Kerala High Court

Lakshmi Avva vs E.R.Sathyabhama on 13 September, 2024

RSA No.939/201 I

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

BANS ete oF
AUS 4 .RER 2 70

eNO Ee

THE HONOURABLE MR. JUSTICE M.A.ABDUL BAKHIM

FRIDAY, THE 13° pAY OF SEPTEMBER 2024 / 22ND BHADRA, 1946

RSA NO. 939 OF 2011

AGAINST THE JODGMENT AND DECREE DATED 29.03.2011 IN AS NO.5

OF 2006 OF DISTRICT COURT WAYANAD, KALSATTA ARISING OUT OF THE

JUDGMENTS DECREE DATED 24.02.2006 IN OS NO.124 OF 1996 ON THE FILE

OF SUBORDINATE JUDGES CQURT, SULTHANBATHERY

APPELLANT /S:

i

DLARSHMT AVVA

W/O ERANALLOOR RAMAKRISHNA GOWDER, AGED 69 YEARS,
KUPPATHODE AMSOM DESOM, POST PANAMARAM, WAYANAD

OISTRICT.

ERANALLOOR VENUGOPALAN. (DIED} LRS IMPLEADED
S/O. RAMAKRISHNA GOWDER, AGED 69 YEARS AGRICULTURIST,
KUPPATHODE AMSOM DESOM, POST PANAMARAM, WAYANAD

DISTRICT

ERANALLOOR HARIDAS

§/O, RAMAKRISHNA GOWDER, AGED
KUPPATHODE AMSOM DESOM,, POST
DISTRICT.

ERANALLOR SUSEELA

D/O, RAMAKRISHNA GOWDER, AGED
KUPPATHODE AMSOM DESOM,, POST
DISTRIC?.

BRANALLOR VENRKITARKRISHNAN
8/O. RAMARRISHENA GOWDER, AGED
KUPPATHODE AMSOM DESOM,, POST
DISTRICT.

47 YEARS,,
PANAMARAM,

44 YEARS,,
PANAMARAM,

41 YEARS,,
PANAMARAN ,

AGRICULTURIST ,
WAYANAD

AGRICULTURIST,
WAYANAD

AGRICULTURIST,
WAYANAD


RSA No.G3a 201! 2Z

6 ADDL. FG RENUKA DEVI .C.P
AGED 63 YEARS ,W/O.ERANALLOOR VENUGOPALAN , RUPPATHODE
AMSOM DESOM,POQ PANAMARAM, WAYANAD DISTRICT-§70645 .

7 ADDL PY. ARCHANA. EV
AGED 40 YEARS ,D/O.ERANALLOOR VENUGOPALAN , KUPPATHODE
ANSOM DESOM,PO PANAMARAM, WAYANAD DISTRICT-S70645 .

8 ADDL. PS. ARHILA.E.V
AGED 38 YEARS ,D/O.ERANALLOOR VENUGOPALAN , RUPPATHODE
AMSOM DESOM,PO PANAMARAM,WAYANAD DISTRICT-670645.
(LEGAL HEIRS OF DECEASED 2ND APPELLANT ARE IMPLEADED AS
ADDITIONAL APPELLANTS 6 TO 8 AS PER ORDER DATED
O1.10.2022 IA.3/2021)

BY ADVS.
B.RRISHNAN
R. PARTHASARATHY

RESPONDENTS /RESPONDENTS IN AS 5/2006/PLAINTIFFS, D6ésD8 TO D11 IN

OS 124/96:

i &.R,. SATHYABRAMA.

W/O. SUNDER RAJU, AGED 49 YEARS,, HOUSE WIFE, RESIDING AT AVUVAYAL,, BOST KARANT, WAYANAD DISTRICT.

2 VIJAYALARSHMY AVVA, (DIED) LEGAL REPRESENTATIVES RECORDED W/O. LATE NANJUNDA GOWDER,, AGED 62 YEARS, HOUSE WIPE, , RUPPATHODE AMSOM DESOM, POST PANAMARAM,, WAYANAD DISTRICT. (DELETED) (RESPONDENTS 3 TO 5 ARE RECORDED AS THE LEGAL REPRESENTATIVES OF DECEASED RS AS PER OR THE ORDER DATED 20.02.2019 IN IA.1/2019)

3 E.N. INDIRA, (DIED) LEGAL HEIRS IMPLEADED D/O, LATE NANJUNDA GOWDER,, UPPATHODE AMSOM DESOM, POST PANAMARAM,, WAYANAD DISTRICT. HOUSE WIFE, THAYALAKANDY HOUSE,, CHIRAKKARA POST, THALASSERY TALUK, KANNUR, DISTRICT. . (DELETED)

4 E.N. GOPALAKRISHNAN SO. LATE NANJUNDA GOWDER, AGED 45 YEARS,, KUPPATHODE AMSOM DESOM, POST PANAMARAM,, WAYANAD DISTRICT. . (DELETED)

