[Cites 1, Cited by 0]
Kerala High Court
P.J.Saji vs Prestige Plastics on 27 March, 2026
RFA NO. 91, 92 &
378 OF 2018 1
2026:KER:27553
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA, 1948
RFA NO. 91 OF 2018
AGAINST THE JUDGMENT & DECREE DATED 01.06.2017 IN OS
NO.1431 OF 2008 OF PRINCIPAL SUB COURT, THRISSUR
APPELLANT/PLAINTIFF:
1 HOUSE OF PLASTIC
A REGISTERED PARTNERSHIP FIRM, NOW HAVING
REGISTERED OFFICE AT 76/1, POONAMALLE, HIGH ROAD,
NUMBAL VILLAGE, VELAPPAN CHAVADI, CHENNAI, TAMIL
NADU-600 077 AND HEAD OFFICE AT 15/733, SHORNUR
ROAD, PERINGAVU DESOM, PUNKUNNAM VILLAGE,
THIRUVAMBADY P.O., TRICHUR -680 022, REPRESENTED
ITS PRESENT PARTNERS
P.J. SEEJO
AGED 46 YEARS
S/O PONNORE JOSE, NOW RESIDING AT PONNORE HOUSE,
UNITY ROAD, P.O. KURIACHIRA, THRISSUR-680 006.
2 P.J. SAJU
AGED 48 YEARS
S/O PONNORE JOSE, NOW RESIDING AT PONNORE HOUSE,
PAVARATTY VILLAGE DESOM, CHAVAKAD TALUK, P.O.
PAVARATTY-680 507, THRISSUR
3 P.J. SAJI AGED 44 YEARS
S/O PONNORE JOSE, NOW RESIDING AT PONNORE HOUSE,
PAVARATTY VILLAGE DESOM,CHAVAKAD TALUK, P.O.
PAVARATTY-680 507, THRISSUR
4 PHILO JOSE AGED 66
W/O.PONNORE JOSE, NOW RESIDING AT PONNORE HOUSE,
PAVARATTY VILLAGE DESOM,CHAVAKAD TALUK, P.O.
PAVARATTY-680 507, THRISSUR
BY ADVS.
SRI.N.M.MADHU
SMT.C.S.RAJANI
RFA NO. 91, 92 &
378 OF 2018 2
2026:KER:27553
RESPONDENTS/DEFENDANTS:
1 PRESTIGE PLASTICS
ERUMATHALA, ALUVA, ERNAKULAM, PIN-683 105, A
REGISTERED PARTNERSHIP FIRM, REPRESENTED BY
MANAGING PARTNER, V.K. SREEKUMAR, AGED ABOUT 61
YEARS, S/O. N. KRISHNA PILLAI, RESIDING "MAYUR",
THOTTUMUGHAM P.O., ALUVA, ERNAKULAM-683 105
2 V.K. SREEKUMAR
AGED ABOUT 61 YEARS, S/O. N. KRISHNA PILLAI,
RESIDISNG "MAYUR", THOTTUMUGHAM P.O., ALUVA,
ERNAKULAM-683 105
3 R. MEERA DEVI
AGED ABOUT 52 YEARS, W/O. V.K. SREEKUMAR,
RESIDISNG AT "MAYUR", THOTTUMUGHAM P.O., ALUVA,
ERNAKULAM-683 101
BY ADV SRI.RAJIT
THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD
ON 27.03.2026, ALONG WITH RFA.92/2018, 378/2018, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
RFA NO. 91, 92 &
378 OF 2018 3
2026:KER:27553
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA, 1948
RFA NO. 92 OF 2018
AGAINST THE JUDGMENT AND DECREE DATED 01.06.2017 IN OS
NO.857 OF 2007 OF PRINCIPAL SUB COURT, THRISSUR
APPELLANT/PLAINTIFF:
P.J.SAJI
AGED 44 YEARS, S/O. PONNOR JOSE, PAVARATTY
VILLAGE, DESOM, CHAVAKKAD TALUK, THRISSUR
DISTRICT.
BY ADV SRI.N.M.MADHU
ADV RAJANI C.S
RESPONDENTS/DEFENDANTS:
1 PRESTIGE PLASTICS
INDUSTRIAL DEVELOPMENT AREA, ERUMATHALA, ALUVA,
ERNAKULAM, PIN 683 105, A REGISTERED PARTNERSHIP
FIRM, REP. BY MANAGING PARTNER, V.K SREEKUMAR,
AGED ABOUT 61 YEARS, S/O. N. KRISHNA PILLAI,
RESIDING "MAYUR", THOTTUMUGHAM P.O,
ALUVA,ERNAKULAM - 683 105.
2 V.K SREEKUMAR
AGED ABOUT 61 YEARS, S/O. N. KRISHNA PILLAI,
RESIDING AT "MAYUR", THOTTUMUGHAM P.O,
ALUVA,ERNAKULAM - 683 105.
3 R. MEERA DEVI
AGED ABOUT 52 YEARS, W/O. V.K SREEKUMAR, RESIDING
AT "MAYUR", THOTTUMUGHAM P.O, ALUVA,
ERNAKULAM - 683 105.
