Kerala High Court
The Agreement Dated 10.03.202 vs Unknown on 19 March, 2021
FRIDAY.
BEELTIONER :
RESPONDENTS :
+
IN TRE HIGH COURT OF KERALA AT BRNAKULAN
PRESENT
TRE HONOURABLE SMT. JUSTICE P.¥.ASRA
TRE ISTH DAY OF MARCH 2021 / SOPH PHALGUNA, L848
WEED No 385) OF S028 18}
RR. SRTSORUMAR ,
AGED 46 YEARS,
S/O. .R.K.UNNITHAN, KALLULLATHIL, PAZRARULAM P.O. ,
PALLICEHAL VILLAGE, PATHANAMTRITTA DISTRICT.
BY AY. SRI. SUIITH SOMASERBARAN
PAE BERALA STATE BOUSING BOARD .
PHT RUVANANTEAPURBAN .
THIRUVANANTSADUBAM DISTRICT-898 O01.
SECRETARY,
THE KERALA STATE HOUSING BOARD, THIRUVANANTHAPURAM,
THIRUVANANTEAPURAM DISTRICT-~695 O01.
EXECUTIVE ENGINESR,
TSE KSRALA STATE HOUSING BOARD,
PATHANANTRITTA DIVISION, REY STN. B.LO.,
TRIRVVALLA-SBS PX1.
ASSISTANT EXECUEIVE ENGINEER,
TRE RERALA STATE HOUSING BOARD,
PATHANAMTEITTA DIVISION, RLY. STN. .
P.O, , TRERUVALEA~SS2 L121.
BY ADV. SRI.B.DENNY DEVASSY, SC, K.S.N.B.
SRS WRIT PRTITION (CIVIL) BRAVING COME UF FOR ADMISSION ON
L9.03.2081, THE COURT ON TRE SSME DAY DELIVERED THE FOLLOWING:
WIC} Ne. 3RS7 GF 2OLS TR}
JUDGMENT
In view of the mediation report,
this wrih peatation is closed.
The agreement dated 10.03.2021
entered into between the petitioner and
respondents would form part of the
jucemmern th .
Sd f~
PY. ASHA
JUDGE
WE(C) No. 3857 OF 2025 (F}
APPENDIRN
PETITIONER'S BERIBITS +
ESRIBIT
EXETAIT
BANIBIT
ESRIEIT
BARTALIY
BSRTRIT
RASNISTT
EBARITRIT
BRRIBIT
ESBIBTR
EREIRIT
BARIRIT
BARIEIY
ERRETBIF
PL
Be
Pa
BS
RP?
PS
ES
BLO
Pil
Fi2
BIS
Bid
TRUE COPY OF THRE ALLOTMENT LETTER AND
DEMAND NOTICE DATER O2/02/2011.
TRUE COPY OF TRE HECEIPY NO.L49374 DATED
O2/G2/ 2011.
TRUE COPY OF THE RECEIPT NO.14852s BATES
O¢/O2/S011.
TROE COPY OF THEE RECEIPT NO.1€9523 DATED
Os 02/2012,
TRUE COPY OF TSE LSASE AGRESMENT OABTED
O58 02/2011.
TROB COPY OF THE OTRECTION TO TF
RESPONDENT HANDOVER TRE ROOM DATED
Or foe /2011.
TRUE jOOPY OF LETETER SEND TO THRE 32D
RESPONDENT BY THE PETITIONER DATED
2ifO2/2012.
TRUS COPY OF TRE REPOY TO ESNIRIT ST DATED
a5 fO2 /2011.
TRUE COPY OF TRE LAWYER NOTICE SEND TO 23RD
RESPONDENT DATED 27 /O3/2011.
TRUE COPY OF REPLY YO LAWSER NOTICE DATED
LéfOa SLi.
TRUE COPY OF TRE INTIMATION TO BANDCOVER TRE
ROOM BY JRO RESPONDENT DATED 31/10/2013.
TROB COPY OF TRE REPRESENTATION TO 3b
RESPONDENT DATED O6¢/12/2013.
