Kerala High Court
Teaeudeen vs Unknown on 17 March, 2021
IN TEE ETGH COI'RT OF KERJAI,A AT ERNAKT'IJAM
PRESET.IT
TEE HONOT'RABLE MR. iN'STICE P.B.SI'RESE KUINR
!{EDNESDAY, THE 17TH DAy oF rr{ARcE 2o2L / 2era pEAreItNA
L942
lsP (C) .No.24312 oF 2013 (L)
PETITIONERS:
TEAEUDEEN, AGED 52 YETARS
SlO .LATE MOEA}IMED KUNiN',ALTNMOOTTTL
TEARJAYIL, KAI{NAMPILLI, KEERIKADU
VILLAGE, ALAPPUZEA DrStrRrCT
2 NOORJAEATI, AGED 58 YEARS
D /O . . r.ATE MOEADTMED KITN,'U,AJ,INMOOTIIL
TEARJAYIL, KNiINAMPILLI, KEERTKADU
VILLAGE, ALAPPUZEA DISTRICT
3 SI'KEAINA, AGED 51 YTARS
D/O. . I,ATE MOEAMMED KUN.'T',ATTNMOOTTIL
TE,ARJAYIL, KA}iINAMPILLI, KEERIKADU
VILLAGE, ATAPPUZHA DISTRICT
stILrKHA, AGED 48 YEARS
s/o. . IJITE MOEAMMED KUNdnI,ALINMOOTTIL
TIIARJAYIL, KATiINAMPILLI, KEERIKADU
VILLAGE, ALAPPUZEA DTSTRTCT
BT ADVS.
SRT.PRA\ZEEN K. iIOY
SRT . S .A.'ITE PAIAICKAD ADV. COMMIIR.
SRI.T.A.iIOY
SRI.NIXON PAI'L
RESPOIIDENTS:
TEE SECRETARY
PTETYOOR GRAT4A PAIICEAYATE,KEERIKADU
POST,ALAPPUZEA DISTRTCT 690 508
2 THE VTLLAGE OFFICER
KEERIKADU VITLAGE OFFICE,KEERIKADU POST,
AI,APPUZEA DISTRICT 590 508
WP(C).No .243L2 OF 2013(L)
..2..
3 lm*tEED
s/o . AssAI{ARttKUNiru, VADAI(ETEIL (E)
ALAMMOTIL, KAIiINAMPILLI BEAGOT{ MT,RI, KEERIKADU
vrLr,AGE,AJ,AppuzEA DISTRICT 690 5Og
R1 BY ADV. SRI.RENdIIT GEORGE
R1, R3 BY ADV. SRI.R.RA.IASEKEARjAI\I pItLAf
R1 BY ADV. Sr.tr.SABrNA {IAYAI{
R4 BY ADV. PRAVEEN K. d'OY
SRI. AI'ITE PALAIKAD
TETS WRTT PETITION (CIVIL) EAVING BEEN FINALLY EEARD
ON 17.03 .202L, TEE COITRT ON THE SAI'E DAY DELIVERED TEE
FOLLOIIING:
WP(C).No .243L2 oF 2013(L)
..3..
_-__y*!_'_l_l_1_'_i-:11_:l_:-o_'__'--_-
JUDGMENT
The dispute between the parties to the writ petition
has been settled by recourse to mediation. The memorandum
of agreement arrived at by the parties at the mediation is part
of the records. The writ petition is, therefore, disposed of in
terms of the memorandum of agreement. The memorandum
of agreement shall form part of the judgment.
sdl-
P.B.SURESH KUMAR
JUDGE
ds 77.O3.202L
WP(C).No .243L2 oF 2013(L)
..4..
APPENDTX
PETITIOIIER' S/S E'THIBITS :
E:<HTBIT Pl E:CT. Pl TRT'E PEOTOCOPY OF TEE dN'DGMEIIT
DATED LL(LOlzOLL rN wpc 30558/10 OE
TEE EONOT'RABLE EIGH COT'RT OF KERAI,A AT
ERNAKT'IJAM
EXEIBIT P2 E:CT. P2 TRT'E PEOTOCOPY OF THE JI'DGEMEIIT
DATEE 6/L2/2OLL rN wpc 3L66L/2O11 oE
THIS HONOI'RJABLE COT'RT
EXHTBTT P3 E:CT. P3 TRT'E PHOTOCOPY OF THE NOTICE
DATED L6/8/L2 AIiID TEE 1ST RESPOI|DEI|T
EXEIBIT P4 EXT. P4 TRT'E PHOTOCOPY OF TEE
@\rERNMEr.tT ORDER DATED 2L/L/20L2
EXHIBTT P5 E:(r. P5 TRI'E PEOTOCOPY OF TEE PETITTON
DATED L4/09/2013 BEFORE THE 1ST
RESPOIIDETiIT
EXIIIBIT P6 EXT. P6 TRI'E PEOTOCOPY OF TEE RECEIPT
DATED L9/09/2013 OF TBE 1ST RESPOIIDEI{T
RESPO}IDE}{TT I S EXHIBITS
EXEIBIT R3A TRI'E COPY OF THE AGREEMENT DATED
20.05 .20L3 EXECUTED BETIIEEN THE
PETITIONERS AI{D TEEIR SIBLINGS WITH
THE 3RD RESPOIIDETiIT.
