Kerala High Court
Mohammed Haneefa vs Radhamani Amma on 17 January, 2023
IN TIE HIGH cOuRT OF RERALA AI ERNAKULm4
PRESENT
TIE HCINOURABIiE MR.JUSTICE C.S.I)IAS
TUEsmr, THE 17" mr oF JENunRr 2023 / 27TH pousIA, 1944
0P(C} NO. 2558 0F 2019.
IN E..ENO.88/2019 IN EP 193/2007 0F lcoNSIFT COURT, HOSDRUG
PETITIONER:
MOHAIAGD HZ\NEEFA,
JusED 54 ¥Eus
S/O.HASSAINAR, RESIDING AT RERHABA,
PAITRACHAI,, p.o. PAKRAM, pmm]rEL vll.RAGE,
HOsroRG TELUK, RASARAGOD DlsTRlcT.
BY ADV T.K.VIPINDAS
RESPONI)RES:
BADHzuENI Alrm,
AGED 58 YEus
W/O. BETHUR BAliAKRISHNEN HAIR,
RESIDING AT PUKRAIf\M, PERIYA,
PERIYA VIIIIAGE, HOSDURG TAIUK,
KASARAGOD DISTRICT.
K.AIIARED,
jban 63\ ¥Eas
s/O.MOHAB04EDKUNIII , inRdEN ENzlL,
KunilyA, p.O.pERlyA, pERlyA vlLI.AGE,
HOsDUEte TELUK, RASARAGOD DlsTRICT.
BY ADVS. SRI.K. SHRIHARI RAO
SMT . N . SHOBIA
SRI . M . c . roNI
THls Op (clvlL) HAvlNG corm up FOR ArmsslcIN ON
17.01.2023, THE COURT CIN TEE SAld DAY DElilvERED THE FOLII0WING:
0 , P . ( C ) No . 2558/2©19
-:2: .
Daited this the 17th daiy of ]ainuary;2023
UDG MENT
The leaned counsel appearing for the petitioner
and the learned counsel appearing for the
respondents submit that the subject matter in dispute
between the parties has been settled as per the
memorandum of settlement agreement dated
09.12.2022 signed by the parties and countersigned
by the respective counsel before the Mediation Sub
Centre, Hosdurg.
2. I have penised the memorandum of
settlement agreement and found the same to be in
accordance with law.
In the result, this original petition is allowed, in
terms of the memorandum of settlement agreement
dated 09.12.2022, which shall form a part of the
0 . P . ( C ) No . 2558/2©19
. :3: -
judgment.
Sd/-
C.S.DIAS,JUDGE
DST/17.01.23 |rFnueconyll
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M.F.No: G4}2j 20L22+
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The parties above named begs to submit as follows
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mediation for I.esolving the dispute between the parties. In the course of mediation,
they have resolved their dispute and have agreed to the f.ollowing terms and Conditions.
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2. In view of the aforesaid agreement entered into between the parties, the parties
pray that the sHittlf petition(s)/Tifel®13eilec]ed+ndi5rissed/ disposed of in
terms of the aforesaid agreement.
3. In view of the aforesaid agreement, the plaintiff(s}± pray(s) for
refund of the full Institution Fee.
4. Partieswill appear on before the Hon'ble courtforpassing
Orders / Decrees in terms of the above said agreement.
Datedthisthe f# dayof 32ag3iapgr 2022
(, y!!.--
ifefroho p fuolheT
petitioner/-7plair,tifTf/
A-
Respondent/Defei-idarit-7
tyife `
AdvocateforPet,/E±ifE#ppp!ireoxp
VERIFICATION
We, the parties above named, do hereby solemnly state and declare that what is
contained in the above paragraphs is true and correct to the best of our Knowledge,
c#
information and belief.
petitioner/P±k+#rty
ftrtyce'airfeoir P.ife
Respondent/Eiefefidefit7/
AppeHant74ifaipluinant
-_-asedr
Place: Hosdurg.
Date: i-(2--lL
rliliiii==
0 . P . (C ) No . 2558/2©19
-:4: -
AIPErmlx
PETITIONER EXHIBITS
EXHIBIT P1 TRun copy oF THE I.A.No.841/2olg IN
o.s.No.35/1998 BEroRE rmNslFF couRT,
HOSI}URG .
rmlBIT P2 TRUE COPY OF THE E.A.NO.76/2019 IN
0.S.NO.35/1998 BEFORE MUNSIFF COURT,
HOSDURG.
rmlBIT P3 TRUE COPY OF THE E.A.NO.88/2019 IN EP
193/2007.
rmlBIT P4 TRUE copy oF THE counER EN I.A.88/2oig IN
E.P. 193/2007.
rmlBIT P5 TRUE COPY OF THE ORDER IN E.A.88/2019 IN
E.P.193/2007 DATED 05.09.2019.
RESPONDENT'S EXHIBITS: NII.
