Kerala High Court

A.Radha vs M/S.Modern Food Industries (India) Ltd on 12 April, 2024

IN THE HIGH COURT OF KERALA AT ERNAKULAM
"PRESENT
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN

ERTOAY, THE is' AY OF APRIL 2O¢¢ ¢ 23RD CHAITHRA, 1646

ASAINST

&S NO. S33 OF 206)

THE JUDQNENT/DECREE DATED 12.86.2802 IN OS NO.42 OF 2868

OF PRINCIPAL SUB QOURT, ROCHT
APPELLANTS /PLAINTIPES 2 TO 3:

Ry

tgs

RESPONDENT (DEFENDANT >

A. RADHA

RESIDING AT RALPBANA OPP. VARNA MEDICAL CLINIC, SAIN
ROAD, TREIPUNITTHURA, REPRESENTED BY HER POWER OF
ATTORNEY HOLDER K.MADNAVAN NAIR, RESIOING AT MNANAS?,
NEAR SOUTH GIRLS HIGH SCHOOL, ERNAKULAM . {DYED LAS
RECORDED} IY IS RECORDED THAT APPELLANTS 2 AND 3 ARE
THE LESAL REPRESENTATIVES OF THE DECEASED IST APPELLANT
VIDE GRBER GATED 6/4/23 IN FTA 1639/14

A. SOPALARRISHNAN,

RESIDING AT RALPANA, OFF VARNA MEGICAL CLINIC, MAIN
ROAD, TRIPUNTTHURA, REPRESENTED BY DQ- ~-DO-

SAYASREE S.NAIR,

AGED 2 YEARS

RESIDING AT KALPANA, OPP VARMA MEDICAL CLINIC, MAIN
ROAG, TRIPUNITNURA, REPRESENTES BY BO. -Do-

NYS .MODERN FOOD TRIISTRIES (INDIA) LTD

& GOVERNMENT OF INDIA ENTERPRISE, ITS REGISTERED OFFICE
AY PALTRA BRAVAN, 38D FLOOR, R.R.PURAN, RING ROAD, NEW
OSLAT-S8G, REPRESENTED SY THE GENERAL MANAGER OF ITS
FACTORY AT EBAPFALLY P.O., KOCHI. 882024,

SY ADV SRY .MADHU RADNAKRISHNAN

THIS APPEAL SUITS HAVING BEEN FINALLY HEARD ON 12.04.2024,
ALONG WITH AS. 2444/2802, THE COURT ON THE SANE BAY DELIVERED THE

FOLLOWING :



AS NOS. 63a OF 2004 ANB 244 OF S082

SaaS

&
IN THE HEGH COURT OF KERALA AT ERNAKULAN
PRESENT
THE HONQURARLE HRS. JUSTICE SHORA ANNAMNA EAPEN
FRIDAY, THE a2' pay OF APRIL 2624 / 23RD CHATTHRA, 1946
AS NG. 244 DE 258s

AGAINST THE JUDGNMENT/DECREE DATED 11.88.2601 IN OS NO.39 ON
THE FILES OF THE PRINCIPAL SUB COURT, KOCHT
APPELLANTS DEFENDANTS ¢ TO $2

a K.NADNAVAN NAIR
FLANT ENGINEER, N/S.FACT LINITES, UDYOGANANDAL
DIVISION, ELGOR.

a SMT RADNA WO. LATE P.R.BHASKARA NENON
"RALPANA', MAIN ROAD, OPP. VARMA MEDICAL CLINIC, .
TRISUNTITHURA, COCHIN «882 901. (OTEO LAS RECORDED
TY IS RECORDED THAT APPELLANTS 3 ANO < ARE THE
LESAL REPRESENTATIVES OF TRE SECEASED ND
APPELLANT VIDE ORDER GATE 6/4/21 IN ETA 2058/22

3 SHY . FAYASHREER
D/O. LATE PB .R.BNASKARA MENON, OO.

8 SRT . GOPALARRISHNAN
S/O, LATE PR. BHASKARA RENON, O06, DO.
APPELLANTS 2 TO 4 ARE REPRESENTED BY POWER OF
ATTORNEY HOLDER, 2ST APPELLANT.

