Kerala High Court
Sudhevan vs Radhakrishnan on 28 June, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 287™= pay OF JUNE 2022 / 77TH ASHADHA, 1944
RFA NO. 127 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 16.02.2019 IN OS 792/2012 OF
PRINCIPAL SUB COURT, PALAKKAD
APPELLANT /DEFENDANT :
SUDHEVAN
S/O NAGUVAPPAN, AGED 70 YEARS, AGRICULTURE,
RESIDING AT CHOORAKUNNU, KANNAMBRA AMSOM& DESOM,
ALATHUR TALUK, PALAKKAD DISTRICT.
PALAKKAD
BY ADVS.
BENOY K.KADAVAN
LAYA GEORGE
RESPONDENTS /PLAINTIFES :
1 RADHAKRISHNAN (DIED)
AGED 60 YEARS, S/O. NAGUVAPPAN, RESIDING AT
CHOORAKUNNU, KANNAMBRA AMSOM AND DESOM, ALATHUR TALUK,
PALAKKAD DISTRICT.
2 KUNJULAKSHMI
AGED 66 YEARS
D/O. LATE NAGUVAPPAN, HOUSE WIFE,
RESIDING AT PATHIPPARA, KOTTEKULAM,
KIZHAKKENCHERY POST, ALATHUR.
3 CHENTHAMARAKSHI
AGED 57 YEARS
D/O. LATE NAGUVAPPAN, HOUSE WIFE,
RESIDING AT AMBITTAN THARISU, ANGODU HOUSE,
ELAVAMPADAM POST, KIZHAKKENCHERY, ALATHUR.
BY ADVS.
P.B.KRISHNAN
P.B.SUBRAMANYAN
SABU GEORGE
B.ANUSREE
MANU VYASAN PETER
THIS REGULAR FIRST APPEAL HAVING COME UP FOR HEARING ON
28.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RFA NO. 127 OF 2021
JUDGMENT
The matter is settled between the parties in
mediation. Hence, the mediation settlement is
accepted.
The appeal is disposed of in accordance with
the mediation agreement and it will form part of
the judgment and decree. Refund the entire
Court Fee at the appellate stage under Section
69A of the Kerala Court Fees and Suits Valuation
Act to the appellant.
Sd/-
P .SOMARAJAN
JUDGE
SPV
tyk
4,
BEFORE THE HON BLE HIGH ERNAKULAM,
RFA. NOA27/2021
MED.NDO, 2049/2022
SUDEVAN nee APPELLANT
RADHAKRISHNAN (DIED)
ANDOTHERS 42 2 wenn RESPONDENTS
PALAKKAD MEDIATION CENTRE
Memorandum of agreement u/s 89 of the cade of civil procedure R/W rule 24
of the civil procedure cade (Alternative Dispute Resolution Rule 2008)
The Appellant and respondents have the agreed to seticled the above case before
the mediator on the following terms,
The schedule property shall be divided into 3 shares as A, B,C scheduled below.
The A schedule property is set apart to the share of the Appellant. (Sudevan).
The B schedule property is set apart to the share of the 2 respondent.
(Smt Rintulakshimnd)
The C schedule property is set apart to the share of 3" respondent.
(Chendamarakshi}, Each of the schedules is given separate road access. The
Appellant and the respondents agreed neither of them shall make any hindrance in
using the said road access and all the parties shall be at Hberty to use the same
without ary interference.
The final Decree may be passed on the basis of above said settlement.
The parties shall bear there respect cost.
The parties have voluntarily put their signature in this agreement,
The parties agree that all the 3 schedules (A,B,C) shall have equal road frontage
regarding the rubber estate which is situated on the northern side of the PWD
road.
On the above terms and conditions this honorable court may be pleased to passed
the Final Decree and dispose of the matter as per law.
