Kerala High Court

Sheik Ahammed vs C.P.Ummer on 31 May, 2024

IN THE BEGH COURT OF EERALA AT ERNARYVLAN
PRESENT

THE HONOURABLE MES. CUSTICE €.8. SUDHA
PRIDAY, THE 31°° pAY OF MAY 2044 /( LOPH JYAISHTA, L546
RSA NO. 468 OF S018
AGAINST THRE JUDGMENT AND DECREE DATED 24.02.2015 IN AS

OUT OF THE JUDGMENT AND DECREE DATED 20.06.2012 IN os
NO.123 OF 2009 OF SUBORDINATE JUDGE'S COURT, OTTRERALAN.
APPELLANTS /APPELLANTS 2, 3 AND A/PLAINTIFES 2, 3 AND 6:

4 NUHANNED HACT,
AGED 69 YRARS,
S/O. RUNWATHU VEETPIL KUNEALAVI, ABTYOOR AMSOM AND
DRSOM, MANNARERAS TALUK. (DIED, LEGAL HEIRS
IMPLEADED)

2 SHAIKH ANAMMED,
AGER §6 YEARS,
R/O. RUNWATHO VEEPTIL KUNHALAVI, ARTYQOR AMSOM AND
DESOM, MANNARKKAD TALUE.

3 NABEESA, AGED 668 YSARS,
D/O. RUNNATHU VEETTIL KUNHALAVI, ARTYOQOR AMSOM ANT
RESON, MANNARERAD TALUR. (O78D, LEGAL BEIRS
TMP LEARORD)

eg SUPEL .SULAIRHA F.,
AGED GE YEARS,
W/O LATE MURAMMED HAST , RUNNATH
SOUSE ,NAYADTIPPARA ARTYOOR (5Q), MANNARKRAD
COLLEGE {VIA}, PALARRAD DISTRICT, PEN-67E583 .

*5 SUPPL ANWAR HUSSAIN &. ,
AGED 48 YEARS,
S/O. LATE MUNAMMED BRAJI, RUNNATH
HOUSE , NAYSDIPPARA ARTYOOR (PO}, MANNARKEKAD
COLLEGE (VIA? ,PALABRAD DISTRICT, PIN-S7S88S .

6 SUPPL .MOBAMED RASRAP R.,
AGED 48 YRARS.
8/O.LATE MURAMMED HAJI , KOUNNATH
ROUSE ,.NAYADRTPPARA .ARITYQOR (FO} , MANNARERAD COLLEGE
{VIA} , FALARRAD DISTRICT, PIN-STShs3.

* SUPPL. ABDUL NASAR R.,
AGED 45 YEARS,
S/O. LATE MUSAMMED BAST, RUMNATH
HOUSE, NAYADIPPARA,ARTYOOR (PO) .MANNARKKAD COLLEGE
(VIA) ,PALANKAD DISTRICT, PIN-S7g5e3.



RUS. A Nas. 868 af SS and LEGS of G24

#8

#9

e270

arene

#13

#14

*16

x

SUPPL .TAHPAR EB.

AGED <3 FEARS,

S/O. LATE MURAMNED HATI., RUNNATH

ROUSE, NAYADIPPARBA,ARTYOQOR (FO} .MANNARKEAD COLLEGE
iVIA) , PALAKKAD DISTRICT, PIN-8 78585.

SUPPL. SQUDATH RK. ,
AGED 49 YEARS,

W/O. IBRAHIM CHERTERAPADAM, CHERTREAPADAM

HOUSE , CRERTKRABADAN, PULLASSERY (FOS) , MANNARERAD
{VIA} ,PALANKAD DISTRICT, PIN~S7TASSS |

SUPPL. TAMSRERLA RB. ,

AGED 41 YEARS.

W/O ABDUL ASERS KROTTAYIL, ROTPTAYIL HOUSE, THRITHALA
{POST} ,ROOTTANAD (VIA) . PIN-s7ToS34.

SUPPL .BHABANA R.,

ASED 38,W/O NAVAS BARU C. , CHEERAMRUNNINMEL
HOUSE ,PULIYANAM RUNNU (FO) , CHALAVARA

{VIA} , PALARRAD , PIN-G7 R805 .

