Kerala High Court
Lissiyamma Xavier vs Jiju Thomas on 4 March, 2025
Mat.A Nos.249/2o2o &448/2022 1 2025 : KER: 18190
IN THE HIGH cOuRT OF KERAILA AT EENAKulnM
PRESENT
THE HONOuRABI.E in. rusTlcE DEVAN FLrmcHANDRaet
a
THE HONOuRABLE ins. dusTlcE M.B. SREHAIATIA
TUESDAY, Tl[E 4TH I)AY 0F MARCH 2025 / 13TH PHAI.GtINA, 1946
mT.AppEAI. No. 249 oF 2o2o
AGIAINST THE .UD®4ENT DATED 26.08.2019 IN OP NO.1268 0F 2011
0F FAMIIIY COURT,I AKULAM
APPELIENT/PETITIONER:
LlsslrAmn xAvlER, AGED 57 YEARS
D/o.c.c.xAvlER, pEmmNENTL¥ R/AT 1o-I, I-BI.OCK,
pAvloN ApanRENT , pALlnDIUM ENclLAVE , THRIKKAKKARzi
NORTH VILLAGE, I AKUILAM, TEREORARIIIY R/AT
cHERuvAI.LlppARanlL HOusE , KURuppANTHARA , MANTOOR
P.O. , KOTTAYAM, RERAIA NOW R/AT 67, PIONEER IAND,
WO0DBRIDGE,I.41. 2J2 , ONTARIO, CANADA, REPRESENTED BY
HER POWER OF ATTOREY HOLDER GEORGE KUTTY XAVIER,
AGED 56, s/o.c.c.XAVIER, R/AT cHERuVALI.IPARrmll.
HOusE, KURupENTHARA, imNJOOR p.O. , KOTTAyAM,
KE-.
8¥ anvs.
sbor . c . ENCHAILA
Aneetha A G
RESPONDENTS/EuSPONDENTS:
TIJU THous,
AGED 64 yEans, R/AT NANTHlyATTu HOusE, KANAKKAR
p.o. , KOTTATAM, RERAln Now R/AT 2254 C:oUNTR¥ EroAI)
45, NORWO0D, KOL 2VO, ONTARIO CENADA.
MOIILY VAEREY ,
AGED 69 YEARS, W/0.M.I.VARKEY, R/AT MUKZIIiEL HOUSE,
VARAPETTY P.0. , KOTHAMANGALAM -686 691.
BY ADVS.
Mat.A Nos.249/2020 & 448/2022 2 02 5 : KER : 18190
LEEIA R.
SRI. KOSHY GEORGE
SRI . p . c . HARIDas
M.SREEIAKSHMI(K/370/2007)
ARUN SEBASTIAN (K/759/2020)
sear I I SENIBA-AI>vOcATE coa04IssloNER
THIS RATRIMONIAI. APPEAL HAVING BEEN FINAI.I.Y HEARD 0N
04 . 03 . 2025 , AI.ONG WITH Mat.Appeal . 448/2022 , THE COURT CAN THE Sand
DAY DELIVERED THE FOLI.owlNG:
Mat.A Nos.249/2020 & 448/2022 2 0 2 5 : KER : 1819 0
IN THE HIGH COURT OF KERAIA AT E AKtJIAM
PRESENT
THE HONOuRABLE MR. TusTlcE DEVAN RrmcHANDRAN
a
THE HONOuRABLE ms. rosTlcE M.B. sREtlAIATHA
TUESDAY, THE 4TH DAY oF mRCH 2o25 / i3TH PHAI.GUNA, 1946
RAT.APPEAL NO. 448 0F 2022
AGAINST THE OUDCH}GNT DATED 26.08.2019 IN 0P NO.1268 0F 2011
0F FENII.Y COURT,E AKUILAM
APPEI.ENTS /RESPONDENTS :
JIJU TIIoms
AGED 65 YEARS
NENTHIYATTU HOUSE, KENAKREY P.O. , KOTTAYAM, RERALzl,
NOW RESIDING AT 2254 COUNTY ROAD 45, NORW00D, K0I.
