Sudeep.P vs Ammani Shymod
2024 Latest Caselaw 18912 Ker

Kerala High Court

Sudeep.P vs Ammani Shymod 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.17 OF 2019
AGAINST THE ORDER DATED 25.10.2018 IN E.A.NO.20/2015 IN
    E.P.NO.7/2006 IN OS NO.84 OF 1972 OF SUB COURT,
                    SULTHANBATHERY
APPELLANT/3RD RESPONDENT IN E.A.20/2015/2ND SUPPL.D.H IN
E.P.NO.7/2006 IN OS NO.84/1972 SUB COURT, THALASSERY
TRANSFERRED TO SUB COURT, SULTHAN BATHERY:
           SUDEEP.P
           AGED 38 YEARS, S/O. BALAKRISHNAN,
           BUSINESSMAN, PACHATTU P.O., PALLIKKARA,
           PALLIKKARA AMSOM, DESOM, THIRURANGADI TALUK,
           MALAPPURAM DISTRICT.

           BY ADVS.
           B.KRISHNAN
           SRI.R.PARTHASARATHY


RESPONDENTS/PETITIONERS & RESPONDENTS 1 & 2 IN
E.A NO.20 OF 2015/3RD PARTIES:
1          AMMANI SHYMOD
           APPAPPARA ARAMANGALAM, THIRUNELLY AMSOM,
           DESOM, P.O. THIRUNELLY, MANANTHAVADY TALUK.

2          ROSHAN
           S/O NENCHU CHETTY, APPAPPARA ARAMANGALAM,
           THIRUNELLY AMSOM, DESOM, P.O. THIRUNELLY,
           MANANTHAVADY TALUK.

3          AMMANI PARVATHI
           D/O. AMMANI NENCHU CHETTY, APPAPPARA
           ARAMANGALAM, THIRUNELLY AMSOM, DESOM, P.O.
           THIRUNELLY, MANANTHAVADY TALUK.

4          R. RAMAKRISHNAN
           S/O. LATE RAMANCHADRAN IYYER, 57-B-48 STREET,
           ASHOK NAGAR, MADRAS, NOW RESIDING AT 72/2A,
           VOC STREET, DASARADAPURAM, CHENNAI-600 093
                                  2
Ex.FA No.17 of 2019

5              ABUBACKAR CHENGADU
               S/O. ASSAINAR, 'FIRDOUS', P.O. NEDUVA, NEDUVA
               AMSOM, DESOM, THIRURANGADI TALUK, MALAPPURAM
               DISTRICT.



     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.17 of 2019




                                G. GIRISH, J.
                          ----------------------------
                            Ex.FA No.17 of 2019
                      -----------------------------------
                        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