* (LEGAL HEIRS OF DRCOEASSD LST APPELLANT ARE
IMPLEADED AS SUPPL. APPELLANTS 4 TQ 11 AS PER
ORDER DATED 09.01 2019 IN ITA.NO. 2/2029 ITN RSA
888 /3015} |

ADDE.ATS.BUSHARA C.M., AGED 52 YEARS,
D/O LATE NASERSA, PARAKALATSIL HOUSE, ANAMANGAD
P.O., BERINTHALMANNA, MALAPPURAN ~S79340.

ANDL.ALS. RASERENA C.M., AGED 48 ¥RARS,
D/O LATE NARERSSA, THANIYAN HOUSE, P.O.
CHEMMALASRERY, PULAMANTHOLE, MALAPPURAM-S8 78333 .

ADDL .AL4.ABDIINL RAPERQ, AGED £9 YEARS,

S/O LATE NABEESA, CHERENGALTSODI ROUSE, P.O.
RORSRRAD, VIA MANNARRRAD COLLEGE ,

BALARRAD -S 78883.

ADDL. ALS. JABIR, AGED ¢€5 YEARS,
S/O LATE NABEESA, CHERENGALTHODI HOUSE, BG.
BRODRERAR, VIA MANNRARERAD COLLEGE, PALARBAN~S7TSSSS .

ADDL .ALS.SHANEER,

AGED 44 YEARS,

S/O LATE NABEESA, CHERENGALTHOOT HOUSE, B.0.
RODARKAD, VIA MANNARRKAD COLLEGE, PALANKAD~678583 ,

ADDE AL? SRABBER, AGED 39 YEARS,



RSA Nn did of PGES and 1196 of 2879

S/O LATE NABERSA,CREBENGALTHODIT HOUSER, BLO.
RODARKAD, VIA MANNARERAD COLLEGE, PALARRA<GTS583.

* {LEGAL HEIRS OF DROEASED 3ED APPELLANT ARE
INPLEARSD AS ADDITIONAL APPELLANTS 1s Ta 17 AS
PER ORDER DATED 91.05.2024 IN E.A.NO. 1/2024 IN
RSA NO. 4868/2015 .}

ADDL .ALS  SHAPERG, AGED 41 YSARS, §/C LATE
NABEESA, CHSRENGALTHODT NOUSE, F.O. RODARKAD, VIA
MANNRARRRAD COLLEGE, PALARRAD, PIN-GV8S83.
REPRESENTED BY HITS BOWER OF ATTORNEY HOLDER ABDUL
RAFEEQ, AGED 49 YEARS, S/O. LATE NABEESA.,
CHERENGALTHORE ROUSE, P.O. KRORARRAD, VIA
MANNARKERAD COLLEGES, PALAKRRAD<S78895 .

ADOL.ALY.MUSAMMED, AGED 78 YEARS,

H/O LATS NABERSS, CRERENGALTHODT HOUSER, Bo.
SODSEERAD, VIA MANNARERAD COLLEGE, BALARKAD,
PIN-S785Hs.

* {LEGAL NEITRS OF DECEASED 3RR APPELISNT ARE
IMPLEADED AS ADDITIONAL APPELLANTS 18 TO 19 AS
BER ORDER DATED 31.05.2024 IN T.A.NO.3/2024 IN
RSA NO. 468 /2018 .}

BY ApYS .
KUM. SATHYANATEA MENON
RAVERS §&. THANE

RESPONDENTS (RESPONDENTS & 4TH APPELLANT /DESENDANTS &

SLAINTIPEFS € & §:

i

MUHAMMED ,
AGED 71 YEARS,

S/O. LATE RUNNATED VERTTIL RUNCEEN ¢@
THENANKUTTY | RUILIERILIVAD AMSOW AND DRSON,
ROTPTARPURAM P.O, PIN-S79 31S. (OTED, LEGAL HEIRS
IMPLBADED}

SHERIF, AGED 36 YEARS, S/O. MUHAMMED,
RULIRRIDIFAD AMSOM AND DESON, ROTTAPPURAM P.O...
SIN-G6TS S81,

PATSRUNMMABEE ,
AGED §3 YRARS,



BSA Nas 468 af SES aad P1GY af 2079

#8

®§

TRIS
ADNIS SION

D/O LATE RUNNATAU VEETTIL RUNHALAVI ARTYOOR ANsON
AND DSSOM, MANNAREERAD TALUE,PIN-S78 S83 (Now
RESIDING AY PORDVATH HOUSE ,ARZTYOOR PO, VIA.
MANNARRRAD COLLEGES, FIN. 6TES83}

SAINABA,
AGED 43 YEARS,

OO. LATE ERUNWATRU VERPTIL KRUNHALAVE, ARTYOOR
AMSOM AND DESOM, MANNARKKAD TALUK, (QC RESTOING
AT NALARATHODAVIL, KOTTAPADAM BLO. ,
VIA.MANNARERAD COLLEGE, PIN. S74 583.

