Kerala High Court
S.Manilal Panicker vs Titto Abraham on 25 March, 2010
Author: A.K.Basheer
Bench: A.K.Basheer
IN THE HIGH COURT OF KERALA AT ERNAKULAM
AFA.No. 30 of 1998()
1. S.MANILAL PANICKER
... Petitioner
Vs
1. TITTO ABRAHAM
... Respondent
For Petitioner :SRI.P.R.VENKETESH
For Respondent : No Appearance
The Hon'ble MR. Justice A.K.BASHEER
Dated :25/03/2010
O R D E R
A.K.BASHEER & P.Q.BARKATH ALI, JJ.
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A.F.A.No.30 OF 1998
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Dated this the 25th day of March, 2010
J U D G M E N T
~~~~~~~~~~~ Basheer, J.
When this appeal is taken up for consideration, it is brought to our notice that the matter has been settled between the parties at the Mediation Centre attached to this Court.
2. The Mediator has filed his report along with the agreement incorporating the terms of settlement agreed upon by the parties. The appellant, the respondent and their respective counsel have signed the above agreement. Under the said agreement, the respondent has agreed to pay a consolidated sum of Rs.6,000/- to the appellant within a period of 45 days from 4.3.2010 by way of full and final settlement. The appellant has agreed to accept the above sum in full and final settlement of his claims in the appeal. A.F.A. No.30/1998 2
In that view of the matter, the appeal is closed in terms of the above agreement executed between the parties.
Half of the court fee shall be refunded to the appellant.
(A.K.BASHEER, JUDGE) (P.Q.BARKATH ALI, JUDGE) ps