Raman vs Paru
2022 Latest Caselaw 125 Ker

                IN THE HIGH COURT 0F KERALA AT ERNAKULAM

                                 PRESENT

                  THE HONOURABLE MR.     JUSTICE P.SOMARAJAN

     TUESDAY,     THE llTH DAY 0F JANUARY 2022 / 21ST POUSHA,   1943
                           As NO.   269 OF zro03



AGAINST THE JUDGMENT AND DECREE DATED ®5.1®.20®2 IN OS 89/1996 0F

                          SUB COURT,   OTTAPPALAM



APPELLANT/DEFENDANT NO.1 :

           RAMAN
           S/O. LATE CHUZHALIYIL VELU,
           THRIKKIDEERI AMSOM,
           KUTTIKODE DESOM, OTTAPALAM TALUK,
           PALAKKAD DISTRICT.


           BY ADVS.
           P.G. PARAMESWAIIA PANICKER (SR. )
           SAl\lTHEEP ANKARATH




RESPONDENTS/PLAINTIF=FS AND DEFENDAI\lTS NO.3 T012:

PARU D/O. LATE CHUZHALIYIL VELU, RESIDING AT PARANGOTTIL HOUSE PERUR AMSOM, ARALUR DESOM, OTTAPALAM TALUK.

PADMAVATHY D/O. LATE CHUZHALIYIL VELU, RESIDING AT PULII(KAPARAMBIL HOUSE, ADAKKAPUTHUR AMSOM AND DESOM, OTTAPALAM TALUK. (DIED) (LRS IMPLEADED)

SAROJINI W/O. LATE CHUZHALIYIL VELU 'S SON PARANGODAN.

MANIRANDAlu, S/O. LATE CHUZHALIYIL PARANGODAN.

SAVITHRI, D/O. LATE PARANGODAN.

     6     RAMAKRISHNAN
 AS NO.    269 0F 2003

S/0. LATE PARANGODAN.

SUBHADHRA, D/0. LATE PARANGODAN.

MADHAVI D/0.CHUZHALIYIL VELU,

KOMALAM, W/0 . NARAYANAN

1® SURESH S/0 . NARAYANAN

11 LATHA, D/O . NARAYANAN

12 PREETHA, D/O . NARAYANAN , (RESPONDENTS NO.3 T012 RESIDING AT THRIKKADEERI AMSOM, KUTTIKODE DESOM IN 0TTAPALAM TALUK. )

ADDL.13 VELUKUTTY, S/O. LATE PADMAVATHY, AGED 46 YEARS, PULIKRAPARAMBIL HOUSE, ADAKRAPUTHUR AMSOM AND DESOM, OTTAPLAM TALUK, PALAKKAD DISTRICT, PIN- 679503.

ADDL.14 VIJAYAN S/O . LATE PADMAVATHY, AGED 43 YEARS, PULIKKAPARAMBIL HOUSE, ADAKKAPUTHUR AMSOM AND DESOM, OTTAPLAM TALUK, PALAKKAD DISTRICT, PIN-679503.

ADDL.15 SUDHA D/O. LATE PADMAVATHY, AGED 48 YEARS, PULIKRAPARAMBIL HOUSE, ADAKKAPUTHUR AMSOM AND DESOM, AS NO. 269 0F 2003

0TTAPLAM TALUK, PALAKKAD DISTRICT, PIN- 679503.

(LEGAL REPRESENTATIVE 0F DECEASED 2ND RESPONDENT ARE IMPLEADED AS ADDTIONAL RESPONDENTS 13 T0 15 AS PER ORDER DATED

11.®1.2®22 IN IA.NO.2/2®21)

R1, ADDL.R13 T015 BY ADVS.

PREETl+Y IIARUNARARAN M.R.MINI MEENA . A .