2VO, ONTARIO, CANADA., PIN -686632
MOLLY VARKEY
AGED 70 YEARS
W/O M.I. VAREY, RESIDING AT MUKALEli HOUSE,
vARAPETTy p.o. , ROTHAinNGAILAM, plN - 686691
BY ADV R.IiREIA
RESPONDENT/PETITIONER:
I.IsslAi®m xA:vlER
AGED 58 YEARS
D/O c.c. xzlvIER, pEmmNENTI.I REslDING AT lo-I, F-
BI.OCK, pAvloN APARnGNT , PAI.LADluM ENcl,z[VI ,
THRIKKAKARA NORTH VIliIAGE , EENAKuliAM , TEMPORARII.Y
RESII)ING AT cHERuvAI.I.IpPARZuell, HousE ,
KURuppANTHARA,imNoooR p.o. , KOTTA¥AM, RERALA, Now
Mat.A Nos.249/2020 & 448/2022 4 2025 : KER: 18190
RESIDING A! 67, PIONEER LINE, WOODBRII)GE,1141, 2T2,
ONTARIO, CANADA., PIN -686603
BY ADVS.
ineetha A C
C.ANCHAIA(K/000717/2016)
TIIIs mTRIMONIAI, AppEAI. HAvlNG BEEN FINAI,I,I HEARD ON
04.03.2025, AI.ONG WITH Mat.Appeal.249/2020, THE COURT ON THE SAFE
DAY DEI.IVERED THE FOIiliowING :
Mat.A Nos.249/2020 & 448/2022 2025 : KER: 18190
DEVAN RAMACHANDRAN & M.B.SNEHALATHA, JJ.
--------------------I--I-------------------
Mat.Appeal Nos.249/2020 & 448/2022
-------------------------------------------
Dated, this the 4th March, 2025
JUDGMENT
M.B.Snehalatha, J The above captioned two appeals have been filed challenging the judgment and decree in O.P.No.1268/2011 of Family Court, Ernakulam.
2. Today, when these appeals came up for hearing, the learned counsel appearing for both sides submitted that the entire disputes between the parties have been settled and a compromise petition under Order XXIII Rule 3 of Code of Civil Procedure, 1908 has been filed before this Court.
3. The compromise petition filed before this Court has been signed by the contesting parties and subscribed by their counsel. The terms of the compromise arrived at by the parties are lawful and therefore, the compromise is accepted and recorded.
4. As per the terms of compromise, both sides have agreed that both the appeals can be closed. Accordingly, Mat.Appeal Nos.249/2020 and 448/2022 are closed and disposed of in terms of Mat.A Nos.249/2020 & 448/2022 2025 : KER: 18190 the compromise, which do form part of this judgment.
5. 1st party to the compromise can collect the key of the bank locker held in the joint name of lst party and 2nd party at SB|, Kuruppamthara, which has been kept in the Registry of this Court as per the order of this Court and lst party is entitled to take all the documents kept in the said bank locker and the said bank locker shall be closed as agreed to in Clause (VII) of the compromise.
6. Parties shall also directed to execute the exchange deeds and shall handover possession of the said properties, as agreed to in the compromise.
