Kerala High Court
Kakkarakkal Reeshma vs Poothatta Sasidharan on 31 May, 2024
IN THE HIGH COURT OF KERALA AT EBNARVLAM
PRESENT
TRE HONOURABLE MRS. JUSTICE C.S. SUDHA
FRIDAY, THE 32°" pay oF MAY 2084 / LOTH JYATSHTA, 1946
RSA NO. 886 OF 2623
AGAINST TRE JUDGMENT DATED 13.11.2023 IN AS NO.S4 OF 2018
OF SUB COURT, KANNUR ARISING OUT OF THE JUDGMENT DATED
28.11.2017 IN OS NO.457 OF 2014 OF PRINCIPAL MUNSIFE couRr,
RANNOB
APPELLANT (8) {RESPONDENT /PLAINT IPE:
RARRARSKRAL RERSHMA
AGED €0 YEARS
O/O LALITHA, RESIDING AT RKAKERARARRAL HOUSE,
ELAYAVOOR AMSOM, CHOVVA DESOM, P.O CROVVA,
RANNUR, BIN - & 70006
BY ADs.
ABDUL RAQOF &.
R.R. AVINASH
&.MORAMMED SHAT
PRAGIT RATNARARAN
RESPONDENT (5) (APPELLANT /DEFENDANT :
POOTRATEIA SAS TOHARAN
AGED 67 YEARS,
e/O DEVAKI, RESIDING AT BPOOTHATTA HOUSE,
ELAYAVOOR AMSOM, CHOVVA DESOM, F.0 CHOVVA,
KANNUR, PIN ~ S7O006
BY ADVS.
G.B.SHINOD, SATID B.S.
GOVIND PADMANAADRAN
AJIT @ ANTARLERAR
ATUL MATHENS
GAYATHRI S.B.
THIS REGULAR SECONR APPEAL jHAVING COME UF ¥FOR
ADMISSION ON 31.08.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
RSA No. 696 of 223
COS.SUDHA, J.
R.S.A.No.696 of 2023
wana BOWE POD OD
Dated this the 31° day of May 2024
JUDGMENT
The matter has been settled. Memorandum of
agreement and plan has also been filed. Therefore the appeal is
disposed of in terms of the agreement and plan which shall form
part of the yudmement and decree.
Interlocutory applications, if any pending, shall stand
closed.
Sdi-
CLS. SUDHA
JUDGE
Sms
BEFORE THE HONOURABLE HIGH COURT OF RERALAAT
BRNAKRULAM
Kakkarakkal Reeshma > = Appellant
Ponthatta Sasidharan > Respondent
AEE MORAN DUM OF AGRESR MENT UNDER SRCTION 88 OF THE CODE OF CVE.
PROCEDURE REAR WITH RULES 24 & 25 OF THE CVE PROCEDURE
{ALTERNATIVE DISPITDE RESOLUTION, RULES, 2008:
Both the partics have agreed to settle the dispute benween them ander che
folowing terms and conditions:
The Appellant ¢ Kakkarakkal Reeshma} hereby relinguishes all claims for
right of way through the respondents' property (Plaine "B' Schedule property) oa
the basis of Ext Al partition deed No 1787/1983 of the SRO Kanner or on any |
ather basis in Heu of this settlement.
regres
The Respondent oot Sasidharan} hereby agrees to grant a ight of way
having a width af '2 feet on the southern side of his property fo access
(Plain 'A' Schedule property) belonging to the appellant from EMS Road more
particulacly described in the plan submitted herewith aed described as
ALG GILEAT In Hen of this settlement.
Appellant Respandent
Poothatta Sasitdharga
Kakkarakkal Reeshma
a.
g
fd
3. The plan showiug the above patinway is appeuded herewith and the same shall
form part of the decree.
4, The Respondent agrees io remove the wild growth and plantis/trees in the
aloresaicd '3' feet pathway (ALG GILIAT) withia 2 weeks so as to enable the
appediant have through access,
F
ms. The Appellant shall Rave mo other farther claim whatsoever over the
respondents' property (Plaint ER' Schedule property) other than the right fo use
the pathway granted herein.
& The Respondent hershy agrees that be wi a hol Cause any abstraction or do any
act of mischief preventing the appellant from enioying the right of way granted
theoagh the aforesaid pathway (ALG GILiXd).
ord
7. The Respoadent shall be free to construct compound wall North of the '3 feet
pathway GILLLAT and the appellant agrees not t obstruct any such
COWPSEPECHION,
iPelther of the parties commit any default of this terms, the other party can
fn,
oe
approach the Execution Cort fo get if executed as per law.
Appellant Respondent
Rakkarakkal Reeshima Poothatia Sasidharan © ago
5 on .
Baw Yee
9. The Tudement and decree of the Courts belaw may be set aside and the Suit
may be decreed in terms of dis conrpromise.
Dated this the 30° day af May, 2024,
Appellant Respondent
Ponthatta Sasidharan &-S
| Ne "
Qe _\orr) 95
Counsel for the. Appellant Counsel fir "thé Respondent
kee : Slranwads Gat?
The above Settioment Agreament
is authenticated by
Ay. Ch: ney Gopake ar (Madiat
on}
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