BY ADVS.
SRI.RAJIT
SMT.PARVATHY MANOJ
THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD
ON 27.03.2026, ALONG WITH RFA.91/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RFA NO. 91, 92 &
378 OF 2018 4
2026:KER:27553
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA, 1948
RFA NO. 378 OF 2018
AGAINST THE JUDGMENT DATED 01.06.2017 IN OS NO.1324 OF 2010
OF PRINCIPAL SUBORDINATE JUDGES' COURT, THRISSUR
APPELLANTS:
1 P.J.SAJI
AGED 44 YEARS
S/O. PONNORE JOSE, NOW RESIDING AT NO.23, 2ND
STREET, RUKMANI NAGAR, MADURAVOYAL, CHENNAI,
TAMIL NADU, PIN - 600095
2 HOUSE OF PLASTIC
NOW HAVING REGISTERED OFFICE AT 76 / 1,
POONAMALLE, HIGH ROAD, NUMBAL VILLAGE, VELAPPAN
CHAVADI, CHENNAI, TAMIL NADU - 600 077 A
REGISTERED PARTNERSHIP FIRM, REPRESENTED ITS
PARTNER, P.J. SEEJO, AGED 45 YEARS, S/O. PONNORE
JOSE, NOW RESIDING AT PONNORE HOUSE, UNITY ROAD,
P.O. KURIACHIRA, THRISSUR - 680 006.
3 P.J. SEEJO
AGED 45 YEARS, S/O. PONNORE JOSE, NOW RESIDING AT
PONNORE HOUSE, UNITY ROAD, P.O. KURIACHIRA,
THRISSUR - 680 006.
4 P.J. SAJU
AGED 47 YEARS, S/O. PONNORE JOSE, PAVARATTY
VILLAGE DESOM, CHAVAKAD TALUK, P.O.
PAVARATTY - 680 507, THRISSUR.
5 PHILO JOSE
AGED 66 YEARS, W/O. PONNORE JOSE, PAVARATTY
VILLAGE DESOM, CHAVAKAD TALUK, P.O.
PAVARTTY - 680 507, THRISSUR.
RFA NO. 91, 92 &
378 OF 2018 5
2026:KER:27553
BY ADVS.
SRI.N.M.MADHU
SMT.C.S.RAJANI
RESPONDENTS:
1 PRESTIGE PLASTICS
INDUSTRIAL DEVELOPMENT AREA, ERUMATHALA, ALUVA,
ERNAKULAM, A REGISTERED PARTNERSHIP FIRM,
PIN - 683105, A REGISTERED PARTNERSHIP FIRM,
REPRESENTED BY THE MANAGING PARTNER
V.K.SREEKUMAR, AGED ABOUT 60 YEARS, S/O N.KRISHNA
PILLAI, RESIDING AT 'MAYUR', THOTTUMUGHAM P.O.,
ALUVA, ERNAKULAM-683105.
2 V.K. SREEKUMAR,
AGED ABOUT 60 YEARS, S/O. N. KRISHNA PILLAI,
RESIDING AT 'MAYUR', THOTTUMUGHAM P.O., ALUVA,
ERNAKULAM - 683105, PARTNER, PRESTIGE PLASTICS,
INDUSTRIAL DEVELOPMENT AREA, ERUMATHALA, ALUVA,
ERNAKULAM - 683105.
3 R. MEERADEVI
AGED ABOUT 51 YEARS, W/O. V.K. SREEKUMAR,
RESIDING AT 'MAYUR', THOTTUMUGHAM P.O., ALUVA,
ERNAKULAM - 683105, PARTNER, PRESTIGE PLASTICS,
INDUSTRIAL DEVELOPMENT AREA, ERUMATHALA, ALUVA,
ERNAKULAM - 683105.
4 MANOJ
AGED ABOUT 43 YEARS, S/O. KAKKOLILVEETTIL SANKARA
PILLAI, KEEZHILLAM DESOM, RAYAMANGALAM VILLAGE,
KUNNATHUNADU TALUK, ERNAKULAM DISTRICT.
5 UNION BANK OF INDIA
ALUVA BRANCH, ERNAKULAM - 683101.
REPRESENTED BY THE BRANCH MANAGER.
THIS REGULAR FIRST APPEAL HAVING COME UP FOR
ADMISSION ON 27.03.2026, ALONG WITH RFA.91/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
RFA NO. 91, 92 &
378 OF 2018 6
2026:KER:27553
JUDGMENT
The learned counsel appearing on both sides submits that
the issue in dispute has been settled through mediation, and the
terms of the settlement are recorded in the Memorandum of
Settlement Agreement dated 23rd March 2026 under Section 89 of
the Code of Civil Procedure. The compromise signed by both
parties and the respective counsel is accepted.
Therefore, these appeals are disposed of in terms of the
compromise arrived at by the parties. The Memorandum of
Settlement Agreement will form part of the judgment and decree.
The court fee paid by the appellants shall be refunded under
Section 69A of the Kerala Court Fees and Suits Valuation Act.
Sd/-
MOHAMMED NIAS C.P.
JUDGE
Anu
