Kerala High Court

Mohammed Haji vs Pathummakutty on 30 October, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

2024;
RFA NO. 915 OF 2012

i

IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT

THE HONOURABLE MR. JUSTICE T.R.RAVI

WEDNESDAY, THE 307 DAY OF OCTOBER 2024 / BTH KARTHIKA, 1946

REA NO, 919 OF 2012
AGAINST THE JUDGMENT AND DECREE DATED 30.03.2012 IN OS

NO,130 OF 2009 OF SUB COURT, MANJERI

APPELLANTS/DEFENDANTS. 2, 4 AND S:

1 MOHAMMED HAJI

AGED 53 YEARS, §5/C. HASSAN KUTTY, KAVANACHERY
HGUSE, KAVANCOR P.G, MALAPPYRAM DISTRICT.

2 KHADEE JA
AGED 55 YEARS, W/O. LATE AHAMMED KUTTY, POTHANARI,

KALLENTHOTTUNGAL HOUSE, ELANKUR, MALAPPURAM
DISTRICT.

3 NAFEESA
AGED 50 YEARS, W/O. ABOOBACKER, ATHIMANNIL HOUSE,

KIDANGAZHI, KARUVAMBROM P.O, MANJERI, MALAPPURAM
DISTRICT.

BY ADV SRI.K.DILIP

1 PATHUMMAKUTTY,
AGED 63 YEARS, W/O.M.C,. ALAVIKUTTY HAJI,


RFA NO.

*3

919 OF 2012

MANGATTUCHALI HOUSE, VALAMANGALAM, PULPETTA P.O,
MALAPPURAM DISTRICT, PIN-676 126,

ABDURAHIMAN

AGED 60 YEARS, S/O, HASSAN KUTTY, KAVANANCHERY
HOUSE, KAVANOOR P.O, MALAPPURAM DISTRICT,
PIN-673 644.

AMINAKUTTY

AGED 70 YEARS, W/O. AHAMMED KUTTY HAJI, PAZHERRY
PALOLIL HOUSE, KIZHISSERY P.O., KUZHIMANNA,
MALAPPURAM DISTRICT, PIN-673 644. (DIED, LRs
IMPLEADED}

KUMARAN

AGED 50 YEARS, 5/0.KUTTY MARAN, KARIPPARAMBAN
HOUSE, ELIYAPPARAMBA, KAVANCOR [(P.6}), MALAPPURAM
DISTRICT, PIN- 673 644.

RAMAKRISHNAN,

AGED 35 YEARS, S/O.KUTTY MARAN, ELIYAPPARAMBA,
KAVANOOR {(P.0.}, MALAPPURAM DISTRICT,

PIN- 673 644,

BALAKRISHNAN,

AGED 30 YEARS, 5/O,KUTTY MARAN, ELIYAPPARAMBA,
KAVANCOR (P.0.) MALAPPURAM DISTRICT,

PIN- 673 644,

CHAKKI,

AGED 32 YEARS, (REP.BY GUARDIAN 5TH RESPONDENT)
D/O. KUTTY MARAN, ELIYAPPARAMBA, KAVANOOR (P.C.)
MALAPPURAM DISTRICT, PIN- 673 644.

YASHODHA

AGED 28 YEARS, D/O.KUTTY MARAN, ELIYAPPARAMBA,
KAVANOOR (P.0.), MALAPPURAM DISTRICT,

PIN- 673 644.


2024 1KER: 41198
RFA NO. 919 OF 2012

9 ABDUL SALAM,
AGED 50 YEARS,
ARANGATIU, VAZHAYIL HOUSE, IRIVETTY ROAD,
KAVANOOR [(P.0.}, MALAPPURAM DISTRICT, PIN 673 644.

0 UNNIKRISHNAN,
AGED 50 YEARS, S/O.CHOZHI, VATTAPARAMRIL HOUSE,
KAVANOOR (P.0.}, MALAPPURAM DISTRICT, PIN -673 644.

11 RUSSAIN,
AGED 35 YEARS, S/O.VEERAUNNI, THAZHATHUVEETIL,
MECHERRY HOUSE, KAVANOOR {P.O.) MALAPPURAM
DISTRICT, PIN - 673 644,

* ADDL MUHAMMED KUTTY PAZHERI,
R12 AGED 77 YEARS
S/O. AHAMMED KUTTY HAJI (LATE), PAZHERRY PALOLIL
HOUSE, KIZHISSERY (P.0), KUZHIMANNA, MALAPPIRAM
DISTRICT, PIN - 673 641.