ANDL.BS. BFATRIMAABI, AGED 60 YEARS,
W/O MURAMMED, RUNNATH HOUSE, ROTTAPURAM F.O.,
HULIRRILIYVAD SCHOLL, FPALARRAD, PIN-€7SS23.

ADOL. BS .SHARAPFUNNISA, AGED 48 YEARS,
OYO MUHAMMED, KRUNMATH HOUSE, BOTTAPURAM B.O.,
RULIRRTLIYAD SCHOGL, PALARKAR, BPIN-@YSAIA.

ADDL. RY. SRABERRA, AGED 38 YEARS,
D/O MUBANMED, KUNKATH HOUSE, KOTTAPURAM P.O.,
RULIBREILIYVSD SCHOOL, PALARKAD, BPIN~-6 79523.

RF TLEGAL RETRS OF DECREASES IST RESPONDENT ARE
IMPLEADED AS ADDITIONAL RESPONDENTS § TO 7 AS PER
ORDER DATED 31.05.2024 IN T.A.NO. 4/2024 IN RSA
RO. 4668/2025.)

BY ADVS _
R.MANIKANTAN -- RI AND R2
C. VINOD RUMAR

REGULAR SECOND APPEAL HAVING COME UP FOR
ON 32.08.2024, ALONG WITH RSA.1199/2019, TSE

COURT ON TRE SANE DAY DELIVERED THRE YOLLOWING:



2S. A Nes. 68 of SMS and TG af ieee

IN THE HIGH COURT OF KERALA AT BRNARULAN
PRESENT
THE HONOURABLE MRS. JUSTICE C.S. SUDEA
FRIDAY, Tee 31° DAY oF MAY 2024 / 1OYH UVAISHTA, 1948
BSA NO. 1109 oF anise

AGAINST TSE JUDGMENT AND DECREE DATED 28.09.3019 IN AS
NO.12 OF 2023 OF ADDITIONAL DISTRICT COURT, CGETAPALAM
ARISING OUT OF THE OYDOGMENT AND DECRES DATED 27.12.2022 IN
OS NO. 74 OF 2007 OF MUNSISP MAGISTSATE COURT, MANNARREAD .
APPELLANT /RESPONDENT / PLAINGIE®:

SHEIK AHAMMED,

ASED Yi YEARS,

S/O. KRUNBALAV?, RUNNATH HOUSE, ARIYOOR AMSOM AND
DESOM, MANNARRRAD TALUR, BALARBAD DISTRIC?.

BY ADVS .

K.M. SATHYANATHA MENON
SMT RAVERY & THAMET

RESPONDENTS /APPRLLANTS /ORPENDANTS :

i C.P.UNMER,
AGED 47 YEARS,
S/O. KUNHUMUHAMMED, CHANGALAMPIRT HOUSE, RESIDING
AT KATTURULAM, ALANALLUR AMSOM DESOM, MANNAREEAD
TREK, BALARRAO-€A78 &C1.

2 MURAMMED ,
AGED 77 YEARS,
S/O. NUNNHERS § THENANRUTTY, RUNMATH HOUSE,
RULIERILIYAG DESOGM, OTTAPALAM TALUR, PALARRAD~678
S88. ¢OEED, LEGAL REIRS IMPLEADED)

3 SHERERS
AGED 42 YEARS,
S/O. MUHAMMED, KUNWATH HOUSE, KULIRRILIVAD DESoM,



HS. 4. Nosdes af MHS and O00 of BS

OYTAPADLAM TALUR, PALARBAD<-G7TS SBS.

bar ADDL Rd. FATHIMAART, AGED 60 YEARS,

W/O MURAMMED .RUMNATH HOUSE, KROTTAPURAM P.O. é
RULTRRIEIYAD SCHOOL, BALARERAD-&79S533,

eS ADDL. BS. SHARAPPUNNISA, D/O MUBAMMED, AGED <5
YEARS, KUNNATE HOUSE, KOTTAPURAM P.O. ,
RULDRRILIYAD SCHOOL, BALARRAD-G 79543.

