Kerala High Court
Respondent vs Munsipfe Court on 3 March, 2021
IN THE HIGH COURT OF KERALA AT ERNARULAM
PRESENT
THE HONCHIRABLE MR. TUSTICE P.V. ANTLERUMAR
WEDNESDAY, THE GGRO DAY OF MARCH 2021 / 12TH PRALGUNA, 1942
OF (C} No. 166 OF 2085
AGAINST PHE ORDER/CUDGMENT IN OS 3615/2014 OF PRINCISAL
PETITIONER:
RESPONDENT :
MUNSIPFE COURT , TRINTJALARUDA
LILLY ,
AGED S4 YRARS,
W/O RILSON, MECHERY HOUSE, VALLAPPADY DESOM,
KODAKARA VILLAGE, CHALARDDY TALUR, THRISSUR
DISTRICT~-686 684
BY ADDY. SRI.N. 2. BITLO
ROY,
AGED 26 YEARS,
JERINUAPILLY HOUSE, CHENGALOOR DESOM, CHENGALOOR
P.O. AND VILLAGE, MURUNDAPORAM TALUR, THRISSUR
DEISTRICT-680 312.
BY ADV. SRILT.N. MANO?
THIS OF {CIVIE} BRAVING COME UF FOR ADMISSION oN
O3.03, 2021,
POLLOWING :
THE COURY ON THE SAME DAY BELIVERRD THE
reg een
OVP CONG. 22h SOL)
tes
we
Gated this the 3° day of March, 2031
2U BD G&G M EON YT
Parties to this original petition were
referred to Mediation Sub Centre, Irinialakuda and
they settled the disputes as between them. A
memorandum of agreement under Section 89 of the
Cade of Civil Procedure read with Rule 24 of the
Civil Procedure (Mediation)Rules, 2008 was filed
before this Court.
2. The mediation agreement dated 05.02.2021
1S accepted. I am satisfied that the agreement
made between parties is voluntary. The terms and
conditions set forth in the agreement are
recorded.
In the result, the original petition is
disposed of in terms of the mediation agreement
dated 05.62.2021. The mediation agreement shall
form part of this Judgment.
All pending interlocutory applications will
stand clased,
Sas
TV. ANTLRUMAR , JUDGE
OST ffTrue copy!
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tiscopuloindanurametamemallcom O480-2950399
Dated 12.02 2021
Bren,
Yhe Co-ordinator { Addl. District Judge/MACT}
Mediation Sub Cenire
irinjalakuda
Te,
The Registrar ¢ Judicial}
High Court af Kerala
Ernakutan
Si Madar
Sab: Mediation in CHP (C} 26/2021 through the Mediation Sub Centre Irinfalakuda- Reg.
Ref: 1. Letter No. OP (C) 126/202) Dated 23,02. 2027) -Reg
As per references cled, Mediation has been conducted and the report of the same fs
attached herewith, for kind information and necessary action.
Yours faitthully
a
Rajeev KS
Addl. District Judge/MACT
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REPORT caps MED LA TIC:
Name of Mediator
Date af reference for Mediation
Domes of Agpeonnce of
Dalat conclusion .
Whether sefiled or not -
Whether Petifion for com
Signature of Mecigtor with dale
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CHSTRIcTY MEDLUATION ceneres Therese:
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BEPORE THE HON'BLE MUNSIFP COURT, IRINJALAKUDA.
BA. i J3G18
EP. 38s 201s
OS, 3618 ADIs
Roy " Petitioner DH
Lilhy -~ RespondentTD
MEDEATION AGREEMENT UNDER SECTION 89 OF THE CODE OF THE
CIVIL PROCEDURE READ WITH RULES 24 OF THE CIVIL FROCEDURE
(MEDTATION) RULES, 2008.
