Chandran vs Parameswaran
2023 Latest Caselaw 11260 Ker

RSA NOs. 678 & 741 OF 2005             1




                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                      THE HONOURABLE MR.JUSTICE K. BABU
  FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH KARTHIKA, 1945
                       RSA NO. 678 OF 2005

 AGAINST THE JUDGMENT AND DECREE IN AS 151/2000 OF PRINCIPAL
                             SUB COURT,IRINJALAKUDA
        AGAINST THE JUDGMENT AND DECREE IN OS 1643/1997 OF
                  ADDITIONAL MUNSIFF COURT ,IRINJALAKUDA


APPELLANT/APPELLANT/DEFENDANT:

                CHANDRAN, AGED 48 YEARS,
                S/O. ARANGALI AYYAPPAN,
                PADINJARE CHALAKUDY VILLAGE,
                MUKUNDAPURAM TALUK.
                BY ADVS.
                SRI.V.K.VEERAVUNNY
                SRI.K.Y.TOMY
RESPONDENTS/RESPONDENTS/PLAINTIFFS:

       1        VELAPPAN, AGED 68 YEARS,
                S/O. ARANGALI AYYAPPAN,
                PADINJARE CHALAKUDY VILLAGE,
                MUKUNDAPURAM TALUK.
       2        NARAYANAN AGED 63 YEARS
                S/O. ARANGALI AYYAPPAN,
                PADINJARE CHALAKUDY VILLAGE,
                MUKUNDAPURAM TALUK.
                BY ADVS.
                SRI.G.SREEKUMAR (CHELUR)
                SRI.K.RAVI PARIYARATH


        THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION
ON 27.10.2023, ALONG WITH RSA.741/2005, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 RSA NOs. 678 & 741 OF 2005             2




                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                      THE HONOURABLE MR.JUSTICE K. BABU
  FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH KARTHIKA, 1945
                       RSA NO. 741 OF 2005

 AGAINST THE JUDGMENT AND DECREE IN AS 153/2000 OF PRINCIPAL
                             SUB COURT,IRINJALAKUDA
AGAINST THE JUDGMENT AND DECREE IN OS 1672/1998 OF
ADDITIONAL MUNSIFF COURT, IRINJALAKUDA
APPELLANT/3RD RESPONDENT/3RD DEFENDANT:

                CHANDRAN, S/O.ARANGALI AYYAPPAN,
                L.PSCHOOL (NEAR), PADINJARE CHALAKUDY,
                CHALAKUDY VILLAGE.
                BY ADVS.
                SRI.V.K.VEERAVUNNY
                SRI.K.Y.TOMY
RESPONDENTS/APPELLANTS & RESPONDENTS 1,2 & 4 TO 6/
PLAINTIFF & DEFENDANTS 1, 2 & 4 TO 6:

       1        PARAMESWARAN (DIED)
                S/O.ARANGALI AYYAPPAN, PADINJARE CHALAKUDY
                VILLAGE,, MUKUNDAPURAM TALUK.
       2        PRASANNA, W/O.PARAMESWARAN
                DO. DO.
       3        VELAPPAN, S/O.ARANGALI AYYAPPAN
                KOODUPPUZHA DESOM, KIZHAKKE CHALAKKUDY VILLAGE,
                MUKUNDAPURAM TALUK.
       4        NARAYANAN, S/O.ARANGALI AYYAPPAN
                NEAR L.P.SCHOOL, PADINJARE CHALAKUDY,
                CHALAKUDY VILLAGE.
       5        AMMINI, W/O.THAYYIL KRISHNAN
                KOODUPUZHA DESOM, KIZHAKKECHALKUDY VILLAGE,,
                MUKUNDAPURAM TALUK.
                6. JANAKI, W/O.VENMANISSERY GOPINATHAN,
                 PUTHENVELIKKARA DESOM,
                 PUTHENVELIKKARA VILLAGE, PARAVUR TALUK.

                7.DEVAKI, WO.PEENICKAL CHANDRAN,
                 VELLANCHIRA DESOM, ALUR VILLAGE,
                 MUKUNDAPURAM TALUK.
 RSA NOs. 678 & 741 OF 2005         3




                BY ADVS.
                SRI.G.SREEKUMAR CHELUR
                SRI.K.RAVI PARIYARATH




   THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
27.10.2023, ALONG WITH RSA.678/2005, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 RSA Nos.678 & 741 OF 2005             4




                                  K.BABU, J
                   -------------------------------------------------
                         RSA Nos.678 & 741 OF 2005
                   --------------------------------------------------
                    Dated this the 27th day of October, 2023

                                J U D G M E N T

The learned counsel appearing for the respondents submits that

the parties have arrived at a settlement in respect of the subject

matter out of Court. The submission is recorded.

Accordingly, these Regular Second Appeals are closed.

Sd/-

K. BABU JUDGE ab