7. Needless to say, the parties shall act implicitly in terms of clause (I) to (XVIII) of the compromise.
8. Compromise filed before this Court do form part of this judgment.
Sd/-
DEVAN RAMACHANDRAN JUDGE Sd/-
M.B.SNEHALATHA
ab JUDGE
UNNUMB.IA 1#025 IN Mat.Appeal 249/2020-Petition (Page.1) BEFORE THE HON'BLE HIGH COURT OF ICERALA AT ERNAKt I.A.of 2025 in Mat Appeal Nos. 249 /2020 i. Lis8yamma Xavier.,Aged 61 years.. D/o Late C C Xavier, R/a Chemvallipparambil House, Kuruppanthara, Manjoor P.O., Vaikom Taltlk, Kottayam Dist., Presently residing at 56 Lenox Awe, Congers, NY 10920.. Represented by her PoA-Holder, Geongekutty Xavier, S/o late C.C. Xavier, aged 60 years, R/o SAGARA: 92/8, Dream India VIllas. Pathiripally, Kudappanakurmu P.O. 695 043 , Thj"vananthapuram
2. Jiju Thomas.,Aged 68, S/o Late Thomas, R/o Nanthiyattu House, Kanakkary P.O. 686632, Kottayam Dist.. Fkesently residing at 4247 Hwy 7, Norwood, Ontario, Canada K01. 2VO.
3. Molly Varkey., Aged 69 years, W/o M T Varkey, R/o Mukalel House. Varape[ty P.O., Kothamangalam 686 691.
BSGPT68?7B, Aadhar No. 380723965810), Aged 68, S/o Late Hous,e, Kanakhary P.O. Holder of First Party, Jiju Party, Li8eyamma Xavier (Appellant in Mat Thomas (Appetlant ill M8t A|)pool No. 448Q022) ^p_ped"-RAhaghnim` z~„iferf\o` Counsel for the Appellont in Mat App;al 448fa2 Counsel for the AppcJlant in Met Appeal No. 249„020 FS0 VERIFIED -25 UNNUMB.IA 1/2025 IN Mat.Appeal 249/2020.Petition (Page-2) I,ngc 2 Or 12 686632, Kotcayain Dist., and presently residing at 4247 H`vy 7, Norwood, Ontario, Canada KOL 2VO., aer\ei".fter referrerd to as FIRST PARTY) tigz7resa¢ilcid dr fr/lr Ponier of Altome`hH®lder` M T Varkev.. aged 83 yco:rs. Rlo Mukalcl House, Varapetty P.O., Kothnmangalam and I|ISSYAMMA XAvrlER (Passport No. HK72089J and Certificate Of Registration Overseas C"zen of India Card No. A4613025).. Aged 61 years.. Dfo lmte C C Xavier. R/o Cheruvallipp8rambil House. Kuruppanthara, Mapjoor P.O„ Vaikom Toluk, KOEtay:im Dist„ presently residing at 56 Lcnox Avc, Congcr8. NY 10920 and also residing at
32. Esplanade Road, Brampton. Ontario, L6T 2C8 Canada., (hereinafter re{erred `o ois SECO"D PALRTY)., reoresented bv 13er Power or At(omeij= i_{oider, Geor¥ekSitiv Xavier` Slo Ldto C.C Xavier. i.pea 60 years, R/o SAGARA: 92/8. Dream India Villas, Pathiripally. K`idappanatcunnu P.O. 6?5043, ThiruvananthapiiranL and do heneb)r solemnly affim and state as follows:
I. The First Party is the a\ppellant in Mat Af}pcal No. 448/2022 and Second Party is the appellant in Mat Appeal N®. are pending before this Hon`ble Court agedust the j`idgr .2019 passed by thc.
