Kerala High Court
Sarojini vs Santha on 8 March, 2010
Author: Pius C.Kuriakose
Bench: Pius C.Kuriakose, C.K.Abdul Rehim
IN THE HIGH COURT OF KERALA AT ERNAKULAM
RFA.No. 482 of 2009()
1. SAROJINI, W/O. RAMAKRISHNAN,
... Petitioner
2. R.S.SALIM KUMAR, S/O. SAROJINI,
Vs
1. SANTHA, W/O. BHASKARAN, AGED 52 YEARS,
... Respondent
For Petitioner :SRI.C.G.SUNIL
For Respondent :SRI.AJITH KRISHNAN
The Hon'ble MR. Justice PIUS C.KURIAKOSE
The Hon'ble MR. Justice C.K.ABDUL REHIM
Dated :08/03/2010
O R D E R
PIUS C.KURIAKOSE & C.K.ABDUL REHIM, JJ.
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R.F.A. No.482 of 2009
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Dated this the 8th day of March, 2010
J U D G M E N T
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Pius C.Kuriakose,J.
It is reported by both sides that the Mediator was successful in facilitating a settlement of the issue involved in the appeal. Both sides requested that in view of the settlement arrived in mediation, the appeal can be dismissed. Accordingly we record the agreement arrived at by the parties at the mediation of Smt. K. Latha and dispose of the RFA. Both parties are directed to pay a sum of Rs.2,500/- each to the Mediator Smt. K. Latha as remuneration. The agreement arrived in mediation will form part of this judgment.
PIUS C.KURIAKOSE, JUDGE.
C.K.ABDUL REHIM, JUDGE.
okb