Kerala High Court

Kunhipurayil Khalid vs A.K.Ramachandran(Died) on 23 August, 2023

           IN TEE IIIGH COURT 0F RERAILA AT ERNAKtJILAM

                               PRESENT

          THE HONouRABLE MR. -usTlcE ANII. K.NARENI>Rmi
                                   &


           THE HONouRABI.I MR. ]uSTICN= p.G. ATITHKtnnR
wEDNESDAr,    THE 23ro DAY oF AVGUST 2023 / 1ST BHADRA,                1945

                      R.F.A. NO.   132 0F 2012

   AcalNST THE ruDGMENT AND DECREE DATEI) 29.o7.2oll IN

        0.S.NO.265 0F 2008 0F THE SUB COURT, TIIAIASSERY

APPELIIANT/PIAINIIFF:


            KUNEIIpuRAyll, KHALID, s/O.K.iroosA, RA"IusEN,
            THIRI7vANGal) AMSoM, DEsoM, p.o.TEMpl,E GATE,
            TEIILICHERRY ,   KANNUR.

            BY ADV SRI.I.M.ABDUII IATHREF

RESPONDRTS/DEFENDANTS:


            A.K.RAimcHANDRZEN      (DIED) * ,   s/o.KAI.I.ANI ,
            CHANI)INI , M(7zHApplLENGue , KANNUR-67o6ii.

            slsTER A.K.VANI,    NsuDARSENH , NEAR connATORE
            SAW MILL,    PONNIAM WEST, EENHOIII AMSOM,            CEIUNGAM
            BESOM, TEliLICHERRY-670107.

            BROTHER A.K.SADENADEN, RETI).         CHIEF ENG:       106-5TH
            cRoss 29TH mlN B.I.M. IA¥ouT-2ro STAGE,
            ENGELORE-76, STATE OF KENATAKA.

            slsTER A.K.JAyASHEEILA, 7-a, ExpREss GaRDANs,
            KALOOR,     EBNAKtJILAM,   KOCHI-682 017.

            slsTER A.K. dAILArA, IiENAslnmRw imNrAKKAI., imHE,
            iml]E COMM(7NE , inNdAKKAI, DEsoM, puDucHERR¥
            DISTRICT.670 645.

    6       BROTHER A. K.VINAYARAr,      WASHIRlmDn , THIRUvnNGAD ,
            THAIACHERRY-670101.
 R.F.A.No.132 of 2012



            BROTHER A. K. HANSARAr, ENGINEER,               5o3-TRAVANcoRE
            TowERs, AZAD EronD, N.A.p.ruNCTloN, KALooR,
            I   AKtJIIAM-682 017.        [DIED]**

            K.K. JYOTHI NARAYANAN, W/0.IIATE NARAYANAN,                  SREE
            imHAI.,    KADDIRUR AMsOM,         PONNIAM DEsOM,      PONNIAM
            REST,      TEI-I.ICHERRY-670 641.

            SON A.K.DHANESH,         SREE imHAL,        KADDIRUR AMSoM,
            PONNIAM DESOM,          PONNIAM WEST ,        TEI.IilcHERRY-670
            641.

    10      BROTHER HAREESH.A.K. ,            SREE inHAL, KAI]DIRUR
            AMSOM,      PONNIAM DESOM,         PONNIAM WEST,
            TELLICHERRY-670 641.

    11      BROTHER SURESH,          SREE imHAI,, KADI)IRUR AMsOM,
            PONNIAM DESOM,         PONNIAM REST,         TEI.LICZRERRY-670
            641.

    12      BROTRER inHESH.A.K. ,          SREE imllAI., KADDIRUR
            AMSOM,      PONNIAM DESOM,         POENIAM WEST,
            TElililcHERRY-670 641.

   13**     SEENZI HANSARA., AGEI) 56 YEARS, W/O RATE A.K
            HANSARAr, RMv cl.usTERs, pELasE 2 DEvl NAGAR,
            BENGLORE -560094.

   14**     AMIT @ ANGfillo DOACHIM ALEXANDER, AGED 27,
            S/O.IATE A.K.HANSARAT , R.M.V.CliusTERS ,                   PHASE
            2, DEvl NArAR, BANGALORE-56oog4.
            **IIEGAI. HEIRS OF DECEASED R7 IMPLEADED IN TIIE
            PARTY ARRAY AS ADI)ITIONAII RESPONDENTS 13 AND 14
            VIDE 0REER DATED 4/4/18 IN IA 2115/2017.

