Rajeevan vs Peringottukkara Namboodiri Yoga ...
2024 Latest Caselaw 18645 Ker

Kerala High Court

Rajeevan vs Peringottukkara Namboodiri Yoga ... on 27 June, 2024

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
          THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 THURSDAY, THE 27TH DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                           RSA NO. 450 OF 2005
   AGAINST THE JUDGMENT & DECREE DATED 24.09.2004 IN AS
      NO.297 OF 2001 OF THE DISTRICT COURT, THRISSUR
   AGAINST THE JUDGMENT & DECREE DATED 23.06.2001 IN OS
   NO.1496 OF 1998 OF THE II ADDITIONAL MUNSIFF COURT,
                                 THRISSUR
APPELLANT/APPELLANT/DEFENDANT:

            K.V.RAJEEVAN,
            S/O. VIJAYAN, KALLINGAL HOUSE, KIZHUPPILKKARA
            P.O., THRISSUR-680 704.
            BY ADV SRI.DILIP J. AKKARA
RESPONDENT/RESPONDENT/PLAINTIFF:

            PERINGOTTUKKARA NAMBOODIRI YOGAKSHEMA SABHA,
            HEAD OFFICE AT, ANTHIKAD, THRISSUR.
            BY ADVS.
            SRI.V.R.KESAVA KAIMAL
            SRI.N.M.MADHU


     THIS        REGULAR   SECOND    APPEAL   HAVING    COME   UP   FOR
HEARING     ON     27.06.2024,      THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 RSA No.450 of 2005                           2




                              P.B.SURESH KUMAR, J.
                     -----------------------------------------------
                             R.S.A. No.450 of 2005
                     -----------------------------------------------
                 Dated this the 27th day of June, 2024



                                  JUDGMENT

The learned counsel for the appellant submits that the

matter is settled out of court.

In the light of the submission made by the learned

counsel for the appellant, the regular second appeal is dismissed as

settled out of court.

Sd/-

P.B.SURESH KUMAR, JUDGE.

YKB