MODERN FOOD INDUSTRIES (INDIA) LINITED.

& GOVT. OF INDIA ENTERPRISES ITS REGISTERED OFFICE
AT PALTRA SHAVAN, SRO FLOOR, R.K.PURAN, RING
ROAD, NEW DELNY -86 AND A FACTORY AY RDAPRALLY
P.O., COCHIN-~ 24.

SY AVS .

SRI.MADHU RADHAKRISHNAN

SRI.NELSGN JOSEPH

SRE. PF. RASHAKRISHNAN 2


AS_NOS. G32 OF 2003 AND 244 GF 20@2

=

--

THIS APPEAL SUITS HAVING BEEN FINALLY HEARD oN
i2.08. 2024, ALONG WITH AS.631/2001, THE COURT ON THE SANE
GAY DELIVERED THE FOLLOWING:



AS NOS. B33 OF S00) AND 244 OF 208

&

JUDGMENT

(AS Nos.831/2001, 244/2002]

When Unese cases were Laken up for consideration, the learned

-vunsel submits that the parties have settled their dispute through

mediation. They have Sied a memorandum of sattlement

incorporating the terms of settlement,

The Regular First Appeal is dispased of in terms of the setisrment. Memorandum of settlement will form part of this fudgment. The Court fee paid on the mamorandum of appeal shall

ne refunded to the appellant.

Sd /-

SHOBA ANNANMA EAPEN JUDGE

-ERNAKULAM MEDIATIO N CENTRE (HIGH COURT HALL) |

wth n the enclosures for F information Bod necessary acta Oh

Yours Faithfully,

Nodal Officer, Co me Ernakuia mM Mediation Cantre Enek- 1. Repart of the Mediator, Serer

2. Copy of the referral order dated ues:

sement ak Copy of the Petition,

oL® of the a gh Court. of. Kerala...

pn Reon, above BBL High C "out Baile rig BRS is akulam, Kachh 32 UPR OF SS gh F296} 5 EMCIReg NocJs 1 ks ee | Dated 5[ 8aper$ | From.

The Nedel Officer, © 2 00. _ high Court Mediation Centre. mien , "The Registrar Guclicial). High Court oF Kerala. Emakulam, | Sr, Sub: Med) ation of case referred by tne Hon! B ei igh Court af Keraia ~ fF 8g. 7 Ve Q ) 7 AS Oa a é ned Refs Referral afi hs ees A$ 62) Paes id cae $244) vias O2 dated. Ep Racte nee . he Honorable High Court of Kerala.

f am to forward herewith Report of the Mediator a the matter alang

iN THE NONOURABLE HUGH COURT SERALS AT ERNARGLAM

A.S, No, 833 of 200)

A Radha & Others ; Appellants Ren By POA holder K. Madhavan Nair RES M/s Modern Food industries {inca} Ltd : Resnondent

AS. Na 284 of £002

K. Madhaven Nair & Otners : Appellants Rep.By P.O.4 holder 1° appellant Ms

Mis Madern Food industries {india} ita : Respondent

Mediated, matter is settled.

Terms and conditions are attached herewith.

Oeted this the 18° day af March, 2024.

4 f

f MA MA. a

Adv. Binu K.B AS

we a

Mediator <7 Ernagkuism Mediation Centre

iN THES SQKOVAR

ABLE HIGH COURT KERALA AT SRN

ia eo yor tts ee ', é

wet

A: 8 Nae BAL af SOO.

