Kerala High Court
Unknown vs By Advs.Sri.B.Krishnan on 23 May, 2014
Bench: V.Chitambaresh, Anil K.Narendran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
&
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
THURSDAY, THE 13TH DAY OF OCTOBER 2016/21ST ASWINA, 1938
RFA.No. 588 of 2014 ()
-----------------------
AGAINST THE ORDER/JUDGMENT IN OS 186/2012 of SUB COURT, KOYILANDY
DATED 23-05-2014
APPELLANT/
PLAINTIFF IN OS NO.186/2012 -SUB COURT, KOYILANDY:
------------------------------------------------
ABDUL NASAR,
AGED 34 YEARS,
S/O. AMMED, TRADER, THAYYULLA KELOTH HOUSE,
AYANCHERY AMSOM, POST THAROPOYIL, VATAKARA TALUK,
KOZHIKODE DISTRICT-673 541.
BY ADVS.SRI.B.KRISHNAN
SRI.PARTHASARATHY
RESPONDENT/
DEFENDANT IN OS NO.186/2012- SUB COURT, KOYILANDY:
--------------------------------------------------
KIZHPATT ANDRU,
AGED 59 YEARS,
S/O. KUNHAMMED, TRADER,
PURAMERI VILLAGE, POST KADAMERI, VATAKARA TALUK,
KOZHIKODE DISTRICT, KERALA STATE, PIN-673 101.
BY ADV. SRI.K.RAKESH ROSHAN
BY ADV. SMT.THUSHARA.V
THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD ON
13-10-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
V.CHITAMBARESH & ANIL K.NARENDRAN, JJ.
-------------------------------------------------------------
R.F.A.No.588 of 2014
-------------------------------------------------------------
Dated this the 13th day of October, 2016
JUDGMENT
Chitambaresh, J.
The parties have entered into a memorandum of settlement. The terms thereof will form part of the judgment.
The appeal is disposed of accordingly. The court fee paid on the memorandum of appeal shall be refunded to the appellant.
Sd/-
V.CHITAMBARESH, JUDGE Sd/-
ANIL K.NARENDRAN, JUDGE skj True copy P.A to Judge