Binu. S. Nair vs Deepak Nair
2024 Latest Caselaw 26773 Ker

Kerala High Court

Binu. S. Nair vs Deepak Nair on 5 September, 2024

                                                        2024:KER:67391

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

               THE HONOURABLE MRS. JUSTICE C.S. SUDHA

    THURSDAY, THE 5TH DAY OF SEPTEMBER 2024 / 14TH BHADRA, 1946

                    CRL.REV.PET NO. 1063 OF 2023

           AGAINST THE ORDER/JUDGMENT IN CRA NO.322 OF 2022 OF

        I ADDITIONAL DISTRICT COURT, ERNAKULAM ARISING OUT OF THE

 ORDER/JUDGMENT IN MC NO.74 OF 2019 OF JUDICIAL MAGISTRATE OF FIRST

                       CLASS - IX, ERNAKULAM

REVISION PETITIONER/RESPONDENT IN CRL.APPEAL/PETITIONER IN MC:

           BINU. S. NAIR
           AGED 48 YEARS
           D/O MR.PGS NAIR, RESIDING AT VAISHNAVAM, 8A,
           TRAVANCORE WHITE LAND, VENNALA HIGH SCHOOL ROAD,
           ERNAKULAM, PIN - 682028
           M.R.HARIRAJ
           AKHILA S.
           LAKSHMI.V.S
           KARTHIKA GANESH
           GAYATRI VISWANATHAN
           ALINA ANNA KOSE
RESPONDENT/APPELLANT IN CRL.APPEAL/RESPONDENT IN MC:

           DEEPAK NAIR
           AGED 49 YEARS
           S/O K.S. NAIR, RESIDING AT 5A,
           TRAVANCORE WHITELAND, VENNALA HIGH SCHOOL ROAD,
           VENNALA, ERNAKULAM, PIN - 682028
           T MADHU
           C.R.SARADAMANI(S-891)
           RENJISH S. MENON(K/001486/2021)
           VRINDA T.S.(K/237/2022)
           AISWARYA JAYAPAL(K/001566/2023)
           K.V.BINOD(K/1381/1998)
     THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION
ON 05.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                              2024:KER:67391
CRL.REV.PET NO. 1063 OF 2023

                                     2



                             C.S.SUDHA, J.
                 ---------------------------------------------
                    Crl. Rev. Pet. No.1063 of 2023
                 ---------------------------------------------
               Dated this the 5th day of September 2024

                            JUDGMENT

It is submitted by the revision petitioner that the matter has been

settled and the mediation agreement has also been filed. Therefore, the

revision petition is disposed of in terms of the mediation agreement,

which agreement shall form part of this judgment.

Interlocutory applications, if any pending, shall stand closed.

Sd/-

C.S.SUDHA JUDGE NP 2024:KER:67391 CRL.REV.PET NO. 1063 OF 2023

APPENDIX OF CRL.REV.PET 1063/2023

PETITIONER'S ANNEXURES

Annexure A1 A TRUE COPY OF ADVOCATE NOTICE DATED 23/08/2023 ISSUED BY ADV M.R HARIRAJ TO THE RESPONDENT

Annexure A2 A TRUE COPY OF ADVOCATE NOTICE DATED 01/09/2023 ISSUED BY UNDER THE INSTRUCTIONS OF THE RESPONDENT

Annexure A3 A TRUE COPY OF ADVOCATE NOTICE DATED 04/09/2023

Annexure A4 A TRUE COPY OF ADVOCATE NOTICE DATED 12/09/2023

RESPONDENT'S ANNEXURES: NIL