Kerala High Court
Ambika Unnikrishnan vs P.R Divakaran on 21 December, 2022
Author: P.Somarajan
Bench: P.Somarajan
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT _ THE HONOURABLE MR. JUSTICE P.SOMARAJAN WEDNESDAY, THE 2157 DAY OF DECEMBER 2022 / 30TH AGRAHAYANA, 1944 RFA NO. 434 OF 2018 (D) AGAINST THE JUDGMENT & DECREE IN 0.S.NO.280/2015 OF I ADDITIONAL SUB COURT ,ERNAKULAM APPELLANTS /DEFENDANTS : 1 AMBIKA UNNIKRISHNAN AGED 56 YEARS W/O. UNNIKRISHNAN, RESIDING AT VAISHAK MUNDAKKAL LANE, TRIPUNITHURA P.O, KANAYANNUR TALUK, ERNAKULAM, PIN 682301 MINI NANDAKUMAR AGED 54 YEARS W/O. NANDAKUMAR, GOKULAM MUNDAKKAL, MUNDAKKAL LANE, TRIPUNITHURA P.O, KANAYANNUR TALUK, ERNAKULAM, PIN 682301 BY ADVS. P. VISWANATHAN SHIBU JOSEPH NIMITHA SALIM SUNIL N.SHENOI AJITH VISWANATHAN ANOOPA M.Jd. ' RESPONDENTS /PLAINTIFFS: 1 P.R DIVAKARAN (DIED) AGED 59, S/O. NARAYANA IYER, MALIAKKAT MADOM, KANNANKULANGARA, TRIPUNITHURA P.O, KANAYNNUR TALUK, ERNAKULAM, PIN 682301 N. VIJAYALAKSHMI AGED 49 YEARS W/Q. P.R DIVAKARAN, MALIAKKAT MADAM, KANNANKULANGARA, TRIPUNITHURA P.O, KANAYNNUR TALUK, ERNAKULAM, PIN 682301 (IT IS RECORDED THAT R2 WHO IS ALREADY IN THE PARTY ARRAY IS THE LR OF THE DECEASED Ri IN THE APPEAL VIDE ORDER DATED 21.12.22 IN IA 2/22) R.F.A.No.434/2018 2 ADDL.R3 VARALAKSHMI, AGE NOT KNOWN D/O P.R.DIVAKARAN, MALIAKAL MADAM, KANNANKULANGARA, TRIPUNITHURA.P.O, KANAYANNUR TALUK, ERNAKULAM, PIN CODE-682 301. ADDL.R4 AISHWARYALAKSHMI, AGE NOT KNOWN, D/O P.R.DIVAKARAN, MALTAKAL MADAM, KANNANKULANGARA, TRIPUNITHURA P.O., KANAYANNUR TALUK, ERNAKULAM, PIN CODE 682 301 (THE LEGAL REPRESENTATIVES OF TEH DECEASED R1 ARE IMPLEADED AS ADDL.R3 & ADDL.R4 IN APPEAL VIDE ORDER DATED 21/12/22 IN IA 1/2022) THIS REGULAR FIRST APPEAL HAVING COME UP FOR HEARING ON 21.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: R.F.A.No.434/2018 3 JUDGMENT
The matter has been settled out of court. The compromise arrived at by the parties has been produced along with I.A.No.3/2022. The entire amount due under the litigation has been received in full and final settlement. Hence, there is no necessity to proceed further with the appeal. The appeal is disposed of in terms of the compromise arrived at by the parties.
Refund the entire court fee to the appellants.
Sd/-
SV P. SOMARAJAN JUDGE 1A 3/2022 IN RFA 434/2018-Docket Presented on 21-12-2022 E-IA NO ;: JA-202222782 BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM IA No _> Of Year 2022 In RFA No 434 Of Year 2018 .4 7 N. Vijayalakshmi Z cu nstt iHoners/Respondents Party has chosen to be imp ded as respondent, Aged 55 veal Wiggs > P.R Divakaran, Mallakal Migam. Ce PIN - 682301 i Varalakshmi Divakar Party has chosen to be impledec as respondent, Aged 26 Years, Diowatt P.R Divakaran, Maliakal Madam. Kannankulangara, Tripunitnura P.O, Kanayannur Taluk, Ernakulam, PIN - 682301 op Aishwaryalakshmi Divakar Party has chosen to be Impleded as respondent, Aged 18 Years, D/o P.R Divakaran, Maliakal Madam. Kannankulangara, Tripunithura P.O, Kanayannur Taluk, Ernakulam, PIN - 682301 Vs Smt. AMBIKA UNNIKRISHNAN : -- Respondents/Appellants MINI NANDAKUMAR FSO VERIFIED -25 JA 3/2022 IN RFA 434/2018-Docket Presented on 21-12-2 jo2, y RECORD COMPROMISE Sd/-
E-VERIFIED ASHIK K. MOHAMED ALI A-421 FSO VERIFIED -25 IA 3/2022 IN RFA 434/2018-Index Presented on 21-12-2022
9) SL BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM IANo --3 _ Of Year 2022 in RFA No 434 Of Year 2018 N. VijayalakshmiParty has : Petitioners/Respondents chosen to be impleded as.
