Kerala High Court
Haseena vs K.A.Jasmin on 14 February, 2020
Author: Sathish Ninan
Bench: Sathish Ninan
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE SATHISH NINAN FRIDAY, THE 14TH DAY OF FEBRUARY 2020 / 25TH MAGHA, 1941 RSA.No.1113 OF 2011 (G) AGAINST THE JUDGMENT AND DECREE IN AS.NO.29/2004 DATED 12-08-2011 OF SUB COURT ,ATTINGAL AGAINST THE JUDGMENT AND DECREE IN OS.NO.298/2001 OF MUNSIFF COURT , VARKALA APPELLANT: APPELLANT/ 1ST DEFENDANT: HASEENA, D/O.SAINUDEEN, AGED 42 YEARS, KUPPAVILAKOM VEEDU, EDAVA DESOM, EDAVA VILLAGE. BY ADVS. SRI.K.JAYAKUMAR (SR.) SRI .M. SREEKUMAR RESPONDENTS: RESPONDENTS / PLAINTIFFS & 2ND DEFENDANT: 1 K.A.JASMIN, D/O.SAINUDEEN, AGED 56 YEARS, KUPPAVILAKOM VEEDU, EDAVA DESOM, EDAVA VILLAGE . 2 K.S.SAKARIYA S/O. SAINUDEEN AGED 44 YEARS, KUPPAVILAKOM VEEDU, EDAVA DESOM, EDAVA VILLAGE. 3 SABEENA D/O. SAINUDEEN AGED 46 YEARS, KUPPAVILAKOM VEEDU, EDAVA DESOM, EDAVA VILLAGE. R2 BY ADV. SRI.R.GOPAN R3 BY ADV. SRI.M.R.RAJESH THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD ON 14.02.2020, ALONG WITH RSA.430/2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: 2 RSA.Nos.1113 OF 2011 & 430 OF 2012 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE SATHISH NINAN FRIDAY, THE 14TH DAY OF FEBRUARY 2020 / 25TH MAGHA, 1941 RSA.No.430 OF 2012 AGAINST THE JUDGMENT AND DECREE IN AS.NO.102/2003 DATED 12-08- 2011 OF PRINCIPAL SUB COURT ,ATTINGAL AGAINST THE JUDGMENT AND DECREE IN OS.NO.298/2001 DATED 31-05- 2003 OF MUNSIFF COURT, VARKALA APPELLANT/ 1ST APPELLANT / 1ST PLAINTIFF: K.A.JASMIN D/O. SAINUDEEN, KUPPAVILAKOM VEEDU, EDAVA DESOM, EDAVA VILLAGE. BY ADV. SRI.HANSON.P.MATHEW RESPONDENTS / RESPONDENTS AND 2ND APPELLANT / DEFENDANTS AND 2ND PLAINTIFF: 1 HASEENA D/O. SAINUDEEN, KUPPAVILAKOM VEEDU, EDAVA DESOM, EDAVA VILLAGE-695311. 2 SABEENA . D/O. SAINUDEEN, KUPPAVILAKOM VEEDU, EDAVA DESOM, EDAVA VILLAGE-695311. 3 K.S.SAKARIYA S/O. SAINUDEEN, KUPPAVILAKOM VEEDU, EDAVA DESOM, EDAVA VILLAGE-695311. R1 BY ADV. SRI.M.SREEKUMAR R1, R3 BY ADV. SRI.R.GOPAN R1-2 BY ADV. SRI.M.R.RAJESH THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD ON 14.02.2020, ALONG WITH RSA.1113/2011, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: 3 RSA.Nos.1113 OF 2011 & 430 OF 2012 JUDGMENT
Pending the appeal, the parties have settled their disputes out of court. A memorandum of settlement dated 05/03/2018 has been executed incorporating the terms of settlement. The memorandum of settlement has been produced as_ Annexure-D along' with |.A.No.2254/2018.
The Regular Second Appeals are disposed of in terms of the compromise. The memorandum of settlement, along with the documents' and
1.A.No.2254/2018 with the affidavit attached thereto, will form part of the judgment.
Sd/-
SATHISH NINAN JUDGE rsr Sf PRESENTED ONQF.7...2018.
BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM I.A.No. 29-54 /2018 R.S.A.No.430/2012 Haseena : Petitioner/1* Respondent Vs. K.A.Jasmin & Ors. : Respondents/Appellant & Respondents 2 & 3 ANNEXURE-D FILED UNDER ORDER 23 RULE 3_READ WITH SECTION 151 OF CPC ©... | a+! Lt
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V oe CO ee sshrer 6? pegs Le (can (oO) th grec? 'cl? ade "re 6A cohy BS _ ' () A, [217 une Y esa MSREERUMARE 95) ayy 6 Go ; VISHNU VIHAR, WARRIAM ROAD, 4 KOCHI --16 COUNSEL FOR THE PETITIONER/15" RESPONDENT A % ERNAKULAM LANo. 9954 /2018 n R.S.A.No.430/2012 Between:-
6. Petition Row CornPre mc'S2 Dated this the 11" day of July, 2018.
A ADVOCATE BEFORE THE HONOURABLE HIGH COURT OF KERALA AT Haseena - Petitioner/1** Respondent And:-
K.A.Jasmin & Ors. : Respondents/Appellant & Respondents 2 & 3 I N DE X q S.No. Description of Documents Page Nos.
1. Affidavit. 1 to 3
2. Annexure-A, certified copy of sale deed bearing No.4560/09 dated 11..12..2009 of Sub Registry Office, Varkala. 4 to 10
3. Annexure-B, certified copy of sale deed bearing No.1841/2015 dated 11..6..2015 of Sub Registry Office, Varkala. 11 to 18
4. Annexure-C, certified copy of Partition Deed No.212/2018 . Ss dated 9..1..2018 of Sub Registry Office, Varkala. 19 to 27
5. Annexure-D, true copy of memorandum of settlement dated 5- 3..2018 executed between the appellant and respondents 28 29 thy Send oll 0 pearing Paaghies, Z& eh dharplolees, ee y Prodmeed hen drele £, hh tot Shade Mee tc BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM LAN. 9954+ /2018 n R.S.A.No.430/2012 Between:-
Haseena : Petitioner/1*t Respondent And:-
K.A.jasmin & Ors. : Respondents/Appellant & Respondents 2 & 3 AFFIDAVIT I, Haseena, D/o.Sainudeen, aged 49 years, residing at Kuppavilakom Veedu, Edava Desom, Edava Village, do hereby solemnly affirm and state as follows:-
1. I am the 1% respondent in the above appeal as well as 1* defendant in the suit. I know the facts of the case and I am competent to swear to this affidavit. Appellant and 3 respondent are plaintiffs in the suit and and respondent is the 2" defendant in the suit. Parties are siblings and the prayer in the suit is for partition of plaint schedule property having an extent of 19.90 Ares.
2. The plaint schedule property was jointly owned by the appellant, respondents and 8 other siblings. The share of those 8 siblings in the plaint schedule property was purchased by me by sale deed No.3440/2000. Hence at the time of filing of suit I was entitled for 141/187 shares, the 2"
respondent was entitled for 3/187 shares, 3" respondent was entitled for 23/187 shares and the appellant was entitled for 20/187 shares. The suit was filed by the appellant and 3 respondent for partition and allotment of 43/187 (3/11) shares for them.
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3. The Trial Court decreed the suit and allotted 43/187 shares to the appellant and 3" respondent. The Trial Court also found that 2" respondent is entitled for value of improvements to the tune of Rs. 5 lakhs which has to be excluded at the time of passing of final decree. The finding of the Trial Court with respect to the value of improvements in favour of the and respondent was challenged by myself by filing AS No.29/04 and appellant and 3 respondent together by filing AS No.102/2003 before the First Appellate Court. During pendency of the said appeals 3'¢ respondent sold his share in the plaint schedule property to me by sale deed bearing No.4560/09 dated 11..12..2009. The certified copy of the said sale deed dated
11..12..09 is produced herewith and the same is marked as ANNEXURE-A. Both appeals were dismissed by the First Appellate Court by common judgment dated 12..8..2011. Challenging the same the appellant filed the above appeal before this Hon'ble Court. I have also filed RSA No.1113/11 challenging the dismissal of first appeal and the same is pending consideration of this Hon'ble Court.
4. It is submitted that during the pendency of the above appeals the 2nd respondent sold her share in the plaint schedule property including the right of improvements accrued as per the decree of Trial Court to me by sale deed bearing No.1841/2015 dated 11..6..2015. The certified copy of the said sale deed dated 11..6..2015 is produced herewith and the same is marked as ANNEXURE-B.
