Kerala High Court
Deeny Alias Mary Elizabeth vs Joseph Mathew on 8 July, 2025
R.F.A.No.31 of 2017 2025 : KER: 4 9884
IN TIE HIGH COURT OF RERAIA AT EENAKuliAM
PRESENT
TEE HONouRABLE in. JusTlcE SATHISH NlttaN
&
IRE HONouRABLE MR.dusTlcE p. mlsHitA KtnmR
TUESDAY, TRE 8" Day oF JtJL¥ 2o25 / 17TH rsmDm, 1947
RNA NO. 31 0F 2017
AGE,INST TRE DECREE AND JUDcb4ENT DATED 19.o8.2ol6 IN os
NO.834 OF 2oi2 OF THE I ADDITlortal, SUB cOuRT, ERImm)ILaM
APPE14ANT/PIAINTIFT:
DEENy AI.IAs MnRy ELlzABETH
ACID 55 YEARS
D/O.IATE V M JOSEPH,
W/O.VINCENT DIDOCOSE ,
TTAiqRIAI, HOusE , porroTH ROAD ,
KAIOOR, rocHI-682oi7.
BY JDVS.
sfml . K . s . inDfmscoDAitnN
SRE . S . JESSI"
SRI . K . S . MI ZVER
SRI . p . K . RARESH RInnR
SRI.M.M.VINOD KU)nR
RESPONDENTS/DEFENDANTS:
JOSEPH RAREW
AGm 63 ¥EARs
S/0.IATE V M JIOSEPH,
RESIDING AT VZLIIILAIIATT E[OUSE ,
NEAR ImlcKnl, TEueLE, rmDAIANGI ,
CocHIN 6825o7, rmGAlnN I VILILAGE,
HcOHI TAIur.
2 GraoRCE oosEPH
aeED 61 yEziRs
R.F.A.No.31 of 2017 2 0 2 5 : KER : 4 98 8 4
s/o.InTE v M JoSEPH,
RESIDING AT VALlaENATT HOUSE ,
CONOTH ROAD, SOUTH END, KAIcOR,
COCHIN-682017 , ERImKulaAe4 VlmGE ,
KANAYANNUR IAI+UK.
JOHNyruDE v J
AGED 52 -
S/O.RATE V M .OSEPH,
REsll)ING AT vA14,mmTT H0uSE ,
roNOIH ROzD, sOuIH END,
KAIOOR, COCHIN-682017 ,
ERNZLKulai4 vll,mGE , KmmyANNUR TELur
e4Rs sARZLiom BONIFus AI,Ias KUNeuMOL
JueED 56 irEziRs
W/O.RATE BONIFUS V J ,
vaLIAetATT HOusE ,
sT.RATHEws CHuncH RonD,
NEAR cENTURy GABDENs vENREm,
CocHIN 682o28, EDAppAmr souTH vlLIAGE,
KAita¥ANNUR TAI+uK.
8¥ revs .
sml . I . H . jDDul, AZREz
SRI . K . p . MnJEED
THls REGULAR FIRST AppEAI. IIAVING CORE up roR ADMlssloN ON
o8.07.2025, TIRE count ON IRE sale I]Ay DELlvERED TRE col,rowlNG:
R.F.A.No.31 of 2017 2 0 2 5 : KER : 4 9 8 8 4
SATHISH NINAN & P.KRISHNA KUMAR, JJ
R.F.A.No.31 of 2017
Dated this the 8th day of July, 2025
JUDGMENT
Sathish Ninan.J
The parties have settled their disputes in mediation.
They have entered into a memorandum of agreement incorporating
the terms of settlement. The decree and ].udgment impugned in this
appeal are set aside and a modified decree is passed in terms of
the settlement. The memorandum of agreement will form part of
this judgment.