E:GIBIT R3B TRT'E COPY OF TBE PLAT}iTT NI OS
NO.L57/2013 FrLED BY THE 3RD
RESPOTIDENT BEFORE TEE SttB COttRT,
MA\ZELIKKAR]A.
EXHTBTT R3C TRUE COPY OE' TEE REPI,Y NOTTCE FTLED BT
TEE PETTTTONERS rN OS NO.15712013
EXEIBIT R3D TRT'E COPY OF TEE PI,AII PREPARED BY TEE
VTLI.AGE OFFICER.
ERNAKULAM MEDIAIION CENTRE
(HIGH COURT HALL)
EMc/Reg. No..l L-l
/r_.r4t / Dated:
-7/ r.-/r-rn
From
The Nodal Officer,
High Court Mediation Centre.
To
The- Registrar(Judicial), '
High Court of Kerala,
Ernaklrlam
Sir,
?
Sub:-Mediation of referred cases_
Reg.
The report of the Mediator
in the mafter along with the enclosures
is furnished
tG, herewith for information and
necessary action.
Yours faithful
p
nq-
"a Nodal Officer
eq \r
lpa\ Ernakulam Mediation Centre
Encl:- L' Report of the Mediator, settlement ef...o,.nt .-/-s/e&-L)
2. Copy of referral order dated 1/
/eyrl-/>a}/...of the High Court of Kerala.
3. Copy of petition.
O
BEFORE THE HONOURABLE HIGH COURT OF
KERALA AT ERNAKULAM
W.P.(CI. No.243L2 OF 2O13
Thahudeen & Others Petitioners
Vs.
The SecretarY, : Respondents
Pathiyoor Grama Panchayath and others
REPORT SUBMITTED BY THE MEDIATOR
ADV. ZOHRA M.A.
Mediated, matter is settled'
compromise Petition is attached herewith.
fEaV
Dated this the Q4 of Februa ry, 2o2T'
Adv. Zohfr M.A.
Mediator
Ernakulam Mediation Centre
o
BEFORE THE HONOURABLE HIGH COURT OF KERALAAI
ERNAKULAM
W.P.C. No.24312 of 2013
Thahudeen and others Petitioners
Vs.
The Secretary, Pathiyoor Grama Panchayath
and others : Respondents
t MEMORANDUM OF AGREEMENT UNDER SECTION 89 OF THE CODE OF
CIVI PROCEDURE READ WITH RULES 24 & 25 OF TFIE CIVIL
PROCEDURE (ALTERNATIVE DISPUTE RESOLUTION), RULES, 2008:
The parties to the above dispute being the petitioners and the 1-'t respondent
Secretary, Pathiyoor Grama Panchayath and 2nd respondent being only official
respondent and 3'd respondent has no interest in the dispute and have chosen
to remain unrepresented, the parties have agreed to resolve their dispute on the
following terms:
a 1. The petitioner and the Secretary of the l-" respondent agree that the dispute is
with regard to the occupation and possession of the l-"
petitioner's property and the demand for return of the
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2 . The parties agree that the 7 Cents of property mentioned in Exhibit P4
Government order forming part of 30 cents situated in pathiyoor Grama
panchayath taken up by the Panchayath for forming public market and the
claim of the petitioner's for the rest of the property excluding the 7 cents
inclusive of the pathway is agreed to be settled by the mutual decision that
Panchayath can have 7 cents of property, including the pathway to the rest of
the property, to form vehicular ingress and egress for the petitioner's proeprty
to a width of 1-0 feet, and forming the southern portion of the property shall be
allocated to the 1-" respondent. It is made clear that pipeline for water
connection and overhead electricity line can be drawn through the area
I provided for the pathway without creating obstruction to the usage of the
pathway which shall be common to the parties. The rest of the property as is
available in actual extent is agreed to be returned to the possession and
absolute ownership of the petitioner.
3. Since the petitioners have executed a registered document with regard to the
handing over of the property of 30 cents to the 1-'t respondent it is agreed by
both parties that Panchayath shall execute a registered surrender deed with
regard to the balance property excluding the total 7 cents agreed to be
retained by it, in favour of the petitioners and the expenses shall be met by
both parties. The documentation is agreed to be done within a period of one
o
month from the date of Judgment of this Hon'ble Court incorporating this -
settlement agreement as part of the Judgment of this Hon'ble Court "j"
- l,:
4. L" respondent has measured the property with the help of the 2nd respondent
village officer here in and the sketch so prepared is annexed to this tfl{?{f*t'--,
agreement so that there wont be any further dispute with regard to($sissu..
The property details are as made more clear in this sketch which is $irtlof the
settlementagreement'
[email protected] {"F -}
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5. It is agreed that in view of this settlement, both parties relinquish aII their
rights with regard to any other claim over this property against the
settlement arrived herein.
Hence it is humbly prayed that this Hon'ble coult may be pleased to record
this settlement agreement and dispose of the above Writ petition accordingly
in the interest of justice
Dated this the 1-0ft
G
L. Thahudeen (Died)
ALAPPUZHA DIST, PtN: 690 so8
PH:9496043745
PEN 58?.114 r
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GEEVARGHESE. P.A.
SECRETAR /
.PATHIYOCR GRAMA PN NCI'{AYAT
..PNTHIYOOR,
) KEEFIIKAL] P.{)
'etu. eZa:/p-cZ'.^l :f,!:#*._-
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PH: 9496043745
PEN 582444 4"ry
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