    15*     VRINDHA DHusH¥EN, D/o A. K.RIDmcELneEN,
             i -ENAKAMi ,    SREE Rae4 NAGAR,          THIRuv:ANGHAD,

            TEIAussERY .

    16*     SUE.FATH NOUSEIAD @ VIE)HYA, D/O.JRES,AIAVIII
            P . 0 . , KANNUR , RERALA- 6 7 0 0 0 8 .
 R.F.A.No.132 of 2012



    17*     VEENA RrmcHANDRAN D/0.A. K.RmmcHANDEEN,               ``THE
            SANDS'' , AZEIIYUR, RERAIA-673309.

            *IT Is REcoroED TinT THE 1 REspoNDENT Is DIED
            vlDE oRI]ER I]T.1/7/19 IN em4o DID.12/3/19. LEGAI,
            REPRESENTATIVES ARE IMPLEADED AS ADDli.
            RESPONDENTS 15 T0 17 AS PER ORDER DATED
            23.08.2023      IN    I.A.NO.lop      2021.

  18***     PREETHIIATIA SADANANDAN,            458
            AADITHrA, puLI¥ARIml.A , KAI,PETTA,VArENAD-673122.

  19***    AARATHI SAI)ANANDAN,           458
            AADITH¥A, put.I¥ARInLzi, KAI.PETTA, IA¥ENAD-673122.

  20****   ANUSHA RATTARIA, I)/0. SADANANDAN,             131 BLACKSTONE
            I)RIVE ,DANVIIiLE , CAI.IFOENIA, 94506 ,USA, REP.BY HER
            Pod HOLDER PREETHIILATH SAI)AEN.

  21****   SYAM SADANANDAN,             S/O. SADANANDAN,458
            AAI)ITH¥A , put,I¥ARInlA , KAI,PETTA,VA¥ANAD-673122.

  22****    NITHIN sADANaeEN,    s/o.sADENjueEN,458
            AADITH¥A, puLlrARImlA,KAI,PETTA,VA¥AlmD -673122.
            ****I.EGAI. REPRESENTATIVES OF THE 3RE RESPONDENT
            IMPLEADED as PER ORDER I)ATEI> 23.o8.2o2i IN
            I.A.NO.4 0F 2021.

            BY ADVS .
            SRI . K . V . SOHAN
            SREEJA SOHAN K.
            ATUL SOHEN
            GIA¥ATHRI KRIslnaAN

       THls REGulLAR FIRST AppEAI. HAvlNG coed up FOR FINAL
HEARING     ON     23.08.2023,    THE     COURT     0N    THE   SAME   DAY

I)EI.IVEEul) THE FOLI.OWING :
 R.F.A.No.132 of 2012



                                 JUDGMENT

P.G. Aiithkumar, J.

The plaintiff in O.S.No.265 of 2008 of the Sub Court,

Thalassery is the appellant. He filed the suit for a decree of

specific performance. As per the judgment dated 29.07.2011,

the suit was decreed in part directing the defendants to return

the advance sale consideration of Rs.10 lakhs, along with

interest to the plaintiff. Aggrieved by the denial of a decree for

specific performance, this appeal has been preferred under

Order XLIII, Rule 1 of the Code of Civil Procedure, 1908.

2. The appellant and the respondents jointly filed

I.A.No.1 of 2023 incorporating a compromise agreement

entered into between them, under Order XXIII, Rule 3 of the

Code.

3, Heard the learned counsel appearing for the

appellant and the learned counsel appearing for the

respondents.

4. Having gone through the terms of agreement and

heard the learned counsel on either side, we find that the R.F.A.No.132 of 2012

compromise entered into between the parties is lawful.

Therefore, the appeal is disposed of by passing a decree in

terms of the compromise. A copy of the compromise petition

shall form part of this decree. Half of the court fees paid on

this appeal will be refunded to the appellant.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE dkr R.F.A.No.132 of 2012

APPENDIX 0F RFzl 132/2012 PETITIONER ANNEXURES

AREXRJRE A1 TRUE COPY OF THE POWER OF ATTORNEY EXE CUTED BY 1 O TH RE S PONDENT DATED 6 I T / 2:I)2:3

ZuREXURE A2 TRUE COPY 0F THE POWER 0F ATTORNEY EXE CUTEI) BY 10 TH RE S PONDENT DATED 6 / ] / 2!fJ2:3 T9 / 6, / 2:fl2.3 BEFORE THII HONOURABLH HIGH COURT 0F KERALA, ERNA-

