SAJURAJ Vs. THOMAS GEORGE MUTHOOT

JUDGEMENT

(1.) The petitioner is the tenant of a commercial building situate within the limits of Cochin Corporation, by the side of the Cochin Bypass. The said building originally belonged to Dr.M.P.Ravindra Nathan Menon, his wife and children. While the building was under their ownership, the petitioner herein filed O.S.No.160 of 2014 in the Court of the Principal Munsiff of Ernakulam, for an injunction restraining the land owners from forcibly evicting him from the tenanted premises. The suit was disposed of in terms of a compromise entered into between the parties, the particulars of which are set out in I.A. No.6056 of 2014 in O.S.No.160 of 2014, a petition filed by the parties to the suit under Order x xIII Rule 3 of the Code of Civil Procedure. In terms of the said compromise, the suit was decreed by judgment delivered on 29.8.2014. The said judgment reads as follows: "Compromise petition IA 6056/2014 filed. Suit decreed it terms of the compromise petition. IA 6056/2014 shall form part of the decree."

(2.) The compromise entered into between the parties, is as follows:

(3.) Dr.Sandeep Nathan, aged 43 years, S/o.M.P.Ravindra Nathan, 11159 Cindy Dr, Brooksville, Florida 34601, USA.