Kerala High Court
Kumari Geetha vs K.Rajamani on 25 January, 2012
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.HARIPRASAD
THURSDAY, THE 18TH DAY OF AUGUST 2016/27TH SRAVANA, 1938
RSA.No. 1134 of 2012 (B)
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JUDGMENT IN AS 532/2010 OF ADDITIONAL DISTRICT COURT-I,
THIRUVANANTHAPURAM DATED 25-01-2012
JUDGMENT IN OS 184/2003 OF PRINCIPAL MUNSIFF'S COURT, NEYYATTINKARA
DATED 28-10-2004
APPELLANT(S)/APPELLANT/PLAINTIFF:
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KUMARI GEETHA, D/O. RETNAMMA PILLAI, AGED 49 YEARS,
SREEDEVI MANDIRAM, KUZHITHURAI, KURUMATHOOR DESOM,
VILAVANKODU VILLAGE, PIN-629 163, NOW RESIDING AT 561-R,
'SAVITHRI', M.S.ROAD, VETTURNIMADAM P.O., NAGERCOIL-629 00
BY ADVS.SRI.R.S.KALKURA
SRI.M.S.KALESH
SMT.A.V.PRIYA
SRI.HARISH GOPINATH
RESPONDENT(S)/RESPONDENTS/DEFENDANTS:
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1.K.RAJAMANI, AGED ABOUT 72 YEARS, (DIED)
RETIRED TEACHER, BEENA BHAVAN, POOVACHAL,
KUZHAIKKADUMURI, VEERANAKAVU VILLAGE, NOW RESIDNG AT
DOOR NO.IV/136, NBEAR VELAYUDHAN NADAR MEMORIAL LIBRARY,
MANNACKYAL JUNCTION, THIRUPURAM-695 133.
* LEGAL HEIRS IMPLEADED AS ADDL. RESPONDENTS 6 & 7.
* 2.A.SANTHAKUMARI, AGED ABOUT 67 YEARS,
MANALIVILA VEEDU, ARUMANOOR,
POOVAR P.O., PIN-695 525. (REMOVED)
* 3.K.KAMALADHARAN, AGED ABOUT 79 YEARS,
AYATHURA PUTHEN VEEDU, ARUMANOOR,
POOVAR P.O., PIN-695 525 (REMOVED)
* 4.S.KUNJUKRISHNAN, AGED ABOUT 79 YEARS,
VITTIYODU VEEDU, PANACODE P.O., PIN-695 542. (REMOVED)
* 5.K.SAHADEVAN, AGED ABOUT 78 YEARS,
VITTIYODU VEEDU, PANACODE P.O., PIN-695 542. (REMOVED)
* ADDL.R6. BEENA RAJ, D/O K.RAJAMANI, AGED 35 YEARS, T.P 9/524,
JEENA BHAVAN, KADAYEVILA, MANNACKYAL JUNCTION,
POST THIRUPURAM - 695121, VIA NEYYATTINKARA,
THIRUVANANTHAPURAM DISTRICT.
RSA.No. 1134 of 2012 ()
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* ADDL.R7. JEENA RAJ, D/O K.RAJAMANI, AGED 32 YEARS, T.P 9/524,
JEENA BHAVAN, KADAYEVILA, MANNACKYAL JUNCTION,
POST THIRUPURAM - 695121, VIA NEYYATTINKARA,
THIRUVANANTHAPURAM DISTRICT.
* THE LEGAL HEIRS OF DECEASED RESPONDENT NO.1 ARE IMPLEADED AS ADDL.
RESPONDENTS 6 AND 7 AS PER ORDER DATED 18.08.2016 IN
I.A.NO.1008/2016.
* THE RESPONDENTS 2 TO 5 ARE REMOVED FROM THE PARTY ARRAY AT THE RISK
OF THE APPELLANT AS PER ORDER DATED 18.08.2016 IN I.A.NO.1810/2016.
ADDL. R6 & R7 BY ADV. SRI.M.BALAGOVINDAN
THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD ON
18-08-2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
BKA/-
A. HARIPRASAD, J.
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R.S.A. No. 1134 of 2012
&
I.A. No.1809 of 2016
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Dated this the 18th day of August, 2016
J U D G M E N T
Learned counsel for the appellant and the contesting respondents submitted that they have settled the matter out of court and arrived at a compromise. I.A. No.1809/2016 has been filed showing the terms of compromise. I have perused the compromise petition. It is seen that the parties have lawfully adjusted their legal rights. Hence, the compromise is recorded.
The appeal is allowed in terms of the compromise. It is made clear that the compromise will form part of the decree of this Court. The parties are directed to suffer their respective costs.
Sd/-
A. HARIPRASAD JUDGE bka/-
//True copy// PA to Judge