RSA No 83o/2011

had

2UZ4a KER: POOVL

E.N. SREENIVASAN

$/O. LATE NANJUNDA GOWDER, AGED 35 YEARS,, KUPPATHODE AMSOM DESOM, POST PANAMARAM,, WAYANAD DISTRICT. . (DELETED)

VASUNDARA AVA W/O. LATE ANANDAKRISHNA KOUNTAN,, AGED 64 YEARS, BRANALLOOR,, PANAMARAM, WAYANAD DISTRICT. . (DELETED)

B.A. ASHORAN

8/Q. LATE ANANDAKRISHNA KOUNTAN,, AGED 53

YEARS ,ERANALLOOR,, PANAMARAM, WAYANAD DISTRICT. . (DELETED)

B.A. RADHAKRISHNAN 8/0. LATE ANANDAKRISHNA KOUNTAN,, AGED 45 YEARS, ERANALLOOR,, PANAMARAM, WAXANAD DISTRICT. . (DELETED)

ADDL. ASWIN A.PRASAD., S/O. LATE INDIRA,ASWIN NIVAS, VAKAYATTU, ANJURUNNU (PO) ,MANANTRAWAY TALUR-670645. . (DELETED)

ADDL.ADARSH A.P.,

8/0. LATE INDIRA,ASWIN NIVAS, VAKAYATTU , ANJURKUNNU

(PO) ,MANANTHAWAY TALUK-670645. (LEGAL HEIRS OF DECEASED 3RD RESPONDENT ARE IMPLEADED AS TSE ADDITIONAL RESPONDENTS 9 AND 10 AS PER ORDER DATED 01.10.2021 IN IA.2/2019} . (DELETED) RESPONDENTS NOS.2 TO 10 ARE DELETED FROM THE PARTY ARRAY AT THE RISK OF THE APPELLANTS AS PER ORDER DATED 13.09.2024 IN IA.NO.2/2024)

BY ANVS.

Re MUBAMMED SUHAIL.P

R1 SRI .K.M. FAMALOUDEEEN Ri SMT. LATHA PRABHARARAN

THIS REGULAR SECOND APPEAL HAVING BREN FINALLY REARD ON

13.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

105 900 9b 199. OWS OF OO. OS SH OO. OG... GO: OO Gh OH GOON GR, GOL OT OP, GL IC HO BIC DM

S860 26 2 De Oe On ei Be! DON Bei dnt Het Dee Dee NEE IOC NE: et 8t ee) eee

Dated this the 13" day of September, 2024

LUDGMENT

i.Parties to the appeal have filed LA No. 1/2024 compromise petition. In view of the compromise petitioner, this Reqular Second Appeal is disposed of recording the Compromise Petition. LA No.lof 2024 shall form part of the judgment.

2. Since the compromise petition prescribes a time limit of three months, the Registry is directed to send back the Trial Court Records, forthwith.

Sd/-

M A ABDUL HAKHIM, JUDGE jma

eee min i

BEFORE THE HON'BLE HIGH COURT OF KERALA AT ERNAKULAM x. Bee &P & 2 A fo oe ey DAE von

R.S.A. Na. 939 of 201 1

APPELLANTS:

i. Lakshov Avva, W/o. Eranallooor Ramakrishna Gowder, Aged 65 years, Kuppathade Amsom Desom, Po}. Panamaram, Wayanad District-670645.

2. Ernalloor Venugopalan (died!)

oa

Eranalloor Haridas, S/o. late Ramakrishna Gowder, Aged 47 vears, Kuppathode Amsom Desom, Po}. Panarnaram, Wayanad District-6/0645.

4. Eranalloor Susecla, D/o. late Ramakrishna Gowder,

Aged 44 years, Kuppathoade Amsom Desom, Po), Panamaram, Wayanad District- 67 FO64S. |

oft

Eranalloor Venkitakrishnan, 8/o.Ramakrishna Gowder, Aged 41 years, Kuppathode Amsom Desam, Po). Panamaram, Wayanad District-070645.

6. Renuka Devi C.P., aged 63 years, W/o. Late Eranalloor Venugopalan, Kuppathode Amsom, Desam, P.O.Panamaram, Wayanad District-670645.

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7. Abana GV Ube Akila ON ro SOS oe! ; eee ' f ; fo Appellants / defendants Counsel for Appellants / s/ 'deien ane

--, ca -- Se "Soxaee Baflwabhawea £.72 Ape = es :

TS) re gos 3 ¥e NO Peunes) i fer the PP yese 8 ee penatwnl plant) Ponde at [plait ' Caulk dw pes ; ,) at oral Cd oN ee ns

Prom mee omy tlic)

od

Archana ELY.,

Aged 40 years, D/o. Eranalloor Vernugopalan, Kuppathode Amsam, Desom, P.O. Panamaram, Wayanad District-670645,

8. Akhila E.V., ee Aged 438 vears, D/o. Eranalloor Venugopalan, Kuppathode Amsom, Desom, P.O. Panamaram, Wayanad District-670645.

