Thankamani vs Purushothaman
2025 Latest Caselaw 2439 Ker

Kerala High Court

Thankamani vs Purushothaman on 15 January, 2025

Author: Sathish Ninan

Bench: Sathish Ninan

                                               2025:KER:3491

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

          THE HONOURABLE MR. JUSTICE SATHISH NINAN

WEDNESDAY, THE 15TH DAY OF JANUARY 2025 / 25TH POUSHA, 1946

                     RP NO. 698 OF 2024

AGAINST THE JUDGMENT DATED 17.10.2022 IN RSA NO.103 OF 2008

                  OF HIGH COURT OF KERALA

REVIEW PETITIONERS/ADDITIONAL APPELLANTS 2 TO 5:

    1    THANKAMANI
         AGED 67 YEARS
         W/O.LATE KRISHNAN KUTTY, KOZHIPARAMBIL,
         KAZHUVILANGU DESOM, P.O. MATHILAKAM, KODUNGALLUR
         TALUK,, PIN - 680685

    2    SUNIL KUMAR
         AGED 47 YEARS
         S/O.LATE KRISHNAN KUTTY, KOZHIPARAMBIL,
         KAZHUVILANGU DESOM, P.O. MATHILAKAM, KODUNGALLUR
         TALUK., PIN - 680685

    3    SUNITHA
         AGED 43 YEARS
         D/O.LATE KRISHNAN KUTTY, KOZHIPARAMBIL,
         KAZHUVILANGU DESOM, P.O. MATHILAKAM, KODUNGALLUR
         TALUK., PIN - 680685
                                              2025:KER:3491
R.P. No.698 of 2024
                              -: 2 :-



    4       SURESH
            AGED 41 YEARS
            S/O.LATE KRISHNAN KUTTY, KOZHIPARAMBIL,
            KAZHUVILANGU DESOM, P.O. MATHILAKAM,
            KODUNGALLUR TALUK., PIN - 680685

            BY ADV AJITH VISWANATHAN


RESPONDENT/RESPONDENT:

            PURUSHOTHAMAN
            AGED 60 YEARS
            S/O.VELLUPARAMBIL KUNJIMAMA, KAZHUVILANGU
            DESOM, PAPPINIVATTOM VILLAGE, KODUNGALLUR
            TALUK., PIN - 680665


            BY ADVS.
            Mohammed Sadique T. A. (ADV. SADIQUE)
            T.H.ABDUL AZEEZ(K/149/1970)
            K.P.MAJEED(M-37)
            K.M.MOHAMMED YUSUFF (M-1323)(K/253/1981)
            SHANKAR V.(K/151/2002)



THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
15.01.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                     2025:KER:3491

                      SATHISH NINAN, J.
             = = = = = = = = = = = = = = = = = =
                      R.P.No.698 of 2024
                              in
                    R.S.A. No.103 of 2008
             = = = = = = = = = = = = = = = = = =

           Dated this the 15th day of January, 2025


                           O R D E R

The appeal was disposed of as per the judgment

dated 17.10.2022. Pending the review petition, the

parties have settled their disputes out of Court. They

have filed a joint statement in terms of Order XXIII

Rule 3 of the Code of Civil Procedure incorporating the

terms of settlement.

2. Accordingly, the judgment dated 17.10.2022 is

recalled and a decree is passed in terms of joint

settlement dated 15.11.2024. The joint statement will

form part of the judgment.

The review petition is allowed as above.

Sd/-

SATHISH NINAN JUDGE yd 2025:KER:3491

2025:KER:3491