#§ ADDL. RG. SHABRERA, B/O NURAMMED, AGSD 38 YERS,
RUNMATS HOUSE, ROPTAPURAN P.O., EULIERERILIVAD
SCHOOL, PALARKAD~s 738513.

* {LEGAL SEES OF DECEASED RESPONDENT NO.2 ARS
IMPLEADED AS ADDE.B4 Ta RG AS PER ORDER DATED
3, 78/24 IN TALL 24)

BY aDVS. .
SRI.BINOY VASUDEVAN FOR Ri TO RS
SRI.R.MANIKANTAN

THIS REGULAR SECOND APPEAL HAVING COME UP FOR
AROMISSTON ON 37.08.2024, ALONG WITH RSA. 4468/2015, THE COURT
OW PRE SAME DAY DELIVERED THE POLLING :



SA Nas, d88 of TOS aad (OS af 2018

ond

COS SUBHA,E

es

RSA Nos das of 21S and P1O9 af ANS

Thated this the 31° day of May 2034

JUDGMENT

The matter has been settled between the parties. Therefore, the

appeals are disposed of im terms of the compromise and plan, which shall

form part of the judgement and decree.

Interlncutory applications, ifany pending, shall stand closed.

ite COS SUDA JUDGE.

BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM i... Ne. ef 2024

B.S. A. No, 468 of 2015

APPLICANTS (APPELLANTS 3 76 18

i. Muharnmed Nal (Died), Ste. Nuniathy Veetl Aund alavi, Runnmath Hou use, Ariyoor P.O7/, Neyidipgara, Mannarkkad, Palakkad 675582. a ;

2. Shaikh Ahammed, S/o Kunnathu Veet! Kurhalayi Afiyoor Amsorm and

desom, Mannarkkad, Palakkad SYSAS83.

3. Nabeesa (Ded), D/o. Sunnathu Veet Kunhalavi, cunnat hy Mouse, Arhroar P.O,, Nayidinpara, Mannarkad, Palakkad OYE5S83.

4. Sulaikha B, aged 73 years, § Wo late Muhanimed Nal, Kunnath House, Anyoor Mannarkkad, Palakkad S78583

ali, Flat No.2i,

§. Anwar Hussain Kuna th, aged S3 ye Binek

Arnwar Hussals 8 Abdul Nag Y Soudeth C.F. a . So cee . ae any are wee 9 Shabana Ks LO Bushara CM .=t---

: w 2 4 See ~ & wit dy ii Haseena £ oO M ORES 12 Abdul Rafeeq -_ Be |-- Ibs,

Shameer ty

"46, shaleed i hrough Power of

AN COPPey holder

Sod

wot = oy PN

OE oy Z Pathummabee << reers? 7 awe,

4 fathimaabi &

1 Serif

Bet weds ore S Sainabe

ie:

& Sherif 8 Shareffunrisa Ge tines

? Shabeera { eed :

* & Muharnmed Aasraf &, aged Si years, S/o late Muhammed Hall, Kunnath House, Ariyaor P.O,, Nayikhopara, Mannarkkad, Palgk "kad GF R583

?, Abul Nezar Kk, aged 50 years, Sfo late Muharmmned Hau, Sunnath House, Ariyoor P.O., Nayidiopara, Mannarkkad, Palskkad 678583

8. Jahfar Kk, aged 48 years, S/o Ipte Muhammed Nall, Kunnath House, Andyoor BUO., Nayidinoara, Mannarkkad, Palakkad GSFS583

9, Soudath C.P,, aged 54 years, [D/o iste Mohammed Hall, Wyo lorahim, Cherikkapadam, Pulllsseri, Karakurt issi, Palakkad District 678562

