Kerala High Court
Kunhi Muhammed vs Joint Registrar(General) Of Co-Op ... on 6 April, 2026
WP fo aN THE RIGH COURT OF KERALA AT ERNARULAN PRESENT THE HONOURABLE MB. JUSTICE P.M. MANOJ MONDAY, THE 6°" DAY OF APRYE 2026 / 18TH CHAITERA, 1948 We (Cy NO. Bees OF 2027 PETITIONER 5 KUNE MORAMMED S/O.8. FP. RUNHARS, AGED 7S YEARS , KARTMANNIL PATTIVIS, KOQOTTLANGADL,MANKADA, BALLISPURAM, PRRINTHALMANNA.,MALAPPURAM DISTRICT ~ 876 506. BY ANVS. SHRI.P.LB.RRISHNAN (S5R.) SRI. PM. NEELARANDAN SRI.SABU GEORGE SRI.P.B. SUBRAMANYAN RESPONDENTS : : 4 JOINT REGISTRAR (GENERAL) OF CO-OP SOCIETIES CIVIL STATION, BZ BLOCK,MALAPPUBAM DISTRICT - 676 SOS. a THE MANKADA PALLIPPRAM SERVICE CO-OPERATIVE BANK REPRESENTED BY TTS SECRETARY , MANKADA . PALLIPPUBAM , PERINTHALMANNA ~ 879 324. BY ADS. GOVERNMENT PLEADER SRI .P. SAMSUDIN SHRI .TITRIN LOUROSE SMT MARBLE C RURIAN GOVERNMENT PLEADER ERIS WRIT BETEITION (CIVIL) HAVING BEEN FINALLY HEARD ON O6.04.2028, THE COURT ON THE SAME DAY DELIVERED THE POLRGWING : JUDGMENT
The learned counsel appearing for the petitioner and the respondents submit that the subject matter in dispute between the parties has been settled through mediation and the petitioner and respondents have filed a Memorandum of Settiement Agreement dated 26.03.2026 enumerating the terms of setiiement between the parties, which is countersigned by the respective counsel, In the light of the joint settement agreement fled by the parties, this writ petition is disposed of. The joint settiement agreement shall form a part of the judgment. om ad ree ~ PLM. MANO) JUDGE ABPENDIZ OF WE(C) NO. S895 OF 2037 PEDITIONER EXHIBITS BSRIBIT FL.
ERNIBIT BS.
TRUE COPY OF TSE REPRESENTATION PILED RY THE PETITIONER BEPORE RON ' BLE MINISTER FOR CO-OPERATION, STATE oF RERALA .
DATSD 64.22.2016 - TRIS Copy OF THE INTIMATION ISSUED BY RESPONDENT WNO.1 ADDRESSED TO THE PRPTPIONER. HIGH COURT (2nd Boor above SEL High Court Sudding} | Pl EMC/Reg No. ...... Bated BQIS Jee Prarr The Nodal Officer, High Court Mediation Centre Emakulam, Kochi-31, PH:OAG4- 2592238, © Maly [email protected]. cy The Registrar Gudicisi} High Court of Rerais, Emekulam.
Sir, Sub: Mediation of case referred by the Hon'ble High Court of Kerala - reg.
Ref: Referral Order in SALPU ASSISTS i 8 dated [SUZ 1 2026efthe Hon'ble High Court of Kerala, SOLON RE AR ENR AE i am to forward herewith Report of the Mecdlater in the matter alang with the enclosures for information and necessary action. Yours Faithfully, Node! Officer, High Cauwt Mediation Centre High Court of Kerala.
