Kerala High Court
Sukumaran Kartha vs Thankamani Antharjanam on 13 April, 2023
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DEVAN RAMACHANDRAN
JUDGE
{4 1/2023 IN RSA 713/2015-Dacket Presented on 10-04-2023
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E-LA NO + T4-2023 12291
BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM
iA Nic OF Year 2023
in
RSA No 713 Of Year 2015
SUKUMARAN KARTHA
FEES PAID & STATUS - 20 Success}
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£-VERIFIEG
CIM.
K/S45/2027
oa UTE 4
PSO VERTEYTRTS 33
iANa Of Year 2023
in
RSA No 713 Of Year 2015
SURUMARAN KARTHA : Petitioner
THANKAMAN! ANTHARIANAM esoondent
Page Nos
Contents
RECORE COMPROMISE 3-6
Saye
E-VERIFIED
PSO VERIFIED <3
tee . | 1 TA 1/2023 IN
TN Piitinanscaonca tee
IN THE HON BLE mienT COURT OF KERALA, BRNAKULAM
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Betitionsn'Apnellant Sukumaran Marthe
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Asapamndent/R espondent
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Thankamani Antharjanam
TDAWVIT
We, (1) Sukumshin Kertha, aged 75, Syvo Bhavani
Runjamma, Chathiningathu Pit nbohavangim, Veloor Kara, Puthencras
Village, Kothamangalary
follows:
- at : Sr is . . os »
The 1" deponent ts ad the 2° denonent is the
cage fog £
respondent respectively
inthe Sn x
Re thove second appeal, We know the facts
Bp
against the judgement and decree
2.
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2 LA 1/2023 TN RSA 713/2015-Petition
af O.8, No, bS4/13 of the Mi PBF Perimbaveor and AS. No.
ot Paes a
85/14 af the Sab Court, Peru Uspenant We have
setihad the matter amicably reg 3 lovalved in the salt and
yy
ONE. sizh} .
Y ORS SUGieet to the fot Owing toons
the tye appeals including th
and. conditions beneath to the W atlached to this affiiavit,
what this Hoy 'hin Cny
Therefore, we huunbly nur may be
et to the terms and conditions £ r
a
pleased to decree the appeal
which the accompanying petit y kindly be allowed in the interest
of Justice,
AL what stated. above & and correct t& the beet of ovr
knosviedmes, information and b
Dated this the LQ" se
«to Ady. Cinnd Cherian
and by the 2° denonent who is p, nall y known
at his office at ESR oRvoar os
Ady, soba Fans ag.
Counsel for the 7? deponent.
S Inger , 2028.
hig the po day of Ja08 ¥ a
dy. Cine <
Court alter ihe 2 deponent.
OUYESeE FY ™
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3 . TA T2023 IN BSA 713/2615-Petitien
leas ote
IN THE HON BLE gign COURT OF KRRALA, ERNAKULAM
f Rees
LANG
Sueumiaran Eartha,
S/o Bhavanikunianmima,
Chathiningatha Puthenbhavanam,
Yeioor Kara, Putheneruz Village,
Rounnathunada Taluk.
Yhanksrnani Antharianam,
Wo Sukumaran Kartha,
Chathiningathy Pathen
Bhavanam, Velour Bara,
Purhencres Village,
BRounnatihmade Taluk, now
residing at Valamatiathu Ellam,
. = seek REISS oe > : ° .
appeal subject to the terms ang condhions given underneath ie the
fiterest of justice:
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'Tera pad Conditans :
pk:
fs af Jong
tL. The appellant fad 50 in Sy.No. S24/392 af
"he on srt Wille: aes uihencrys: Wilts ;
Chonmmanady WiNGge iNsge ag per Partition
Peed No. 1646/84 dated 3.01984 out g¢ Which 41 cents were
hk OD e
seitied in favour of the padent 45 per Setdement Deed No
me ad R
HS290 dated 16/0219 ne SRL Pothenorax, Therefore
the respondent bas ab title over the 4] cents and the
appellant has absohite thl the remaining 9 cents.
2. Both parties hereby agra ut af the 41 cents of land lying in
the name. of respondent, : Mis lying at the northern side of the
vanal shall be sold and. He 8B ioe, Bs. 20 takhs (Twenty
abe Fahd a ees ; att
lakhs} shall be pag" 3e) her Adll and final
2G takhe nipecs
shall be paid to the Fesngi out af the sale proseeds end the
said Sresfith shall take @a property at the
fforts to sell the
earliest, 'The respondent deed or other
L execute settlement
ae ts
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Bareenernnnnnnenenserninncte ses
§
aos
SPP FOBRRIE Hie dead in favourof the sald Sreejith at his own
OSt It respest of dhe centtiting 9 cents of land iving at the
sontiern ef ee : cay 3 een . ay ge e
sontiern side af the canal wherein the sesidential building fs
sittiated and he is residing with file family alone with the
appellant. The tite deed af the said 9 cents shall be executed fry
the BsPondent in Fave f Sei. Sreejith only alter the receipt of
and stay where: she like
Out of the sG
the remeining 9 gen
of ihe respondent at the northern side ef the canal shall be gated
by the said Sreajith and Sreejith cat utilise the gale price for
of residential building there:
purchase of fend and constroct
or to purchase land with
namic and the balane
20 lukhy to the regh :
; for the same. The
said Sreefith sha '
death and-he has
the fall authority
The said Sreeith
esidential building shia ; a
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ise. deer
G2 IN this second appeal, the
.5.No, PQA
fled for his 8 cx ents af
eed Ne. b94ove4 far deel:
A8C¥ Pend]
§, After passiag the comp
appoliant shall not press
land based on the Parti
Hide and fixation of
Munsiff Court, Perum
6. Time of one year is
aration of
RE before the Hon'hle
fears
mothe date of Passing of the
campromise decree 1D FMance of the above terms for
Or {iD pay Rs. 20 lakhs te the
ithe deed in fivour of Sreejith, or
selling the akave pro
reapomdent ari to cae
otherwise falling which t }oents as per the Scitlemsent Deed
Mo. 682/90 hall be the ofthe reapondent and the 4 sents
w- @8 per Partition Deed iV84 shall be the property of the
appellant,
~
ifthe property of 9 cent 5 'appellant is not sold during his Hite
time the said proper ved upon the ssid Sree}ith as
his sole legal heir a
The conte So petcniand the terms and
sonditicns have been 7
and explained in Malayalam ¢ hy top d the same by their
Petitioner 'Appellant
nt Respondent
Sukumaran _
y on ads: .
Reape thacjAnam
y sankamant AY
Ady, 2 s
Counsel fir Appel lant. respondent.
ot *
AgN. aj for Be
Pausse
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