Kerala High Court
Abraham vs Chinnan on 27 October, 2022
INTtlEHIGHcOuRTOrKtRAIAATERNAKULAM
PRESENT
TTmHONouRABLEMRs.TusTlcEM.RAIITm
THURSDAy,THE27mDA¥orooroBm2o2z/rmKARTmRA,ig44
AGAINSTTlnTUDGMENTANDDECREEDAmi9.09zoi2INAs52/z007OnTHEFH.Earl
ADDITIONAIDlsTRICTcOuRT,TrmssuRAGAINSTTHETulroMRTANDDECREEINOs.NO.
1337/Z000I)ATEI)13.1Z.Z0060FMUNSIFF'SCOURT,CIIAVA~
4ELELLANI7isTREspONDENI7isTDEFEND±ap
ABRAHAM,S/O.PULIKOITILUKKRUKUTTY,AGED50,
KATTAKAMBAL VILLAGE, I)ESOM , THAIAPPILLY TALUK.
BY ADV SRI.R.S.KALKURA,
ADV M.S.KALISH,
ADV A.V.PRIYA,
ADv unsH coplNATH,
ADV GENS GEORGE
B=saem=REszAppEL±±±pLAap±!E§pQ±p=±ESLzjEQ±4±pj2EE±T04:
JOBUTTY, PENSIONER, AGED 68,
s/o.puLIKOTTILu]Onu,RATTAKAMBALviLLAGE,DEsoM,
THAIAPPILLY TAI.UK, TRICHUR DISTRICT, PIN - 680 543.
THABITHA,D/O.PULIKOTTILUKKRUKUTTY,AGED51,
AKATHIYUR VILLAGE, PAREMPADAM, DESOM,
THALAPPILLY TAI.UK, TRICHUR I)ISTRICT, PIN - 680 543.
EMILI, AGED 48, D/o.puLIKOTrlL uKKRUKUITy
ANDW/O.THOLATHKOCHUMON,KATTAKAMBALVILLAGE,
PENGAMUCK, DESOM, THAIAPPILLY TAI.UK,
TRICHUR DISTRICT, PIN -680 544.
SALOMI, AGED 46, D/O.PUL]KOTHL UKKRUKUTIY
ANDw/O.KOLLANNunRAjAN,REslDINGATwssERyANGAI>I,
KUNNAMKULAM VILAGE, THALAPPILLY TAIUK,
TRICHUR DISTRICT, PIN - 680 503.
8¥ jrmv SRI.G.UNNIKRI SHNAN-Ri
THls REGUIAR sEcONI> AppEAL mvlNG COME up FOR ADMlssloN ON 27.io.2Oz2,
Tin couRT oN Tin SAME DAy DELIVERED THE FOLLowlNG:
R.SA.NO.1260F2013andR.SA.NO.94Or2013
2
INTHEHIGHCOURT0FKERAIAATERNAKULAM
PRESENT
THEHONOURABIJ:MRS.JUSTICEM.RANITHA
THURSDAy,Tm27THDAyOrOcTOBER2022/5THunTHIKA,1944
BSANO. 94 0F 2QQ
AGAINSTTIETueMENTANDDECREEDATED19.09.2Oi2INAs53/2007ON
THEFIIi:OrIADDITIONALDlsTRlcTcOuRT,TrmssuRAGAINSTTm
juDGMENIANI>I]I:cREEINOsi34O/2OOOI)Armi3.izz006ONTTIEFneOr
MUNSIFF COURT, CIIAVAKKAD
APP=LIANT/1STRESPONDENT/1STDEFENPDP4E
ABRAHAM, s/0.PULIKOTTIL uKKRUKurm, KAITAKAMBAL VILLAGE, DE SOM, THALAPPILLY TALUK.
BY ADVS.
SRI.R.S.KALKURA SRI.GENS GEORGE ELAVINAMANNIL SRI.HARISH GOPINATH SRI.M.S.KAL£SH SMTAV.PRIYA EEsp_ONDENTs;AppELLANTANI>REspONDENIs2TO4;pLAINTITFap DEFE CHINNAN, PENSIONER, S/OATHAPARARMBIL PULIKOTTI L ANNAPRAMBIL AMMAI ROAD, pAZHA^gr p.O, KATTAKAMBAL VILLAGE, DESOM, THALAPPILLY TALUK, TRICHUR 680 543. THABITHA, D/O.PULIKOTTIL UKKRUKUTTY, AKATHIYUR VILLAGE, PAREMPADAM DESOM, THALAPPILLY TALUK, TRICHUR 680 519. EMILI, I)/O.PULIKO"L UKKRUKUTTY, PULIKOTTIL, AND W/O.THOAIATH KOCHUMON, P.O RATTAKAMBAL VILLAGE, PENGAMUCK DESOM, TrIALApplLLy TALUK, TRlcHUR 68o 544. SALOMI, D/o.PULIKOTTIL uKKRUKUTTy puLIKOTrlL AND R.SA. NO.126 0F 2013 and R.SA. NO. 94 0F 2013 3 W/0.KOLLANNURRAjAN,RESIDINGATVYSSERYANGADI, KUNNAMKULAMVILLAGE,THALAPPILLYTAIUK,KUNNAMKL)LAM P.O, THRISSUR 680 503.