R. RAJESH KORMATH V . S . ROBIN

THIS APPEAL SUITS HAVING COME UP FOR HEARING 0N

11.®1.2022, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING :

  AS NO.       269 0F 2003




                                     ELDGMENI

The matter is settled out of court between

the parties. The compromise arrived at by the

parties is hence accepted.

The Appeal is disposed of in accordance with

the compromise arrived at by the parties. The

compromise arrived at by the parties will form

part of the judgment and decree. Refund the

entire court fee in view of legal position settled by the Apex Court in 7lhe #jgh Court Of

Judicature at Hadras rep. by its Registrar General v. M.C. Subramaniam and Others t2®21 (2)

KHC 62 : 2021 KHC Online 6080 : ILR 2021 (1)

Ker.956 : 2021 (2) KLT SN 25 : 2021 (3) SCC

560] '

Sd/-

P . SOMARAJAN

JUDGE SPV BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM

I.A. NO. 2021 In AS NO. 269 0F 2003

Against Judgment and decree in O.S. No. 89 of 1996 on the file of the c(#;?"r Subordinate Judge's Court, Ottapalam dated 5,10.2002

rl PETITIONEFl/ ADDellant:-

Raman, aged 70 years, S/o. late Chuzhaliyil Velu, Thrikkideeri P.O., Kuttikode desom, Ottapalam Taluk.

Vs.

RESPONDEN-rs/ Respondents:-

1. Pamu, D/o. Late Chuzhaliyil Velu, Residing at Parangottil House, Perur amsom, Akalur Desom, Ottapalam Taluk, Palakkad District.

rl 2. Padmavathy (died)

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3. Sarojini, W/o. late Chuzhaliyil Parangodan, Thrikkadeeri amsom, Kuttikode Desom, Ottapalam Taluk, Palakkad District.

4. Manikandan, S/o. late Chuzhaliyil Parangodan, Thrikkadeeri amsom, Kuttikode Desom, Ottapalam Taluk, Palakkad District.

5. Savithrj, a D/o. late Parangodan, Thrikkadeeri amsom, Kuttikode Desom, Ottapalam Taluk, Palakkad District.

6. Ramakrishnan, S/o. late Parangodan, Thrikkadeeri amsom, Kuttikode Desom, Ottapalam Taluk, Palakkad District.

7. Subhadhra, D/o. late Parangodan, Thrjkkadeeri amsom, Kuttikode Desom,

n Ottapalam Taluk, Palakkad District.

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            8. Madhavi,

D/o. Late Chuzhaliyil Velu, Thrikkadeeri amsom, Kuttikode Desom, Ottapalam Taluk, Palakkad District.

9. Komalam, W/o. Narayanan, Thrikkadeeri amsom, Kuttikode Desom, Ottapalam Taluk, Palakkad District.

10, Suresh, S/o. Narayanan, n Thrikkadeeri amsom, Kuttikode Desom, Ottapalam Taluk, Palakkad District.

11. Latha, D/o. Narayanan, Thrikkadeeri amsom, Kuttikode Desom, Ottapalam Taluk, Palakkad District.

12. Preetha, D/o. Narayanan, Thrikkadeeri amsom, Kuttikode Desom, Ottapalam Taluk, Palakkad District.

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m4j)„4v? ` c2nuo`@L [email protected]~ LEGAL HElirs OF 2ND REsroNDENT:-

13. velukurty, S/o. late Padmavathy, aged 46 years, Pulikkaparambil House, Adakkaputhur amsom and desom, Ottapalam Taluk, Palakkad District, Pin -679503.

14. Vijayan, S/o. late Padmavathy, aged 43 years, Pulikkaparambil House, Adakkaputhur amsom and desom, Ottapalam Taluk, Palakkad District, rl Pin -679503.

15. Sudha, D/o, late Padmavathy, aged 48 years, Pulikkaparambil House, Adakkaputhur amsom and desom, Ottapalam Taluk, Palakkad District, Pin - 679503.

