Kerala High Court
Maliyekkal Roller Flour ... vs Punjab National Bank on 20 July, 2023
IN TEbE E[IGH couEtr oF RERAln AT ERNnKuu!iM
PRESRE
THE HONOURABIB MR. JUSTICE SATHISH NINAN
THURsmy, THE 2OTH IIAr Or ]ul,I 2o23 / 29TH asEanRA, 1945
BEA NO. 103 0F 2015
]mlNST RE ruD®enT mo DECREE IN os 618/2oll oF pRINclpEL
SUB cOuRT, EiALamAD
AppELI,ENTs/DEFmoANTSLi
MALIYEKKAli ROLliER FLOUR MILLS (P) LTD.,
REPRESENTED BY MANAGING DIRECTOR, MOIDEENKUTTY.M,
S/O.AHAMMEDKUTTY HAJI,MENONPARA ROAD, NIDA,
KANTIKKODE, puDussERy AMsoM DEsoM, pALAKKan TALUK.
MolDEENKUTT¥.M, S/o.AIIAm4EDKUTT¥ HAul , MANAGING
DIRECTOR,MAI,IYEKKAL ROLLER FljouR MILLS (P) LTD. ,
MALIYEKKAL HOUSE, SALAMATH NAGAR, NEAR CIVIL
STATION, YAKKARA AMSOM, KALLEKKAD AMSOM, PALAKFcO
TALUK .
BY ADVS.
SRI.T.SETHUMADHAVAN (SR. )
SMT . VANDANA MENON
SRI . K . JAYESH MOHANKUMAR
SRI . PUSHPARAJAN KODOTH
RESpoi®ENr/plnlNTIFF':
PUNJAB NATIONAL BANK,HEAD OFFICE AT 7,BHIKA.JI
GAMA PI.ACE,NEW DELHI,HAVING ITS BRANCH
G.B.ROAD, PAI-AKKAD,REPRESENTED BY IT'S CHIEF
MANAGER, E . SUBRAMANYAN , S /0 . EDUMBAN .
BY ADVS.
SRI.SANTHEEP ANKARATH, SC, PUNJAB NATIONAI. BANK
THIS REGUIAR FIRST APPEAL HAVING COME UP FOR ORDERS ON
20.07.2023, ALONG WITH RFA.104/2015, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
IN THE BIGE[ cotRI oF RERAIA AT ERNAKULm¢
ERESFT
TEE E[oNotmABuE in. dusTICE SATHISH NINaN
TE[t7Rs"r, THE 20" mr oF' out,I 2023 / 29TH ASELroEIA, 1945
BEA NO. 104 0F 2015
zLGnlNST TEb= otD®mtT mo DECREE IN oS 616/2011 oF
pRINclpAI, sue cotJRT, pal,ALEtinD
AppEI.ILANTs foEFEinANT s :
1 MAI.IYEKKAI-ROLLER ELOUR MILLS (P)I.TD,REPRESENTED
BY PRESENT MANAGING DIRECTOR,AHAMMEDKUTTY
HAJI , MENONPARA ROAD, NIDA, KANJIKKODE, PUDUSSERY
AMSOM DESOM, PALAKKAD TALUK.
2 MOIDEENKUTTY.M, S/O.AIIAMMEDKUTTY IIAJI,MANAGING
DIRECTOR,MALIYEKKAI. ROLLER FLOUR MILLS (P) LTD,
MALIYEKKAL HOUSE, SALAMATH NAGAR, NEAR CIVIL
STAT ION, YAKKARA AMSOM, KALLEKKAD DESOM, PALAKKAD
TALUK .
BY ADVS.
SRI.T.SETHUMADHAVAN (SR. )
SRI .VANDANA MEMON
SRI . K . JAYESH MOHANKUMAR
SRI . PUSHPARAJEN KODOTH
R=SpchoEINT/PIAINTIFF:
PUNJAB NATIONAL BANK,HEAD OFFICE AT 7,BHIKAJI
GAMA PLACE,NEW DELHI,HAVING IT BRANCH
G.B.ROAD, PALAKKAD,REPRESENTED BY IT'S CHIEF
MANAGER , E . SUBRAMANYEN , S / 0 . EDUMBAN .
BY ADVS.