* ADDL KADEEJA PAZHERI,
Ri? AGED 70 YEARS, W/O. P,V.ABDURAHIMAN, EDAVANNA
(P.o.), MALAPPURAM DISTRICT , PIN-6765d41,

* ADDL ABDUL SALAM PAZHERI,
Rid AGED 65 YEARS, S/O.AHAMMED KUTTY HAJI (LATE)
PAZHERRY PALOLIL HOUSE, KIZHISSERY (P.0.)
KUZHIMANNA, MALAPPURAM DISTRICT, PIN-673641.

* ADDL AYISHA PAZHERI,
Rid AGED 64 YEARS, W/O.MUHAMMED KOYA, VAIDYAR KANDI,
CHALITYAM, KOZHIKODE DISTRICT, PIN -673301.

* ADDL ABDUL RAZAK PAZHERI,
R16 AGED 62 YEARS, 5/0.AHAMMED KUTTY HAJI (LATE)
PAZHERRY PALOLIL HOUSE, KIZHISSERY [(P.Q,)
KUZHIMANNA, MALAPPURAM DISTRICT, PIN 673641,


RFA HO. 915 OF 2012

* ADDL
R17?

* ADDL
R18

RAMLATH PAZHERI,

AGED 59 YEARS, W/O,HAMEED MASTER, KARASSERY {P.0.}
MUKKAM (VIA) KOZHIKODE TALUK, PIN - 673 602.

SALEENA PAZHERI,
AGED 54 YEARS, W/O.MUJEERB UNGUNGAL, PERUVALLOOR

(P.O.}) TIRGRANGADI TALUK , MALAPPURAM DISTRICT ,
PIN-673 638.

LEGAL HEIRS OF THE DECEASED 3RD RESPONDENT ARE
IMPLEADED AS ADDITIONAL RESPONDENTS 12 TO 18 VIDE
ORDER DATED 31/07/2024 IN I.8.1/2024 IN RFA
912/2012.

BY ADVE.
Ri- SRI.BABU 5. NAIR
ADDL.R12 to R18, Re, RJ - SRI.T.K.AJITH KUMAR
R2, R3- SRI.P.VINGDKUMAR
Rl - SRI.K.RAKESH
ADDL.R12 to Al' ~ AISWARYA RAMESAN
ADDL.R12 to R18 - REMYA VARMA N.K
ADDL.R12 to R19 - VARNIBHA.T
R4 TO R@ -- T.PRASAD

THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD ON
30.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:


RFA NO. 9159 OF 2012

-- SSF ee ee eee ee ee ee eee ee eee ee

Dated this the 30 day of October, 2024
JUDGMENT

The case was referred for mediation to the District Mediation Centre, Manjeri. A report has been received from the Mediation Centre stating that the parties have settied their disputes. The memorandum of agreement has also been forwarded.

In view of the settlement arrived at, the appeal is disposed of in terms of the settlement. The memorandum of agreement shall form part of the judgment and decree, The

parties shall abide by the terms of the agreement.

Sd/-

T.R.RAVI JUDGE

mpm

fF 12 34)2y _ JO * DISTRICT MEDIATION CENTRE,

MINI CIVIL STATION,

"Tone: Ast Zee | MANIJERI-676121 | " ADR | Moga scoecesestssssssssusessnesieassseesete Date: 22/10/2024

From, ;

Sri.Shabir Ibrahim.M :

Coordinator/Civil Judge (Senior Division)

District Mediation Centre, < ? Manjerl. a, To,

The Hon'ble Registrar (Judicial)

High Court of Kerala, Ernakulam.

