NEELI @ SEETHA ANTHARJANAM Vs. HARIDASAN NAIR

JUDGEMENT

(1.) THE Second Appeal arises from the judgment and decree of the learned Sub Judge, Ottappalam in A.S. No.44 of 1993 confirming the judgment and decree of learned Munsiff, Pattambi in O.S. No.19 of 1983. Appellants-plaintiffs sued the respondent- defendant for a declaration of the title they claimed and for recovery of possession of the plaint B schedule. The trail court dismissed the suit which the first appellate court has confirmed.

(2.) THE appellants and the respondent have settled the dispute at the Mediation Centre. Accordingly they have filed I.A. No.2339 of 2012 to record settlement and pass a decree in terms of the settlement.

(3.) HAVING heard the learned counsel on both sides I am inclined to the allow the application. Resultantly: