Kerala High Court
Muhammedali M vs Najmunnisa K on 1 November, 2024
CRL.REV.PET NG. 595 OF 2816
& Conn.Cases 1
2024 :KER: 81138
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
FRIDAY, THE 157 DAY OF NOVEMBER 2624 / 16TH KARTHIKA, 1946
i. F261
AGAINST THE QGRDER/JUDGMENT DATED IN MC WO.48 OF 2012 OF
JUDICIAL MAGISTRATE OF FIRST CLASS , MANANTHAVADY ARISING OUT OF
THE ORDER/JUDGMENT DATED IN CRA WO.96 GF 2614 OF ADDITIONAL
DISTRICT COURT & SESSIONS COURT - Z, KALPETTA
REVISIGN PETITION
1 MUHAMMEDALI M
AGED 32 YEARS
AGED 32 YEARS, S/O0.MOIDU, MADAMBALLY HOUSE, NALLOORNADU
POST, MANATHAVADY TALUK, WAYANAD DISTRICT.
2 ASIA
W/O.MOIDU, MADAMBALLY HOUSE, NALLOORNADU POST,
MANATHAVADY TALUK, WAYANAD DISTRICT
3 SAJIR
$/Q0.MOIDU, MADAMBALLY HOUSE, NALLOGRNADU POST,
MANATHAVADY TALUK, WAYANAD DISTRICT
BY ADV SMT.CELINE JOSEPH
ENT
1 NAJMUNNISA K.
AGED 26 YERS, W/O.MUHAMMEDALT, KANHAYI HOUSE, MOKKATH,
ANJUKUNNU POST, ANJUKUNNU VILLAGE, MANANTHAVADY TALUK,
WAYANAD DISTRICT.
2 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM-682 631.
CRL.REV.PET NO. 595 DF 2616
& Conn, Cases 2
2024; KER: 81138
BY ADVS.
SMT . HEMALATHA
SRI.BINU GEORGE
QTHER PRESENT:
Smt.Maya.M.N., P.P.
THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION
ON 61.11.2024, ALONG WITH (Crl.Rev.Pet.773/2617, 744/2016, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CRL.REV.PET NO. 595 OF 26016
& Conn.Cases 3
2024: KER: 81138
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE €.PRATHEEP KUMAR
FRIDAY, THE i157 DAY OF NOVEMBER 2624 / 16TH KARTHIKA, 1946
CRL.REV.PET NO. 773 OF 2617
CRIME NO.378/28168 OF Mananthavady Police Station, Wayanad
AGAINST THE ORDER/JUDGMENT DATED 28.63.2617 IN CRA NO.93 OF
2016 OF DISTRICT COURT & SESIONS & MOTOR ACCIDENT CLAIMS
TRIBUNAL ,KALPETTA ARISING GUT OF THE GRDER/ JUDGMENT DATED IN MC
NO.48 OF 2612 OF JUDICIAL MAGISTRATE OF FIRST CLASS , MANANTHAVADY
REVISION PETITZIONER/S:
NAJUMUNNISA
AGED 26 YEARS
AGED 26 YEARS, W/O.MUHAMMADALI, KANHAYIL HOUSE,
MOKKATH, ANJUKUNNU P.O., ANJUKUNNU VILLAGE,
MANANTHAYADI TALUK, WAYANAD DISTRICT.
BY ADVS.
SMT. HEMALATHA
SRI.BINU GEORGE
RESPONDENT /S
i MOHAMMADALI
AGED 32 YEARS
AGED 32 YEARS, S/0.MOIDU, MADAMBALLY HOUSE, NALLOGORNADU
P.0., MANANTHAVADY TALUK, WAYANAD BDISTRICT-676645.
2 ASIA
W/O.MOIDU, MADAMBALLY HOUSE, NALLOORNADY P.O.,
MANANTHAVADY TALUK,WAYANAD DISTRICT -676645.
CRL.REV.PET NO. 595 OF 2616
& Conn.Cases 4
20274:KER: 81138
3 SAJIR
S/0,.MOIDU, MADAMBALLY HOUSE, NALLOORNADU P.0.,
MANANTHAVADY TALUK, WAYANAD DISTRICT -676645.
4 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM-682621.
BY ADV SMT.CELINE JOSEPH
THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION
ON 61.11.2024, ALONG WITH Crl.Rev.Pet.595/2916 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CRL.REV.PET NO. 595 OF 2616
& Conn.Cases 5
2024;
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
KER: 81138
FRIDAY, THE 15' DAY OF NOVEMBER 2024 / 18TH KARTHIKA, 1946
CRL.REV.PET NO, 744 OF 2016
AGAINST THE ORDER/ JUDGMENT DATED 86.62.2016 IN CRA NO.96 OF
2014 OF SPECIAL COURT {ATROCITIES AGAINST SC/ST), MANANTHAVADI
ARISING OUT OF THE ORDER/JUCDGMENT DATED 18.87.2014 IN MC NO.48 OF
2812 OF JUDICIAL MAGISTRATE OF FIRST CLASS , MANANTHAVADY
REVI
R/S!
NAJUMUNNISA
AGED 26 YEARS
AGED 26 YEARS, 0/0.EBRAHIM,KANHAYIL HOUSE, MOKKATH,
AJUKUNNY P.O., ANJUKUNANU VILLAGE, MANANTHAVADI TALUK,
WAYANAD BISTRICT.