16. Jamshescla K, aged 46 years, [D/o late Muharnmed Nal], Wo Abdul Areez K., Kottayd Veedu, Choiskundu . Thrithe aia P.O, Palakkad 679534

ii, Shabana K, aged 43 years, [OYfo late Muhammed Nal], Wia Navas Babu € K, Cheeramkunni Tata Hause, Pujiyanambkunnu, Chaliavars, Palakkad 679505,

i. Shaikh Ahammed «fee 2. Sulaikha P _ ae ee ae et NS fo

> N an . Aye FRO

3 Anwar Huss 4 Muhammed Hasraf K ae

& Abcal Nagar kK

Soudath CR, ge &

zy ud

- Roos cm ye tk ~ 9 Shabana & G 10 Bushara CM, b wet z Say go, K SMe RRA. LY oe Ca {i Haseena CM O* --_ t2 Abdu Rafeen

aw "> ae w fy -~ eh iSidabir es io ies, Fe {4 Shame A

&. % atin rae gh obel Rafere a

15 Shabeer -

i? Muhammed Ca N a €

18. Shafesq through Power of Attorney s hodder Abdul Rafesg _ ee in pene = een : \

Caunsel for 2 Fathummabee 2.

4 Fathimaabi +

5 & Sharaffunnisa Je caste ere nnn,

af -

Shathes eat wee LN

¢ maha

abi {

oh.

ay : ie rr, x

oe cS i cond 4 A A nn vo

3 oh. a 'te fhe sapere oy ~ : ve eter * 4

ay aon 4 vee it * i & % a i a 2 age i 2 neve? | os

13 t wien hee be pal oe woe SS - a ve a ~ te % oo ts ry fa ae oe on é i i oan ea ie gn ke - pied Gh ae Daf eg "| e th. ee ae a Fe G

" f te Ay ae 3 ¢ ;

fm is os op

cst oo eon i; don is ee Lf we hs 4, fn ty ke ow $f Lad we q3 OF a A Be po, OO £5, i 6 i ve Ps ie Ts a nh) i a Ga ten Ut lon re LE GS 15 ay ub AER ge "TOE a go a3 * OF we Cane: when eo ea be " a y + fF SOS saa a Oe aC ; od Oe iy J ie ts ag 5 tit woe Eh aa ay : . fe a Be Gi 7 ag i were IG oe aA Se es al A at, peor oe fn ee we Hg ss Oe aS me ay = & key bd i " me megs. OES as 3 Eas Ci x an os a Le : . 3 oS 4 ay Ee ay beeges ~ 4 : ea oh a &. fe er as Dente ote Me te OEE x wan gs . i ry f q og we "mm meee

bs oh. ie pier! Pz ". Kea fp

eg mS sy gp the fe Bn AD fh i. te Ce ef oS ars ae ae oe gf ae Oo eR a a LD age food , and hu WS i a wo

a See als tr it hi ot ay Wt bg est & ge So Fe ef 8» e2 ws + o om O ke £2 $ Oo werk Teen. Wy. Sen een " "

ae we _o i a se oe me ae we, bd pf nn ae , de me £8 ae a s

.- G3 at ae: Wa ag ry tO uy tS ee, re a yon ro ae g a es ie ig Sgeathren mete Z iL tee. 5, pie. og ity he ye tn . ;

"x @ & cn, E a eae ny WAL zs

a rr GS to fe a a © es e ' "ook i f Le ty Oo e% ry ay fe oP, Lon oon Qn 4 1 AB ; ty : is

np," ee oy 2 ae TS oh oy we HE cf seater RE gm ee BE °£ SS te a a "ie & :

7 x" ay ew copy, Whee i fee a rate "4, L , . ; ; as ertmsapert e ~ a3 = a re ane Ck oy "eb Ay, Bek ;

up & ge ors Pye Gi oe 3 og gy Pom CTY es

oe we a aes oy wh oF Be gen canis. oF Sy ans

mm 7 3d % nt as] Bw aa "ff ork eonneeh hile ON yen, fe my a % ae re ~ an a nr ied a re mk ee re Se a ne ae e) a bd Hy iy oe f si 5 Paget eter " ae, a rani, wy cases, ig ' e 'ha mn my ge wy e wees te co ie whe Ay fo og @ bin a

eh wy we Ro my wn FE i Sa om ne

a %h,, ag ES i 4 - & y PE 2

a = : a SO ea feos wt ee iG oS x

exif Shabheers

> Sal

rn ces a Sc i a a |

19. Muharnmed, aged °& years, H/o late Nabeesa, Cherengaithadi | Kotiakkad, via Mannarkkad Callege, Palakkad- 678583.

oB a Bs @

1. Muhammed (Died), S/o. Kunnathu Veet snes 7 @ Thenankurty, Kulikkilvad amsom and desam, Xotisomuram P.D., Fin @Yo518

&. Sherif, Sfoa Muhammed, aged 50 years, KullkkiNyad srmsam ar ottapouram F.O., Pin O¥OSi8,.