ADV SRI.G. UNNIKRISHNAN-R1 rms RI:GUIAR SEcoND jappEAL mvING COME up FOR ADMlssloN oN
27.io.202z,rmcOuRTONTHEsAMEDAyDmvEREI)THEFOLI.OwlNc:
R.SA.NO.1260F2ol3andR.SA.NO.04Or2013 4 REMERE Datedthisthe27thdayofoctober,ZoZZ. This appeal has been filed against the judgment and decree dated 19.09.2012 in A.S. No.53/2007 on the file of lst Additional DistrictTudge,Thrissurwhicharoseoutofjudgmentanddecreein O.S.No.1340/2000 dated 13.12.2006 on the file of Munsiffs Court, Chavakkad.
2. When the matter came up for admission, the both cases were referred for mediation and parties settled the matter in mediation and report was filed by the mediator along with memorandunofagreement.
3. On going through the mediation agreement furnished by themediator,itseemsthattheentireissuesbetweenpartieshave beenamicablysettledthroughmediationandtermsandconditions ofsettlementarelegalandproper.
Hence, mediation agreement is recorded and R.SA. No. 126 oF 2oi3 and R.SA. No. 94 oF 2oi3 5 R.S.A.No.126/2013disposedintermswithmediationofagreement.
Mediation agreement will form part of the decree. In the light of the settlement, R.S.A.No.94/2013 is dismissed.
Sd/-
rps/ M.R.ANITHA,JUDGE
'iii-iiii-iiiiiiiiiii_
052528
DISTRICT REDIATI0N CENTRE, THRISSUR Near District Court Complex, Ayyanthole P.O., Thrissur-680 003 Email:thrissurdmc @gmail.com Phone: 0487-2360010 D.NO. 2ra ;2022 Date 11.10.2022 To The Registrar, (Judicial) Hon'ble High Court of Kerala, Emakulam, Kochi. `: , @1" .,-J1?7, .-, Respected Sir.
Sub: Mediation in RSA No.94/2013 (C)&RSA -N6.126/2013(F) Report of Mediation- Submitting of-Reg.
Ref: Letter No. RSA 94/2013 (C)& RSA126/2013(F) Dated 11/08/2022 of Hon'ble High Court of Kerala.
With reference to the above, I am submitting the mediation report ( Settled) in RSA No. 94/2013(C) &RSA No.126/2013ff) on the file of Hon'ble High Court of Kerala, for favour of necessary action.
r) Yours faithfully, District Co-Ordinator Prindpal District Judge (In Charge) iE-
DISTRICT MEDIATION CENTRE THRISSUR REPORT ON MEDI ATION f\d` ` N . S . Ron G S`1 Name Mediator :
Details of case considered : R S 0 \lG\2.o\3, %fi q|\213t3 or-
uoN' 13lE \Mu CouRT Of t`£€QL1 Date of reference for Mediation : \ \ - 8 - 2-o 2-1 Date of apperence of Parties : 22..8-2012.16-C|-2.Q22. r 1G -C2i _ 2_a ii Date of conclution :
\'Ej, s I.|l L E D Whether Settiled or Not :
r) Whether compromise Prepared or Not : \{ t= S , v A-b P 0 R a P
-.--_-.-::::--i=--= Signature of Mediator :