5. After execution of the above Annexure A & B sale deeds myself and the appellant alone have become the joint owners in possession of the plaint schedule property having 167/187 shares and 20/187 shares respectively.
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CO Thereafter on the basis of consensus arrived at between us we have partitioned the property between us by executing Partition Deed No.212/2018 dated 9..1..2018. The certified copy of the said partition deed dated 9..1..2018 is produced herewith and the same is marked as ANNEXURE-C. As per Annexure-C document plaint schedule property was divided into two plots and item No.1 plot having an extent of 2.23 Ares together with right of way was allotted to the appellant and the balance extent of 17.67 Ares was allotted to me as_ item No.2 Plot. After the execution of the above documents all of us together have executed a memorandum of settlement dated 5..3..2018. A true copy of the said memorandum of settlement dated 5..3..2018 is produced herewith and the same is marked as ANNEXURE-D. In view of the above it is just and necessary to vary the decree passed by the Trial Court and to pass a compromise decree in terms of Annexure-D memorandum of settlement. A separate petition is filed for the said purpose and the same may kindly be allowed. No previous IA has been filed for the same relief.
All the above facts are true to the best of my knowledge, information and belief.
Dated this the 11 day of July, 2018.
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DEPONENT:
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emeed { imenruly ata - CaS D0 A ar . \ "dana Monieginjsod Re 2 38 et eM, ZE ANNEXURE-D. MEMORANDUM OF SETTLEMENT EXECUTED BETWEEN THE APPELLANT & RESPONDENTS (1) The shares of 2° respondent (2™ defendant) and 3" respondent (2™ plaintiff) have been purchased by the 1* respondent (1% defendant) by Sale Deed bearing No.1841/2015 dated 11..6..2015 and sale deed bearing No.4560/09 dated 11..12..2009 respectively and after the said sale deeds 1 respondent (1* defendant) and appellant (1° plaintiff) have become joint owners in possession of the plaint schedule property, 1 respondent (1% defendant) being the owner of 167/187 shares together with right of value of improvements accrued as per the decree of Trial Court and the appellant (1° Plaintiff) being the owner of 20/187 shares.
(2) The plaint schedule property has been partitioned towards the full and final settlement of shares of all parties concerned and has been divided into two plots and item No.1 plot having an extent of 2.23 Ares together with right of way is allotted to the appellant (1° plaintiff) and the balance extent of 17.67 Ares and the building and other improvements situated therein is allotted to the 1° respondent (1% defendant) as item No.2 plot as per partition deed No.212/2018 dated 9..1..2018.
thy, Dated this the § day of March, 2018.
_jasmus.
Appellant (K.A.Jasmin) ¢ hs) plex CCHS 8 WA ee.
1* Respondent (Haseena) Mccunset tthe 1 1% tgspondent le -@ 22/5 ait (Sy a oe Nw "Og. F7T4 Sabeema. Ors ~ ~ f 7 2"? Respondent (Sabeena) ~ Counsel for the 2™ respondent _ aa G21 oNlemmni» > z CaoPan \< (73 145 3™ Respondent (K.S.Sakariya) Counsel for the 3" respondent OF BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM I.A.No. 2254 /2018 In R.S.A.No.430/2012 PETITIONER:1* Respondent:-
Haseena, D/o.Sainudeen, Kuppavilakom Veedu, Edava Desom, Edava Village.
RESPONDENT: Appellant & Respondents 2 & 3:-
1. K.AJasmin, D/o.Sainudeen, Kuppavilakom Veedu, Edava Desom, Edava Village.
2. Sabeena, D/o.Sainudeen, Kuppavilakom Veedu, Edava Desom, Edava Village.
3. K.S.Sakariya, S/o.Sainudeen, Kuppavilakom Veedu, Edava Desom, Edava Village.
Petition filed by Advocate M.SREEKUMAR on behalf of the Petitioner/1* Respondent under Order 23 Rule 3 read with Section 151 of the Code of Civil Procedure.
For the reasons stated in the accompanying Affidavit, it is humbly prayed that this Hon'ble Court may be pleased to vary the decree passed by the Trial Court and to pass a compromise decree in terms of Annexure-D memorandum of settlement in the interest of justice.
Dated this the 11" day of July, 2018.
COUNSEL FOR THE PETITIONER/ 1°" RE NDENT.