)

do desarn,

3. Bathummebes, Dyo fate Kunnathu Veetti Kunhalavi, aged Si years, Anyoor amsam and desom amsam and desom, Mannarkkad Taluk [Now residing at

Pothuvath House, Ariyoor P.O., Via Mannarkkad College Pin G78 5823.

4 Singha, [yo Suanathu Veett! Kunbalaw), aged 41 years Ariyoor amsoamn and desam armisany and desom, Mannarkkad Talk ENk ON rasiting at Naligkathoadavi, Kocidapadam PO., Vig Mantiarkkad Cotiege Pin 678 5 83.

ust

. Fathi maabi, W/o Muhammed, aged 60 years, Kunnath he . . aa, P 8 alakks Chm 79 2873

Mub

Pathuirimabee

3 4 Fathimaabi S S Sherif & Shearaffunnisa oy . w thet x. RES ria 3 sS os ? Shabesra _. oe CA Caunsel for the respariiants 2 to 7 cen

6. Sharaffunnisa, Of/o Muharnrmed, aged 45 years, Kurimath house, Koffapuram F.O., Kulikkllyad schodl, Palakkad~ -S79513

7. Shabeera, Dla Mu nammed, 3 aged 38 years, Kunmath house, Kottaouram P.O, Kullkkillyad schoo _ Palakkad-679513

RESPONDENTS UNDER ORDER XML RULE 3 AND SECTION isk OF THE

SAR SRT

GODE OF CIYEL PROCEDURE

i. The above Regular Second Appeal is fied against the decree and fudgment

ed 24.02.2015 in AS No, 174 of 2022 on the file of the Court of the District Judge

of Palakkad challenging the decree and Judqmant dated 20.06.2012 in O.S. Na.is3

of 2008 an the fle of the Court of the Subordinate Judas, Othapalgm.

. Low ee ;

i. Shaikh Aharmmed <i" Ay 2. Sulaikha P< i

§& Mudammed Hasraf Kk

ne 'eee

= § Jahfar « Ger oo "F ae

? Soudath CP. Se 8 Jamsheela KS ie

3 Arwar Nussain Kunnaty Se

& AQdul Nasar kK

ast vee § Shabana k GS 10 Sushara C.M we. Li Hassens CM coe OR. ie Abdul Rafeaq

Bbavl Lafeed, .

1S. Shafeeq through Attarrigy Halder Abdul Rafeed

Counsel for fo LB ea Alo ge y Sheri': > 7 3 Sainaba 4 Fathimaahi S = Sher ® Sharaffunniss es *% Shabeers

Caursel fo

tad

respondent as plaingifs preferred 0.8. No. (23 of

"2, Appellants along with °

-2009 on the fles of Court of Subordinate Judge, Otfanalarn with & prayer for fixation of boundaries of Plaint A and B schedule property end also for permanent prohibitery imunction against the respondents, After hearing both the parties, the learned Subordinate Judge, Gttanpalam Dy judgment dated 20.06.2012 dismissed the sult,

. Challenging the decree and Judgment in O.S. No. 123 of 2009 before the Court of Subordinate Judge, Othanpalam dated 20.06.2012, the appellants herein preferred an appeal before ONefrict Court, Palakkad as AS. No. D?4 of 20178. The first

anpeliate Court after hearing, dismissed the appeal confirming the Judament of the

triaf court,

i, Shaikh Aharmmed "H 4 2, Sulgikha B . f

Pal "

3 : eae Saks wo oy} 5 * os

3 Anwar Nussain Kunnatt we "ye 4 Muhammed |

Abdul Nazar K

st

"nd

ow x wot Soudath ¢.8.

i8 Shabeer ..

oe S a 17, Mubamy medeees

* hoo on % : aeerees ~ cep i Sher' he 2 Fathummabes CS

& Sherif

"nd

Shabeera oo,

x :

ae ~auise! for the respondents 2 to

4, Challenging the judgment and decree passed by the courts below the

appellant preferred Regular Second Appeal before this Hon'ble Court which Is sti

pending consideration. During the pendency of apneal, the 1° and appellant

and 1" respondent died, The fegal heirs of the 1° appellants are appellants 4 te ii

and the legal heirs of the 3° appellant are shown as appellants 13 to 19. Similarly

5 -

an the death of the 1" respondent his legal heirs are shown as respondents 2, 5, 6 and 7,

Loe

i. Shaikh Ahammed " . Sulaikha Poe.

