Babu Kuriakose vs Jain Augustine
2023 Latest Caselaw 5965 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.SOMARAJAN
     WEDNESDAY, THE 24th DAY OF MAY 2023 / 3RD JYAISHTA, 1945
                       EX.FA NO. 28 OF 2015
    AGAINST THE ORDER DATED 13.10.2008 IN EA No.35/2007 IN EP
    No.18/2004 IN AP No.134/2000 OF DISTRICT COURT, THODUPUZHA
APPELLANTS/JUDGMENT DEBTORS:

    1     BABU P. KURIAKOSE, AGED 57 YEARS, S/o LATE KURIAKOSE,
          PALLATHUKUDY HOUSE, ADIMALY P.O., IDUKKI DISTRICT.

    2     KURIAKOSE P.P., PALLATHUKUDIYIL HOUSE, ADIMALY (DIED)

 3. 2 (a) NIRMALA THANKACHAN, D/o KURIAKOSE P.P.,
          KOTTANCHERRIL HOUSE, KOTHAMANGALAM.

 4. 2 (b) ANITHA ROY, D/o KURIAKOSE P.P., NADUPURAYIL HOUSE,
          CHATHAMATTAM, POTHANICADU.

 5. 2 (c) SALY V.JOY, D/o KURIAKOSE P.P., PATTAMADI,
          MAMPRA, ANKAMALY.

 6. 2 (d) BABU P. KURIAKOSE, S/o LATE KURIAKOSE,
          PALLATHUKUDY HOUSE, ADIMALY P.O., IDUKKI DISTRICT.

 7. 2 (e) CHINNAMMA KURIAKOSE, W/o KURIAKOSE P.P.,
          PALLATHUKUDY HOUSE, ADIMALY P.O., IDUKKI DISTRICT.

          BY ADV SRI.BABU PAUL


RESPONDENT/AUCTION PURCHASER:

          JAIN AUGUSTINE, AGED 48 YEARS,
          S/o AUGUSTINE, AATTULLIL HOUSE, DESHABHIMANI ROAD,
          KALOOR, COCHIN-17.

          BY ADV SRI.C.P.PEETHAMBARAN


     THIS EXECUTION FIRST APPEAL HAVING COME UP FOR HEARING ON
24.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Ex.FA No.28 of 2015             2




                            JUDGMENT

The matter is settled in mediation and the mediation

report is received. It is at the stage of execution

first appeal, the matter is settled. Hence, there is no

necessity to proceed further with the execution first

appeal. The parties are permitted to obtain a certified

copy of the settlement arrived at by the parties so as to

enable them to produce the same before the execution and

the trial court to record the factum of settlement and

its terms.

Execution first appeal is disposed of.

Sd/-

P.SOMARAJAN JUDGE

DMR/-