                        IA No.       I         of2023

                                         IN
                           RFA No. 132 of 2012

    APPELLANT:
           Kunhipunyil Khalid,
           aged 57 years, S/o.K.Moosa,

Fathimashan, Thiruvanagad Amsom, Desom, P.O.Temple Gate, Tellicheny, Kamur ® Vs. RESPONI)ENTS/¢€jporvocrvr5

1. A.K Ramachandran (DIED)

2. Sister A.K.Vani, "Sudarshan", Near Coimbatore Saw Mill, Ponniam West, Eranholi Amsom, Chungam Desom, Tellicheery-670107

3. Brother A.K.Sadanadan (DIED)

4. Sister A.K.Jayasheela, 7-a, Express Gardens, Kaloor, Emakulam, Cochin-682 017

5. Sister A.K.Jalaja,"Anashwar", Manjakkal, Mahe, Mahe Commune, Manj akkal Desom, Puduchery District-670645

6. Brother A.K.Vinayaraj, "Ashirwad", Thiruvangad,Thalacherry-670101

7. Brother A.K.Hansaraj (DIED)

8. K.K.Jyothi Narayanan (DIED)

9. Son A.K.Dhanesh, Sreee Mahal, Kaddirur Amsom, Pomiam Desom, Ponniam West, Tellicheny

10.BrotherHareeshA.K.,SreeeMahal,KaddirurAmsom, PomiamDesom,PonniamWest,Tellicherry Rep.byhisPOAHolderBrotherMaheeshA.K

11.BrotherSuresh,SreeeMahal,KaddirurAmsom, PonniamDesom,PonniamWest,Tellicherry. Rep.byhisPOAHolderBrotherMaheeshA.K

12.Brother Maheesh A.K., Sreee Mchal, Kaddirur Amsom, Pomiarn Desom, Ponniam West, Tellicherry

LLEaikeir±

13.SeenaHansaraj,W/o.1ateA.K.Hansaraj, R.M.V.Clusters, Phase-2, Devi Nagar, Bangalore-560 094

14.Amit @ Angelo Joachin (DIED)

r!E " lflEHriE mH`" ItEE Mmm=mH

15.VrindhaDhushyan,D/o.A.K.Ramachandran, `Janakam' , Sree Ran Nagar, Thiruv anghad, Thalaseny

16.Sulfath Noushad @ Vidhya, D/o.Jamees, Alavil P.O., Kannur, Kerala-670 008.

17.Veena Ramachandran, D/o.A.K.Ramachandran, "The Sands", Azhiyur, Kerala-673 309. Rep.byherPOAHolderSulfathNoushad@Vidhya,

Lel heirs of 3rd resDondsut

18.PreethilathaSadanandan, 4.5 8 Aadithya, Puliyarmala K€ilpetta, Waynad, Pin. 673122'

19.Aarathi Sadanandan, D/o.Sadanandan 45 8 /..adithya, Puliyarmala Kalpetta, Waynad, Pin. 673122

rdEEi -==---

20.Anushka Kattaria D/o.Sadanandan,131 Blackstone Drive, Danville, Califomia, 94506, USA Rep. by her POA Holder Preethilatha Sadanandan

21.Syam Sadanandan, S/o.Sadanandan 45 8 Aadithya, Puliyarmala Kalpetta, Waynad, Pin. 673122

22.Nithin Sadanandan, S/o. Sadanandan 45 8 Aadithya, Puliyarmala Kalpetta, Waynad, Pin. 673122 ® COMPROMISE /RAZI FILED BY THF, PETITIONER AND RESPONDENTS HEREIN UNDER ORDER 23 RULE 3 0F THE CODE 0F CIVIL PROCEDURE

The above matter is settled between pal.ties. The terms of the settlement are as follows and both parties agreed to pass decree in accordance with the terms herein provided

1. As per the agreed terms in the mediation held out of court by both

parties to the above appeal the matter in dispute is settled fully and taking into account the rate of inflation in money value and court expenses and other factors Appellant and Respondents have agreed to pass decree in the above appeal in accordance with this settlement and Appellant shall be paid by way of compensation for the loss suffered by him an amount of Rs. 95 lakhs and also an amount of Rs.10 lakhs which is the original payment by the appellant towards advance under the sale agreement, which together will come to Rs.1 Crore 5 Lakhs which shall be paid by respondents and the said amount Rs.1 crore 5 lakhs is agreed to be paid as follows

2. The parties here to agrees to pass compromise decree over the suit

property and the decree may be passed allowing charge upon the K.V SOHAN, Ar] MULLOOR Bu ET ROAD KOCHI-682 035, i'}1 (`, 2 j66027 (O) 2408561 (R), MOB . 944 / _o£034 decree schedule property which belongs to the respondents herein for Rs.1,0500000/-(One Crore Five Lakhs) and shall remain in force till discharge of the entire amount of Rs.1 crore 5 lakhs which being the amount payable under the settlement.

