K.C.George vs The Thirumarayoor Service
2023 Latest Caselaw 8310 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR. JUSTICE GOPINATH P.
     TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                     WP(C) NO. 35674 OF 2010


PETITIONERS
     1     K.C.GEORGE
           KALAPURAKAL (ILLIKAL) HOUSE, PAPPATHY,
           VELIYANAD P.O., (VIA) ARAKKUNNAM,ERNAKULAM DISTRICT.
     2     ADDL.P2.MARY GEORGE,
           W/O. LATE K.C.GEORGE, KALAPURAKAL (ILLIKAL HOUSE)
           PAPPATHY, VELIYANAD P.O., (VIA) ARAKKUNNAM,
           ERNAKULAM DISTRICT.
     3     ADDL.P3.BESY ELIAS,
           W/O. LATE K.C.GEORGE, KALAPURAKAL (ILLIKAL HOUSE)
           PAPPATHY, VELIYANAD P.O., (VIA) ARAKKUNNAM,
           ERNAKULAM DISTRICT.

          ADDL.P2 AND P3 ARE IMPLEADED         AS   PER   ORDER   DATED
          07.10.2021 IN IA 1/2021.
          BY ADVS.
          SRI.P.V.BABY
          SRI.R.KIRAN
RESPONDENTS:
     1     THE THIRUMARAYOOR SERVICE CO-OPERATIVE
           BANK LTD.NO.809, THIRUMARAYOOR P.O., (VIA)ARAKKUNNAM,
           ERNAKULAM DISTRICT, PIN-682 313,REPRESENTED BY ITS
           SECRETARY.
     2     THE PRESIDENT,
           THIRUMARAYOOR SERVICE CO-OPERATIVE BANK LTD.NO.809,
           THIRUMARAYOOR P.O., (VIA)ARAKKUNNAM,, ERNAKULAM
           DISTRICT, PIN-682 313.
     3     THE SENIOR INSPECTOR OF CO-OPERATIVE
           SOCIETIES (ARBITRATION AND EXECUTION), OFFICE OF THE
           ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES,
           KANAYANNOOR, ERNAKULAM DISTRICT, PIN-682 016.
     4     THE KERALA CO-OPERATIVE TRIBUNAL,
           THIRUVANANTHAPURAM, PIN-695 001.
           BY ADVS.
           SRI.DIJO SEBASTIAN
           SRI.PAUL ABRAHAM VAKKANAL
           SMT.VINEETHA SUSAN THOMAS
           SMT.RESHMI THOMAS,GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 35674 OF 2010
                               2

                          JUDGMENT

The learned counsel appearing for the petitioners submit

that the disputes between the petitioners and the 1st respondent

Bank have been settled through mediation and the writ petition

can be disposed of recording the terms of mediation.

The Nodal Officer, Ernakulam Mediation Centre has

placed a report dated 06.07.2023 along with a report filed by

the Mediator, which shows that the disputes between the

petitioners and the 1st respondent have been settled in

mediation.

Taking note of the above, the writ petition is closed

recording the terms of mediation.

Sd/-

GOPINATH P.

JUDGE DK