Sd/-
SATHISH NINAN, JUDGE
Sd/-
P.KRISHNA KUMAR, JUDGE
atki eiR I erl I
fz6
EFLuAKLILfiM M-.EDIATIO'fu. CENTRE
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' l`am to' fo"apd henEwlth Bebort .Of the Mediator ln' the matter a!chg
• witr? .the-6rfeiesure§.fo+ jrfermaepft .and pe¢egsary adiori. .
YOLirs Fairmfu!ly. -
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ET'ct:- Reptut. Of the ute#fator. Sgiv .fF:.ut
res
g# of. the. ieferrdl oder dated
af the Papon,
F the High. C®uh:. Of Ksrela. .
BEFORE THE HONOURABLE HIGH COURT OF KERALA
AT ERNAI(ULAM
RFA No. 31 Of 2017
Deeny Alias Elizabeth Appellants
Vs.
Joseph Mathew & Others Respondents
REpoRT SuBMinED BV ThE MEDIATo
ADV, SuNNY XAVIER
Mediated, matter settled.
Dated this the 30th day of June , 2025.
gr
Adv. Sunny Xavier
Mediator
Emakulam Mediation Centre
BEFORE THE HONOURABLE HIGH COURT OF KERALA
AT ERNAKULAM
9fr9,
Deenly Alias Elizabeth : Appellants
Vs.
Joseph Mathew & Others : Respondents
MEMORANDUM OF AGREEMENT UNDER SECTION 89 0F THE CODE OF
CIVIL PROCEDURE READ WITH RULES 24 a 25 0F THE CIVIL
PROCEDURE (ALTERNATIVE DISPUTE RESOLUTION), RULES, 2008:
The parties have agreed to settle the entire disputes on the following terms
and conditions,
1.The appellant herein is permitted to file withdrawal application to release
Rs.10,00,000/-, which was deposited vide award No.78/2013 dated
30/12/2013 of Special Tahsildar (LA) NH N.Ill, Vyttilla in IAR No.19/13, LAR
No.20/13, LAR No.25/14 & LAR No.39/14 pending on the files of Addl.3rd
Sub Court, Ernakulam. If such application is filed by the appellant in those
LARs', the respondents herein will have no objection to release said amount
in favour of the appellant. The balance amount deposited as per the above
award may be released to the respondents herein on appropriate application
filed by them. The appellant will not raise any objection to the same.
2.The parties have agreed to equally share (1/5 share each) the enhanced
amount along with interest awarded if any in the land acquisition matter
with Metro Rail Ltd pending as LAR No.19/13, LAR No.20/13, LAR No.25/14 &
LAR No.39/14 before the Addl.3rd Sub Court, Ernakulam on appropriate
execution proceedings.
ADDellants
giv
1.Deeny Alias Elizabet T}....-`J
1,Joseph Mathe rfu#Dondents 2.Georgejoseph
3.johny I ude v,I . 4.Mrs.Saramma Bonifus Alias Kunjumol
saha~aAO;8#pe
'`
3. Subject to t:he compliance of the above conditions, all the disputes
between the parties in the above case is resolved here with and the
appellant herein has no further interest over the plaint schedule properties
and buildings therein. It is made clear that the appellant has given up the
amount of Rs.125/-each to be paid by the respondents, as mentioned in
the Will as a result of this settlement.
4.Both the parties herein have agreed to co-operate with the conducting of
the aforesaid LA cases and put there signature required in the pending IA
cases and execution proceedings thereof.
5.Both the parties further agreed to request this Hon'ble Court to dispose
the above appeal recording the aforementioned terms and conditions.
Dated this the 30th day of June , 2025.
Aonellants
Decry Alias Elizabet hih3)#
Respondents
`jl.
1.Joseph Mathe 2.George Joseph
3.Johny Jude Vj. 4.Mrs.Saramma Bonifus Alias Kunjumol
&`hatTha
#n:se#ELp\E#fi[:^istL®®O
Counsel
This settlement agreement is authenticated yme.
Adv.Sunny Xavi
