Kerala High Court
*Ravindran.O.N vs Sumathy O.N
Author: Sathish Ninan
Bench: Sathish Ninan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SATHISH NINAN
TUESDAY, THE 5TH DAY OF JUNE 2018 / 15TH JYAISHTA, 1940
RFA.No. 447 of 2004
OS.NO.382/1995 OF SUB COURT, KATTAPPANA
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APPELLANT/3RD DEFENDANT:
*RAVINDRAN.O.N.,S/O.KOCHUKUNJU NARAYANAN,
ODACKAL HOUSE, CHAKKUPALLAM P.O. AND VILLAGE.
(DIED) LRS IMPLEADED
*ADDL.A2 TO A5 IMPLEADED
*ADDL.A2: AMMINI, W/O.RAVEENDRAN,
ODACKAL HOUSE, CHAKKUPALLAM KARA & VILLAGE,
UDUMBANCHOLA TALUK.
*ADDL.A3: RENEESH.O.R., S/O.LATE RAVEENDRAN,
ODACKAL HOUSE, CHAKKUPALLAM KARA & VILLAGE,
UDUMBANCHOLA TALUK.
*ADDL.A4: REJIMOL.O.R., D/O.LATE RAVEENDRAN,
ODACKAL HOUSE, CHAKKUPALLAM KARA & VILLAGE,
UDUMBANCHOLA TALUK.
*ADDL.A5: REMYA, D/O.LATE REVEENDRAN,
ODACKAL HOUSE, CHAKKUPALLAM KARA & VILLAGE,
UDUMBANCHOLA TALUK.
*THE LEGAL REPRESENTATIVES OF DECEASED SOLE APPELLANT ARE IMPLEADED
AS ADDL.APPELLANTS 2 TO 5 VIDE ORDER DATED 28/5/13 IN
IA.NO.946/2013.
BY ADVS.SRI.MATHEW JOHN
SRI.SUJESH MENON V.B.
SRI.K.T.THOMAS
SRI.DOMSON J.VATTAKUZHY
RESPONDENT(S)/PLAINTIFF & DEFENDANTS 1,2 & 4 AND 5:
1. SUMATHY O.N., W/O.SUDHAKARAN,
PERUKATTIL HOUSE, VAZHAVEEDU KARA, CHAKKUPALLAM P.O.,
8TH MILE, CHAKKUPALLAM VILLAGE, UDUMBANCHOLA TALUK.
2/-
-2-
RFA.No. 447 of 2004
2. AYYAPPAN O.N., S/O.LATE KOCHUKUNJU NARAYANAN,
ODACKAL HOUSE, CHAKKUPALLAM P.O. & VILLAGE,
UDUMBANCHOLA TALUK.
3. SUBRAMONIAN O.N., S/O. DO. DO.
4. OMANA.O.N., W/O.SASIDHARAN,
KOOTTURKAL HOUSE, CHAKKUPALLAM P.O., VIITH MILE,
CHAKKUPALLAM VILLAGE, UDUMBANCHOLA TALUK.
5. MONIYAMMA.O.N., W/O.VISWANATHAN,
PALACKAL HOUSE, KUZHITHOLU P.O., KARUNAPURAM VILLAGE,
UDUMBANCHOLA TALUK.
R1 BY ADVS. SRI.O.P.NANDAKUMAR
SRI.V.A.AJAI KUMAR
R2 BY ADV. SRI.P.C.HARIDAS
THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD
ON 05-06-2018,THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
sts
7/6/2018
RFA.No. 447 of 2004
APPENDIX
PETITIONER'S ANNEXURES: NIL
RESPONDENT'S ANNEXURES:
ANNEXURE R1(a) COPY OF THE COMPLAINT DATED 22/2/2011 SUBMITTED BY ME
BEFORE THE SUB INSPECTOR OF POLICE, KUMALY POLICE
STATION
ANNEXURE R1(b) COPY OF THE RECEIPT NO.44/PTN/KI DATED 22/2/2011 ISSUED
FROM KUMALY POLICE STATION ACKNOWLEDGING RECEIPT OF
COMPLAINT DATED 22/1/2011
ANNEXURE R2(a) COPY OF THE BUILDING PERMIT NO.A-4-488/2014 DATED
10/02/2014 ISSUED FROM CHAKKUPALLAM GRAMA PANCHAYAT.
/TRUE COPY/
P.A.TO JUDGE
sts
7/6/2018
Sathish Ninan, J.
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R.F.A No.447 of 2004
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Dated this the 5th day of June, 2018
JUDGMENT
The parties have settled the disputes and have filed a compromise petition along with a memorandum of settlement and a plan attached therewith. The compromise is accepted and a judgment is passed in terms thereof. The decree and judgment passed by the court below will stand modified in terms of the compromise. The memorandum of settlement and the plan therewith, will form part of this judgment.
Sathish Ninan, Judge.
vdv