Kerala High Court
Unknown vs Muthoot Vehicle & Asset Finance ... on 25 March, 2021
rN TEE HreE coIrRT oF KERiaLA AT ERNArittr,AIr{
PRESEI{T
THE EoNottRABLE MR.,tltsrrcE T.v.AlrrLKrtDnR
TET'RSDAY, THE 25fg DAY OF I{ARCE 202:- / 4TH CEATTHRA, 1943
oP(C) .No.144 gF 2021
THE PROCEEDINGS IN EP 52/20L4 IN AR L3L/i:OLO OF DISTRICT
cot RT- II, ALAPPUZEA
K.AI{EESE
AGED IT7 YEARS
SlO.KARTETKEYAII, RESIDTNG AT GI'RUSAGARJAM,
NNAPRA (PO) , AI{aBAIAPUZHA,
PT
AT.APPUZEA DI9TRICT, PrN 699 oo4
BY ADV. SERT.SURESE JOSEPE
M/s.}dTITEooT \ZEEIcLE AND AssET FINAI{cE LTD
(roRMERr.Y MurEoor LEASTNG Ar{D ETNAI.ICE
LrMrrED)
MUTEoor CEAMBERS , KTURTYAN TowERs , BAI{ER,Ir ROAD,
ERNAICTUT'AM 682 018' REP.BY rrs POINER
oF ATTORTIEY
HoLDER BrllDEU R. Nolt rN sERvrcE oF TEE coMpeNr
'
AS THE SENTOR ACCOUNT EXECUTI\'E
2 PREldAKtu!4ARI, AGED 44 YEARS
RESTDTNG AT RN{DARAYTL gousE, PITNNAPRA (po}
,
AMBArJApruzEA, Ar,AppuzHA DTSTRTCT, prN 6gg
oo4
3 GIREESE KIUMAR, AGED 44 YEARS
RESTDTNG AT RAr{DARAYTL EOUSE, PITNNAPRA (po}
,
AIr{BALAPUZEA, ALAPPUZEA DfSTRICT, pIN 6gg
004
R1-3 By ADv. MAr{rr.Ar (Blo)
TErS OP (CTVIL) EAVTNG COME UP E'OR ADMTSSTON ON
25.03 .202L, TEE COT'RT ON TEE SAT.'E DAY DELT\TERED TEE
FOLLOWING:
O. P. (C) No .L44 of 2O2L
z-2- z
Dated this the 25tr' day of Mareh, 2O2L
JUDGMENT
the pendency of this original petition'
Durj_ng
the parties came to terms and submitted a
memorandum of agreement after the disputes between
them being settled in mediation. The memorandum of
agreement dated 19 . 3 .202t , cont ain j-ng the terms and
conditions agreed upon between the parties was
perused by me. I am satisfied after hearinq parties
on either side that the compromi-se was entered into
voluntarily. The terms and conditions in the
memorandum of agreement are accepted and recorded-
In the result, the original petition is
disposed of j-n terms of memorandum of agreement
dated 19.3 .2027. The aforementioned agreement will-
form part of this judgment.
AlI pending interlocutorY applicat j-ons are
closed.
sd/ -
T . \7. AIIILKUI'IAR
.ft DGE
ami, /
o
BEFORE THE HONOURABLE HIGH COURT OF
KERALA AT ERNAKULAM
OP(C) No.L44r2O2L
K.Aneesh Petitioner
Vs.
Muthoot Vehicle & Asset Finance Ltd : Respondents
& Others
o MEMORANDUM OF SETTLEMENT FILED UNDER SECTION 89
OF THE CODE OF CIVIL PROCEDURE READ WITH RULES 24
& 25 OF THE CIV|L PROCEDURE (ALTERNATTVE D|SPUTE
RESOLUTTON), RULES, 2OO8:
The disputes between the parties are settled on the following
terms and conditions:
1. Both parties agreed to set aside sale in E.P No.52l2014 in
Arbitration Case No. L3Ll2o10 on the file of ndil:D$dano
Sessions Court-ll, Alappuzha.
o 2. Petitionerl)D No.l Aneesh.K has today paid Rs.2,10,000/-
(Rupees Two lakhs ten thousand only) through Demand Draft
No.02 L722 of ESAF Small Finance Bank, Alappuzha Branch
dated L8l03l2O2L to Respondent No.l/Decree Holder
Muthoot Vehicle And Asset Finance Ltd towards full and final
settlement of the Decree in Arb.Ref.No.131/2010. No further
amounts are due from the Petitioner to the 1't Respondent.
lrl)
$ f-l o (t r," 4
#, Kerala State Mediation
cnij Conciiiatiop Centre
High Co''rrt cf i(erala;ffi
Kochi'682 03i J
t)
- -2-
3. Respondent No.1 has no objection in lifting attachments in
EP. No.5212014.
4. The above said payment of Rs.2,10,000/- (Rupees Two lakhs
ten thousand only) through Demand Draft No.02 L722 of
ESAF Small Finance Bank, Alappuzha is subject to realisation
of the amount by the Respondent No.l/Decree Holder.
5. On realisation of the above said amount of Rs.2,10,000/-
(Rupees Two lakhs ten thousand only) by the Respondent
No.l/Decree Holder, has no objection to set aside the sale in
EP.No.52l2OL4 in Arb.Ref.No. L3LI?OIO on the file of
Addl.District and Sessions Court-ll, Alappuzha.
Hence, it is humbly prayed that this Hon'ble Court may
pleased to set aside sale and all further
above case in terms of the compromise.
Dated this the 19th day of March, 202L.
e'.'$
Petitioner
1. M uthoot Veh icle
Finance Ltd
2. Premakumari fi r" "n lry
3. Gireesh Kumar
Counsel r the Petitioner Counsel r the Respondent
O.P. (ClNo .L44 of 2O2L
.
-?-.
APPEIIDIX
PETITIONER' S H(EIBITS :
EXFTBTT P1 TEE TRI'E COPY OF TEE EXECTITION PETTTTON
NTMBERED AS E. P.NO .52/20L4
EXHTBTT P2 THE TRI'E COPY OF TgE ORDER DATED
29 .2 .2O2O rN E. P.NO .52/2OL4 rN
ARBTTRATTON CASE NO.A.C.L3L/2010 ON TEE
FILE OE' TEE ADDL.DISTRICT AI{D SESSIONS
COI'RT-II AI.APPUZEA
EXHTBTT P3 THE TRT'E COPY OF TEE CASE RECETPT DATED
30.7.2008 WrrE voucEER No.zArrc-ggs 0F
TEE LAST PAn'{El{T (INSTALLMENT NO.22)
EXETBIT P4 TRT'E COPY OF TEE ACKNOWLEDGEMENT RECEIPT
OF TEE 1ST RESPOIIDENT EIOR RECETVTNG TEE
\ZEEICLE ASST'RING TEAT NO EURTEER LEGAL
PROCEEDTNGS WILL BE INITIATED AGAINST
THE PETITIONER
EXEIBTT P5 TEE TRI'E COPY OF TEE AFTIDAVIT AI.ID
PETITION FILED BY TEE PETITIOI{ER
