Kerala High Court
Varghese vs Saji on 7 November, 2024
2024 KER: 82974
IN THE HEGH COURT GF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
THURSDAY, THE 7'* DAY OF NOVEMBER 2824 / 168TH KARTHIKA, 1946
RSA NO. 934 OF 2619
AGAINST THE DECREE AND JUDGMENT DATEO 22.61.2619 IN AS
NO.35 OF 2016 GF ADDITIONAL DISTRICT COURT & SESSIONS COURT
- II, NORTH PARAVUR ARISING OUT OF THE DECREE AND JUDGMENT
DATED 18.12.2015 IN OS NO.26 OF 2814 OF PRINCIPAL SUB COURT,
HORTH FPARAVUR
APP LANT/DEFENDANT :
VARGHESE
AGED 55 YEARS
5/0. VARKEY,
RESIDING AT KOZHIKKADAN,
VADAKKUMBHAGAM KARA,
VADAKKUMBHAGAM VILLAGE,
ALUVA TALUK,
ERNAKULAM DISTRICT,
PIN-683161.
BY ADVS.
M.NARENDRA KUMAR
SRI.C. RAMAN
RESPONDENTS/RESPONDENTS/PLAINTIFFE & 2ND DEFENDANT :
i SAJI
AGED 49 YEARS
§/0. DEVASSY,
RESIDING AT PUTHUSSERY HOUSE,
KANJOOR KARA,
2024: KER: 82974
RSA NO, 934 OF 2615
VADAKKUMBHAGAM VILLAGE,
ALUVA TALUK,
ERNAKULAM DISTRICT,
PIN-683101.
2 DAVID,
AGED 53 YEARS
$/0.DEVASSY,
RESIDING AT THALIYAN HOUSE,
KANJOOR WEST KARA,
VADAKKUMBHAGAM VILLAGE,
ALUVA TALUK,
ERNAKULAM DISTRICT,
PIN-683101.
BY ADVS.
FOR Ri
SRE.K.E.MAYANKUTTY MATHER
SMT.T.K.SREEKALA
SMT.SWATHT H. PRASAD
SRI.V.RAJENDRAN {PERUMBAVOOR) - R2
THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD
ON 97.11.2824, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
ae falta,
2024 > KER? 82974
RSA NO, 934 OF 2019
sms
JUDGMENT
. Fhe subject matter in the appeal is settled in mediation
and parties have filed a Memorandum of Settlement dated
23/10/2024.
.Hence, this appeal is disposed of recording the
Memorandum of Settlement dated 23/10/2024. The
Memorandum of Settlement dated 23/10/2024 shall form
part of the decree.
. The court fee paid on the appeal shall be refundable to the
appellant.
Sdi-
M.A.ABDUL HAKHIM
JUDGE
ERNAKULAM MEDIATI oN CENTRE
. (HIGH COURT HAEL) -
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The Nadal-OMcer,
» High, 'Court Meation Ceatre. we
te
OS Rates etrar Quétcan).*
High Court of Kerala; ae
_ Sub: Menon of ca ard by te Hebe gh Cour Karma a
of Riot : " Referral Nis. RA, 934. fi nig: vent suapaacdueaei :
a
«oF athe, Honorable High Court of Kereta.
- Yam ts forward herd Report tthe Mediator With mat along
'with tie! éniosure for information ind necessary action. .
;
co "Youre Fahy
'!., Emakular: Mediation Centre =
| 4 fete"
ae
a Enel "| Report of the Maaigter.: satornent Fore | .
. 2. Coy of She cereal ofder opted mes cco of ne High Cour of Karl.
3 Copy ef the Petition:
Re
BEFORE THE HONOURABLE HIGH COURT OF
KERALA AT ERNAKULAM
Varghese : Appellant
Vs.
Saji & Anr . Respondents
¥Y THE MEDIATOR
ADY. KRISHNAKUMARI G,
Mediated, matter is settled.
Terms and conditions are also attached herewith.
Dated this the 23° day of October, 2024.
Adv.G. Krishnakumari
Mediator
Emakulam Mediation Centre
BEFORE THE HONOURABLE HIGH COURT OF KERALA
AT ERNAKULAM
Varghese : Appellant
Vs.
Saji & Anr : Respondents
F L NDE THE
CODE OF CIVIL, PROCEDURE READ WITH RULES 24 & 25 OF THE
CIVIL PROCEDURE (ALTERNATIVE DISPUTE RESOLUTION), RULES,
2008:
Both parties agreed to settle the matter on the following terms:-
1. The 2™ respondent has already handed over Rs.6,25,000/- (Rupees
Six lakhs twenty five thousand only) to the 1° respondent on
09/09/2024.
2, The Appelant agreed that he will handover As.1,G7,000/- (Rupees
One lakh seven thousand only} to the 1° respondent on or before
31/12/2024. In default of the above clause the 1" respondent can
file execution petition before the competent Court for the recovery of
the above amount with 12% interest.
Appeltant Respondents
Varghese 1. Saji Bohs»
sh 2. David ae
3. The respondents have no objection to the refund of the Court Fees to
the Appellant Varghese.
4. The 1" respondent agreed that he will file no objection to the release
of the property attached by the 1™ respondent if the Appellant fife
petition for release of the property attached by the 2° respondent
after the refund of the money to the 1* respondent.
All the facts stated above are true and correct.
Dated this the 23" day of October, 2024.
Appellant Respondents
Varghese 1. Saji C
2. David
Counsel for the Appellant Counsel for the 1* ars pale
H stared Swerdala 1k efrubfiqey sabe
L- Oe Counsel for the 2" Respondent
V- Raju dawn %. 264)2S
The above Settlement Agreement is authenticated by me.
Adv. G.Krishnakumarl (Mediator) cA