Respected Sir,

Sub: Settled Report-Mediation - RFA 919/2012 -MRC 190/24-Reg

Ref: 1. Referral Order in RFA 919/2012, From Hon'ble High Court of Kerala, dated 31,07.2024

2. Settled Report submitted by Adv. Mohammed Rafi.M,

Mediator , dated, 22/10/2024

7 ooo oo

The Hon'ble High Court of Kerala has referred RFA 919/2012 for mediation at District Mediation Centre, Manjen . Adv. Muhammed Rafi.M was deputed as the mediator. The mediator reported that the matter is settled in mediation . The settled report and onginal memmorandum of agreement are submitted for the kind perusal and

necessary action. . a

Le - Yours faithfully

ae , NSS - Goordinator/Civil Judge (Senior Division)

-" "" District Mediation Centre, Manjeri

Date: 22/10/2024

From, Adv.Muhammed Rafi.M Accredited Mediator District Mediation Centre, Manjeni

To,

The Hon'ble Co-Ordinator/Civil Judge (Senior Division) District Mediation Centre, Manjeri

Respected Sir,

Sub: Settled report- Mediation in RFA No 919/2012, MRC 190/24 Submitting of-Reg

Ref: Referral Order in from Hon'ble High Court of Kerala, in RFA No 919/2012, dated, 31/07/2024

2 Re ie oft ee ie ae ao 2 ee a oO

The Hon'bie High Court of Kerala has referred RFA No 9195/2012 for mediation at District Mediation Centre, Manjeri and parties were directed to appear for mediation on 27.09.2024. I was deputed as the mediator. It is submitted that matter is settled in mediation . It is also submitted that in the page number three of the memorandum of agreement there was a typographical error occoured at paragraph No SN& 6 which were corrected and the error rectified memorandum of agreement is submitied. The

setiled report and memorandum of agreement are submitted for kind perusal and necessary action

District Mediation Centre, Manjert

Pi i god aad de

DISTRICT MEDIATION CENTRE, MAN[ERI MEMORANDUM OF AGREEMENT UNDER SECTION 8&9 OF THE

CODE OF THE CIVIL PROCEDURE READ WITH RULESS 24 AND 25 OF THE CIVIL PROCEDURE [ALTERNATIVE DISPUTE RESOLUTION) RULES. 2008.

BEFORE THE HON'BLE HIGH COURT OF KERALA ERNAKULAM

In REA No: $19 OF 2012 [H) OS 130/2009 SUB COURT MANJERI

Plaintiff(s)/Complainant(s)/Appetlant{s) :-

Muhammed Haji,S/oHassanKutty, Kavanancheri House, Kavanoor 2, Kadeeja, W/o Late Ahammed Kutty, Poothanari, Ealmkur

3. Nafeesa,W/o Aboobacker,Athimannil House, Kidangazhi

Defendant(s)/ Opposite Party(s})/Respondent{s) :-

1, Pathummakutty, W/o Alavikutty Haj:

2. Abdurahiman,$/o Hassankutty,

3. Aminakutty(Died), W/o Ahammedkutty

4.Kumaran,$/o Kuttymaran

5. Ramakrishnan,S/o Kuttymaran SK A> aren ey

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orn,

6. Balakrishnan, S/o Kuttymaran 7, Chakki, D/o Kuttymaran

8. Yashoda, D/o Kuttymaran

9.Abdul Salam, Arangattu

16.Unnikrishnan

11.Hussain, $/o Veeraunni

12. Muhammed Kutty, $/o Ahammed Kutty Haji

13. Kadeeja, W/o P.V Abdurahiman

14. Abdul Salam, $/o Ahammed Kutty

15. Ayisha, W/o Muhammed Koya

16. Abdul Razakh,S/o Ahammed Kutty

17. Ramlath,W/o Hameed Master

18. Saleena, W/o Mujeeb

The parties above named beg to submit as follows:-

1. The aforesaid Suit/Petition(s), Appeal(s), Complaint were referred to mediation for resolving the dispute between the parties. In the course of mediation, they have resolved their dispute and have agreed to the following terms and conditions.

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2. The plaintiff and the Defendants 1 to 5 and Legal Hairs of D3 (Addl. Respondents 12 to 18) are agreed to partition the plaint schedule property in OS 130/2009 and also agreed to execute a partition deed in respect of plaint schedule property.

3. The above said parties are agreed to measure the 13 items of properties in the plaint schedule properties in OS 130/2009 and also agreed to mark their shares in each properties. Plans of each item of the plaint schedule properties were prepared and submitted along with this report and these plans may be treated as the part of Mediation Report.

4. Then the all the above referred properties are measured by the parties and prepared separate plans showing their shares set apart in each item.

