Sudeep P vs A.N.Venkitasubban
2024 Latest Caselaw 18899 Ker

Kerala High Court

Sudeep P vs A.N.Venkitasubban on 28 June, 2024

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
            THE HONOURABLE MR. JUSTICE G. GIRISH
    FRIDAY, THE 28TH DAY OF JUNE 2024 / 7TH ASHADHA, 1946
                    EX.FA NO.19 OF 2020
AGAINST THE ORDER DATED 16.10.2019 IN E.P.No.7 OF 2006
   IN OS NO.84 OF 1972 OF SUB COURT, SULTHANBATHERY
APPELLANT/3RD RESPONDENT IN E.A.No.26/2015/2ND
SUPPL.D.H. IN E.P.No.7/2006 IN O.S.84/1972 SUB COURT,
THALASSERY TRANSFERRED TO SUB COURT, SULTHAN BATHERY:
           SUDEEP P.
           AGED 42 YEARS, S/O.BALAKRISHNAN,
           BUSINESSMAN, PACHATTU, P.O.PALLIKKARA,
           PALLIKKARA AMSOM, DESOM, THIRURANGADI TALUK,
           MALAPPURAM DISTRICT - 676 306.

           BY ADVS.
           B.KRISHNAN
           SRI.R.PARTHASARATHY
RESPONDENTS/PETITIONERS & RESPONDENTS 1 & 2 IN
E.A.26/2015:
1          A.N.VENKITASUBBAN
           AGED 56 YEARS, S/O.A.D.NANCHUCHETTY, APPAPPARA
           ARAMANGALAM, APPAPPARA P.O., THIRUNELLY AMSOM,
           DESOM, MANANTHAVADY TALUK, WAYANAD - 670 646.

2          EDAPPADI LAKSHMI,
           AGED 57 YEARS, D/O.KALAPPAN CHETTY,
           ARAMANGALATH, THIRUNELLY P.O.,
           THIRUNELLY AMSOM, DESOM, MANANTHAVADY TALUK,
           WAYANAD - 670 646.

3          A.N.RADHAKRISHNAN,
           AGED 50 YEARS, S/O.A.D.NANCHUCHETTY,
           APPAPPARA ARAMANGALAM, THIRUNELLY P.O.,
           THIRUNELLY AMSOM, DESOM, MANANTHAVADY TALUK,
           WAYANAD - 670 646.

4          R.RAMAKRISHNAN,
           S/O.LATE RAMACHANDRA IYYER, 57-B-48 STREET,
           ASHOK NAGAR, MADRAS, NOW RESIDING AT 72/2A,
           VOC STREET, DASARADAPURAM, CHENNAI - 600 093.
                                  2
Ex.FA No.19 of 2020

5              ABUBACKAR CHENGADU,
               S/O.ASSAINAR, FIRDOUS, P.O.NEDUVA,
               NEDUVA AMSOM, DESOM, THIRURANGADI TALUK,
               MALAPPURAM DISTRICT - 676 303.
     THIS EXECUTION FIRST APPEAL HAVING COME UP           FOR
ADMISSION ON 28.06.2024, THE COURT ON THE SAME            DAY
DELIVERED THE FOLLOWING:
                                           3
Ex.FA No.19 of 2020




                                G. GIRISH, J.
                          ----------------------------
                            Ex.FA No.19 of 2020
                      -----------------------------------
                        Dated this the 28th day of June, 2024

                                  JUDGMENT

The appellant has filed I.A.No.1 of 2024 with a prayer to

dismiss the appeal as the issue between the parties has been

amicably settled out of court.

In the result, the application stands allowed and the

appeal is dismissed as settled between the parties out of

court.

Sd/-

G. GIRISH, JUDGE

ded