Above ELA f/f 2Gf0 ts Sled by Deeres, Halder for geting delivery of 4 ranma cents of
property auctioned by deere holder { ma EPL ESBAVIS. for which sale certificate is obtained fa
favour af deerse holder. When coart Amin went to property for delivery" of property wath help
of Village Officer, Kodakers J.D, obstructed and petition was fled by DL for police help.
'There upon LD Bled O.P (CHa! 202] before Hon'ble High Court and ay per direction of
Hoa'ble High Court abeve EA is posted fer mediation today. DH and TY) talked over the
wiatier hefore Mediation Centre Irinialakuda and Parties agreed to settle the matter and exder
int agreement incorporating terme agreed below.
Ferme of Madistion Agreement
I, it is agreed bedween pacties that 11D pay Rs. 380.000. + (Three Lakh Biohty Thousand
Uniy) with 626 interest from dhe date ef decree, Hill date af payment and Rs. 35050. (Phirty
tive Thousand and Filly Only) stamp duty paid by DLN for sale ceriificate within 6 months
from today Decree holder agrees to re convey sale vertifieat
%
acheduls property to DD. at ber
oot,
on
is aise agreed that if 1D pays above referred amount within the Hare stipniated, Dt has ao
abjection in setting aside sate are in that event, fH agrees I repay stamp duty aniount
refimded iochim ifany to FD)
tow
aos ow LORE ES
Petitioner'D.H - Roy ¢ hel
Respondent'. D - Lily
eeeees*
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2. 2° DH Tails te re convey ¥ sale cenifivate schedule & property to LD as agreed, even afler LD
achially tendered the agreed asnount win time stipaiaied, LD. has Sof rieht to deposit the
amount before the court amd get the © property assigned through court,
4 if the ED fails to pay amount agreed within the thne at ipulated J.D agrees to curmendss
Vacant possession of safe certificate schedule Rroperty te DLA without raising any objechon
and DN. can get the ptapery delivered through court:
S Beis agreed that delivery proceedings ay per ELA L219 can be kept in abeyance for §
months without closing above ELA.
Parties put their signature herata agresing terms as stated above
Dated OS-02-200 1}
Boy
oy
hey
Petitioner DH ~ Roy f
Re,
G
DS
then,
Counsel for ON
Vipin Vy yavan
Respondent/LD - 1 ibe
wei
Counsel for 1D
ALA, Biya vy
All that is stated ahove are tally correct,
Qf
. . i i
Petitioner'D.H - Roy Ale
° or
Respondent.D ~ Lilly
a
Filed on: og-ag-200%
Hg om 0: tegdeane
BEFORE THE HON' BLE MUNSIFF
COURT, IRINJALARUDA.
RAL tf 2009
EP. 1384/2018
tS. SSIS /20T4
Roy ~ Petitoner/DH
Lilly: ~ Respondent
MEDIATION AGREEMENT UNDER
SECTION 89 OF THE CODE OF THE
CIVIL PROCEDURE READ WITH
RULES 24 OF THE CIVIL PROCEDUR™,
(MEDHATION) RULES, 2608.
@.P GLINe LES SSL
~ Be -
APPENDIA
BETITIONER'S BXNIBITS:
EXHIBIT Pl
RAHIRET P2
EXNIBIT PS
A TRUE COPY OF TRE COMPROMISE IN @.8.
38lS OF 2014 OF THE MUNSISF COURT
SRINTALARUDA DATED §.1.2015
A TROE COPY OF THE PETITION FOR
DELIVERY B.A. 2 OF 20239 IN E.R. L384 oF
2015 IN O.8. 3615 OF 2014 OF TRE
MUNSIEFY COURT IRINTALARUDA .
A& TRUE COPY OF THE APPLICATION FOR
POLICE RBELP B.A. 868 OF 2020 EIN B.A.
OF 2018 IN E.P. 1384 OF 2015 TS G.8.
3615 OF 2014 OF THE NUNSIPES COURT
ITRINTALARUDA
RESPONDENT'S EXBYTEITS: NIL
