K.V.Sukumaran vs K.V.Bhaskaran
2024 Latest Caselaw 9395 Ker

Kerala High Court

K.V.Sukumaran vs K.V.Bhaskaran on 3 April, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
         THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
 WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946
                          RSA NO. 806 OF 2021


AGAINST THE JUDGMENT DATED 29.04.2021 IN AS NO.104 OF 2019 OF
ADDITIONAL DISTRICT & SESSIONS COURT, VATAKARA ARISING OUT OF
THE   JUDGMENT    DATED    18.07.2019     IN   OS    NO.7     OF   2013   OF
SUBORDINATE JUDGE'S COURT, VATAKARA


APPELLANT/RESPONDENT IN AS/DEFENDANT IN OS:

          K.V.SUKUMARAN
          S/O.ACHUTHAN, ADUMBIL HOUSE,
          NEAR ACHUTHAS BUILDING, URALUNGAL AMSOM, DESOM,
          MADAPPALLY COLLEGE P.O., VATAKARA TALUK,
          KOZHIKODE - 673 102.

          BY ADVS.
          B.KRISHNAN
          R.PARTHASARATHY
          SEEMA


RESPONDENT/APPELLANT IN AS/PLAINTIFF IN OS:

          K.V.BHASKARAN
          S/O.ACHUTHAN, ACHUTHAPRABHA HOUSE,
          URALUNGAL AMSOM, DESOM,
          MADAPPALLY COLLEGE P.O.,
          VATAKARA TALUK, KOZHIKODE - 673 102.

          BY ADV ZUBAIR PULIKKOOL


      THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD ON
03.04.2024,      THE   COURT   ON   THE   SAME      DAY     DELIVERED     THE
FOLLOWING:
        RSA.806/2021
                                       2




                               JUDGMENT

Dated this the 3rd day of April, 2024

It is submitted that the matter has been settled through

mediation. Mediation Agreement is produced. The RSA is disposed

of in terms of the mediation agreement. The mediation agreement

shall form part of the judgment.

Sd/-

C. PRATHEEP KUMAR, JUDGE sou.