGE, THRISSUR TALUK,PIN-680
         561.(DIED) (IT IS RECORDED THAT THE SOLE RESPONDENT DIED AS PER
         ORDER DATED 07.12.2020 VIDE MEMO DATED 09.03.2020.)
      2. RAMANI, AGED 53 YEARS, W/O.LATE CHANDRAN,KOOLIYATH HOUSE,CHERPU WEST
         P.O.,THRISSUR -680 561.
      3. SARANYA CHANDRAN, AGED 24 YEARS, KOOLIYATH HOUSE,CHERPU WEST
         P.O.,THRISSUR -680 561. (THE LEGAL HEIRS OF DECEASED 1ST RESPONDENT
         ARE IMPLEADED AS ADDL.R2 AND R3 AS PER ORDER DATED 20.10.2022 IN
         IA.3/2020.)

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to substitute figure
   '452/92' under terms and conditions No.1 on page 2,line 4 and the figure
   '452/92' in terms and conditions No.3, the 5th line by the figure '752/92'
   in the Mediated Settlement Agreement dated 11.11.2022 which forms part of
   the judgment dated 14.11.2022.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, upon perusing the judgement
   dated 14.11.2022 in S.A.362/2001 and upon hearing the arguments of
   SRI.JIMMY JOHN VELLANIKARAN, Advocate for the petitioners and of
   SRI.S.V.BALAKRISHNA IYER SR., P.B.KRISHNAN, P.B.SUBRAMANYAN, SABU GEORGE,
   B.ANUSREE, MANU VYASAN PETER, MEERA P.,Advocates for the respondents, the
   court passed the following:
 SA No.362/2001                                2/2



                                         ORDER

Not opposed.

Correction allowed.

Sd/- SATHISH NINAN,JUDGE

13-04-2023 /True Copy/ Assistant Registrar