S, Defendants 11, 12 & 13 in OS 130/2009 are agreed that they are not entitled to get any share in respect of the above said properties because they are only the tenants in the shops belong to the plaintiff and D1 to Dg and Addl. Respondents 12 to 18 (RFA 9919/2012 (H})

6. The plaintiff and Defendants D1 to D4'& Addl. Respondents 12 to 18 (RFA 919/2012 (H}) agreed to give a8 cents oflandto the defendants 6 to 10 OS Iach0q SR yompag nhs sa

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7. The mense profits and movable properties are already divided among the shares and no one can get anything in this account.

8. lt is agreed that the original partition deed is kept with Mohammed Haji (First petition in RFA 919/2012 (H)) and shall be given to other parties without any delay at the time of their demand.

9. The concerned parties agreed to execute partition deed as per the above settlement with in one month.

1. In the view of the aforesaid agreement entered into between the arties, the parties pray that the suit(s), Petition(s}, Appeal(s), e decreed dismigsed/disposed of in terms of the Horesaig agreement.

2. In view of the aforesaid agreement, the Plaintiff(s}, Appellant(s}, pray(s} for refund of the full institution fee.

3. Parties will appear On wae ..before the Hon'ble Court for passing Orders/Decree in terms of the above said agreement.

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Advacate for Advocate for Petitioner{s)/Appellant{s} Respondent{s}

VERIFICATION

We, the parties above named, do hereby solemnly state and declare that what is contained in paragraph 2 to 9 are true to the best of our knowledge, information and belief.

Place: Manjeri Petitioner{s}/Appellant{(s)/Complainant{s} : 2024 -

Date: 19/10/ Pl Kare

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Share Set apart to the parties in ttem number 1 of the plaint schedule property in OS 130/2009

Plot A Set apart to the share of - --Legal heirs of Aminakutty. D3 in OS 130/2009, Respondent No 12 to 18 in RFA No 919/2012(H)

Plot B Set apart to the share of --- Pathummakutty. Plaintiff in OS 130/2009, R1 in RFA No 919/2012(H}

Plot € Set apart to the share of --- Abdurahiman. Dl in OS

130/2009, R2in RFA No 919/2012{H}

Plot D Set apart to the share of --- Muhammed Haji. D2 in OS 130/2009, Applicant No 1 in RFA No 919/2012(H)

Plot E Set apart to the share of --- Nafeesa. D5 in OS 130/2009, Applicant No davd3 in RFA No 919/2012(H)

Plot Et Set apart to the share of --- Kadeeja. D4 in OS 130/2009, Applicant No 2 in RFA No 919/2012(H}

Plot EZ Set apart to the share of --- Abdurahiman. D1 in OS

130/2009, R2 in RFA No 919/2012(H)

Plot F Set apart to the share of --- Legal heirs of Aminakutty.

D3 in OS 130/2009, Respondent Ne 12 to 18 in RFA No 919/201 2(H)

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Plot F1 Set apart to the share of --- Abdurahiman. D1 in OS 130/2009, R2 in RFA No 919/2012{H}

Plot G Set apart to the share of --- Pathummakutty. Plaintiff in OS 130/2009, R1 in RFA No 919/2012(H)

Plot H Set apart to the share of --- Legal heirs of Aminakutty. D3 in OS 130/2009, Respondent No 12 to 18 in RFA No 919/2012(H)

Plot H1 Set apart to the share of --- Muhammed Haji. D2 in OS 130/2009, Applicant No 1 in RFA No 919/2012(H)

Plot I Set apart to the share of --- Abdurahiman. D1 in OS 130/2009, R2 in RFA No 919/2012(H)}

Plot K Set apart to the share of ---Legal heirs of Aminakutty. D3 in OS 130/2009, Respondent No 12,to 18 in RFA No 919/2012(H)

Plot L Set apart to the share of --- Pathummakutty. Plaintiff in OS 130/2009, R1 in RFA No 919/2012(H)

Plot M Set apart to the share of --- Kadeeja & Nafeesa D4 & D5 in O$ 130/2009, Applicant No 2 & 3 in RFA No 919/2012(H)

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Share Set apart to the parties in item number Z of the plaint schedule property in OS 130/2009

1. Plot A Set apart to the share of - -- Abdurahiman. D1 in OS 130/2009, R2 in RFA No 919/2012(H)

2. Plot B Set apart to the share of --- Muhammed Haji. D2 in OS 130/2009, Applicant No 1 in RFA No 919/2012(H)

3. Plot C Set apart to the share of --- Kadeeja & Nafeesa D4 & D5 in OS 130/2009, Applicant No 2 & 3 in RFA No 919/2012(H)}