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Encl > 1. Report of the Mediator, Settlerment Agraement, BEFORE THE HON''BLE HIGH COURT OF KERAL AT ERNAKULAM WP(C) No. 8895 of 2017 Sunhi Muhammed : Pethtioner Ys, Joint Registrar (General) af Co-op Sacieties Civil Station: Respondents & ANY Mediated. Settled, Terms of settlement are attached herewith. Dated this the 26° day af March, 2025. nN sy ae ce &. ¢ En, ~ x Adv. E D GEORGE Mediator High Court Mediation Centre SEFORE THE HON'BLE HIGH COURT OF KERAL AT ERNAKLULAM WPCC) No. 8885 of 2017 Runhi Muhammed > Petitioner ¥S. Jomt Registrar (General of > Respondents Co-op Societies Civd Station & AM MEMORANDUM OF MEDIATION SETTLEMENT AGREEMENT UNDER SECTION 89 OF THE CODE OF THE CIVIL PROCEDURE READ WITH RULES 24 OF THE CIVIL PROCEDURE (MEDIATION) RULES, 2008.
Both the parties agreed to settle the matter in the following terms and conmditians:-
i. On @ joint physical verification the actual total extent of the land involved in EP No 65/2012 in OS No. 2239/1985 ts found to be 106.935 cents (43.275 Ares} comprised in Re-Sy Nodigfidg --~ 2 in Koottiangad! Vilage in Perinthalmanna Taluk, Malappuram District and the same is accepted by both parties. A survey sketch is appended herewith.
Petitioner - Kunhi Muhammed ak & se Pw ott pea PR Tks & < Respondent No. 2- The Mankada Palipprarn Service Co-operative Bank wpe
2. The 2' respondent, the Secretary of the Bank agreed fe convey the above land in favour of the petifioner by executing sale deed as authorised by the Soard of Directors vide Resolution No.286 dated ZU LOM2028.
3. The value of the land is agreed to be the current fair value as per relavant Government Orders in force on the date of execution of sais deed.
4, The petitioner agrees to pay or remit the entire amount as calculated above, in the Bank before the date of Registration of sale deed,
5. in addition to the total value of land the petitioner also agrees to pay Rs.48,810/ (Rupees Forty eight thousand eight hundred and ten enly), being the value of slamp paper produced by the 2"° respondent Bank in LA No 884/2008 in OS No. 223/1985 on the Mes Magistrate Coun, Perinthaimanna. Petitioner ~ Kunhi Muhammed oN eh oR x ;
wh Respondent No. 2- The Mankada Pallopram Service Co-operative Bank (Ren by is Secretary Sr. RM Yousef)
3.
5. Petitioner also agrees to bear all the expanses and cost for executing the sale deed as agreed abave. Petitioner wil take steps io get the sale deed executed as above within one month from the date of receint of the Judgment in this case, falling which the patifioner relinquishes all his clanns aver the property and he is precluded from initiating any further Htqation or claims in the above matier, against the Bank. The Bank wil be entitled to absolute title and possessian over the property.
"ge f. The first respondent is only a formal party hence not signafory in this settlement agreement. ANON aaapevertese ~-Dated this the 26th day of March, 2026. P. eke atu "Go aes of ae a ulialall ~ Kunhi | Muhammed on bed. Bert =) Bop oN ttt tlt?
sper ttt errr tTlblllptilll ly Lae = the Rbepident Palippram Service Co-operative Bank Rep by tS, Secretary SrLP.M Yousef) \ es , fn hs A Gee 13 x Counsel for Pethioner Counsel for 2nd Respondent eet ine . coe woo BAN ee
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o oh Os ¥ \ Hf The above Setement Agreament is authenticated by me. es EB EE Adv'E.D 'George i(Mediatar} DISTRICT:~ MALAPPURAM * 'TALUK:~ PERINTHALMANNA VILLEGE:-KOOTTILANGADI SURVEY NO; 112/10 DESAM; PALLIPURAM BLOCK NO.:
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TOTAL AREA: 0.43275 Ha a ' a , " \ ve \ i oF, £P 2 YO. N {seared Suoenyar, Caiigay Ng ANSE Sangy Wady KOK a ett Wrisdnnidavaartesecereveceeeeen 106.93 CENT 43.275 ARES ALL DIMENSIONS IN METER