Hon.blc Judge, Famjly Court,
REEEra]E `)(9)f 3¢€i
PoA HOLder of second
¥Th:::rt#;,°£,i,]n°#:;fpFp;::£g`>.S]EL*``
-^ppch,N rier (Appellunt {n Mat 448/2022) #=tr,,.` Counsel for the Appellint in Mat Appeal No` S::lg:;;e9l&%r2bhe APpellant in Mat APpcal 448#022 FSO VERIFIED -25 UNNUMB.IA lra025 IN Mat.Appeal 249/2020-Petition (Page-3) Pnga 3 of I 2 2- The plaint scl`edule properties i.c,. C, D, I & F (as described in 0.P. No. 1268AOL]) were all purchased in the name of the First Party odd are in the possession Of the First Party. The Second Party has claiiTted right and title over the propcrtics. The Holi'ble Judge, Family Court, Emakulam v7.de the judgment and decree dated 26.08.20L9 in O.P` No. 1268ceol I declared that tlic Sccorid Party is the absolute o`rmer of D Scfiedule propcTty and is entitled lo half share in C schedule property. The Second Party's claim for return of money and gold wcrc disallo`ued. The Second Party rlled Mat Appeal No, 249C020 against the rinding of the Family Court disallowing her claim for return of money and gold. The First Part)r challenged the deerec of the Family Cour| Emckulam against the finding that the Secot`d mTty is the absolute o`rmer Of D Schedule property and is cntitlcd to half share in C schedule property try fi]ing Mat Appeal No. 448#022. The Second Party also rtled E.P. No. I OC02l before the Hod.blc Judge, Family Coun, Emakulam for execution of above judgment dated 26.08.2019 of the Hon.ble Judge, Family Court. Now. the parties ed to settle the appeals on the i`3 U # ?-
following terms and conditions:
I. ThattheFirstparty
jl±
super built-up area of 11 Sq. ft on
MTvndY%#er OfFir3tprty.
Jiju Thomas (Appcllant jn Mat Appeal No. Gfife!skutfy'Xavicr -PoA Holder of sccottd Party. Li8gyanm& Xawicr (A|]pellant in Mat 448A022) Appeal NO. 249re02O) ` - :..`.:i+il' •:..-,±;i'o`slo, Counsel for the Appe]lant in Mac Appeal c #rm[`®,a Counsel for the Appc)lent in Mat Appeal No. 448#022 No. 249#020 FS0 VERIFIED -25 UNNUMB.IA 1/2025 IN Mat.Appeal 249/2020.Petition (Page-4) Page 4 or I 2 Apartment. Edapally al Thrikkahara PaLnchayath with car park No^10E, deschbed as D Schedule property in oP L268A2011 before the Hon'ble Family Court, Emakulam.. more fiilly described in the Schedule I hereunder written (hereinafter referred to as FINr SCIREDULE PROPERTY)„ has agreed to convey, anasfer and assign'all rights including title and possession Qf the First Schedule Fropeng7 to the Second Perry by execLiting an Exchange Peed+
11. That the First party is the tide holder of land having an extent of I 1.33 ares simated in Sy. No` 235&C in Block 33 in Manjoor Village desoribcd as C schedule property in oP 1268A2011 before the mmfly Cout Emkulam, more fully described in Schedule H hereunder written thereinafter referred to as SECOND SCHunLJLE PROPERTY}. The Hon'ble Fanny Court, Emakulam try judgrneut and decree dated 26.0&2019 in a.P. No. 1268&011 has deelaned that the Sceond Party` js enutled for half share of Second Schedule Property. The First Party has agreed tl convey; transfer and a§sigri all rights to the entire Scoo the name of the Second partyftyexecutingabeve:#?apfty Ill. Thatthesecondp having extent of 6 aLres and 67 sq. msitu:Lisd*Re. ck 10 (Old Sy. No. MTv#aldrofFustprty:i::i 1honaa (Appel[ant in Mat Appeal No. Party` Lieayamma Xavier (Appctlant in Mat 448#OZ2) Appch N A"k*lo, Ctnuscl for the Appeuant in Mat Appeal Ca{inscl for the Appellan( in Mat Appeal No. 448cO22 No. 249A020 FsO vERrFIEi) -25 UNNUMB.IA 1/2025 lN Mat.Appeal 249/2020-Petition (Page-5) ha8c 5 Of I 2 208/9/I) it` KomkkQry Villngc. duly registered in the office Of SRO, Kuravilangadu, more fully de8crlbed in Schedule nl hereLinder writ(cn (hereinfllhar refernd to as TIIIRD SCIIEI)ULE PROPERI.Y).. has agreed toconvcy,transfcr8ndassignallri8hts:'ThirdSchedul®PropertytotheFirst EEEEl I'arty b.v executing above-mentioned Exchange I)eed. The Third Schedule
--iii,-i;:3i;f`. Property is not a subject matter jn O.P. No. 1268/2011 before the Hon'blc Family Court. Emakulam.
