Kerala High Court
George Scaria vs Matrix Cellular (International) ... on 28 February, 2011
Author: Thottathil B.Radhakrishnan
Bench: Thottathil B.Radhakrishnan
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 21ST DAY OF MAY 2013/31ST VAISAKHA 1935
RFA.No. 578 of 2011 (I)
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AGAINST THE ORDER/JUDGMENT IN OS 103/2009 of I ADDL.SUB COURT,
ERNAKULAM DATED 28.02.2011
........................................................
APPELLANT/DEFENDANT :
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GEORGE SCARIA, S/O. SCARIA,
"KERALA VOYAGES", 38/530 C, EROOR, VASUDEVA ROAD,
PALARIVATTOM, KOCHI-25.
BY ADV. SRI.P.U.ZIYAD
RESPONDENT(S)/PLAINTIFF :
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MATRIX CELLULAR (INTERNATIONAL) SERVICES PVT.LTD.,
7, KHULLAR FARMS, MANDI ROAD, MAHRAULI,
NEW DELHI-110 030
THROUGH ITS DIRECTOR SRI.JAGAN DUGAL
REP.BY P/A HOLDER SRI.B.VENUGOPAL, AGED 53
S/O.LATE G.BHASKARAN NAIR, MANAGER,
M/s.D.C.JOHAR & SONS (P) LTD., MARKET ROAD,
ERNAKULAM, COCHIN - 682 011.
R, BY ADV. SRI.K.D.PAUL DALIN
R, BY ADV. SRI.P.A.AUGUSTINE (AREEKATTEL)
THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD ON
21-05-2013, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
AMV
THOTTATHIL B.RADHAKRISHNAN
&
BABU MATHEW P. JOSEPH, JJ.
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R.F.A.No. 578 of 2011
.......................................................
Dated this the 21st day of May, 2013.
JUDGMENT
Thottathil B.Radhakrishnan, J.
Mediation settlement agreement dated 9/4/2013 recorded. The impugned decree is vacated on consent and in terms of the settlement, a decree in terms of the settlement is passed. The settlement will stand appended to this judgment. Drafting of decree is dispensed with. Refund court fee paid on this appeal to the appellant through his learned counsel.
sd/-
(THOTTATHIL B.RADHAKRISHNAN, JUDGE) sd/-
(BABU MATHEW P. JOSEPH, JUDGE) AMV/21/5/