Pond

ac Re ae ; . - ARS .

Anwar Hussain Kunming ay 4 Muhammed Nasraf &

s a ' ishfer & a

S Abdul Nagar k RES . an ? Soudath CoP. Qe & Jamsheela SM

Shabana K 10 Bushara ¢.M,

16. Shafeed through Fs

holder Abdul Rateed

Counsel for anogellants 2,

2 Pathurmmabes 4 Fathimaahi

iss) ua ne uy "3 a @ "hs

sae WG Tb *

a Counse! far the resgandents 2 to 7

S. Considering the jong pendency of the case, the parties had mediation talks through medistor and matter is settled amicably between the parties. Accordingly,

the praperty was identified and measured by Sri. Summad, A, whe is qualfied

surveyor and the samme was agreed by all the parties, Accordingly, he drew a survey man after measuring the properties of apmellants and respondents In their presence and with cansent. On verification and aon inspection of the docursents i was found that the oroperties of both the parties are in survey No. L9Q/S8 and 190/46 In Kottopariam 2 vilage of Mannarkkad Talus. The property in survey No, L@a/58 js having an extent of 47,80 cents is shown in rec shaded portion. The property in 190/4 Is having an extent of 30.00 cents is shown in green shaded partion. In between both the promerties and to avoid further disputes between the parties, it

ig agreed by ali the parties fo rake a 12 feet wide road in between the red

shaded partion and green shaded partion Le. in between survey Nos. 190/58 é \ / . < -- ' " oe a ~ ' 1, Shaikh Ahammed <2" _ ay 2. Sulaikha PE Le Oy os oy " " " Le ~ wt EAS - "3 ee Seen 3 Anwar Nussain Kurmath Ae vy 4 Muhammed Nasraf K (OTe

a Rant oy we ad oe '% ran = + apd

5 Abdul Nazar K poo

hare * Soudath CLP. oe & Jamsheels -- ise kot Saget e "a es @ Shabana K Qs 10 Bushara C.-M. . : oe ms, oo sey &§ ~~ to L3 Jabir pit 14 Shameer 'yy

is Shabeer * weer os . Mae 18. Shafeed through Power c

AtTorna ¥ 3 Be oider Abelul

eae BF ? F. Muhammed 23 AC Lye. - older Abdul Rafeen t. = Saar Sey Base se " _. - os 2 Pathurnmabee << 4 Fathirnaab! 2

& Sha araffunnisa Jee.

'ounsel for the respondents 2 to ?

a 4 2 Rafe a bs

x x wis

47.50 cents} and 190/f4 (30 cents)

raad can be used by both the parhe

the property an the western side

s inciuding Smit. Pathurimabl, who is awner a

ig gisa agreed by both the parties thal this

where the said 12 feet rosd ends, The said road

will mot be claimed or obstructed by any of the parties at any point of time and

both the parties have absolut

Sight aver the said road. AH the measurement

including the with and length of the road which is lying between the properties in

Survey Na. i90/58 and 1aa/4

the raad is nat included in the re

i, Shaikh Aharmrned fe --

3 Anwar Hussain Konnaty* S Abdul Nazar & <<

Y Soudath CP. Qe

ae oR e

seen|a CM cose

shaded or green shaded portion,

dy shew in the survey olan. The extent of

S. Suleaix

& Muhannned paste al

6 Jahfar kK 6%

2 Pathumimeabes < 4 Fathimaabi cs

eh ee a On yet Ye ¥ Conurigel for the respondents 2 ts

8. The red shaded portion lying In survey No. 190/558 having an extent of

47.50 cents is exclusively stand in the name of to the 2" aopellant ie. Shaikh

ee aa oy a "4 th oh.

