Kerala High Court
K. B.Ilalreefa vs A.V.Piuasaiiith O Gt'Ruiii on 20 January, 2021
IN THE HIGH COURT OF KERJALA AT ERNEKUI.AI'I
PRESENT
THE HONOURABLE MR. JI'STICE T . V. AIiIILKUMAR
T|EDNESDAY, THE 2OTH DAY OF JAIiIUARY 2O2L / 30TH POUSEA, L942
OP (C) . No . 803 OF 2016
AGAINST THE ORDER DAEED 05-10-2015 IN I.A.NO.4L49/2OL4 IN
o.s.No.106412001 OF FrRST ADDTTTONAI sIrB coIrRT' TIIRTSSITR
PETITIONER/IST DEFENDANT :
K. B.IlAlrEEFA,
AGED 59 YE.ARS,
s lo .BAPPUTTY ,
''KARUPPAM VEEDUII ,
PUTHUSSERT DESOM, CHOOIIDAT P.O.
'
TTTAI,APPILLY, ICUNNA}IKT'I,NI,
THRISSUR DISTRICT.
BY ADV. SRI.RJA.'IT
RESPONDENTS/2ND DEFENDA}IT AIID PLAINTIFF :
1 A.V.PIUASAIiITH O GT'RUiII,
AGED 42 YEARS, S/O.K.APPUKUTTNI NAIR, "KALATIIARA
\IEEDUII, PEROORKADA VILI,AGE, THIRTryA}IA}TTHAPI'RN{.
2 SURENDRAII C. P. ,
CHENATHPULIYATHIL HOUSE,
CHEMMANSHTTTA VU,I,AGE,
EIIAT,APPATLY TAI.ttK, THRTSSI'R DTSERTCT.
R1 BY ADV. SRI.V.S.BABU GIREESATI
THIS OP (CML) ITAVING BEEN FINAILY HEARD ON 20.0L.zOZL
THE COURT ON THE SA!{E DAY DELIVERTD IIHE FOLLOWING:
o. P. (c) No.8O3/20L6
-:2: -
Dated this the 20'h day of JanuarY,z0zl
JUDGMENT
parties fiIed compromise petition settf ing
the i ssues as between them and reduci ng the terms
of compromise in writing.
I heard the learned counsel appearing on both
si des.
fhe compromi se appears to be vol untary. fhe
terms of compromi se are recorded.
In the result, original petition is disposed
of accepti ng compromi se. I.A. No. 1/2020(compromi se
peti ti on) wi I I form part of the j udgment.
Al I pendi ng i nterl ocutory appl i cati ons wi I I
stand closed.
sd/_
T. V. ANILKUMAR, J UDGE
DST / /true copy/
P.A.To Judge
o. P. (c) No. 803/201-6
-.?.-
APPENDIX
PETITIONERI S EXHIBTTS :
EXHIBIT P1 ERUE COPY OF fHE PLAINT FILED BY THE
2ND RESPONDENT BEFORE THE FIRST
ADDrfroNAl sItB cottRT, THRTSSI'R AS O.S.
NO.1064/2001 .
EXHIBIT P2 TRI'E COPY OF THE ADVOCATE
COMMISSIONER'S REPORT ST'B!{ITTEDIN O.S.
NO.1064/2001 OF THE FrRSr ADDrrroNAr
SUB COT'RT, THRISST'R.
EXHIBIT P3 TRT'E COPY OF THE APPLICATION I.A.
NO.11914/20L0 rN O.S. NO.1064/2007 OF
THE FIRST ADDITIONAI, SUB COURT'
THRISSUR.
EXHIBIT P4 TRUE COPY OF THE IIRITTEN STATEMENT
FII,ED BY THE lSE RESPONDENT IN O.S.
NO.106412007 OF TITE FIRST ADDITIONAI.,
ST'B COI'RE, THRISSUR.
EXHIBIT P5 TRUE COPY OF THE COMPROMISE PETITION
FILED BY THE PEEIEIONER A}ID THE 2ND
RESPONDENT .'OINTLY T'NDER ORDER 23 RULE
3 OF THE CODE OF CIVIL PROCEDT'RE
Dt.2o/05/20L4.
EXIIIBIT P6 TRI'E COPY OF TITE APPLICAtrION FILED BY
THE 2ND RESPONDENT.
EXHIBIT P? ERUE COPY OF THE .'UDGMENT OF THE FIRST
ADDITIONAL ST'B COT'RT, THRISSI'R
DT.L6/01/2OL4 rN O. S.NO .L064/2OO1 -
EXHIBIT P8 TRUE COPY OF THE APPLICATION FILED BY
THE 1ST RESPONDENT I.A. NO.41{9/20L4 IN
os. No.1064/2007.
EXHTBTT P9 ERUE COPY OF THE ORDER Dtr.05/10/20L5 IN
r.A. NO.4149/20L4 rN O. S. NO.1064/2007
OF THE 1ST ADDITIONAT ST'B COURT,
THRISST'R.
EXHIBIT P1O TRT'E COPY OF THE APPLICATION I.A.
NO.415ol20L4 rN O.S. NO.1064/2007 0F
THE 1ST ADDTTTONAL SI'B COttRT' TIiRTSSUR.
o. P . (c) No . 803 /2016
EXHIBIT P11 TRUE COPY OF THE APPLICATION I.A.
NO.165212015 rN O.S.. NO.1064/2007 0F
THE 1ST ADDITIONAI ST'B COURT, THRISST'R.