IV. Thn( the First Party slmll bear all expenses for the registration of the Third Schedule Property being conveyed to hin by the Second Party. through 8forementioned Exchange Deed.
V. That the second party shall bear all expenses for the regisfrotion of the First Schedule and Second Schedule Property being conveyed to her by the First Party thro`igh above BJtchange Deed. VI. Tli.i First andsecondparly he at there are no past or future fwh% ILj £8 ?z ;,i v claims on [hc malrimonind b •rfut the ac being duly settled `J/tll.. this comprom chae#?Bed to be exceutcd andneitheroftlicmwillij ngainst¥ril`otherinfutupe. 1 M T Vacki.y /j`oA HoldL.r orFirst Prty.
Jiju Tliomas (^ppellont jn Ma( ^ppou] No. a;#d"¥a%¥*B¥o-mp:£#a°jfccrr°f 448/2022) (Api>ellQtit in Mat ^ppcal No. 249C020) LfaT4ee4ut,4,®IT4` Cotil`sel for tlic Appcllant in Mat Appeal NO. 448re022 ifet K/711'20,{ Counsel ror the Appellant in M,i` Appeal No. 249#020 FSO VERIFIED -25 UNNUMB.IA 1/2025 IN Mat.Appeal 249/2020-Petition (Pa90-6) F&gc 6 of 12 Vll, That the hank locker held in thejointnac-ie of the First and second party in §81, Kunippanthan, shall be closed and the First Party will be pem`i{ted to take all documents in tile Bank Laeker for which purpose the Second Party will ccoperatc to eexecute all riecessary documents tD close the bank locket, VIII. That the First party agnees that he shall be liable for all applicable ]egrl changes to a.ry govemrnen€al authorities on First Schedule Property till the dajte of transfer of title and possession in favour of the ScoQnd Party try executing afore-mentioned Exchange Deed. IX, That the First party agrees that he chall be liable for all legrf dues with tespect to Second Schedule Property till the dote of transfer of title and possession irt favour of the Second Party ty executing afore-mentioned Exchange Deed` X. That the second party agrees that she shall be liable for all legal dues jn Third Schedule Property till tlw Jite ol. lr``n`i of ti"e and possession in favour Of the First Party ky hangs I)eed. X[. B®th each 'REfy for the purpose of ex®outing any Govl Revthue officials for the M T Vcr PoA Ho]dci. of Firs{ Party, Xavier -PoA Hulder of sc€ond Jiju Thomas (Appcllam in Mat Appeal Ptry. Li8eyamma Xavier (Appetlar`{ in Mat No. 448#022) ^ndNO zf y9ENin2®) , i,_ p LL4..I a icioif )o` #l,i?(,6 Counsel for the AppelLant I`n Mat Counsel for the Appedlont ill Mat Appeal ^pped N®` 448&022 HO. 249n020 FSO VERIFIED -25 UNNUMB.IA 1/2025 IN Mat.Appeal 249/2020-Petition (Page-7) Page 7 Of I 2 proper and convenient edynyment of the properties agreed to tie exchanged as stated above.