RESPONDENTS:

1. E.R. Sathyabhama, W/o. Sunder Raju, aged 49 years, Housewife, residing at Avuvayal, Post Karani, Wavanad District-67959 1

Eso

E.N. Goplakrishnan, S/o. Late Nanjunda Gowder, Aged 45 yars, Kuppathode Amsom Desoam, Po}. Panamaram, Wayanad District.

3. E.N. Sreenivasan, 5/< , Late Nanjunda. pe Aged 35 years, Kuppathode Amsom Desom, Po}. Panamaram, Wayanad District. .

4. Vasundhara Avva, S/o. Late Anandakrish Aged 64 years, Hranalloor, Panamaram

5. EA. Ashokan, W/o. Late Anandakris! a, Aged 53 years, Eranalloor, Panamaram, We nad District,

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6. E.A. Radhakrishnan, S/o.Late Anandakrisha Kountan, Aged 45 years, Eranalloor, Panamaram, Wayanad District.

7. Aswin A.Prasad, S/o. Late Indira, Aswin Nivas, Vakayattu, Anjukunnu (PO), Mananthawady Taluk-670645

Adarsh. A.P., $/o. Late Indira, Aswin Nivas, Vakayattu, Anjukunnu (PO), Mananthawady Taluk-670645,

JOINT PETITION FILED UNDER ORDER XXIII, RULE 3 OF CODE OF CIVIL PROCEDURE

1, The Appellants in the Memorandum of Appeal are defendants | to 5 in a decree for partition declaring that plaintiff has 1/6" shares aver plaint A schedule immovable property and 1/186 shares over plaint B sched ule pnmovable property and profits finding that Exhibit Bi and B2 partitions (previous partitions set up by defendants} are not valid and binding on the plaintiff, found by the trial Court and lower appellate Court. The 2°¢ defendant died pending present Appeal carried by defendants and additional Appellants © to 8 are his wife

and children.

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2. The plaintiff has agreed to take 3 Acres of immovable property and Rs.5,00,000/- (Rupees Five lakhs only) towards her share from the defendants. Additional Appellants 6 te 8 to convey 1 Acre and 18 cents allotted to 2¢ defendant by deed of partition Exhibit Bl fitem 2 there) bequeathed to them by his last will and testament dated 01.06.2016 (36 cents shown as item No.l in the schedule attached herewith from additional Appellant 6, 16 cents shown as item Ne.2 in the schedule attached herewith from additional Appellant 7 and 64 cents shown as item No.3 in the schedule attached herewith from additional Appellant 8). The 3 defendant to convey | Acre of immovable property shown as item No.4 in the schedule attached herewith, out of 4 acres allotted to him in Exhibit Bl partition fout of C schedule item there}, and 5& defendant to convey 84 cents shown as item No.5 in the schedule attached herewith, out of 2 Acres allotted to him in Exhibit Bl partition (D schedule there} by instrument of 'transfer. Parties agree that exhibit B1 and B2 partition need not be disturbed, the plaintiff being provided with due share in immovable

property .

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5. Veal Hashim 6. Penukadey Leh

7. Avenana & @phors ae 8 Akala Fy Pterhe-

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3. The said immovable property is identified in the schedule annexed to this petition and as per drawing annexed to this petition,

which are to be read as part of this petition. A copy of the schedule is

property set apart for the plaintiff is annexed herewith and marked as

Annexure A2. The transferors in the respective deeds shall bear all

expenses to deliver the deeds to plaintiff and put the plaintiff in

possession by St October 2024, time being the essence.

4, 'The appellant Nos.6 to 8 had assured the plaintiff and made her helieve that the three wills, all dated 01.06.2016, executed by late Eranalloor Venugopalan in their favour had come into force and effect on the death of the said Venugopalan and that all concerned had accepted the said wills and that no one has ever made any challenge as against the said wills executed by late Eranalloor Venugopalan and that they have clear and valid title over the property agree to be

transferred to the plainnil.

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%. The defendants can file a petition to record satisfaction of the terms of this decree after execution of the documents and payment to the plaintiff. If the defendants commit breach of the terms embodied here the plaintiff can enforce her rights under the decree for partition in (OS. 124/96 confirmed in AS, 5/2006) without being bound by

terms here,

Prayer

The parties {Appellants and Respondents) pray that the terms embodied in this petition be accepted for imprimatur of the Honourable Court and the decree of the trial Court confirmed id Appeal be modified in terms of this petition allowing this Appeal. Annexures Al & AQ may be made part of the decree.

Dated this the § Gtk day of August S024

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Schedule of the property

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Notes :- Ex, By and EX B2(originaljproduced before the court are necessary Back documents to execute the 3 acre te the planitiff, so that please

Make a prayer to release back Ex Byand ExBy; to the appellants.

Notes :- original partition dead No 4594 of S.R.O mananthavady dated 30-08- 1986 produced before the court marked as ExB, Original partition deed No. 3665 of S.R.O. mananthavady Produced before the court as markd as Ex Ex B, and Ex B: documents are necessary for execution Deed as state above.

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