Kerala High Court
Marykutty vs Maya Arun on 16 September, 2021
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WHE} NO, 134 OF 202) 2
JUDGMENT
dated this the i6 day of September 2021
Parties have settled the dispute in mediation. They have
executed a memorandum of settlement incorporating the terms.
The impugned orders are set aside and judgment is passed in
terms of the settlement. Memorandum of settlement will form
part of the judgement.
Sd/-
SATHISH NINAN
JUDGE
ifs
3,
ERNAKULAM MEDIATION CENTRE
(HIGH COURT HALL)
24 floor, above SBL High Court building. Ernakulam, Kochi -31.
Ph.0484-25622:
: i
EMC/Reg. no. dallas 2 Dated .. Lola tay
Fram
The Nodal Officer,
High Court Mediation Centre.
To
The Registrar tudicial).
High Court of Kerala.
Ernakulam
Sir,
Subs- Madiation of referred cases - Reg.
Ref- Referral Order in., ALIS is Rak, [ds ai
'dated 6b. L9, i of the Hon'ble High Court of Kerala
The report of the Mediator in the matter along with the
enclosures is furnished herewith for information and necessary action.
x! . Yours faithfully,
Emakulam Mediation Centre
Encl 1. Report of the Mediator, Settlement Agreement.
2. Copy of referral order dated th lale..ot the High Court of Kerala.
3, Copy of Petitian
BEFORE THE HONOURABLE HIGH COURT OF
KERALA AT ERNAKULAM
Marykutty : Petitioner
Vs.
Maya Arun & Others | : Respondents
REPORT SUBMITTED BY THE MEDIATOR
ADV. EKRISHNAKUMARI G.
Mediated, matter is settled.
Agreement is attached herewith. 2™ and 3™ Respondents
, are not necessary parties in the Agreement.
Dated this the 13th day of September, 2021.
v, re
Ady. Krishnakumari G.
Mediator
Ernakulam Mediation Centre
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BEFORE THE HONOURABLE HIGH COURT OF
KERALA AT ERNAKULAM |
Marykutty > Petitioner
| Vs.
Maya Arun & Others * Respondents
Both parties agreed to settle the matter on the following terms:
1. The 1* respondent agreed to execute a gift deed/settlement
deed without any consideration in favour of the petitioner with
respect to property mentioned as C Schedule in the Partition
deed dated 17/02/20216 bearing No.410/1/2016 of
Karikode SRO within a period of two months from today. The
expenses for execution of gift deed/settlement deed shall be |
taken by the Writ petitioner,
YY) aed
et
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é. The 1* respondent constructed a house in the property
mentioned in settlement deed No. 2878/2016 of SRO, Karikode
dated 07/11/2016 and is enjoying the same. Therefore, the
Writ petitioner hereby relinquish her claim with respect to
above property.
3. The Writ petitioner and 1° respondent agreed to stop payment
of maintenance amount of Rs.3500/- per month as per the
order of Revenue Divisional Officer, Idukki dated 27/12/2019,
os
\
4. If the 1* respondent commits any default in executing the
terms in point No.1 by executing a gift deed/settlement deed
within a period of two months from teday, the Writ petitioner
can execute the same with ald of Munsiff Court, Thodupuzha.
5. lt is hereby agreed that no further claim will be raised by the
Writ petitioner and 1° respondent upon any other properties
Dated this the 13th day of September, 2021.
Petitioner i* Respondent
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Marykutty Mavath mm
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