Xll` "itlt ky order dated 22,05.20]2 of the Family court. Ontcho. Canada. the First Party arid Second Party scoured divorce aTtd have mutually divided their assets in Camda and OP 1268#011 \vas rited before the Hon'blc Family Court, Emckulam with respect to the pToperdes in India and for considering the claims for gold and motley, On account of the compromise arrived in this appeal and recorded herein, there will ftot be any runue ctaim against each other ori account of the matrimonial bond. RTTI` Tli3t both pertics ag[ce to close the Mat Appeal 448C022 and Mat Appeal No, 249C020 ill the ljgrt of the above comprmise. HV. That the parties have entered into the Compromise agreement on their o`m free will and without any coercion and/or undue influence. XV, That the parties have compromise and have duly authorized their -holder to sign this compromise on their be `.`` ` ...-
MTvarke#PQAHo]derofFirst !)nof*a`giv -PoA HOREcr of scc®»d JijuE Thomas (Appellant im Mat Appeal q X&vicr (Appellant in Mat i 44Sca022) Le€1e.. n~ 1Llo*lo\ th,.lfro,A C®utleel for d`e App¢llant in Mat Appeal Counae! ron the Appcllant in Mat Appeed No. 4$8#022 No. 2494020 FS0 VERIFIED -25 UNNUMB.IA 1/2025 IN Mat.Appeal 249/2020-Petition (Page-8) Pngc 8 of i2 XV[. That both Firstparty and second party agree to come to india before the 25th of ^prll, 2025„ by mutually intimating the date row the purpose of execution of the docuruents.
Xvtl` That both paTtics hereby agree that the cxccuton of the cxch&ngc dccd tr8nsfcTring the above properties shall be completed within a period of 2 months from the date of this compromise. XVIIt, That all the restraining orders and attachrnen[ orders from the Hon'bLc Court will be lifted.
Under the above circ`rmstances, it is humbly prayed that this Hon'ble Court may be pleased to allow this Compromise Pedtion fLled dy the pardes dy m`rfual coi]sem in Mat Appeal No. 249C020 (connected case Mat Appeal No. 448C022). Otherwise, great prejudice shall bc caused to the parties herein. Al I the facts stated above are true to the best of our knowledge. information and belief, Dated th is the 22nd day of Februar)I 20 MTvuteyed Firct Tbomas (Appellant in Mat Appeal 448&022) r`cRaha.C #j,,,12oL` `e=,E_ Counsel for the Appellant ill Mat Appcol Coon.¢l for the Appellam jn Mat Appeal NO. 448un22 NO. 249n020 FSO VERIFIED -25 UNNUMB.IA 1/2025 IN Mat.Appeal 249#020-Petition (Page-9) ngc 9 of t2 FIRST SCIIEDULB PROPERTY Property belongs to First Part}r exchanged to the Second Party) @eseribed as ``D'` Schedule Property in OP No. 1268#011 before Hon.blc Judge.
Falin ily Court. Emakulam)
DISTRICT Emakulan
SUB DTSTRICT (SRO) Edaondlv
T^LUK Kanavannur
VILLAGE Thrikkakkan North
DESAM PalliDTam
OLD suRvey 665 iA. 665 iB. 665fa
RE suRvey 51\ 8c S12
BLOCK 5
FARRA ~vankulan
LOCAL AUTHORITY Thrikkalckara Papchavath
TENURE. AND NATURE Anubhogam under Elangaltoor
Swaroooam -Dry land
RIGHT CONVEYED Undivided 0,59% of total extent of 69
ares 58 sa, mene a^hr Flat
I)ESCR-ON
0.59% rmdivided share and interest in eat of 69,58 ATes, mnde
up of 66.34 Arcs in Rc. Sy. No. 5/I
Sy Nos.66S/I-A, 665/I-8 and 665 EL&;g:oi:£'e=k"SJOJ:
£,I::i:a;ag;:,::i;.;iufit-f:¥=oTj #ino%NqRET:mkth#£:f¥teeN:o*#::th8riE fittiings and rixLures therein and tdygctb`er withinfe;y`tonneetion: electric connection \.3g ` -y ss=J= ~ _- .. ~-
ey PoA Holder of First Pangr, Gcongckungi Xawicr . PoA Holder of second
Jjju Thomas (Appcllaiit in Mat Appeal No, Party, hisryrmma Xavier (Appcllant in Mat
448ce022) Appeal No. 249reo2o) _
OuRTde#A
#`„Lr/o'
Counsel for tJ.¢ Appi.I lent iJi Mat Appcal i _ RE" "
Counsel for the Appellanl iq Mat Appeal No. ( k,hol..,£ No. 448#022 249C020 FSO VERIFIED -25 UNNUMB.IA 1/2025 IN Mat.Appeal 24 9/2 02 0-Petition (Page-10) Page I a of I 2 and consumer rights and depe§it for the same together with car park marked as No.10E of the car parking area, together with rigivt to use the cofnmon areas and common facilities in PqLILndium thvlion obtained kyy the p8rtie8 by virnle of said sale deed No`3943 ®f 2000 of the said Sub Registry Office. Edappally.
