Kerala High Court
Valsamma Elias vs Raju on 8 September, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE BONQURABLE MR. JUSTICE ¥.G. ARUN
WEDNESDAY, THE 8°" DAY OF SEPTEMBER 2021 / LTH BRADRA, 1943
OP (GC) NO, 1384 oF 2oso
AGAINST THE ORDER/ JUDGMENT XN EP 17/2019 OF SUB COURT, KATTAPPANA,
TOUREL
SETITIONRE/S/CLAIM PETITIONER:
VAGSAMMA ELTAS,
AGED 33 YEARS, W/O.C. VY. ELIAS, RESIDING AY CRANDANASSER TI
HOUSES, BARARKADAVU KARA, RATTAPRANA VILLAGE, IDUERT
TALUR, IDURKT DISTRICT.
RY ADS .
¥VARGSRESE € RORTAROSE
SRT. Pod. JOSE
SHRI .SUSANTR SHATTI
RESPONDENT / 5 (RESPONDENTS :
it BAU ,
AGED 58 YEARS, S/O. JOSEPH, RESIDING AT NADUVATEETTO
RGUSE, ROTYANAL B.G.. ROUBINGUD KARA, RANARURAM VILLAGR~
GSES7E .
a a. ¥.ERTAS ,
AGED 62 YEARS, RESIDING AT CHANDANASSERTI, ROUSE.
SARARRADAVE KARA, KATYAPPANA VILLAGE, IDUSET Tatar,
SDURRI DISTRICT-s88815 .
BY APVS.
SRI .M. RK. TRANKAPPAN
SRY. PRAVEEN ©. JOY
THIS OF (CIVIL) HAVING COME UP FOR ADMISSTON on O8.09,.2021, THE
COURT ON THE SAME DAY DELIVERED TRE FOLLOWING:
OPI) NO. 1384 oF ano
JUDGMENT
The dispute between the parties has been settled
amicably and the mediator has submitted a report along with
the memorandum of agreement, The Original Petition is
closed accordingly. The Memorandum of Agreement dated
06.09.2021 shall form part of this judgment.
Sd /-
¥OG. ARUN
JUDGE
OF (CS) NO. 2584 OF S026
APPENDIX OF OF (C) Lase /sorn
PETITIONER EMETEITS
RARIBIT PS TRUS EROPTOSTAT COPY OF TRE
E.P.NO.L7/2019 ON PRE FILES oF gue
COURT, KATTAPPANA DATED 158.907.2012.
RARERIBIF be TRUE PHOTOSTAT COPY OF THE
CLAIM/ORSTRUCTION PETITION FILED BY TEE
BRTTTIONER DATED 28. O72. 2090.
RBARIBIT B
tad
TRUE BPHOTOSTAT COPY OF THE ORTECTION
EXILED BY THE LSP RESPONDENT DATED
38,902. 2028.
BARISTT BS TRUE FROTOSTAT COPY OF TRE JUDGMENT
DATED 27.02.2020 IN O.P. {C} NO. 4586/2020
FASSED BY THIS HONCNIBABLE COURT.
EARTEIY ES TRUE BHOTOSTAT COPY OF THE
E.A.NO. 34/2020 IN B.P.NO.L7/2019 OW THE
FILES OF SUR COURT, KATTAPPANA .
RRETRIT PS TROB PHOTOSTAT COPY OF THE OF TICcHEr
ISSUED ON 14.06.2020 BY TALUR BOSPITAL,
RATTASPANA
BANIEIT PB? TRUE PROTOSTAT COpY OF TRE COVER
CONTAINING THE ENCLOSED TABLETS,
BSUIBITY PS TRUS ESOTOSTAT COPY OF THE ORDER DATED
18.08.2020 B.A.NO. 34/2020 IN
E.PLNO.ET/2019 ON TRE FILES oF sum
COURT, RATTAPPANA .
RESPONSENT 'S BSNIBITS: NIL
ERNAKULAM MEDIATION CENTRE
(HIGH COURT HALL)
3°! fisor above SBL High Court building, Ernakulam, Kochi -31 {Ph 04842562238)
Row { weg . < i ¢
EMCReg. No.LO? Mad) Dated: § | FID!
Prom
The Nodal Officer,
High Court Mediation Cemtre.
To
' The Registrar (judicial),
High Court of Kerala,
Ernakulam
Si,
Sub:-Mediation of referred cases- Reg.
e yn er % fa oy i *
Refs Referral Order in. SRG ae Se
%y : & ' $y :
dated . SXSk. AS. Bove of the Hon'ble High Court of Kerala.
ae ok
The report of the Mediator in the matter along with the enclosures is furnished
herewith for information and necessary action.
Yours faithfully,
: Sens.
Nodal Officer
Emakulam Mediation Centre
Enck- 1. Report of the Mediator, Settlement Agreement.
a
. ' 5 Ji i sk spy oer +
- 2, Copy of referral arder dated 5.054 S}.....of the High Court of Kerala.
3. Copy of Petition.
BEPORE THE HONOURABLE HIGH COURT OF KERALA
AT ERNAKULAM
OP(C). No.1384 of 2020
Valsamma Elias Petitioner
Vs.
Raju & Another Respondents
REPORT SUBMITTED BY THE MEDIAT OR
ADV. BINDU SREEKUMAR
Mediated, matter is settled.
Terms of settlement is attached herewith,
Dated this the 6th day of September, 2021,
{ 3 . oN
Adv. Bind Sreekumar
Mediator
Ernakulam Mediation Centre
BEFORE THE HONOURABLE HIGH COURT OF KERALA
AT ERNAKULAM
OP(C). No.1384 of 2020
Valsamma Ellas Petitioner
Vs.
Raju & Another : 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 parties have agreed to settle the issues on the following
terms and conditions:
i, The petitioner has delivered two Demand Drafts dated
6/08/2021 Nos. 036598 and 036599 drawn on SBI, Kattapana for
an amount of Rs.15,00,000/- (Rupees Fifteen Lakhs only) to the
i" Respondent Raju as full and final settlement of all the claims
of 1° respondent as Decree holder in OS. No.48/2014.
2. The 1" respondent has already withdrawn the E.P 17/2019 in
OS. No.48/2014 on the file of Sub Court, Kattapana.
3. The petitioner has already withdrawn the claim petition filed
against the respondents before the Sub Court, Kattapana. Both
parties hove agreed that on encashment of aforesaid DD, all right
which the Decree holder obtained under the Decree will stand
extinguished and properties sought to be delivered will become
the absolute property of the JD.
.
wa fee
4. Both parties have agreed that the Decree can be set aside by
this settlement agreement. Except realising the DD, no other
right is vested with the Decree Holder/Ist respondent upon the
property subject matter of E.P 17/2019 in OS. No.48/2014 on the
file of Sub Court, Kattapana.
4, Both parties have agreed that no further claims will be raised
against exch other.
Datos this the 6th day of September, 2021.
Petiiecer | Respondents
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Counsel fer the Petitioner CounsebhyY
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