Kerala High Court
Kamalamma K.P. Sheela vs Kunchu Pillai Gopinathan Pillai on 15 June, 2001
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE N.K.BALAKRISHNAN
FRIDAY, THE 12TH DAY OF APRIL 2013/22ND CHAITHRA 1935
SA.No. 997 of 2001 ( )
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AGAINST THE ORDER/JUDGMENT IN AS.101/1995 of
III ADDL.D.C., KOLLAM DATED 15-06-2001
AGAINST THE ORDER/JUDGMENT IN OS.217/1990 of
MUNSIFF COURT, KARUNAGAPPALLY DATED 25-01-1995
APPELLANT(S):
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KAMALAMMA K.P. SHEELA, PRAKASH BHAVAN
VAYANAKKATTU KARAMANA MURI, KRISHNAPURAM VILLAGE
BY ADVS.SRI.T.K.MARTHANDAN UNNITHAN
SRI.V.JAYAKUMAR
SRI.K.P.UNNIKRISHNAN
RESPONDENT(S):
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1 KUNCHU PILLAI GOPINATHAN PILLAI, THONNALA VEEDU
PAVUMBA SOUTH MURI, PAVUMBA VILLAGE FROM
VANDANATHU KOCHU VEEDU, KULANGARABHAGAM MURIM
CHAVARA VILLAGE (DIED. RECORDED)
2 LEKSHMIKUTTY PILLAI RAJAMMA PILLAI
----------DO----------------DO-----------------------
3 GOPINATHAN PILLAI UNNIKRISHNA PILLAI, THENNALA
VEEDU, ----------DO-----------DO---------. PRESENT ADDRESS
G.UNNIKRISHNA PILLAI, PB NO.5. ARJA
DAWADNI 11911, RIYADH, KSA
(R2 & R3 RECORDED AS THE LEGAL REPRESENTATIVES OF THE DECEASED R1
AS PER ORDER DATED 02.04.2013 IN I.A. NO.979/2013.)
R1 TO 3 BY ADV. SRI.P.R.VENKETESH
R2 & 3 BY ADV. SRI.P.R.VENKETESH
R2 & 3 BY ADV. SRI.P.R.RAJA
THIS SECOND APPEAL HAVING BEEN FINALLY HEARD ON 12-04-2013,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
das
N.K.BALAKRISHNAN, J.
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S.A. No. 997 of 2001
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Dated this the 12th day of April, 2013
JUDGMENT
Parties have settled the matter. Compromise petition, I.A.No.1231 of 2013 signed by the parties and their counsel has been filed. It is recorded. This R.S.A is hence, disposed of in terms of the compromise. I.A.No.1231 of 2013 will form part of the judgment.
Sd/-
N.K.BALAKRISHNAN, JUDGE das // True copy // PA to Judge