S.M.Muhammed Kabeer vs Sona
2023 Latest Caselaw 2069 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MRS. JUSTICE M.R.ANITHA
        FRIDAY, THE 3RD DAY OF FEBRUARY 2023 / 14TH MAGHA, 1944
                         RSA NO. 193 OF 2014
     AGAINST THE JUDGMENT AND DECREE DATED 10.09.2013 IN A.S.
                    NO.20/2012 OF SUB COURT, PALA
     AGAINST THE JUDGMENT AND DECREE DATED 23.12.2011 IN O.S.
           NO.169/2010 OF MUNSIFF'S MAGISTRATE, ERATTUPETTA
APPELLANTS/APPELLANTS/PLAINTIFFS IN O.S.:

    1       S.M.MUHAMMED KABEER
            S/O.MOOSA, AGED 49 YEARS
            SAIDUPARAMBIL HOUSE, ERATTUPETTA P.O.,
            THALAPPALAM KARA, ERATTUPETTA VILLAGE,
            MEENACHIL TALUK.
    2       P.S.SUBAIDA,
            W/O.S.M.MUHAMMED KABEER,
            AGED 47 YEARS, SAIDUPARAMBIL HOUSE,
            ERATTUPETTA P.O., THALAPPALAM KARA,
            ERATTUPETTA VILLAGE, MEENACHIL TALUK.
            BY ADVS.
            SRI.A.T.ANILKUMAR
            SMT.V.SHYLAJA


RESPONDENTS/RESPONDENTS/DEFENDANTS IN O.S.:

    1       SONA, W/O.BIJILI,
            AGED 29 YEARS
            THENAMMACKEL HOUSE, KANJIRAPPALLY P.O.,
            KANJIRAPPALLY KARA, KANJIRAPPALLY VILLAGE,
            KANJIRAPPALLY TALUK, KOTTAYAM DISTRICT
            PIN-686 567
    2       JAMEELA
            AGED 66 YEARS
            KAITHAKATTIL FROM CHERIKURUMULLAMTHADATHIL
            THALAPPALAM KARA, ERATTUPETTA VILLAGE,
            MEENACHIL TALUK, KOTTAYAM DISTRICT
            PIN-686 121.
     THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
03.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RSA No.193 of 2014
                                        2




                                  JUDGMENT

Dated this the 03rd day of February, 2023

This appeal has been filed against the judgment and

decree in A.S. No.20/2012 on the file of Sub Court, Pala, which

in turn arise out of judgment and decree in O.S. No.169/2010

on the file of Munsiff's Court, Erattupetta.

2. When the case was taken up, the learned counsel

for the appellants submitted that a memo has been filed to the

effect that the matter has been settled between the parties as

per the written agreement executed between the parties and a

copy of the agreement is attached with the memo. The learned

counsel for the appellants submitted that, the agreement need

not be recorded and appeal is not pressed. Memo recorded,

excluding the statement with respect to attached agreement

copy.

Accordingly, appeal is dismissed as not pressed.

All pending I.As are closed.

Sd/-

M.R.ANITHA JUDGE

SMF