3. That the Respondents have the right to transfer the property covered under the settlement which is the suit property in OS No.265/2008 of Sub court Thalassery and that of this appeal in favour of cooperative hospital Thalassery and out of the proceeds realized from such sale the Respondents have agreed to settle the account of Appellant in respect of the aforesaid 1 crore 5 1akhs and such transaction should be completed within 3 months from the date of the decree.

4. In any event the assignment of the decree scheduled property as envisaged under the preceding term does not take place or is delayed, Respondents are obliged still to settle the amounts of Appellant within 3 months from the date of the decree and any further delays in payment shall entitle Appellant for interest upon the settlement amount at the rate of 6°/o per annum.

5. Respondents shall be entitled to receive Rs. 10,00,000/-(Rupees ten lakhs only) along with interest deposited by them in OS 265/2008 before Hon'ble Sub Court, Thalassery. Petitioner no. I shall have no claim over the said amount. Petitioner no. 1 shall after receive the settlement amount, cooperate in all ways necessary with Respondents in having the deposit amount released from the Sub Court, Thalassery. Petitioner no 1 shall not raise any objections whatsoever before the sub court in releasing the said amount.

6. All the parties herein have decided to suffer their respective costs incurred in the proceedings.

`,.,.V-I X.V. SOHA

-,'`Jhl MULLOOR BUILDIN(js, MARKET ROAD •''J KOCHI-68:` I {ci, t>!t n,184 -2366027(a) L.i.i 2408561 (;\,. `,`OLi 9<iL);,'82034 7'

It is respectfully prayed that the Above RFA maybe decreed upon the above compromise and this compromise may form part of the decree.

Respondents

f=eLL:::;syLLREaLLdgr 1. SisterA.K.Vani v arf±T C\

2. Sister A.K.Jayashee|a €£a;qu

:§L:S;:;efK=D:a:aj:::yar#9j2L `0 6. Brother Hareesh A.K.

Rep. by his POA Holder Bi.other Mcheesh A.K

7. Brother Suresh Rep. by his POA Holder Brother Maheesh A.K

8. Brother Mcheesh A.K

9. Seena Hansaraj #±M„z i:ii:;`a:ti::D;;:i:a:€jr#ser

12.VeenaRamachandran Rep. by her POA Holder Sulfath Noushad @ Vidhya

13.:;::~thil+at;;i-:-;a:andan,`##Lf¥ Ihfl_I=

14. Aarathi Sadanandan •^`-€--````:.`l.z-------

15.AnushkaKattaria ?hT Rep. by her POA Holder Preethilatha

16.Syam Sadanandan :,i,`,i::,I,```i:#-:z in i EEZ

17.Nithin Sadanandan

=_- - _ for Respondents

K.\/ {)(i-A `,a I., , ? r.`r)AD ML, I :„J1 ', `-'t,6027(O) i,Aa# i `` ( F` t i:`ltw *Octl, rl8? , (0) , icooi -` fj`1#a-msO| 2.o85L,, , r., I_ ,,,,,, `, `,34 *£Of.g ', ,.;i.. 'a€ao,t We, do here by declare that Facts stated above ai.e true and correct to the best of our knowledge and belief. Veril-led and signed this the day of at

:P:lit;:y][ma[[ed2=2S;:::e:Sr:;:::i];[ashe:a#+# L _ _ _i

3. Sister A.K.Jalaja EEgEZ:

4. Brother A.K.Vinayaraj 7giv?giv-

5. sonA.K.Dhanesh gr c`

6. Brother Hareesh A.K.

Rep. by his POA Holder Brother Maheesh A.K

7. Brother Suresh

E::t.hbe¥#Sahpe%E:kderwipr

::::;hae=¥:a::usheetgr

10.Vi.indhaDhushyaf`€ 1 1 . Si.ilfath Noushad @ Vidhya,

12 .Veena Ramachandran Rep. by her POA Holder Sulfath Noushad @ Vidhya 13 . Preethilatha Sadanandan,

14. Aarathi Sadanandan