EXHIBIT P12 TRUE COPY OF THE AGREEMENT BETIIEEN THE
1ST RESPONDENT ATiID ONE KESAVATiT IN
RESPECT OF GITTING AN ELEPITA}IT IN ITIIICH
THE 1ST RESPOIIDENT IIAS AFFI'(ED HIS
STGNATURE.
EXHIBIT P13 TRUE COPY OF THE DOCUI{ENT PRODUCED IN
o.s.No.1688/20L4 BEFORE THE 1ST
ADDITIONAL MT'IISIFF COURT,
TH I RTTAI{IAIiITITAPT'RNI
EXHIBIT P14 TRUE COPY OF THE AFFIDAVIT FILED BY THE
1ST RESPONDENT rN O. S.NO .L6A9/20L4
BEFORE THE 1ST ADDITIONAI MT'NSIFF
COURT, TIIIRT'VA}IA}ITHAPT'RJAM
EXHIBIT P15 IRUE COPY OF THE DOCI'}IENI DATED
24.L2.2001 VTHICH BTARS THE SIGNATI'RE OF
THE 1ST RESPONDENT.
EXHIBIT P16 TRUE COPY OF THE DOCUMENT DATED
L3.O2,20L3 OF THE 1ST RESPONDENT IN HIS
LETTER PAD IN RESPECT OF RENEI{ED
AGREEMENT.
RESPONDENTS I EXHIBITS :
EXHIBTT R1 (A) TRI'E COPY OF THE AFFIDAVIT DAIED
31.01.2015.
EXHIBIT R1(B) BRT'E COPY OF THE ATTESTED COPY OF THE
PI,AINT DATED 19.10 .2001 .
EXHIBIT Rl (C) ERUE COPY OF THE VAIGI,ATH FILED IN THE
NA}'E OF THE 1ST RESPONDENT DATED
18.06 .20LL.
EXHIBIT R1(D) TRUE COPY OF THE OB.'ECTION FILED BY TgE
PETITIONER DATED 26.L0.2007 .
EXHIBIT R1(E) TRT'E COPY OF THE IMPLE.ADING PETITION
DATED 24.07 .20L4.
EXHIBIT R1 (F) TRUE COPY OF THE !{RITTEN STATEMENT OF
THE 1ST RESPONDENT.
o. P . (c) No . 803 /201-6
-"):-
EXHIBIT R1 (G) TRT'E COPY OF THE RELEVATiIT PORTION OF
THE WRITTEN STATEMENT FILED BY TTIE
PETITIONER IN O.S.NO. 1054/2007,
EXHIBIT R1(H) TRT'E COPY OF THE ORDER IN
r.A.NO .7292/2OL4 rN O. S.NO .L688/2OL4.
EXHIBIT R1 (I) [RT'E COPY OF THE ADVATiICE PETTTION.
ry4\
Presented on:
BEFORE THE HONOURABLE HIG4 COURT OF KERALA AT ERNAKULAM
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I.A \ t zozo
in
OP(c) No. 803 /2016
Petitioner
Vs.
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BEFORE THE HONOURABLE HIC{ COURT OF KERALA AT ERNAKUT,AM
I
I.A \ t zozo
in
oP(c) No. 803 /2016
H.B. Haneefa First Party/Petitioner
A.V. Prasanth @ Guruji Second Party/ResPondent
COtvtpROtvttSg pErtttON SUgtvtIttgO gy tttg pBttttONgR INO tsf
RU
PROCEDURE 1908
originar Petition.No. 8o3t2or6 is filed ot.T_ljjt1:l (hereinafter
1" :T:"tn
called the l't Party) challenging Ext.P9 Order, by which the Sub Court recalled the
compromise decree effected as ner ExfPl,on *. basis of the application of the respondent
parly to the
A.V.Prasanth @ Guruji (hereinafter called the 2nd Party), who was not a
compromise decree on account of him being deleted fiom ttre parly anay' O'P'No'594/2016
is filed by the Petitioner K.B Haneefa, challanging the order in C'M'A No'
2/2015 of
the Additional District Judge, No. III, Thiruvananthapuram in I'A' No' 729212014 in
O.S. No. 168812014 whereby the 2nd Party was granted a temporary injunction
restraining the 1'r Party from taking away the plaint schedule Elephant from the
possession and custody of the 2"d party and from doing anything to obstruct the
ownership of the respondent over the Elephant.
Pending the proceedings before this Hon'ble Court,the elephant died and both
the
parties to the litigation have settled the dispute among themselves as per the terms
and conditions mentioned hereunder.
1. O.S. No. 168812014 in the files of the I't Additional Munsiffls court,
Thiruvananthapuram, filed by the 2nd party has been dismissed for non
prosecution. The 2nd party agrees not to restore the said suit and make any
claims against the 1sr PartY.
2. The l't party agrees to withdraw O.S.No.106412007 filed before the
Subordinate Judges Court, Thrissur. The Respon dent/Z"d
Party agrees to not-
press I.A. No. 4149/2014 in o.s. 106412007 in the files of the l" Additional
Sub Court Thrissur.
3. Both parties agree that there shall not be any claim by the parties any more
related with the subject matter of the dispute pending in the
courts below as
stated above.
pleased to record
It is therefore most humbly prayed that this Hon'ble Court may be
this compromise petition and dismiss OP(C) No' 803 /2016
Dated this 26'h day of Novembet 2020
l. K.B Haneefa, aged 63 years, S/o Bapputty, Karuppam Veedu' Puthusseri
Desom. Choondal P.O, Thalapilly, Kunnamkulam Thrissur
Adv.Rajit
Counsel for the First PartY
W
Adv.Babu Gireeshan
Counsel for the Second PartY