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Share Set apart to the parties in item number 3 of the plaint schedule property in OS 130/2009

01. Plot A Set apart to the share of - --Muhammed Haji. D2 in OS 130/2009, Applicant No 1 in RFA No 919/2012(H}

02. Plot B Set apart to the share of --- Nafeesa. D5 in OS 130/2009, Applicant No 3 in RFA No 919/2012(H)

03. Plot B1 Set apart to the share of --- Kadeeja. D4 in OS 130/2009, Applicant No 2 in RFA No 919/2012(H)

- 04. Plot C Set apart to the share of --- Pathummakutty. Plaintiff : in OS 130/2009, Rl in RFA No 919/2012(H) Os. Plot C1 Set apart to the share of - --Muhammed Haji. D2 in

OS 130/2009, Applicant No 1 in RFA No 919/2012(H)

06. Plot C2 Set apart to the share of ---Abdurahiman. D1 in OS 130/2009, R2 in RFA No 919/2012(H)

07. Plot C3 Set apart to the share of ---Abdurahiman. D1 in OS 130/2009, R2 in RFA No 919/2012(H)

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Plot D Set apart to the share of ---Abdurahiman. D1 in

OS 130/2009, R2 in RFA No 919/2012(H)

Plot E Set apart to the share of --- Muhammed Haji, Kadeeja & Nafeesa D2, D4 & DS in OS 130/2009, Applicant No 1 to 3 in RFA No 919/2012(H}

Plot F Set apart to the share of --- Abdurahiman. D1 in

OS 130/2009, R2 in RFA No 919/2012(H)

Plot F1 Set apart to the share of --- Pathummakutty. Plaintiff in OS 130/2009, R1 in RFA No 919/2012fH)}

Plot F2 Set apart to the share of --- Kadeeja & Nafeesa D4 & D5 in OS 130/2009, Applicant No 2 & 3 in

RFA No 919/2012(H)

Plot G Set apart to the share of - --Muhammed Haji. D2 in OS 130/2009, Applicant No 1 in RFA Noe 919/2012(H)

Plot H Set apart to the share of - --Muhammed Haji. D2 in OS 130/2009, Applicant No 1 in RFA No 919/2012(H)

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Share Set apart to the parties in item number 4 of the plaint schedule property in OS 130/2009

1. Share Set apart to Legal Hairs of Hassan Kutty (D1 to D5 & Legal Hairs of D3 ie Add]. Respondents 12 to 18)

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Share Set apart to the parties in item number 5 of the plaint schedule property in OS 130/2009

Plot A Set apart to the share of --- Abdurahiman. D1 in

OS 130/2009, R2 in RFA No 919/2012(H)

Plot B Set apart to the share of --- Pathummakutty. Plaintiff in O05 130/2009, R1 in RFA No 919/2012(H)

Plot C Set apart to the share of ---Legal heirs of Aminakutty.

D3 in OS 130/2009, Respondent No 12 to 18 in

RFA No 919/2012(H)

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Share Set apart to the parties in item number 6 of the plaint schedule property in OS 130/2009

1. Share Set apart to Muhammed Haji. D2 in OS 130/2009, Applicant No 1 in RFA No 919/2012(H)

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| N ( '§RICT : MALAPPURAM . TALUK :ERANAP BLOCK NO : 40 VILLAGE : KAVANUR RE- S¥ NO: 12/1 . :

h\rew ole OLD SY NO: 290 AREA SKETCH i

Kis Aish -

AREA OF THE PLOT o Barada mae SLNO | IN HECTOR IN CENT m bh. D A 0.0229 HA $.65 CENT LEGEND B 0.0229 HA 5.65 CENT | -------- | | BOUNDARY LINE TOTAL! 0.0458 HA 11.30 CENT SCALE 1CM: 2M

Share Set apart to the parties in item number 7 of the pfiaint schedule property in 0S 1300/2009

O1. Plot A Set apart to the share of - --Muhammed Haji. D2 in OS 130/2009, Applicant No 1 in RFA No 919/2012{H}

02. Plot B Set apart to the share of --- Kadeeja & Nafeesa D4 & DS in OS 130/2009, Applicant No 2 & 3 in RFA No 919/2012(H)