JOINT COMPROMISE PETITION SUBMITTED BY THE PARTIE UNDER ORDER 23 RULE 3 0F THE CODE OF CIVIL PROCEDUIRE

1. The above appeal is preferred against the Judgment and 0 decree in O.S, No. 89 of 1996 on the file of the Subordinate Judge's Court, Ottapalam dated 5.10.2002. The suit was filed by respondents 1

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plaint schedule properties. The suit was decreed and it was held that the plaintiffs are entitled 2 out of 6 shares. Defendants 1, 2 and 8 are entitled to 1 out of 6 shares each and defendants 3 to 7 were held to be entitled to 1 out of 6 shares.

2. Appeal is preferred by the lst defendant in the suit. Pending appeal 2nd respondent in the suit namely Padmavathy whose legal heirs impleadedasrespondents.../3,.'.?..T.e..8..tF

rt 3. Pending appeal the matter was discussed and deliberated through family members and common friends and parties have arrived at an amicable settlement. As per the settlement it has been decided as follows:-

1. It is decided that the properties available for partition as per settlement are only six in numbers.

2. 8th respondent in the appeal namely Madhavi who is the 8th defendant in the suit is entitled to exclusive title and

possession over the following properties:-

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(A) 29.4 cents (0.1190 hectares) in Re-Survey No. 153/2 (88/2 old sy.) of Thrikkadeeri 11 Village in Ottapalam Taluk.

(8) 8.15 cents (0.0330 hectares) in the property named as Thara Palliyal which is situated in Re-survey No. 148/7 (old sy. 49/4 part) of Thrikkadeeri 11 Village.

3. plaintiffs namely Paru and Padmavathy had decided to join together and hence shares to be allotted to Paru and legal

r, heirs of deceased Padmavathy are kept commonly, Paru and Padmavathy are allotted the following properties with full ownership and possession:

A. 57 cents (0.2305 hectares) namely Valiyakandam (Vattamkandam) in Re-survey No. 152/15 (88/10) of Thrikkadeeri 11 Village.

a. 10 cents (0.0405 hectares) namely Chuzhaliyil Kudiyiruppa in Re-Survey No. 169/2 Pt (old Survey No. 90/4) of Thrikkadeeri 11 Village.

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4. Properties are described in more detail in the schedule attached to this compromise. It is also decided that apart from the aforementioned properties the remaining properties included in Partition Deed No. 163/1976 which is marked as Exhibit 87 will be retained, possessed and owned by the

rl parties to the documents in the same manner as alleged in the partition deed. It is also agreed that the lst plaintiff and legal heirs of the 2nd plaintiff to whom 11.60 cents of property in Re-Survey No. 151/8 (old Sy. No. 87/128) named Tharaparamb is set apart will not obstruct the appellant from using the 6ft. wide way on the western side of the said 11.60 cents lying in north -south direction leading from Tharakulam

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5. Parties hereby agreed that the properties set apart to sharers have already been taken possession of the shares of the sharers to whom properties are allotted and they have no claim against each other. It is also agreed that there are no 'other properties kept in common between the parties except

five cents of property which is used as cremation ground. Parties have no claim each other henceforth.

6. It is also agreed that parties can apply for mutating the

r) properties allotted to their respective shares before revenue authorities or local authority and enjoy the properties as their Own.

Hence it is humbly prayed that this Hon'ble Court may be

pleased to record the compromise and pass a decree in accordance with the compromise.

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The contents of the statement were read over and explained to both the parties and both of them understood the same and statement is signed before the Advocates on both sides at Ernakulam on this the|q-Aay of /o€cemB€ngo21.

APPELLANT RESPONDENTS

RAMAN ` cai2)rv6` 82~ R1. PARU r-1 rtJR R3. SAROJINI r ,

R4. MANIKANDAN I/i-£1--.

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Signed before me:

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PARAMBATTUTHODI PARVATHY

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PATH WAY

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