Kerala High Court
C.K.Prabhakaran vs C.K.Gangadharan on 20 January, 2020
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
MONDAY, THE 20TH DAY OF JANUARY 2020 / 30TH POUSHA, 1941
RFA.No.617 OF 2008
AGAINST THE JUDGMENT AND DECREE IN OS 3/2005 DATED 17-07-2008 OF
SUB COURT, OTTAPPALAM
APPELLANT/PLAINTIFF:
C.K.PRABHAKARAN, AGED 64 YEARS,
S/O. POORAMATH CHUNDEKKATTU KUTTAPPA GUPTHAN,
RESIDING AT "THEJUS", KADAMBAZHIPURAM AMSOM DESOM IN
OTTAPALAM TALUK.
BY ADVS.
SRI.SANTHEEP ANKARATH
SRI.V.C.MADHAVANKUTTY
RESPONDENTS/DEFENDANT:
C.K.GANGADHARAN, AGED 66 YEARS,
S/O. POORAMATH CHUNDEKKATTU KUTTAPPA GUPTHAN,,
KADAMBAZHIPURAM AMSOM, DESOM IN OTTAPALAM TALUK.
R1 BY ADV. SRI.K.JAYESH MOHANKUMAR
R1 BY ADV. SRI.PUSHPARAJAN KODOTH
R1 BY ADV. SRI.T.SETHUMADHAVAN (SR)
THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD ON 20.01.2020,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RFA.No.617 OF 2008 2
JUDGMENT
The learned counsel for the appellant submits that the disputes between the parties have been settled out of Court and that consequent to this appeal is not pressed.
Consequently this R.F.A. will stand dismissed as having been not pressed.
Sd/-
DEVAN RAMACHANDRAN JUDGE MC/21.1.2020