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Share Set apart to the parties in item number 8 of the plaini schedule property in OS 1360/2009

01. Share Set apart to Kadeeja & Nafeesa D4 & DS in OS 130/2009, Applicant No Z & 3 in RFA No 919/2012(H)

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-- 19-50 lettin =_ 26°70. 0°) Aven > 0-108) Hace

Share Set apart to the parties in item number 9 of the plaint schedule property itn OS 130/2009

1. Share Set apart to Abdurahiman. D1 in OS 130/2009, R2 in RFA No 919/2012{H)

tA UA oS che

A) 8] uy/

Plan No 9A

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Rib Pb} Qonaged: . a Kit Rawdebn.p_

Ris SaLEENQ SL

Pt Malappura Block no Jo * calle : Ewed Senter, nov. 3 PAL Az Vilage» ave Nae Ag Avea = 0. O11 Heck = sala)? @ bach --lpe nN |

-- 29-90 Ce « Kl i a aa ie a, oo | 6 gPrrsfoans DI Segre ont _ ail ri | : | sy NG hs Ke Qc tod R22 j45) ESnech Be % Io ysl tM Lei, 2 2 Vie: D> fh | is P3 " {Ka be, mae anus Ke Ry "Stn SP eb nan nein ty i a o "> | &» ox BE Bs apr Keo .

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Share Set apart to the parties in item number 9 of the plaint schedule property in OS 130/2009

Plan No 9B

Q1. Share Set apart to Kadeeja & Nafeesa D4 & D5 in

OS 130/2009, Applicant No 2 & 3 in RFA No 919/2012(H)

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DISTRICT :MALAPPURAM BLOCK NO : 30 TALUK :ERANAD RE-SY NO: 11/2 VILLAGE : KAVANUR OLD SY NO: 291,311 Wrews Wo Wo , AREA SKETCH

AREA OF THE PLOT LEGEND g i \ | 4 Ase ae SL.NO | INHECTARE | IN CENT \2L- GN BOUNDARY LINE

A 0.0853 HA 21.07 CENT | Page feanm > uth he,

B 0.0853 HA 21.07 CENT | -------- __| |PANCHAYATH ROAD] {i ony Cetests to

c 0.1706 HA 42.15 CENT $30, 4 f

WELL

D 0.1551 HA 38.32 CENT , IH) (Py

E 0.1551 HA 38.32 CENT | | way Qs "

F 0.0308 HA 7.61 CENT wag | WIV: Du hr get; Gi. TOTAL| 0.6822HA [1 ACRE 68.54 CENT SCALE 1CM: 10M Ry am Jet.

O1.

02.

03.

04.

O5.

Share Set apart to the parties in item number 10 of the plaint schedule property in OS 130/2009

Plot A Set apart to the share of --- Kadeeja. D4 in

OS 130/2009, Applicant No 2 in RFA No 919/2012(H)

Plot B Set apart to the share of --- Nafeesa. D5 in

OS 130/2009, Applicant No 3 in RFA No 919/2012(H)

Plot C Set apart to the share of - --Muhammed Haji. D2 in OS 130/2009, Applicant No 1 in RFA No 919/2012{H)

Piot D Set apart to the share of --- Pathummakutty. Piaintiff in OS 130/2009, R1 in RFA No 919/2012(H)

Plot E Set apart to the share of ---Legal h heirs of Aminakutty. D3 in OS 130/2009, Respondent Nowe to 18 in RFA No

919/2012(H) (>) Ke SoD Hi Po BOND wy

a

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vee vite th. fo RWeov es Ne. She?

DISTRICT :-MALAPPURAM

BLOCK NO ; 30 N

TAL i: ERANAD RE- SY NO: 11/2 VILLAGE : KAVANUR AREA SKETCH © oupsyno:3 |, x Ave No w *

MASID

PANCHAYTATH ROAD

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i. PMH win

Oo ie 1 = Re Hoss era

Hy

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Wha mek .