respondent, Aged 55 Years, W/o P.R Divakaran, Maliakal Madam. Kannankulangara, Tripunithura P.O, Kanayannur Taluk, Ernakulam, PIN - 682301 Varalakshmi DivakarParty has chosen to,b COURT o OR impleded as respondent, A\ Agee --~ o Years, D/o P.R Divakaranff Sorat Madam. Kannankulanga a Tripunithura P.O, Kanayé ahnur Taluk, Ernakulam, PIN - 682301 Aishwaryalakshmi Diva karParty a has chosen to be impleded'gs Ce respondent, Aged 18 Years, Dio, = P.R Divakaran, Maliakal Madam, === Kannankulangara, Tripunithura P.O, Kanayannur Taluk, Ernakulam, PIN - 682301 VIS Smt. AMBIKA UNNIKRISHNAN : = Respondent/Appellants _ MINI NANDAKUMAR ANDEX_ Contents Page Nos RECORD COMPROMISE 1-5 Sd/-
E-VERIFIED ASHIK K. MOHAMED ALI FSO VERIFIED -25 A-421 w BEFORE THE HON'BLE HiGH GQURTOF KERALA AT ERNAKUL ANS LANo, of 20% .
4 Ambika Unnikelsfingty, aged 60, Wie.Unnjsishnan, rest at Volshak 'Mandaktat Lano, Tepunthura P.O, Ranayanme Taluk, Emakuam, Pia ado 68250, :
te 2% Min} Nondoxumar, Oged 88, WoNandakumer, Gotta Muntstta, ' "Mindaktol Lane, Typuthuree.o, Kenoyannuy Tat, Emalalam, Pin « coda~692 301, ' § ND ¢ 4, AViejaehah aged 55, 'WoP.RiNakaran, Malakel Madam,' "Kennbrtaulangiea, Tripunthura 0, Kanayonnur Taigk, Emekulam, ho 2 -- Varalakshim Divakar, aged 26, (fo PROWaKoN, Malakat Madar, " Kannetkulangora, Thipanithura P.O, Kanayennur Taluk, Emakulgm, Pla codeG82 an, ' 5, AlshoayatohehmlDivakay, ago. 4, Dlo-P A Sivakarony Maliaket tadam, Kannanhulangara, Trpuntihura 0, KanayahnufTatuk, ania Ea "coda ds230, a * "4 a * a 4 Ubalaigine & came Beni? eb aayf
f) Ambie " ces gh vel gets ee Aishuenpeleed te.
'YBto |wore Carita) het t. na » Rafah nakomat * Wie ae felatia Lact, bal A 2 ~? PETITION FILED UNDER ORDER XXIij RULE 3 OF ChE
1. "The above appeal arises from the judgment and decree passed tn ©.8,No280 of 2015, on Wo files of the Sub Court, Emakulam, alloviing tho plaintiffs to recover a sum of Rs.26,00,000-00 with interest at the rate of 8% por annum upon the principal sum of Re.20,00,000-00 +i! reafizatton and cast of Rs.4,25,154-00 from the dolendants and thelr assets. The tial court also passed a0 order of altochment before judgmant.ne por onder dated-46-42-2045-In- LA.No.5351 of 2015.
2 Pending above appeal the respondent died. The 2 respondent is his wife and additional respondents 2 and'4 ara thelr children.
3. 'Ris submitted thof the 2"respondent was the tertantof the buliding Shat Jointly betongs.to-the oppetiants, ; The-mte of tent oftine premises was at the rate of Rs.16,000-00.per month. Tha shoup. sults based-.on the agreoment for Salo of the tenanted promises occupiad by the respondents. "The respondents aurrendered vacant possession of the Premises on 04-02-2022 in R.0.P.No,101 Of 2018 filed under Section 14(2)(b) of the Act 42 of 1965, on the tiles of tha Rant €F Comet coun; Emataitar. A tela amount of Rs.14,20,000-00 was dye to the "Sppeliants towards the twhl areata commencing from April 201 till 04-02-2022 with & sum of Rs.4,50,800-16 towards tfte Inferest atitie rate of 8% per annum from the respective due dates from the respondents, so 4 os aw oe ge a a3 es 149°,
1) Pmssleddiese" Ne Vyjayalslashh sn Ei Le Es oy Uh) led hyany, Ami Voralakshey Nader, . yvalenr = © Nes mez, two bins BB Diva.
