K.Chandran vs K.Unnikrishnan
2023 Latest Caselaw 7707 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE SATHISH NINAN
  FRIDAY, THE 14TH DAY OF JULY 2023 / 23RD ASHADHA, 1945
                       AS NO. 474 OF 2002
 AGAINST THE JUDGMENT AND DECREE IN OS.NO.36/1997 OF III
        ADDL.SUB COURT, KOZHIKODE DATED 24/03/2000
APPELLANT/ IST DEFENDANT:

            K.CHANDRAN, S/O.KARUNAKARAN NAIR,
            "PRASANNAM", P.O. THIRUTHIYAD,, KALATHINKUNNU
            AMSOM, DESOM, KOZHIKODE TALUK.
            BY ADVS.
            SRI.N.JAMES KOSHY
            SRI.T.SANJAY

RESPONDENT/PLAINTIFF:

            K.UNNIKRISHNAN, S/O.RAGHAVAN,
            AGED 39 YEARS, 'KRISHNASHREE', NELLIKODE AMSOM,
            DESOM, KOZHIKODE P.O.
            BY ADVS.
            SRI.K.JAYESH MOHANKUMAR
            SRI.KODOTH PUSHPARAJAN
            SRI.M.KRISHNA KUMAR
            SMT.PRABHA R.MENON


     THIS    APPEAL   SUITS   HAVING     COME   UP    FOR   HEARING   ON
14.07.2023,    THE    COURT   ON   THE   SAME   DAY    DELIVERED      THE
FOLLOWING:
 A.S.No.474 of 2002

                                  -:   2    :-



                     Sathish Ninan, J.
              ==============================
                    A.S.No.474 of 2002
          ======================================
           Dated this the 14th day of July, 2023


                                  JUDGMENT

Parties have settled their disputes in

mediation. It is agreed that the appellant shall

withdraw the appeal.

Accordingly, the appeal is dismissed as

withdrawn. It is ordered that the court fee

payable on the memorandum need not be recovered

from the appellant.

Sd/-

Sathish Ninan, Judge rsr