A Rad ha & X £3 ye ray me's

Rep. Ry POA holder K Madhavan Nair

ne Modern Food industries

dia) itd Ac

Kk .Madhavan Nair & Others Rep. By P.G_A holder 1% aopeliant

Rs Modern Food frdustrias 7% ~% F ?

i.Beth parties are present for mediation on this day of 1S" Merch,

the aopehants Mr kK. Madhavan Nair. AS. NO Bai of S603 LARadha (Died)

28, Gopal akrishtian Rep. By F.O.4.Holder K. Madhavan Nair,

a jayasraa S.Nair Rep. By P.OLA Holder © Madhavan Nair,

M&S. Ne. F848 of ZOOS i,k. Madhavan Nair

2. Sr Rache (Obed

S.amtjayasres Rep. By F.O.4.Halder & Madhavan Nair]

& 5" Gopalakishnan Rep, By B

ht maT SEyanenns

QA Molder K Madhavan Nair {ist ap

Aposianis

Respondent

6848 OF ZO08

' Apoetants Respondent

2024 the respondentiiModern Food Industries India Lic) now taken over by Hindustan Unilever Ltd is represented by its authorized! signatory Sr.Pracuction Executive Mr.P. Kumaresan and

in both cases are represented by their Power of Attorney Holder

"3 re MS Modern § "0d | ind Ce HEB RE Ls Authorised Signatory, Sp Prod f Executive P Kumercsan 3

Mea a :

Cb > --

oe ;

Authorised Signatory, Sr. ereyflge

alae ive P Kumaresagy 9/

Senior:

HINSUST

"fh TAR St

Pac He

Both the AS. £44 /2002 & AS.8STZ00L are settled amicably between the oartie by handing over chegue besring No.O214t4 dated 23.02 2034 drawn or 4.9.8.0. Mumbai for an amount of Rs 1,00,000/(Rupees one lakh any} by the resoardent te the appellants represented by their P.O.A.

2.

settiement of the claim against each ather and there will not be any further claim

tis hereby agreed between the parties that fhis will be in full ard Snat against cach other by virtue of the Decrees passed by the trial court below o otherwise,

3. The Court fee paid by the appellants in both the above appeals may be directed to be refunded in full to the Power of Atterney Holder of the appellants Mr.Madhavan Nalr.

Gated this the 18° day of March, 2024

Angellants \ AS. NG.831 of 2003 Jo: BAg LaARadhe (hed Mus Mone Food rs

Sr. production Sale :

Senia: F

HINDUST

2. & Gopalakrishnan Reo, Sy P.O A older §. Madhavan Nair.

ayasrae S Nair

fs Rem, By POA Holder & Madhavan Nair.

LK Madhavan Nair Fue Reece

Authorised Signatery, Sr. Prog emecutive F Rumaresa LOA

2. anv Radha (Died)

£8 3 7 HIND LEVER LTD. ale iO \. S.smijeyasree Rep. By B.A Holder kK. Machayan Nal fr. 'st. ieee Hand Got

4.Sri Gopalakrishnan Rep. By POA Noider K. Madhavan Nair (ist appefiant Pils

onl te [ac ' je

ee _ "TiN i pe pH Faint Sia

ae } ie Counsel for the Appellants Counsel far the respondent | ay he

The above settiement agreament is authenticated by me « ad

ERNAKULAM MEDIATION CENTRE (HIGH COURT HALL)

2° floor above SBE I

EMU Reg, No.. a Dated: £6

from

The Nodal Officer, High Court Mediation Centre.

Yo & The Registrar Judicial, High out of Kerala, Ernakulan

Sir,

Sub:-Madiatico: of referred Cased

Ref. Seferral Order in.

dated | ossof the Hon'ble High Court af Keres

The repart of the Meister in the matter along with the enclosures is furnished

herewith for information and necessary setion.

Nodat Offcey Ernakulam Mediation Centre

Ench- 1. Report of the Mediator, Settlement AgTERNIENE,

2. Copy of referral order dated £2 04. 40.58 2 ato the High Court of Kerala,

3. Copy at Petition,

¥

BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM

A. Racha and others : Appellants ¥s, M/s. Madern Food Industries (ndia} Limited > Respondent

. K.Madhavan Nair and others : Appellants Vs.

M/s, Modern Food Industries Undia) Limited : Respondent

REPORT SUBMITTED BY THE MEDIATOR ADV. LATHA kK.

Mediated. Mater not settled,

Dated this the 16"-day of March, 2020.

¥ f . 4 :