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4. Panding appeal tho partiés have sotiled the disputes amicably, They calculated the amounts dus ta the respondents orf the basis of the decree:
Passed in the above suit at RS.39,47,514-00 as on 16-12.2023. They also calculated the total amount duc under the Font areats dus tothe sppoilants with interest and found thatas on 16-12-2022 a total &um of Rs.15,50.800.00 Js. outstanding to the appelfants. Accordingly, ater salting off the amount payable by tha respondents towards rent arrears 'with inferest to the Bppeliante the . Spbellanta have agreed to pay'a eum of Re25,00,000-00 and tite respondents have agreed fo adcept the said stim towards tho full and final catlement of the Smount due undérthe docme posged In the abaya Suit, ov ; ~"s, a) ihe basis of the daid agreement the 'Bppellants have jointly pal 8 Suny'of Rs.25,00;000-00 by way of 2 choques Of Rs.12,50,000-00 each, hearlhg ohodue No.S71648 deavn on Dnanaidamr Bank, Tepuntyre Branch end. cheque No,000185, sirawn on Kanir 'VWyeya Bank, THpunithura Broneh .
~"}selad.by:the appellants 1 and 2, respuctively to. the ponpondonts jelntly-ond-the- rospondents hava accepted the eald sum towards the full ond {inal eallsfaction of Tha Hiflounts dus under the decrae under challange lit the above uppeal, The appellonis whe are the landidids of the tenanted promisés, which Is the peiition schedula bullditg ta RCP.No101 of 2038, on the files of dhe Rent Controh Gout, Emakulam, have accepted the.sald neltiementanived-otandegretiar thay wilt hot claim any ameunts from the respondents towards the teritarcears in "4 A bes Ne Vijeeyeledsted "sahara . Prete Nowa plesbore Tlea WaSuacee diab Cini icentbiwy own ot aes . aah gn ee) (rarer nana neg aig ean ate "
5Q a 4a Pence, it is submitted that-this Hon'bla Court may bo pleased to racard ihe compromise anived at hotween the purlles and dispose of the atiova appeal us the dectee under chpitonge,ts fully satistled ard the Appellants have recalyed the éntiro arrears of tont dua- from the mspeniionis, tL is-olse-pmyed-tha this Hon'ble Court may bo pleased to ander sefind of the entico court tes pakd by tho appellants In the above appeal.it ts alse submitted thatthe order of altachment dated 16-12:2075 passed by the Sub Court, Emakulgmnin 1,A,No,5954 of 2046 In ©.5.No.280 of 2015 may be vacated ns the decree is-salistled.
Dated this the 20"day of Dacember, 2022, .
br » hye ' APPELLANT sbteay OUniil vers bem 2MAPPELIANT: dh * AQITH NikrArt Mian eos tet Ree tanec LAI tai Aanolaceudna! GOUNSEL FOR THE APPELLANTS: ) tai pa 4 RESPONDENT: "Wate + , Mo eink Vigayalakshent 2 RESPONDENT:
Varma Lastyett Divalpy' 9°? RESPONDENT: Kamas Ag 7M Kei shagiqenow Ditsheto: mete Drvaler COUNSEL FOR THE RESPONDENTS: t yredish =fn , VERIFICATION We, (1) Ambika Unnitishnan, agéH 60, Wro.Unniktishnan, residing at Valshak Mundakkat Lane, Thpunithura P.O, Kanayannur Taluk, Emakulam, @)Mint Wandakumar, aged $8, WioAandokumer, Gokulam Mundakkel, 'Mandakkor 'Lane, "'Tepunithure P.O, Kanayannur Taluk, Ernatatlam, (3) N.Vgayalaksim!, aged 5, Wio.P.R.Oivakaran, -- Maliakal, Madam, r Kannankulingera, Ttipuatthura P.O, Kenayannur Taluk, Emakulam, Pin code- 682 301, (4) Varalnkshm! Divakary aged 26, Df E.R Djvakaran, Maliokat , Madom, Kannaninlangore, Trleunithira. P,0,-Karaysnaur Taluk; Exrtakulam, and () Aistwaryalakshmil Divakar, oged 48, DioP.R.Olvakatan, Mallakal Madam, Kennankutangara, Tdpunithurs P.O, KanayannurTaluk, Emakulam, do -
hereby state that whatis stated abovo ate tive and comect "to uber 4 APPELLANT: Pindiipsitos ¥ RAP MARMARA 27 APPELLANT: 5, na EL S00 ferore Ca-tg4n 6 RARNG ke ' bee bore a v : 1" RESPONDENT: ~ WYiges.
ye! Ak WQeavodsikedynn?
2°'RESPONDENT: 'Wathse.
Pres muepekni shnolwuway Vestalolsohiert Di yakiar « aria. 8 ResPonpENT:
aterm chene| fir shusanyey lelashivny Divot,