Kerala High Court
Dirda Beevi vs State Bank Of Travancore on 12 April, 2007
IN THE HIGH COURT OF KERALA AT ERNAKULAM
AS No. 198 of 2000(E)
1. DIRDA BEEVI
... Petitioner
Vs
1. STATE BANK OF TRAVANCORE
... Respondent
For Petitioner :SRI.S.M.PREM
For Respondent :SRI.R.S.KALKURA
The Hon'ble MR. Justice K.JOHN MATHEW (RETD.JUDGE)
The Hon'ble MR. Justice R.BHASKARAN (RETD.JUDGE)
Dated :12/04/2007
O R D E R
K.JOHN
MATHEW
(RETD.
JUDGE) &
R.BHASKARAN (RETD. JUDGE)
A.S. No. 198 OF 2000
---------------------------------
Dated this the 12th day of April, 2007
A W A R D
K.JOHN MATHEW (Rtd. Judge)
Learned counsel for the appellants(defendants) submitted that the
matter has been settled out of court and the appeal may be dismissed as
settled. Accordingly, the appeal is dismissed as settled. One half of the
Court Fee paid in the Memorandum of Appeal will be refunded to the
appellants.
K.JOHN MATHEW
(RETD. JUDGE)
` R.BHASKARAN
(RETD. JUDGE)
jp
? IN THE HIGH COURT OF KERALA AT ERNAKULAM
+FAO No. 118 of 2007()
#1. DEEPADEVI,D/O.PARAMESWRAN, ALAKAPE ROAD,
... Petitioner
Vs
$1. LEKHA P.,D/O.PARAMESWARA PILLAI,
... Respondent
2. DEVI ACADEMY, REGISTERED OFFICE AT
3. DEVI ACADEMY, RUR NORTH TRIPUNITHURA,
4. DEVI ACADEMY, REGISTERED OFFICE 12/100,
5. JAYALAKSHMI, FOUNDER AND PERMANENT
6. N.NARYANAN, ADDL.TRUSTEE,
7. P.S.SASIDHARAN KARTHA, ADDL.TRUSTEE,
8. S.MINIMOL,ADDL.TRUSTEE,DEVI ACADEMY,
9. AJITH SURESH,ADDL.TRUSTEE,DEVI ACADEMY,
10. MALATHI SREENIVASAN,ADDL.TRUSTEE,
11. DIVYA DEVI, D/O.P.N.PARAMESWARAN,
! For Petitioner :SRI.G.SREEKUMAR (CHELUR)
^ For Respondent :SRI.P.K.MADHUSOODANAN
*Coram
The Hon'ble MR. Justice K.JOHN MATHEW (RETD.JUDGE)
The Hon'ble MR. Justice R.BHASKARAN (RETD.JUDGE)
% Dated :13/04/2007
: O R D E R
JUSTICE K.JOHN MATHEW (R ETD. JUDGE, HIGH COURT OF KERALA ) & JUSTICE R.BHASKARAN (RETD. JUDGE, HIGH COURT OF KERALA) F.A.O. No.118 of 2007
-----------------------------
Dated this the 13 th day of April, 2007 A W A R D Parties have settled the matter on payment of an amount of Rs.3,10,000/- (Rupees Three lakhs and ten thousand only), which amount is paid by D.D.No.305008 dated 12.4.2007 payable at Canara Bank, Palai Arunapuram in favour of the 1st respondent decree holder/auction purchaser.
In view of the payment the sale in O.S.No.712 of 1996 on the file of Principal Sub Court, Irinjalakuda is set aside and E.A.No.1262 of 2006 in E.A.255/2006 in EP No.332 of 2006 is allowed.
FAO is disposed of as settled.
JUSTICE K.JOHN MATHEW (RETD. JUDGE, HIGH COURT OF KERALA) ` JUSTICE R.BHASKARAN (RETD. JUDGE, HIGH COURT OF KERALA) jp