// MTvck*]'o'l'd'erafFrmprty.
Jiju Tholnas {Appellm. iri Mat Appeal Panor, LiBgyanima X&vicr (APFieLlanL in Mat
No. 44an22) Appeal NO. 249c02O)
\ .r.:.? tefonlQ®t£
cO~[fu4„Agpekngg¥AJ#ul Counsc4 for the Appellam in Mat Appeal No.
249/Z020
No. 448A022
FSO VERIFIED -25
UNNUMB.IA ln025 IN Mat.Appeal 249n020.Petition (Page-11)
Page I ' of I 2
SbcoND SCHEDULE PROPERTY
(Property belongs `o First Pony excl`@rigcd to the Second Party) (Described ns "C" Schedule Pool:)erty in OP No, I 268#011 bcforc Hon'ble Judge` Family Court, Emakulam) DIs.rRrcT Kcttavam I SUB DISTRICT (SRO) Keduthuri]thy TALUK Vaikom VILl.AGE Manioor K." Manioor SURVEY 23S12J2 PARKA Krdwhruthv TENURE AND NATURE Pandamvcka Paexomthmvidom RIGHT CONVEYED I I.33 Ares DBSGR-
i" that land having extent of 11.33 ares comprised in Sy. No. 235fa& (Re Sy. No, 58W4/I in Block 33, Thandaper 10869) of Mapjoor Village and other structuress there¢7o together with all rights, Casements and covenants and other Similar rights . ~,el.A 'L,®*5.l®\ Counsel for the Appellam in Mat Appeal Coun3ct for the App®11ant i n Mat Apped NO, 448fa022 No` 249#020 FSO VERIFIED -25 UNNUMB.IA 1/2025 IN Mat.Appeal 249/2020-Petition (Page-12) Pnge I Z or I 2 THIRD ScllIZDUIE PROPERTY (PropeJty belongs Lo Second Party exchanged to the First Party) DISTRICT Kottavan SUB DISTRICT (SRO} Kuravilapfad TALUK Mcenachal VILLAGE Karmakkarv RARA Karmakkav Ol,D SURVEY NO 208/9/I RE SURVEY NO 547/17.I BLOCK 10 FARKA Knduthuruthy TENURE ALNI) NATURE Pamdaravaka PaLtom/Purav ido in EXTENTAIGHT CONVEYED 6.SH AIIes EAST Kannamala house nlo[ WEST Kuth ira`ndom House o]ot NOR" Vadakeekndvani house ol ot Sour Ravindmn Nair House t]lo.
DES-ON All that land hen/ing ex(ent of 6.67 arcs (16 and a half cents) comprised in Old Sy. No. 208ro"(Re Sy No. 547n7/I in Block 10. Thandaper 6792) Of Mapjoor Village ancl other structures thereto together with all rights, Casements and covenants and other sin i )ar rights appuTtenant thereto. Registrat)on No. 233o/I I 986 dated og.0 REEEE M T Var*ey - PoA I]older of First Fq)rDr\ PSAHolderQfsecoi`d Jiju Thomas (Appcllant in Mat Appc?I No. (Ai}pellant in Mol 448A022) \'+ \ Lha- k€hr7holb c-lds&£ipope~*\#,`noM=`/^O#al Cou]sel for the AppeLlanL in Mat Appeal No. 448/2022 No. 249no2o FSO VERIFJEl) -25