Chandrasekharan Naicker vs Kalliyani
2023 Latest Caselaw 1082 Ker

A.S.616/2000
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                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                        &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
      TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944
                            AS NO. 616 OF 2000
 AGAINST THE JUDGMENT IN OS 148/1995 OF ADDITIONAL SUB COURT,NORTH
                                  PARAVUR
APPELLANT/PLAINTIFF:

               CHANDRASEKHARAN NAICKER, AGED 53 YEARS
               NEPHEW OF KULASU NAICKAR, KUTTIPUZHAKATHOOT, SOUTH
               ADUVASSERY KARA, AIROOR PAKUTHY.
               BY ADVS.
               SRI.S.SHYAM
               SRI.BOBBYMATHEW KOOTHATTUKULAM
               SRI.N.K.KARNIS


RESPONDENTS/DEFENDANTS:

      1        KALLIYANI, KUTTIPUZHAKATHOOT, SOUTH ADUVASSERY KARA,
               AIROOR PAKUTHY.
      2        MANOJ
               S/O. PALAKSHY, DO. DO.
      3        UTHAMAN
               S/O. PALAKSHY, DO. DO
      4        JYOTHY
               D/O. PALAKSHY DO. DO
      5        PALAKSHY
               DO. DO
               BY ADV SRI.P.R.VENKATESH

      THIS APPEAL SUITS HAVING COME UP FOR ADMISSION ON 17.01.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 A.S.616/2000
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             K.VINOD CHANDRAN & C.JAYACHANDRAN, JJ
              ------------------------------------
                       A.S.No.616 of 2000
            --------------------------------------
           Dated this the 17th day of January, 2023


                            J U D G M E N T

K.Vinod Chandran, J.

Learned counsel for the appellant and respondents

submit that the matter has been settled out of Court.

Hence the appeal stands closed.

Sd/-

K.VINOD CHANDRAN JUDGE

Sd/-

C.JAYACHANDRAN JUDGE

Sbna/