Kerala High Court
Varghese Panthalookkaran vs Rajan John on 5 March, 2025
RFA NO. 200 0F 202_3_
2025 : KER : 20715
IN TEE Hlcal cOuRT OF RERALA ZIT ERIunKUIAM
PRESENT
THE HCINouRABIdB rm. ]usTlcE A. BADHz\HUDEEN
REunsrmr, TEE 5m DAI oF MARm 2025 / 14TH pHAm;[niA, 1946
RFA ro. 2_0_0__ oF 2023
ncAINST TEE duDGunENT AND DECREE DalRED 28.02.2023 IN os No.57
oF 2ol7 oF son CouRT, DEvlRELAM
HPREILANT/PLAINT_I_F_Fs
vrmGsnzsE PANTHAI,oOREARmi
AGED 67 YEus
s/O. .in:rmw ciosEEiH, REslDING AI, mNTHALOOREARIN HOusE,
HAIR:ETTunLKZRA, KALLETTUREKARA vlLLnGE , MUKUNTHApicmAM
TAIUK. TmlssuE+68o 683, plN - 68o683
EIT ZDIVS.
pRHveEN K. ]Io¥
M . P . UNNIREI SENZIN
E . s . sunEJ
N.mHILASH
ENprm NAIR
DEEPU RAJ:ACOPEL
AIISHA.E.R
Ald3IN vzmRESE
FA;mlMA sHAln s.
AEun \ENIL
T . A. rfcNI
REspcINDENI/DEFEND_un_.._
RonEN JOIN
ARED 63 YEus
s/O. ]iciEN, REslDlutG ZIT AITmiKARA HousE, KAVAIANGADu
KARA,F3OTHAMmiGAIAM vlu:Aiee, NEELIMAITCRA p. O,
roTHAMANGAIAli TAI,uK, EENArolhM, plN - 686693
By ADry GEORGEKUTTy unTHEw
THls REGULAR FIRET zLppEAI, HAIVING BEEN FINAln;I REz\RD CIN
o5.o3.2o25, TEE couHT oN TIE sAlm DHr DEI,IVERED TEE For,I,ONING:
EunA No. 20o oF 2oG3
2 0 2 5 : KER : 2 0 71 5
A. BADHARUDEEN, J
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Dated 05th day Of March, 2025
JUDGREINT
This regular first appeal has been filed under Section 96 read
with Order XLI Rule 1 of the Code of Civil Procedure, 1908,
challenging the decree and judgment dated 28.02.2023 in O.S. No.
57 of 2017 on the files of the Sub Court, Devikulam.
2. In this matter, parties referred to mediation. The
surviving parties viz appellant and respondent have signed
mediation agreement submitted by Adv. T P George thereby matter
has been settled. As per the memorandum of agreement under
Section 89 of the Code of Civil Procedure r/w Rules 24 & 25 of the
civil procedure (alternative dispute resolution) Rules 2008 dated
13.02.2025 the matter has been settled between the perties. The
same appears to be legal and acceptable.
REA NO. 200 0F 2023
202 5 : KER : 20715
3. In view of the settlement, the decree and judgment of the
trial court stand reversed and the appeal is allowed in terms of the
settlement. The memorandum of settlement shall form part of the
first appellate decree.
4. All interlocutory applications pending in this regular first
appeal stand dismissed.
Registry is directed to refund the admissible court fee paid in
this appeal to the appellant, as per law.
Sd/-
A. EunHARueEEN
JUIRE
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l`am to' forward heninrith Reboft .Of the Medlator ln' the in.after along
• wjtn .the. 6ri£Iosure§.for .infroE¥-tigiv .cnd pe€e§sary. adiorh ,
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a I Officer.
Eriakui@in Med{edon Centre
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End:-.1. Re.bent. of.the Mediator. S]rtyerhent.
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Of the. feferrdl oder dated ..I
BEFORE "E HON'BLE HiGH coulRT oF tcefIALA AT EfINAKLitAM
Varghese panthalookkaran : Appellant
Vs'
Rajan John Respondent
REpORT SUBMIITED By THE MIEDIA:I
Mediated, matter is settled.
Terms and conditions are attached herewith.
Dated this the 13th day of February, 2025.
EEEEii Mediator
Ernakulam Mediation Centre
BEFORE ThE HON'BLE HIGH CoufIT OF KEIIALA AT EIINAKULAM
Varghese Panthalookkaran : Appellant
Vs.
Rajan John Respondent
MEMORANDUM OF HE CODE OF CIVIL PROCE
READ `^/ITrl RULE 24 oF TiiE civiL p :EDURE (ALRERI\lARE DISP
RESOLLJTION) RULES. 2008
The parties above named beg to submit as follows:
1. Matter is settled between the parties by the Respondent having already
paid Rs.27,50,000/- (Rupees Twenty seven lakhs fifty thousand only) to the
Appellant and the Appellant hereby acknowledge receipt Of the same. Hence
the parties pray for closure of the above Appeal as not pressed.
2. Parties pra.y for refund of Court Fee to the Appellant as per Rules.
Submitted.
Dated this the 13th day of February, 2025.
Appellant Respondent
Varghese Panthalookkaran RaJa#
Counsel for the Appellant Counsel for the Respondent
SAivj#"giv'!4J oav GTffiThourul. \C \q-\C\9
The above Settlement Agreement is authenticated by me.
/