AREA OF THE PLOT SLNO IN HECTARE IN CENT A 0.0664 HA 16.41 CENT | ACRE Al O4202HA | 5 99 cENT B 0.0684 HA 16.41 CENT BI 0.0890HA | 22.00 CENT B2 0.3238HA | &80.00CENT Cc 0.0332HA | 820 CENT Cl 0.0332HA | 3.20CENT C2 0.0664HA | 16.41 CENT C3 0.0843HA | 20.83 CENT C4. | O0843HA | 2083 CENT C5 Q1686HA | 4166CENT Cé | 02478HA | 61.23 CENT LEGEND C7 0.1239 HA 30.62 CENT | | BOUNDARY LINE cs | 01239HA | 3062CENT D 0.0405 HA | 10.00 CENT | --- _| | PANCHAYATH ROAD DI | O1012HA | 25.00CENT E 02428HA | 60.00 CENT |. | | PRIVATE ROAD = ACRE SCALE 10M: 15M TOTAL | 23159HA | 35 94 CENT

-*

Share Set apart to the parties in item number 11 of the plaint schedule property in OS 130/2009

Ot. Plot A Set apart to the share of --- Kadeeja & Nafeesa D4 & DS in OS 1360/2009, Applicant No 2 & 3 in RFA No 919/2012(H)}

02. Plot Al Set apart to the share of --- Kadeeja & Nafeesa D4 & DS in OS 130/2009, Applicant No 2 & 3 in RFA No 919/2012{H}

03. Plot B Set apart to the share of --- Muhammed Haji, D2 in OS 130/2009, Applicant No 1 in RFA No 919/2012(H)

04, Plot B2 Set apart to the share of --- Muharnmed Haji. D2 in OS 130/2009 Applicant No 1 in RFA No 919/2012(H}

O05, Plot C Set apart to the share of - --Legal heirs of Aminakutty. D3 in OS 130/2009, Respondent No 12 to 18 in RFA No 919/2012(H)

06. Plot C1 Set apart to the share of --- Pathummakutty. Plaintiff in OS 130/2009, R1 in RFA No 919/2012(H)

07. Plot C2 Set apart to the share of --- Abdurahiman. D1 in OS 130/2009, RZ in RFA No $19/2012(H)

08. Plot D Set apart to the share of --- Property already in the hands of Legal Hairs of Kuttimaran D6 ta D10 in OS 130/2009,R4 to 8 in RFA No 919/2012(H)

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09.

10.

11.

12.

13.

14,

15.

16.

17,

Plot D1 Set apart to the share of --- Property allotted ta Legal Hairs of Kuttimaran Dé to D 10 in OS 130/2009,R4 to 8in RFA No 919/2012{H)

Plot B1 Set apart to the share of --- Muhammed Haji. D2 in OS 130/2009, Applicant No 1 in RFA No 919/2012(H)

Plot C3 Set apart to the share of - --Legal heirs of Aminakutty. D3 in OS 130/09, Respondent No 12 to 18

in RFA No 919/2012(H)

Plot C4 Set apart to the share of --- Pathummakutty. Plaintiff in OS 130/2009, R1 in RFA No 919/2012(H} Plot C5 Set apart to the share of --- Abdurahiman. D1 in OS

130/2009, R2 in RFA No 919/2012(H)

Plot C 6 Set apart to the share of --- Abdurahiman. D1 in OS 130/2009, R2 in RFA No 919/2012(H}

Plot C7 Set apart to the share of - --Legal heirs of Aminakutty. D3 in OS 130/2009, Respondent No 12 to 18

in RFA No 919/2012(H)

Plot C8 Set apart to the share of --- Pathummakutty. Plaintiff in OS 130/2009, R1 in RFA No 919/2012[H) Plot E Set apart to the share of --- Pathummakutty,

Abdurahiman, Muhammed Haji, Legal Hairs of Aminakutty, Nafeesa & Kadeeja Plaintiff, D1, D2, Legal Hairs of D3,

(Respondent No 12 to 18 in RFA No 919/2012(I1}) D4 & DS

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Share Set apart to the parties in item number 12 of the plaint schedule property in OS 130/2009

1. Share Set apart to Abdurahiman & Muhammed Haji D1 & D2 in OS 130/2009, Applicant No 1 & R2 in RFA No 919/2012{H)

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er

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Pat

Share Set apart to the parties in item number 13 of the plaint schedule property in 05 130/2009

1, Plot A Set apart to the share of ----Legal heirs of Aminakutty. D3 in OS 130/2009, Respondent No 12 to 18 in RFA No 919/2012(H}

2. Plot B Set apart to the share of --- Pathummmakutty. Plaintiff in OS 130/2009, R1 in RFA No 919/2012(H}

Pl K2Q9@e

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\% SALEENA SE