Kerala High Court
Ashique Mamu vs A.T Haris on 6 March, 2025
2025:KER:19297
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
THURSDAY, THE 6TH DAY OF MARCH 2025 / 15TH PHALGUNA, 1946
RSA NO. 463 OF 2024
COMMON JUDGMENT AND DECREE DATED 12.12.2023 IN AS NO.54 OF
2021 OF ADDITIONAL DISTRICT COURT -I,KOZHIKODE
COMMON JUDGMENT AND DECREE DATED 09.03.2021 IN OS NO.599 OF
2015 OF ADDITIONAL MUNSIFF COURT-I,KOZHIKODE
APPELLANT/APPELLANT/PLAINTIFFS:
ASHIQUE MAMU
AGED 53 YEARS
S/O ABDUL KHADER, RESIDING AT 'INSAB', KANNOTHUMCHALIL,
THANA AMSOM DESOM, KANNOTH TALUK, KANNUR, PIN - 670650
BY ADVS.
ABDUL RAOOF PALLIPATH
E.MOHAMMED SHAFI
PRAJIT RATNAKARAN
SITHARA RAHEEM V.K.
RESPONDENT(S)/RESPONDENTS/DEFENDANTS:
1 A.T HARIS
AGED 55 YEARS
S/O A.T. UMMER KOYA HAJI, RESIDING AT 'SUPER VIEW',
JAYANTHI NAGAR COLONY, KALATHINKUNNU AMSOM DESOM,
KOZHIKODE, PIN - 673301
2025:KER:19297
RSA Nos. 463 of 2024,
453 of 2024, 458 of 2024 : 2:
and 471 of 2024
2 VAHIDA,
AGED 51 YEARS
D/O A.T UMMER KOYA HAJI, RESIDING AT 'SUPER VIEW',
JAYANTHI NAGAR COLONY, KALATHINKUNNU AMSOM DESOM,
KOZHIKODE, PIN - 673301
BY ADVS. FOR R1 & R2
PUSHPARAJAN KODOTH
K.JAYESH MOHANKUMAR
VANDANA MENON
P.SHAMSUDDEEN
VIMAL VIJAY
VINAYAK MANOHARAN P.
THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
06.03.2025, ALONG WITH RSA.453/2024 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:19297
RSA Nos. 463 of 2024,
453 of 2024, 458 of 2024 : 3:
and 471 of 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
THURSDAY, THE 6TH DAY OF MARCH 2025 / 15TH PHALGUNA, 1946
RSA NO. 453 OF 2024
COMMON JUDGMENT AND DECREE DATED 12.12.2023 IN AS NO.53 OF 2021 OF
ADDITIONAL DISTRICT COURT -I, KOZHIKODE
COMMON JUDGMENT AND DECREE DATED 09.03.2021 IN OS NO.597 OF 2015
OF ADDITIONAL MUNSIFF COURT-I,KOZHIKODE
APPELLANT/APPELLANTS/RESPONDENTS IN COUNTER CLAIM:
1 ASHIQUE MAMU
AGED 53 YEARS
S/O ABDUL KHADER, RESIDING AT 'INSAB', KANNOTHUMCHALIL,
THANA AMSOM DESOM, KANNOTH TALUK, KANNUR, PIN - 670650
2 T.A SATHAR
AGED 49 YEARS
S/O ABDUL KAREEM, RESIDING AT 'NEENOOS' PALLIKKUNNU,
PUZHATHI AMSOM DESOM, KANNUR, PIN - 670011
BY ADVS.
ABDUL RAOOF PALLIPATH
E.MOHAMMED SHAFI
PRAJIT RATNAKARAN
SITHARA RAHEEM V.K.
RESPONDENT(S)/RESPONDENTS/COUNTER CLAIM PETITIONERS:
1 A.T HARIS
AGED 55 YEARS
S/O A.T. UMMER KOYA HAJI, RESIDING AT 'SUPER VIEW',
JAYANTHI NAGAR COLONY, KALATHINKUNNU AMSOM DESOM,
KOZHIKODE, PIN - 673301
2025:KER:19297
RSA Nos. 463 of 2024,
453 of 2024, 458 of 2024 : 4:
and 471 of 2024
2 VAHIDA,
D/O A.T UMMER KOYA HAJI, RESIDING AT 'SUPER VIEW',
JAYANTHI NAGAR COLONY, KALATHINKUNNU AMSOM DESOM,
KOZHIKODE, PIN - 673301
BY ADVS. FOR R1 & R2
PUSHPARAJAN KODOTH
K.JAYESH MOHANKUMAR
P.SHAMSUDDEEN
VANDANA MENON
VIMAL VIJAY
VINAYAK MANOHARAN P.
THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
06.03.2025, ALONG WITH RSA.463/2024 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:19297
RSA Nos. 463 of 2024,
453 of 2024, 458 of 2024 : 5:
and 471 of 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
THURSDAY, THE 6TH DAY OF MARCH 2025 / 15TH PHALGUNA, 1946
RSA NO. 458 OF 2024
COMM0N JUDGMENT AND DECREE DATED 12.12.2023 IN AS NO.52 OF 2021 OF
ADDITIONAL DISTRICT COURT-I, KOZHIKODE
COMMON JUDGMENT AND DECREE DATED 09.03.2021 IN OS NO.597 OF 2015
OF ADDITIONAL MUNSIFF COURT-I,KOZHIKODE
APPELLANT/APPELLANTS/PLAINTIFFS:
1 ASHIQUE MAMU
AGED 53 YEARS
S/O ABDUL KHADER, RESIDING AT 'INSAB', KANNOTHUMCHALIL,
THANA AMSOM DESOM, KANNUR TALUK, KANNUR, PIN - 670650
2 T.A SATHAR
AGED 49 YEARS
S/O ABDUL KAREEM, RESIDING AT 'NEENOOS' PALLIKKUNNU,
PUZHATHI AMSOM DESOM, KANNUR, PIN - 670011
BY ADVS.
ABDUL RAOOF PALLIPATH
E.MOHAMMED SHAFI
PRAJIT RATNAKARAN
KRISHNAPRIYA R.
RESPONDENT(S)/RESPONDENTS/DEFENDANTS:
1 A.T HARIS
AGED 55 YEARS
S/O A.T. UMMER KOYA HAJI, RESIDING AT 'SUPER VIEW',
JAYANTHI NAGAR COLONY, KALATHINKUNNU AMSOM DESOM,
KOZHIKODE, PIN - 673301
2025:KER:19297
RSA Nos. 463 of 2024,
453 of 2024, 458 of 2024 : 6:
and 471 of 2024
2 VAHIDA,
AGED 51 YEARS
D/O A.T UMMER KOYA HAJI, RESIDING AT 'SUPER VIEW',
JAYANTHI NAGAR COLONY, KALATHINKUNNU AMSOM DESOM,
KOZHIKODE, PIN - 673301
BY ADVS. FOR R1 & R2
PUSHPARAJAN KODOTH
K.JAYESH MOHANKUMAR
VANDANA MENON
P.SHAMSUDDEEN
VIMAL VIJAY
VINAYAK MANOHARAN P.
THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
06.03.2025, ALONG WITH RSA.463/2024 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:19297
RSA Nos. 463 of 2024,
453 of 2024, 458 of 2024 : 7:
and 471 of 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
THURSDAY, THE 6TH DAY OF MARCH 2025 / 15TH PHALGUNA, 1946
RSA NO. 471 OF 2024
COMMON JUDGMENT AND DECREE DATED 12.12.2023 IN AS NO.55 OF 2021 OF
ADDITIONAL DISTRICT COURT-I,KOZHIKODE
COMMON JUDGMENT AND DECREE DATED 09.03.2021 IN OS NO.599 OF 2015
OF ADDITIONAL MUNSIFF COURT-I,KOZHIKODE
APPELLANT/APPELLANT/RESPONDENT IN COUNTER CLAIM:
ASHIQUE MAMU
AGED 53 YEARS
S/O ABDUL KHADER, RESIDING AT 'INSAB', KANNOTHUMCHALIL,
THANA AMSOM DESOM, KANNUR TALUK, KANNUR, PIN - 670650
BY ADVS.
ABDUL RAOOF PALLIPATH
E.MOHAMMED SHAFI
PRAJIT RATNAKARAN
SITHARA RAHEEM V.K.
RESPONDENT(S)/RESPONDENTS/COUNTER CLAIM PETITIONERS:
1 A.T HARIS
S/O A.T. UMMER KOYA HAJI, RESIDING AT 'SUPER VIEW',
JAYANTHI NAGAR COLONY, KALATHINKUNNU AMSOM DESOM,
KOZHIKODE, PIN - 673301
2025:KER:19297
RSA Nos. 463 of 2024,
453 of 2024, 458 of 2024 : 8:
and 471 of 2024
2 VAHIDA,
D/O A.T UMMER KOYA HAJI, RESIDING AT 'SUPER VIEW',
JAYANTHI NAGAR COLONY, KALATHINKUNNU AMSOM DESOM,
KOZHIKODE, PIN - 673301
BY ADVS.
PUSHPARAJAN KODOTH
K.JAYESH MOHANKUMAR
VANDANA MENON
P.SHAMSUDDEEN
VIMAL VIJAY
VINAYAK MANOHARAN P.
THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION ON
06.03.2025, ALONG WITH RSA.463/2024 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:19297
RSA Nos. 463 of 2024,
453 of 2024, 458 of 2024 : 9:
and 471 of 2024
M.A.ABDUL HAKHIM, J.
===========================
RSA Nos. 463 of 2024, 453 of 2024, 458 of 2024
and 471 of 2024
============================
Dated this the 6th day of March , 2025
JUDGMENT
1. The Mediator has filed a Report dated 18.02.2025 in these
appeals producing a Memorandum of Agreement dated
18.02.2025 by the parties reporting the settlement of the
subject matter in these appeals. The Original Memorandum of
Agreement is produced in R.S.A No.471/2024.
2. Accordingly, these appeals are disposed of in accordance with
the terms of Memorandum of Agreement dated 18.02.2025.
3. The Memorandum of Agreement shall form part of the
judgment and decrees in these appeals.
4. The court fees paid by the appellants shall be refunded.
Sd/-
M.A.ABDUL HAKHIM
JUDGE
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