Kerala High Court
C.P.Suresh vs Varayil Nadukkandy Kunhammad on 19 March, 2012
Author: Babu Mathew P. Joseph
Bench: Thottathil B.Radhakrishnan, Babu Mathew P.Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE THOTTATHIL B.RADHAKRISHNAN
&
THE HONOURABLE MR. JUSTICE BABU MATHEW P.JOSEPH
TUESDAY, THE 30TH DAY OF SEPTEMBER 2014/8TH ASWINA, 1936
RCRev..No. 204 of 2012 ()
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AGAINST THE ORDER/JUDGMENT IN RCA 115/2005 of ADDL.D.C. &
ADDL.MACT,THALASSERY DATED 19-03-2012
AGAINST THE ORDER/JUDGMENT IN RCP 104/2003 of MUNSIFF COURT, THALASSERY
DATED 14-03-2005
REVISION PETITIONER/ RESPONDENT & CROSS APPELLANT/RESPONDENT :
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C.P.SURESH, AGED 45 YEARS,
S/O. KRISHNAN, PROPRIETOR VEGA VIDEO,
DOOR NO. P.P.1/604, P.O., PANOOR, PANOOR AMSOM, DESOM,
THALASSERY TALUK.
BY ADVS.SRI.GRASHIOUS KURIAKOSE (SR.)
SRI.GEORGE MATHEWS
SMT.CELINE JOSEPH
RESPONDENT(S)/APPELLANT :
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VARAYIL NADUKKANDY KUNHAMMAD, AGED 64 YEARS,
S/O. ABDUL HAJI, RESIDING AT PANOOR AMSOM, DESOM
THALASSERY TALUK-673 001.
R BY ADVS. SRI.C.KHALID
SRI.T.P.SAJID
SMT.P.VANDANA
SRI.ADEEP ANWAR
SRI.PHIJO PRADEESH PHILIP
THIS RENT CONTROL REVISION HAVING BEEN FINALLY HEARD ON
30-09-2014, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
DG
THOTTATHIL B.RADHAKRISHNAN &
BABU MATHEW P. JOSEPH, JJ.
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R.C.R.No.204 of 2012
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Dated this the 30th day of September, 2014
ORDER
Thottathil B.Radhakrishnan, J. Mediation settlement agreement dated 17.9.2014 entered into between the parties is recorded and an order is passed in terms thereof in supersession of the judgment and order in the rent control appeal and rent control petition. The parties will stand governed by the terms of the mediation settlement as accepted hereby. The memorandum of settlement of agreement will stand appended to this order and its terms will operate as part of this order.
Ordered accordingly.
Sd/-
(THOTTATHIL B.RADHAKRISHNAN, JUDGE) Sd/-
(BABU MATHEW P. JOSEPH, JUDGE) DG