TROE COPY OF THE INTINSTION TO RENEW THE
LEASE AGREEMENT DATED 23/06/2014 ISSUED BY
SRD RESPONDENT .
TRUER COPY OF WHEE REPRESENTATION TO 38D
RESPONDENT DATED LIfso7feot4a OF TRE
PETITIONER .
WR{C} .No R887 OF SOLS {PF}
a
BSRYBSY PLS TRUE COPY OF THE FOSTAL REGN. RECEIPT DATED
LAS OT S2014 .
BRRIBIT PAG TRUS COPY OF THE FOSTAL ACKNOWLEDGMENT
DATED Ly /O7 /2014.
ERHTSEIT BAY TRUE COPY OF TRE EVICTION NOTICE DATED
20/11/2014.
BENIBIT PLS TROE COPY OF TRE WRITTEN STATEMENT DATED
LLf/i2gfS01l4 AGAINST THE PLY NOTICE.
EXHIBIT Bis TRUE COPY OF YHE EVICTION WNOTICR DATED
O9/OL/ S015.
RESPONDENT'S EXHTRTTS :
EXBIBTIT Ri TRUE COPY OF TJUDGMENT DATED 50.16.9613 IN
O.S.NG 280 /20911 Of TRE HOMN'RELE MUNSTER
QUR?, ACCOR.
BEFORE THE HONOURABLE HIGH COURT OF
KERALA AT ERNAKULAM
WP(C) No.3857/2015
K.K.Sethukumar : Petitioner
Vs.
a The Kerala Housing Board & Others : Respondents
REPORT SUBMITTED BY THE MEDIATOR
ADV. BABUKUMAR P.
Mediated, matter is settled,
'Terms and conditions are attached herewith.
SEES
Dated this the 10th day of March, 2021.
Mediator
High Court Mediation Centre
BEFORE THE HONOURABLE HIGH COURT OF
KERALAAT ERNAKULAM
WP(C) No.3857/2015
K.K.Sethukumar > Petitioner
Vs.
The Kerala Housing Board & Others : Respondents
MEMORANDUM OF AGREEMENT UNDER SECTION 89 OF
THE CODE OF CIVIL PROCEDURE READ WITH RULES 24 &
25 OF THE CIVIL PROCEDURE (ALTERNATIVE DISPUTE
RESOLUTION), RULES, 2008:
Both the parties have agreed to settle the dispute between them under
the following terms and conditions:
Housing Board have allowed the petitioner, the rent in the Original
agreement for 11 months from the date of handing over the Key of the
Room ie., from 07/11/2013 to 06/10/2014. Thereafter for two years from
07/10/2014 to 06/10/2016, 20° enhanced rate and further renewal of
agreement with an enhancement of 20% for 3 vears ie., from 07/10/2016 to
06/10/2019 and thereafter with an enhancement of 20°6 from 07/10/2019 to
06/10/2022.
ERR ye Eee iour
Sesetke St : as
Dn
Mutually agreed as follows:
L. Total dues as on 28/02/2021 as above is Rs.1,61,236/-
( Rupees One lakh sixty one thousand two hundred thirty six only}.
2. Petitioner has agreed to remit the above amount in installments
as follows:
(a) 1° installment shall be paid on or before 18/03/2021, the amount
agreed is Rs.31, 236/- plus regular monthly payment.
(b} Remaining due amount will be paid in five equally installment
from April to August (2021), Rs.26,000/ plus monthly
payment. The installment should be paid on or before 10" of
every month,
No default is permitted for the payment of monthly installment, In
case of any default in the monthly payment is made, this settlement will not
be inforce and Housing Board is entitled to take steps in accordance
with law,
The fresh agreement shall be executed immediately after the
of last installment (August 2021) Is over.
$
Dated this the 10 day of March, 202K.
PE petyy
Petitioners Respondent
Executive Engivé
(KSHB)
" . cs ®. ; a -
'ate Re
x
Counsel for the Petitioner Counsel fgr-the Respondent
