Kerala High Court
T.K.Raveendran vs Rajasundaran on 6 July, 2022
IN TRE HIGH COURT OF KERALA AT ERNARUTAK
PRESENT
TRE HONQURABLE MRS. JUSTICE M.B.ANTTSA
WEDNESDAY, THE 8" pay OF JULY 502G / LSYR ASWADSA, 1944
RSA NO. 2040 OF 2015
AGAINST THE DECKER AND JUDGMENT DATED 10.04.2015 IN AS 48/2041 oF
ELTSTRICT COURT, MANVERI IN OS 152/2608 OF SUB COURT, MANCERT
APPELLANT/ RESPONDENT /DEFENDENT
wR. BAVEENDRAN ,
AGED 38 YEARS,
S/O PARRGODAN RUTTY,
THEALARRATTIN VEEOU,
BPADINEATTOMURY BO,
ROOVTTIANGADT AMSOM,
BERINTSALMANNA TALUR
BY BOS.
SAI .T.ARISESANUDNE (Sh.}
SRI MM DSVESR
SRI. RC. RERAN
SMT . MEENA. A.
SRI. SATO SA
SRI .VINQD RAVINDRANATH
RAGASUNDARAN,
8/0 PARAGODAN RUPE,
THALARKATTIL VEEOU,
PADINEATTOMURS 20,
ROOTILANGADT ANSON,
PERINTNALMANNA TALUE, -S76 806,
BY ADY SRY. .B. RAISHNAN (CAVEATOR}
TRIS REGULAR SECOND APPEAL HAVING CONE UF FOR ADNISSTON ow
OS. O7 2022, PRE COURT ON TSE SAME DAY DELIVERED THE FOLLOW;rec:
R.S.ANs. TO8D of SOS
By
JUDGMENT
This appeal has been filed against the decree and
judgment in A.S.No4G/2011 on the file of District Court,
Manjerl arising out of the judgment and decree in
O.S.No.152/2008 on the file of Subordinate Court, Manjeri,
2. When the case come up for hearing before this Court
on 20.06.2022, parties express their willingness to refer the
matter for mediation. Accordingly, parties were referred for
mediation and report was Hled by the mediater dated
29.06.2022. On going through the memorandum of settlement
agreement furnished by the mediator, | am satisfied that the
entire issues between parties have been amicably settled through
mediation and the terms of settlement are legal and proper.
3. Hence, mediation agreement is recorded and appeal
disposed In terms of mediation agreement. Mediation agreement
w
R.S.A Ne. TS af SYS
will form part of the decree. Refund the court fee paid in this
appeal to the appellant.
Ty
Sdy-
MLELANTTEIA, FUDGE
BEFORE THE HONOURABLE HIGH COURT OF KERALA AT
ERNAKULAM
RSA. No.1040 of 2015
TK Raveendran : Appellant
. VS.
Rajasundaran : Respondent
ESS
"MEMORANDUM OF SETTLEMENT 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 agree to settle their case amicably in the following
terms and conditions:-
Terms and Conditions
it is agreed by the Appellant T.K Raveendran that he has
executed the Sale Deed No.2332/2022 of S.R.O Malaopuram in favour
« of the respondent Raja Sundaram as per the decree in AS 46/2011 of
the District Court, Manjeri. Raja Sundaram accepts the same. The
amount already paid as per the decree is adjusted towards the sale
consideration. which is in full and final settlement of the claims
between the parties and they agree that they have no further claims
against each other as the execution of the sale deed is effected
already. The Court Fee paid in the appeal may be refunded to the
Appellant,
: :
4a PY of \ . ' "Gs y8 d oy
et -- oh f Pe vi ' ; an AR SPR LA &
Te. Peace oR Nae borelaxdtiap ss YES
fic. enaarsebran (fect et a FS sa empfen
"PES f
* t ;
Ke
ka woton ete, i
SIRS SHA |
ge os wd SPL TE
Kochi - S85 G34 aaa
Hence it is humbly prayed that this Hon'ble Court may be
pleased to record this settlement agreement as part of this
Hon'ble Court's Judgment in the Second Appeal and dismiss the
same in the interest of justice,
Dated this the 29th day of June, 2022.
Appellant Respondent
Rajasundaran \_ ifs
TK Raveendra ne
e- Da
N word | , av indina yal Advace. & * \ 4 Ae
eo 4 fare" ' o . .
Vem Ke 9g NMg yay ' fe
senate ~ fra ari & Bas dae BO Ey fF 9 Pee
Counsel for the Appellant Counsel forthe Respondent
Reais Nate ec
High
mw Raohi ~ GIN St
cls gt of. he
HSA SSAN Ss
