Kerala High Court
Abdul Rasheed And Others vs Cholamandalam Investment And ... on 10 February, 2021
IN TEE EIGE COT'RT OF KERAI.A AT ERNAI€UI,AI{
PRTSEIiTT
THE EONOT'RABI,E MR. iN'STICE SATEISE NINAN
v|EDNESDAY, THE 10TH DAy OF FEBRUaRY 2O2L / ZLSX ldAeEA,Lglz
OP(C) .No.!.9L8 oF 2O2g
eMA(Arb) 7L/2020 OF ADDITTONIL DISTRTCT & SESSIONS COIIRT = XV,
KOTTAYIIT{
PETT f T ONERS / RE SPONDE!{TS :
ABDI'L IUASBTED
AGED 52 YEARS
(PROPRIETOR A.R TRADERS) S/O. IBRABTM, RESIDING AT
]FIIEINAII,|MINICAT, tlf1TTSE! IcIN.TTPIDDAT.T.Y D f.l
KAI{JTRAPPALLY VILI.AGE, KA}IiTIRAPPATLY TALT'K,
KOTtrAYA}d DISIIRICT 686 gO7
SAINdR,}I RASHEED,
AGED 25 YTARS
C /N IP,NTTT. PIqIIEEIN PE:ETNTN': I'F TTTE:NAII,IMANTAT. ttf.)TTSE!
-t -.---Y
KAIIiITRAPPAILY P.O, KAIIJIRAPPAL,LY VILT,AGE,
EANJIBAFPA&LY At4 DrSlrRrCT 696 g0?
TA-r,_-_rlE, r.qEEA-y-
BY EDV. SRI.VINOY VERGEESE KAI.LUMOOTTII.,L
pE! S DalNnElf\frf. / DEltfl T rft TnlitElp .
CgQL4l{elIDA,IlAl{ IFI'Es|M'ENE AND FIFI}ICE COHPIHT L!ID.
DERE EOI'SE NO. 2 , NSC BOSE ROED, PARRfS,
CEENNAI 600 OO1
REPRESENTED BY LEGAI EXECTITryE A}TD PO9IER OF
ATTORNEY HOI,DER AJAYAI.I K.N, SIO. KARTETKEYAII, AGED
38 YEARS, REFIDINE AE NIKARTEII EQ{,EE,
!4OOTHEDATETKAV{' KARA, T V PURAD{ VrLI,AGE, VATKOM
TAII'K, KOTTAYAM 686 606
n,1 BY AT'V. SRI . BINOY VASI'DEVA}I
TErS Op (CI\ruI) EA\ruNg gSrE UP E'OR ADMTSSTON ODr r.O .42.202L,
THE COI'RT ON TEE SEil{E DAY DETIVERED THE FOLLOWING:
SATHTSH NINAN, J.
O. P. (C) No.l918 of 2O2O
================ ==
Dated this the l0th day of Febru?ryr 2A2r-
JUDGMENT
eending the proceedings, the parties have
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the terms of settlement. rhe original petition is
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u r r' i n te rms the i'eof . The memorandum of
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settl enent wi th the terrns the reof shal 1 fo rm pa rt
of this judgment.
sdi -
SATHISH NINAN
JUDGE
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P.S. to Judge
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ERNAKULAM MEDIAIION CENTRE
(HIGH COURT HALL)
flocn above SBT. High Ceurt huilding. Ernakulam, Kochi -31.(Ph.04842S62238)
2"d
I
EMCiReg.No.S{/z oLl / r Dated: oq/a/zot/
From
The Nodal Officer,
High Court Mediation Centre.
To
The Regisrar (Judicial),'
High Court of Kerala,
Ernakulam
Sir,
Sub:-Mediation of referred cases- Reg.
Ref : - Referral order in......a/2.C*)....... l7l t / to ^
tl
dated ....A.il./..?.au.....of the Hon'ble High Court of Kerala.
***
CPY
' Th" r€port of the Mediator in the matter along with the enclosures is furnished
'
/' herewith for information and necessary action.
fr\r"" Yours
tprttryry,
Iwt
&*
4/
Nodal Officer
Ernakulam Mediation
t'
End:- 1-. Report of the Mediator, Settlement Agregment.
r/-
2. Copy of refenal order dated . ."--/./././.2 a./. ..ot the High Court of Kerala.
I
3. Copy of Petition.
o
BEFORE THE HONOURABLE HIGH COURT OF KERALAAI
ERNAKULAM
OP (C) No. 1918/2020
Abdul Rasheed and others : Petitioners
Cholamandalam Investment and Finance Company Ltd : Respondents
o
ADV. V.M. KRISHNAKUMAR
Mediated, matter is settled.
