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Kerala High Court

Rajeesh E vs M/S Cholamandalam Investment And ... on 6 October, 2025

Author: N.Nagaresh

Bench: N.Nagaresh

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR.JUSTICE N.NAGARESH

        MONDAY, THE 6TH DAY OF OCTOBER 2025 / 14TH ASWINA, 1947

                       WP(C) NO. 26968 OF 2025

PETITIONER(S):

    1       RAJEESH E
            AGED 38 YEARS
            S/O KOYAMU, KOYAPARAMBU HOUSE, NALLALAM, KOZHIKODE -
            LANDMARK: KOYAPARAMBU TEMPLE., PIN - 673027

    2       JISHIL E
            AGED 28 YEARS
            S/O KOYAMAMU, MANNARCHALIL HOUSE, NALLALAM, KOZHIKODE -
            LANDMARK: CEMENT LAND., PIN - 673027


            BY ADVS.
            SMT.O.A.NURIYA
            SHRI.RAFEEK. V.K.
            SRI.SHAHIM BIN AZIZ
            SHRI.MOHAMMED SHAFI.K
            SMT.NISHNA P.T.
            SMT.LYDIA ELIZABETH KOVOOR
            SMT.ANNLIYA FLEMIN
            SMT.MUFEEDHA P.
            SHRI.ABDUL RAHOOF P.M.
            SMT.SAUMYA MEREENA JACOB




RESPONDENT(S):

            M/S CHOLAMANDALAM INVESTMENT AND FINANCE CO. LTD.
            DARE HOUSE, NO.2, NSC BOSE ROAD, PARRYS,
            CHENNAI BRANCH OFFICE: 1ST FLOOR, AARPEES ARCADE,
            YMCA CROSS ROAD, KOZHIKODE-
            REPRESENTED BY POWER OF ATTORNEY HOLDER
            MS. SREENA P.B., JUNIOR EXECUTIVE LEGAL,
            M/S CHOLAMANDALAM INVESTMENT AND FINANCE CO. LTD.,
            1ST FLOOR, AARPEES ARCADE, YMCA CROSS ROAD,
            KOZHIKODE-, PIN - 673006
 WP(C) NO. 26968 OF 2025         -2-


                                                   2025:KER:73561

            BY ADV
            SRI.BINOY VASUDEVAN


     THIS    WRIT   PETITION    (CIVIL)   HAVING    COME    UP    FOR
ADMISSION    ON   06.10.2025,   THE   COURT   ON   THE     SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 26968 OF 2025       -3-


                                               2025:KER:73561

                          JUDGMENT

Dated this the 6th day of October, 2025 Counsel on either side submit that the issue involved in the writ petition stands settled between the petitioners and the respondent through mediation.

In view of the said submission, the writ petition is disposed of recording the Memorandum of Agreement dated 12.08.2025 signed by the petitioners and the respondent. The Memorandum of Agreement shall form part of this judgment.

Sd/-

N.NAGARESH JUDGE vv WP(C) NO. 26968 OF 2025 -4- 2025:KER:73561 APPENDIX OF WP(C) 26968/2025 PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE LOAN ACCOUNT STATEMENT FROM 05.12.2023 TO 15.07.2025 EXHIBIT P2 A TRUE COPY OF THE VEHICLE REGISTRATION CERTIFICATE EXHIBIT P3 A TRUE COPY OF THE POSSESSION NOTICE ISSUED BY THE ADVOCATE COMMISSIONER ON 11.07.2025