BY ADVS.
SMT. HEMALATHA
SRI.BINU GECRGE
RESPONDENT /S:
i
MOHAMMADALI
AGED 32 YEARS
AGED 32 YEARS, 35/0. MOIDU,MADAMBALLY HOSUE, NALLOORNADU
P.0.,MANANTHAVADY TALUK, WAYAND DISTRICT.
ASIA
W/O. MOIDU, MADAMBALLY HOUSE, NALLOORNADU P.0.,
MANANTHAVADY TALUK, WAYANAD DISTRICT.
SAJIR
$/G, MOIDU, MADAMBALLY HOUSE, NALLOORNADU P.C.,
CRL.REV.PET NO. 595 OF 2616
& Conn ,.Cases 6
2024: KER: 81138
MANANTHAVADY TALUK,WAYANAD DISTRICT.
4 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM.
BY ADV SMT.CELINE JOSEPH
THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION
ON 81.11.2824, ALONG WITH Cri.Rev.Pet.595/2816 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CRL.REV.PET NO. 595 OF 2016
& Conn.Cases
20274: KER! 81138
C.PRATHEEP KUMAR, J
Cri.R.P.Nos.595 & 744 of 2016
and
cri.R.P.No.773 of 2017
ORDER
When these Criminal Revision petitions are taken up
today, learned Counsel! on both sides submitted that the matter
has been settled in mediation.
2. The memorandum of agreement arrived at
between the parties before the District Mediation Centre, Kalpetta
has been produced before this Court. The memorandum of
agreement is recorded.
Accordingly, these revision petitions are closed in the light
of the settlement arrived at between the parties. The
memorandum of agreement will form part of this order.
sd/
C.PRATHEEP KUMAR
JUDGE
jms
C ATELY
- ra
tio DML KPA-220/2024 /
Misti: Court Building, Kaipetia,
N - 673 122 Dated :20.07,2024
Prom
Aseesh Chacks. it.,
Cenae CoCr ela ge,
(Civil Judge Senior Division)
Districa Mediation Conir, Kalpetia.
To
The Registrar Wucicial),
llowble tligh Court of Kerala,
Rrniakuiam, Kock G03
mi
a yles
nn
Mediating Bowe in Or LRP NeSO5/20 16, Orb. RP 7744/2016 and
Cel RI. SPOUT? af tlic Von'ble Dligh Court of Kerala --
mm. aie aly wr Tye
Sabine wart eA
Sef Order in Cre RP No.SYE/2016, Or RP 2744/2016 and
CRP. 73/2017 dated 08 07.2024 of the Hon'ble High Court of
Pope
Repela,
Woh respud tu ihe riercaee cited above, Mediation Keport submited
by the Moeciacr Acw KM Ubomas, 1m CrLAp No.S95/27016, Cri. RP No.
2442010 und CoLAP Ne. F95/
salnibting bern wat: for livour af iecessacy action,
Yours faithiully,
CENTRE- (o NATOR
(Civil Judge Senior Division)
Veh Muulemiane Feniad take Sar ta.
MEMORANDUM OF AGREMENT UNDER SECTION 89 OF THE CODE OF CIVIL
PROCEDIRE READ WITH RULES 24 AND 25 OF THE CIVIL PROCEDURE
(ALTERNATE DISPUTE RESOLUTION-MEDIATION)RULES 2008.
; . ses a
In the Court of L Avats Coe ert ay tas
. Case No | . 2). 22s. Saale THANG
7 "alow
na ia ' '
| Ta hv aycoacecses
© >) BS catnasmond aM
sy Sai!
The parties above nated beg to submit as follows:
1. The aforesaid Suit'Appeal/Petition/Complaint was referred for mediation for solving the dispute between |
the parities. In the cource of mediation they have resolved their dispute and have agreed to the following
terms and condition.
1D af Awalan PY doDy oy. OMY AYA cod ror
"Je eavnand Ludi _omanl Dorie SN
e wih asd\ Sranrmwis) FEM Teas qa aden
MC 4€/roir "med ean em) Son fmtonhe,} 3)\ Cis ed
- "rs (WA AD Va) A\w\ ms ane mv doghast Cap 21 80 /rovy
CAR 622/rord mee Be Dood Crm 22 eh cens yal
And ve\ tard ONG ave \ ef Meshawelbns oo
Nod munrifo A&Y Mie ise Ze
tS
2. Inthe view of the aforesaid] agreement entered in to between parties, the parties pray that the Sui/Appeal/
Petition/Complaint be disposed of in terms of the aforesaid agreement,
3. In view of the aforesaid agreement, Plaintift/Apppellent/Petitioner prays for refund of full institution fee.
4. Parties will appear on ...c2aec cd ee... - before the Court for passing Orders/Decree in terms of
the above agreement. Mer porrtre ton uv
Asia
Mir
Defendent/Respondent/Counter Petitioner
Ardy [An fs one
Lael 43
ic. itioner
Adv.for De
VERIFICATION
We the parties above named, to hereby solemnly state and declare that what is contained in paragraphs
|! Gy ito... LR true to the best of our knowledge, information and belief. Mohowveltas 2 ------*
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