LAWS(KER)-2007-3-445

KARIM S O ADIMANKUNJU Vs. DONY

Decided On March 30, 2007
KARIM S.O.ADIMANKUNJU Appellant
V/S
DONY S/O.OUSEPH,KALLUNGAL Respondents

JUDGEMENT

(1.) LEARNED counsel Sri.Vijayan Mannaly appearing on behalf of the respondent submits that they have already taken possession, since the matter has been settled between the parties. The above submission is recorded and the C.R.P. is dismissed as infructuous.