& wey A

$3 ot Be wi > vB es me:

er wat $B a G % t$5 a es

mat they will not question the tie,

Passes

ae

jon, ownership and right over the property allotted ta °° appellant with

¥

respect to the red shacied portion in the appended plan having an extent of 47.50

cents. Similarly, the green shaded partion lying In survey No. 190/4 having an

oe

extent of 30 cents is exclusively allotted te 2°° respondent i.e. Sri, Sherif. AN the garties hereby agrees that they will mat question the title, nossession, cawnership and right of the 2 respondent with respect to the green shaded portien in the

appended plan Aaving an extent of 30 cents.

pe 4& Muhamed Nasraf 5 Abdul Nazar K Dy & Jahfar K Aw a % Soudath CLP.

& Shabans K

a Jamsheela ra

us + Shabeer rae . Shafeeq through Power of Attorney on he oes helder Abdhai Rafesg '

7. My shammed Bb e

Maunsell for appellants 2,4 tk

4S Sheet 3 Pathumer yabee | * S Sainsbes & Fethiumasebi S See

~ ~ se ~ " if a 2 Sherif § Sharaffunnisa

mah

Shabeera vy \

7. The survey olan orepared by Sri. Sumod. A, @ qualified surveyor in the oresence and consent of all the parties and signed by all of them, showing extent af praperty in survey No. 190/58 and 190/48 and the 12 feet wide way in bebween the properties of both the parties snd all the panties have affixed their signature on the olan aomended with this carmpramise application which may be made part of the Judament and decree of this Hon'bie Court.

8. Both parties agres and undertake thel there wil mot be any further dispute over the properties In Survey No. 190/58 and 1960/4 and the 1s feet way which are clearly shown In fhe plan angended here with and the sare may be treated 3 mart of this compromise apalication and form part of the judgment and decree of this Hon'ble Court. Sath parties agreed that they have not entered to the above compromise under any threat or coercion, The above campramise is arrived out of

free wil and consent.

a at x ee eee oy che iL. Shaikh Ahammed oe . Sulaikha P<

fn}

~~ Muharmime A Hasrat &

af 3 Arwar Nussain Runnal Cats

5 Abdul Nazar K Sh 6 Jahfark Ae 8 Jamsheela K ( Coe

* Soudath CP, & 8 Shabana K Gee' 10 Bushara CMe Li Haseena C.M CHOBE 12 Abdul Rafeen

18 Shabeeroersces oe. a. Sat reeq through Power of Attorney wo Gas oo helder Abstul R € : .

Te ~ Les - . : z + " "

i¥. Muhammed AES

3} Sherif 3 Sainabs

3 Pathuryrabes 4 Fathimashi $

Sherif & Sharaffunnisa" is

Shabeera --, my

Caunsal for the respandents 2 ta ?

ty"

record the said carminramise a

termis of the above comnromise

¢ dispose af

aprlication without cost

Anwar Hussal 'ui Nagar &

. emnly affirmed and signed the 20° day of January,

el for the respondents

above farms of the compromise together with the olan

, this Hon'hde Court may be pies the regular second appeal recording the

manppended to this compromise

of Tanuary, 2024.

iS. Shafeeq & hough, Power of

aoe ney holder

T- Miboarmentel oe

sfore n me * bY the dene

ofenit who is t Mannarkad.,

Attested/Accept >

Pathunimna

Fathimaabi

Sheraffunnisa

for the respondents 2

me by the cseded ae whe is personally known

DISTRICT 2 PALARAAS DESOM > ARTYOOR | TALUK : MANNARKERAD SY NG 2 PAWSEISO

MILLAGE: KOTTOPADAM 2 AREA CY7.S0 CENT

RUNNATH SHARE

ARAMAED

SAT HIM AR

MANNARKKAR-

CHERELASSEY RUAD

aN me

{

SRERERE

A&E MEASURE MENTS ARE IS MEYERS

w £3 ee $4 St OG eR oe : % tok Pid : fd a : aoa 4 yd , 7 re bs , Se if g ae ee a anete

eee vente!

Ne a af me acs) oe: "

th, i Os % oe espe #, f ey red a) a Biggs "g % be wots Ps Ye abe "Merete, EU a a "prepee # oe Ly a £.

ft Be eh £S £3 oe ta i # a p Zé j o wf fa afl: ' i p & i f an: rc. 4 by it 3 v.34 ng 5, , p 24 5 ve reel i Hg : d My Ww a tH y " y LS. g 4 * 4 AE bo tsa at ys : if bh , t nen ty Z i chy t whl. pre | 2, 4 & z % Lo eeatt ta FA ad a RP Ae, yi "% z § Sp ee Ly ran' , "neat aa :