K oy Dated this the 16" day of Jame 2022 Cl bee me
ON a ERA Je | Ligtyry t lalkkSh mi - Se
eee 4
Appellant 2™ respondent
A
A
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f : hae'
: . aes
Counsel for Appellant aye
Ad
We parties above name 1. Sudevan 2. Kunjulakshmi 3. Chendhamarakshi
Do here solemnly state that what is contained in para 1 to 9 are true the best of our
knowledge and believe and sign to this on the above date.
de Zcelint Qn, N-humhtlokshan) [email protected]_
Appellant =~ 2™ respondent
Chonty),
3" respondent
th
A SCHEDULE
APPELLANT
SUDEVAN --
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Palakkad
ITEM NO.3
Rubber estate
situated and
Choorkunnu
Kannambra
Amsom
Desom
Alathur
Taluk
Alathur
Kannambra
Kannambra 1
Kannambra
Alathur
0.505 hectors
Paramba
PWD Road
Rubber Estate of Appu
0.505 hectors
Which is part
of 1.314
hectares in
new sy.
Rubber Estate of Santhosh
Kunjulakshmi 2" respondent
Dated this the 16 day of June 2022
No Gack Sos WRumhilakehyrns
Appellant 2"? respondent
CSudevan) Conn viacahmi J
Le Cyne ha ww cherthamatahkVry Re
3° respondent
c Nae fC ehenthamarash)
hw
I. Cw 40
- } NR Venhetanewe pores
Fa Whore
era]
Respesets Coon
KUNJULAKSHMI
B SCHEDULE
2NP RESPONDENT
Distreic
Sub Distric
Amsom
Desam
Village
Panchayath
&
Taluk
Hectors
New Survey
hI
Block
Nature
TP
Description
of
properties
Four Boundaries
East
South
West
North
Palakkad
Alathur
Kannambra
Kannambra 1
Kannambra
Alathur
0.4045 hectores
35°
Nilam
0.4045
Hectors (1
Acres ) of
rubber
estate
siturated
Choorkunn
ur
Kannambra
Amsom
Desom
Alathur
Taluk
Which is
part of
1.314
hectares in
new sy.
Sudevan
PWD
Chenthamara 3" Plaintiff
Rubber Estate of Appu
\yn
Ar $v. on hon
Appellant
C Sudevan)
J-
Dated this the 16" day of June 2022
oS
| lO
an
Corn se |
UN. ?. Ve nhelnorejrnen Dy Deen V\CSIsve 1c )) 219
a UTK akshw1-s
2™ respondent
Crupnv (Ue
Lr )
Chenfhornakaks hey w.
3 respondent
C chema yale)
C SCHEDULE
CHENDHAMARAKSHI -- 38° RESPONDENT
B > Description | Four Boundaries
2 s P of properties
= S G prop
2)/2/ &] of] & g/ 4 )
2/2/3) 2) 2/2) s),/ 4/8 elslzlz
24/5 3/8)/S/ 8) 8) 0/5) 8] sla 21 5|/%! 6
Alal<ge /Xleqgrl|/ zim (aie m|/Aa|e|z
0.4045
Hectors (1
Acres ) of
rubber estate
siturated
Choorkunnur a) B
so oq
_ 8 Kannambra | -x gi <
gly Sle) 8) 5/8 Amsom EZ) els
SS) 8/E1 8) 8) 2/3) 2] B/ B | Pesom [email protected]|e)/2/ 8
MM , mw <= alu 5 po Gy D
S Which is| S| 8
part of 1.314 gla
hectares in G
new sy. o
366/2 5
re
Dated this the 16 day of June 2022
A + Gch Yo
Appellant
CSudeva ? |
La Catia?
b
pe! Low te | dog Poot:
Ce % «Bat Q. Veuketenereayne.
Rent aks!
2™ respondent
C Kkunne loucsShrw J
Chenkhbam avahthy
3" respondent
C chen thamaval cf bay
Bd Sion
ky hove
rors 14