6nJof)3. cdb®9 6)6)Oj)cd}®OscO1, no)06mocob!9O ®}tnl06idb RSA 126 / 2013 RSA 94 / 2013 AS 52 / 2007 & AS 53 / 2007 (co(u)1agi6rr)ed g31g!o cdboscol, ®S(/old) OS 1337 / 2000 & 1340 / 2000 (O!ndtT\>1QI-]' cdbos®1, aloord>6ios) cO|6"Of}Oo } codied ou®8i caeo6"!sa n}coedculd } coedfled nocoldchdrmldinde c®edmtnl6 tcrorf]ed comboco)6ci3gn6ieJ cochlct QIoo1®)!o rl RSA 126/2013 mtnl6 corflch tcomboQ2io 63tmoo Q®col6dbdrmlcoj!o cal6rmvc6mocol DloulcQ2)nllat ao|o)16)a G®edmtnld Gdb(T\)!cfocd ®1(u>lG®\8d ®3tnio6>d3, tT`.otT`.o®1e]V coo6)9 rLloQ2)!tm quQJcunco.c6 |ulcfroo® o 6}(ore)I coldm)1 ®ld},ii(TT)I. 6]co!co"tlu QlbQlrmco,o3 :
6niof)a. aloQlco6)05 Q]}a8(T`)lrnu Gce,os(nl OS 1337/2000, 1340/2000 in(Tlld cdB>(T\)2d9> g16}Ei d9,malQ14de olctlod§2co,9}6)s /3ou)®o® in-)6)cfrog]}dB,g" RSA 126/2013 co(nJd tBrorfejl67el 63(TT)OO O®col®cO,d9,9dl cga06"}sn®2GscOOQ2>1 torotu>i6>ce6>§ da>Qnolori6md c®Ou 6>als!toro)1®ls3gg (da]o§cfrootnlods oulcEijgv (n>d67q 196/3 at 67rLlsfo¥) 75 6>tT\.q§u Qlo|ic6,
r) 9!67s trov67dbe]u iulc9,o©za!g2g tBrogQi!d3.92o, moeJcold(ore)1d3]9}o ep®3QI1@ocoQJ}o (oroou71 d3,®1e]V Qlor>dbcfo t8rog(mu sl 75 6)in)o§V Qloodg]6)9 tBTaq]Iof QIo81 Q]ar>dfagledml(m}o cQldcol®1co6>2tm t8iacoldtoro>lce,91ct t8rodied QJor3l®!6)s all ejQjlct co,oonaical§ Gulo g\}3 dbcfi mosn g2®3QJ1@ocoQJ2o Q@®tn>caco|uldfao®o g2®}QJCLf)ce]cga2)!o GQldcol®1d)6)3(in tgrocoldtoro>1 col §67eds!(uiu)l®1®1co6>2(m!.
c®edolocoro> in-j67d3,2]u iuld3,o®o col§6>eds!coTo>1® tcroedlctQiool®!Gs®!o, (8ratl"
n¢)colddbcBffll®}Gs®3o QirLf)d3,926)s ®rocold (ore)l (n)o 6ni(Tu)lei gp®!QI1@oco ago c®eJoct ®6d>6>6BT3u3 9mQ2jlc©6>ode rLIosl6>estm!o ale(rovrLI®o mlonl®1ev]' tT`.Qmcole;n®1d36>3(m3.
3. colds cot"d RSA 126 / 2ol3, RSA 94 / 2ol3 toroq]1Eu}co,9n6>Ei 2 ®2®ed 4 d9,!sl® ao)®1dtftdrmld3,u86)c86)col6)a (3ratlfled QJool cB5 ml QJ5(oTo)1cau3 (8Tg QJcob®ls}o(oTo)col moct cO|6"QO0o : •.-:...,;_yj.,;.+-I cee06"}sn :
sl®o®}o, RSA 94 / 2013 mtni6 toiotllct 63tmoo ng)coldco]co]9jl alltmde o6)tmoudtB6>! 6n3o®1®2(in QlrLoco]cfo RSA 126 / 2013 mmJd cco>(n)16)eJ 63(moo mg)®16dbdhg±1 ceeo6nJ}sn ®16 QIo6nelQ2>l§reg®oQDl g®2QIl@ocoou!o tT\>amcold36>}tmcolmoct alltTT>de ng)tmQld6>co6> ®16i® coallct Qjoold>6>}o, taro%Ped oe)®1dcoDconil Gg306nl!sld367}o mlQi6tcio>1ce,u3 teTgQi cob®1ejotoio>colmoed slQ2>om}o g2ro ®1tu>1c®rflde Q¢)icD16>®c#led dbco,a]1Galdtmv 63qinsn SIB!Oco®06rrv)v.
4. g}D altu]1c®ng]n8 Qg)io7167®cffl6>el Qjc`QltTui]co.u8 67ocd36iod tu>od36>1 G®ed mtnld tcrarfled combo®68T3u3 g2®|QI1@OU)o allEUQVI' ce,!so6)co ®ldq]oGd36)6TT3®06)6m(m3o ul®(rourLI©o oucacolep®1cso3rm!.
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