M.Balakrishnan vs R.Dhanpal Raj
2024 Latest Caselaw 5798 Ker

Kerala High Court

M.Balakrishnan vs R.Dhanpal Raj on 20 February, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
           THE HONOURABLE MR. JUSTICE SATHISH NINAN
  TUESDAY, THE 20TH DAY OF FEBRUARY 2024 / 1ST PHALGUNA, 1945
                        RFA NO. 822 OF 2009
  AGAINST THE DECREE AND JUDGMENT IN OS 23/2002 OF SUB COURT,
                            KATTAPPANA
APPELLANT/PLAINTIFF:

          M.BALAKRISHNAN
          MUMMOORTHY CHETTIAR, AGED 55 YEARS, DOOR NO.176/13
          PILLAYAR KOIL STREET, THEVARAM P.O., UTHAMAPALAYAM
          TALUK, THENI DISTRICT, TAMILNADU.
          BY ADVS.
          SRI.K.K.CHANDRAN PILLAI
          AMBILY S
          RUPA R. NAIR(K/001021/2023)
          RUBAN JOE TONIYO(K/002926/2022)
          MATHEW JOSEPH BALUMMEL(K/001219/2019)
          SAJUSH PAUL A.S


RESPONDENT/DEFENDANT:

          R.DHANPAL RAJ
          S/O.B.A RAMASWAMY, RESIDING AT DOOR NO.I.A, SUPPAN
          SHETTY STREET, THENI POST, THENI TALUK, THENI
          DISTRICT, TAMILNADU.
          BY ADV SRI.B.JAYASANKAR


     THIS REGULAR FIRST APPEAL HAVING COME UP FOR HEARING ON
20.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                     Sathish Ninan, J.
             ==============================
                  R.F.A No.822 of 2009
               ==========================
        Dated this the 20th day of February, 2024

                        JUDGMENT

The parties have settled their disputes in

mediation. They have entered into a memorandum of

agreement incorporating the terms of settlement.

The decree and judgment impugned in this appeal is

set aside and the appeal is disposed of in terms of

the settlement. The memorandum of agreement will

form part of this judgment.

The court fee paid on the memorandum of appeal

shall be refunded to the appellant.

Sd/-

Sathish Ninan, Judge SVP