Sonia Gracious vs Noble T. Francis
2023 Latest Caselaw 3057 Ker

OP(C) NO. 2640 OF 2013
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            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR.JUSTICE C.S.DIAS
 MONDAY, THE 13TH DAY OF MARCH 2023 / 22ND PHALGUNA, 1944
                      OP(C) NO. 2640 OF 2013
AGAINST THE ORDER/JUDGMENT IN OS 613/2009 OF PRINCIPAL SUB
                        COURT,IRINJALAKUDA
PETITIONER/S:

            SONIA GRACIOUS, W/O.LATE PAZHAYEDATH PARAMBIL
            GRACIOUS, KARUVANNOOR VILLAGE, MUKUNDAPURAM
            TALUK.

            BY ADVS.
            SRI.SHEEJO CHACKO
            SRI.P.JINISH PAUL
            SRI.SANGEETH C. SUBRAMANIAN



RESPONDENT/S:

    1       NOBLE T. FRANCIS, S/O.THALIYATH FRANCIS,
            IRINJALAKUDA DESOM, MANAVALASSERY VILLAGE,
            MUKUNDAPURAM TALUK-680121.

    2       JOHN (MINO)R, S/O.LATE PAZHAYEDATH PARAMBIL
            GRACIOUS, KARUVANNUR DESOM, PORATHISSERY VILLAGE,
            MUKUNDAPURAM TALUK-680121 REPRESENTED BY COURT
            GUARDIAN ADV.SHEEBA IRINJALAKUDA.

    3       ANTONY (MINOR), S/O.LATE PAZHAYEDATH PARAMBIL
            GRACIOUS, KARUVANNUR DESOM, PORATHISSERY VILLAGE,
            MUKUNDAPURAM TALUK-680121, REPRESENTED BY COURT
            GUARDIAN ADV.SHEEBA, IRINJALAKUDA.

            BY ADV SRI.T.N.MANOJ


     THIS     OP   (CIVIL)    HAVING    COME   UP    FOR    ADMISSION   ON
13.03.2023,     THE   COURT    ON   THE   SAME      DAY    DELIVERED    THE
FOLLOWING:
 OP(C) NO. 2640 OF 2013
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                         JUDGMENT

The learned Counsel appearing for the petitioner

and the learned Counsel appearing for the respondents

submit that the original petition has become

infructuous in view of the memorandum of mediation

agreement dated 09.01.2023 arrived at between the

parties before the Mediation Sub Centre, Irinjalakuda.

The said submission is recorded. The original petition is

dismissed as infructuous.

Sd/-

C.S.DIAS JUDGE rkc/13.03.23