Terms and conditions are attached herewith.
Dated this the 27th day of January, 2021.
o
W'
Adv. V.M. Krishnakumar
Mediator
Ernakulam Mediation Centre
o
BEFORE THE HONOURABLE HIGH COURT OF KERALAAT
ERNAKULAM
OP (C) No. 1918/2020
Abdul Rasheed and others : Petitioners
Cholamandalam Investment and Finance Company Ltd : Respondents
MEMORANDUM OFAGREEMENT UNDER SECTION 89 OF THE
CODE OF CIVIL PROCEDURE READ WITH RULE 24 & 25 OF
THE CIVL PROCEDURE (ALTERNATIVE DISPUTE
RESOLUTION) RULES, 2008
Parties have agreed to settle the issue involved in the above matter on the
following terms and conditions:
L. The petitioners entered into a loan agreement with the respondent
Company for the purchase of a goods carrier vehicle. As the petitioners
defaulted the EMI, the respondent company invokes the Arbitration clause in
the agreement, referred the matter for arbitration before the sole arbitrator.
Before the arbitrator, the company moved a petition for the attachment of the
vehicle. The Arbitral Tribunal passed interim order under Section t7(L) of the
Arbitration and Conciliation Act.
2. The respondent company filed C.M.A (Arb) 71,12020 before the District
Court, Kottayam ds 17 (2) of the Act for taking possession of the vehicle
through the Advocate Commisioner and the Company took the possession of the
vehicle.
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Concilillion
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High Cou,.l of Kerala
Kochi - oez ost $'
In the mediation the parties came to the settlement on the following terms
and condition.
3. The 1-', petitioner will pay an amount of Rs.2,90,000/-
(Rupees TWo lakh ninety thousand only) towards the full and final settlement of
the claim of the company. The amount will be paid on or before
Sft February 2021,.
4. On payment of the amount referred above, the respondent company
will handover the possession of the vehicle bearing Reg No.KL34/E5864 to the
1-'t petitioner within three days and within twenty working days of the receipt of
payment of money referred above, the respondent company will give NOC of
the vehicle to the 1-'t petitioner. Apart from the payment referred above,
the petitioner is not liable to pay any amount (including the yard fee) to the
respondent.
5. As the 2"d petitioner is the son of the 1" petitioner and a
co-applicant of the loan agreement, he is not a necessary party to this mediation
agreement.
6. If the 1-" petitioner is failed to make payment above referred above,
it is agreed, that the respondent company is entitled to deal with the vehicle as
per their requirement.
After the payment of the amount as above mentioned, if
7. the
respondent company failed to comply the stipulation in this agreement the
1-" petitioner is entitled to execute the same through the Court of Law.
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/ ,t . /\ it'L [ INVESTMENT
,Kr",'*','/
/\4r-' " Kffi Co. LTD,
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Hence it is humbly prayed that this Honourable Court may be
pleased to dispose off the above original petition by accepting this
settlement agreement and making it a part of this Honourable
Court's Judgment in the interest of Justice.
Dated this the 27th January, 202I
Petitioners
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Abdul Rasheed and others
and Finance CompanY Ltd
a lln
&-^: w\Jrlv"^"- -
.""",.Mr:.,
,
Counsel for the ResPondent
Kerala State Mediation and Conciliation Cenlre
High Court of Kerata Nl4
Kochi - 082 031 J*'
oP(c) .No.1918 oF 2020
APPE!ilDIX
PETTTIONERI S/S EXIITBITS :
EXIIIBIT P1 TRT'E COPY OF THE PETITION IN ClA (ARB.) NO.
1t/2O2O FrLED BEFORE TgE DTSTRTCT COI'RT,
KOTTAYAI'{
E:GTBIB P2 TRI'E COPY OF ?EE ORDER APPOT}{ITTNG TEE
COMMISSIONER BY THE ADDL. DISTRICT AI{D
sEssroNs ituDcE-rv, KCInDBfraIT
