Kerala High Court
Jose vs K.G.Krishnakumar on 23 May, 2012
Author: N.K. Balakrishnan
Bench: N.K.Balakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE N.K.BALAKRISHNAN
THURSDAY, THE 16TH DAY OF JANUARY 2014/26TH POUSHA, 1935
RSA.No. 614 of 2013 (F)
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AGAINST THE JUDGMENT IN AS 35/2011 of DISTRICT COURT, THODUPUZHA
DATED 23-05-2012
AGAINST THE JUDGMENT IN OS 320/2008 of MUNSIFF COURT, THODUPUZHA
DATED 09-12-2010
APPELLANTS/DEFENDANTS 7 AND 9:-:
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1. JOSE, AGED 57 YEARS
S/O.JOHN, MEMANA (H), KUNINJI KARA
PURAPUZHA VILLAGE, THODUPUZHA TALUK, IDUKKI DISTRICT.
2. BABY, AGED 52 YEARS
S/O.JOHN, MEMANA (H), KUNINJI KARA
PURAPUZHA VILLAGE, THODUPUZHA TALUK, IDUKKI DISTRICT.
BY ADVS.SRI.K.S.HARIHARAPUTHRAN
SRI.M.D.SASIKUMARAN
SRI.GEORGE MATHEW
SRI.P.A.ISMAIL
SRI.DIPU JAMES
RESPONDENTS/PLAINTIFF NO.1 AND DEFENDANTS:-:
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1. K.G.KRISHNAKUMAR, AGED 50 YEARS
S/O.GOPINATHAN NAIR, KRISHNAVILASAM (H)
VAZHITHALA KARA, PURAPUZHA VILLAGE, THODUPUZHA TALUK
IDUKKI DISTRICT - 685 583.
2. JOSEPH,, AGED 74 YEARS
S/O.OUSEPH, MEMANA HOUSE, KUDAYATHOOR KARA
KUDAYATHOOR VILLAGE, THODUPUZHA TALUK - 685 590.
3. ALEYUKTTY JOHN,, AGED 78 YEARS (REMOVED)
W/O.JOHN, MEMANA (PUTHENPURACKAL)KUNINJI P.O.
PURAPPUZHA VILLAGE - 685 583.
4. ANEY MEMANA SABS,, AGED 62 YEARS (REMOVED)
ARADHANA BHAVAN, C/O.MOUNT CARMEL SCHOOL, BHUNGA P.O.
HOSHIERPUR DISTRICT, PUNJAB - 144 210.
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RSA.No. 614 of 2013 (F)
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5. KUTTIYAMMA,, AGED 61 YEARS (REMOVED)
W/O.JOY, KALLOLICAKAL HOUSE, MANNACKANAD P.O.
MARANGATTUPALLY, MEENACHIL TALUK
KOTTAYAM DISTRICT - 686 633.
6. JESSY,, AGED 59 YEARS (REMOVED)
W/O.JOSEPH, KIZHAKKEMUKALEL HOUSE, KAKKOOR P.O
KOOTHATTUKULAM, ERNAKULAM DISTRICT - 686 662.
7. LEELAMMA,, AGED 55 YEARS (REMOVED)
W/O.SEBASTIAN, KUZHIKOMBIL (H), VIMALAGIRI P.O.
THANKAMANI VILLAGE - 670 645.
8. LISSY,, AGED 49 YEARS (REMOVED)
W/O.LATE JOSE, NEDUVELIL (H), KIZHAKOMBU P.O.
ERNAKULAM - 683 562.
9. MINI,, AGED 47 YEARS (REMOVED)
W/O.JACOB, MILLIL HOUSE, KIZHAKOMBU P.O.
ERNAKULAM DISTRICT - 683 562.
RESPONDENTS 3 TO 9 ARE REMOVED FROM THE PARTY ARRAY AS PER
ORDER IN I.A. NO.162/2014 DATED 16.1.2014
R1 BY ADVS. SRI.P.B.KRISHNAN
SMT.GEETHA P.MENON
SRI.N.AJITH
SRI.P.M.NEELAKANDAN
SRI.P.B.SUBRAMANYAN
THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
16-01-2014, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
JJJ
N.K. BALAKRISHNAN, J.
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R.S.A. No. 614 of 2013
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Dated this the 16th day of January, 2014
J U D G M E N T
Learned counsel for the 1st respondent submits that memo has been filed reporting payment of the amount as per the settlement agreement. The settlement agreement and memo are recorded.
Hence, this Regular Second Appeal is disposed of as settled. The settlement agreement will form part of the judgment.
Sd/-
N.K. BALAKRISHNAN, JUDGE //True Copy// P.A. to Judge jjj