Kerala High Court
Deepadevi vs Lekha P on 13 April, 2007
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
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 ? 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