V.O.VARGHESE Vs. JOSEPH

JUDGEMENT

(1.) THE Second Appeal arises from the judgment and decree of learned Principal Sub Judge, North Paravur in A.S. No.119 of 2002 granting a decree in favour of the respondent-plaintiff and directing the appellant-defendant to execute a registered document in terms of the registered Will.

(2.) RESPONDENT -plaintiff filed the suit before the learned Munsiff, Aluva as O.S. No.755 of 1999 claiming relief as first above stated. The suit ended in a dismissal which the respondent successfully challenged in A.S. No.119 of 2002. Now the parties have settled the dispute outside the court and have filed I.A. No.2165 of 2012 to record settlement.

(3.) ALL Pending Interlocutory Applications will stand dismissed.