SRI.sANTHEEp ANKARATH, Sc, puN]AB NATlor\IAL BANK
THls REculAR FIRST AppEziL HzivlNG coed up FOR ORDERs ON
20.07.2023, AIONC WI" RA.103/2015, THE COURT CAN THE sO.4E
DAY DELIVERED IHE F0140WINC:
Sathish Ninan, J.
==============================
R.F.A Mos.103 of 2015 & 104 of 2015
==========================
Dated this the 20th day of July, 2023
JUDGMENT
The parties have settled the disputes through
mediation. They have entered into a memorandum of
agreement incorporating the terms of settlement.
The Regular First Appeals are disposed of in terms
of the settlement. The memorandum of agreement will form
part of the judgment. Court Fee paid on the memorandum
of appeals shall be refunded to the appellants.
Sd/-
Sathish Ninan, Judge
vdv
Sub :.Mediation ofcaserefened bythe_Hon.bl£High co#Fq\rtof Kerala ~ '
reg.
Ref B::::r:'8°[|STfe`iof#: *o°nj:;aj,:i`,gE%:=.o¥Ke.r'a?au ` 2° /r
-,,,
I am to forward herewith Report of the Mediator in the matter along
• with the ericlosures for information and necessary action` `
Yours Faithfully,
BEFORE THE HONOURABLE HIGH COURT OF KERALA
AT EENAKULAM
R.F.A Nos.103/2015 & 104 2015
Maliyekkal Rouer Flour Mins (P) Ltd : Appellants
&Anr
Vs.
Punjab National Bank : Respondent
REPORT SUBMI'ITED BY TIIE MEDIATQEi
ADV. DEI`INIS VARGHESE
Mediated, matter is settled.
Terms and conditions are attached herewith.
Dated this the llth day of July, 2023.
Adrnghese
Mediator
Emakulam Mediation Centre
BEFORE THE HONOURABLE HIGH COURT OF KERALA
AT EENAKULAM
RF.A Nos.103#015 & 104 2015
Maliyekkal Roner Flour Mills ® Ltd Appellants
&Anr
Punjab National Bank Respondent
®
MEMORANDUM OF AGREEMENT UNDER SECTION 89 0F THE CODE OF
CIVIL PROCEDURE READ WITH RULES 24 & 25 0F THE CIVIL PROCEDURE
(ALTERNATIVE DISPUTE RESOLUTION), RULES, 2008:
`
Appeals arise out of decrees in OS.No.618/2011 and 616/2011 on the files of
PI.1.Sub Court, Palakkad. Both the parties have agreed to settle the appeals on
the following terms and conditions:-
1. The Appellants have agreed to pay y'consolidated amount of
Rs.7,25,000/- (Rupees Seven lakh twenty five thousand only) in fun and
final settlement of both the decrees.
2. Respondent Bank has agreed to settle the matter for the said amount.
3. Appellants will transfer/pay an amount of Rs.2,00,000/- (Rupees Two
lakhs only) ) on 12/07/2023.
4. The balance amount of Rs.5,25,000/- (Rupees Five lakh twenty five
thousand only) will be paid on or before 12/08/2023.
E-
¢ien± 3g;/pcrpuniabNadend
Palakfad
.d\.{`,-€'
vJ?,` .`,. cJ::`;\:rJTI
Y` \\dL-"\9fouG:\u:L6u8;;J3{J `£
.,*1.I-
5. Upon receipt on the said amounts appeals can be closed recording full
satisfaction of the decree claim.
6. If the Appellants default any of the terms mentioned above the Respondent
decree holder win be entitled to execute the decrees of the trial Court as decreed
and Appellants hereby withdraw all their contentions in the appeals.
7. Once the amounts are paid as agreed in full, decree holder/Bank will not
® oppose the Judgment Debtors/Appellants petitions for return of documents
submitted before executing Court as security for the decree amount.
Dated this the llth day of July, 2023.
Appellants a,ill\ rJ T ,,
1. Maliyekkal Roller Flour h
Rep by Managing Director,
2. M.Abdullakutty
Rep by Managing Director, M.Abdullakutty
For Maliyakkal Roller Flour Mills (P)
Eii=
Managing Director
C ouusel for the Appellants
i====,'=
Counsel for the Respondent
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