Kerala High Court
Gee Varghese George vs Gee Varghese Chacko on 19 October, 2020
Author: C.S.Dias
Bench: C.S.Dias
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
MONDAY, THE 19TH DAY OF OCTOBER 2020 / 27TH ASWINA, 1942
RSA.No.506 OF 2016 (B)
AGAINST THE JUDGMENT AND DECREE IN OS 404/2006 DATED
25-03-2010 OF ADDITIONAL MUNSIFF COURT, KOLLAM
AGAINST THE JUDGMENT IN AS 109/2010 DATED 31-10-2015 OF
ADDITIONAL DISTRICT COURT - IV, KOLLAM
APPELLANTS /APPELLANTS /DEFENDANTS :
1
GEE VARGHESE GEORGE
AGED 70 YEARS
S/O.GEE VARGHESE, EAPEN BUILDING, KUNDARA
EAST PO, AARUMURIKKADA, MULAVANA CHERI,
MULAVANA VILLAGE, KOLLAM TALUK, KOLLAM.
SNEHAMMA, AGED 67 YEARS
W/O.GEE VARGHESE, EAPEN BUILDING, KUNDARA
EAST PO, AARUMURIKKADA, MULAVANA CHERI,
MULAVANA VILLAGE, KOLLAM TALUK, KOLLAM.
SANTHOSH, AGED 52 YEARS,
8/O.GEE VARGHESE GEORGE, EAPEN BUILDING,
KUNDARA EAST PO, AARUMURIKKADA, MULAVANA
CHERI, MULAVANA VILLAGE, KOLLAM TALUK,
KOLLAM.
SHEBA, AGED 41 YEARS
D/O.GEE VARGHESE GEORGE, EAPEN BUILDING,
KUNDARA EAST PO, AARUMURIKKADA, MULAVANA
CHERI, MULAVANA VILLAGE, KOLLAM TALUK,
KOLLAM. ,
RSA.No.506. OF 2016
5S. SHINY, AGED 33 YEARS
D/O.GEE VARGHESE GEORGE, EAPEN BUILDING,
KUNDARA EAST PO, AARUMURIKKADA, MULAVANA
CHERI, MULAVANA VILLAGE, KOLLAM TALUK, KOLLAM.
6 GEE VARGHESE, AGED 37 YEARS
S/O.PAPPACHAN, EAPEN BUILDING, KUNDARA EAST
PO, AARUMURIKKADA, MULAVANA CHERI, MULAVANA
VILLAGE, KOLLAM TALUK, KOLLAM.
BY ADV. SRI.S.SREEDEV
RESPONDENT /RESPONDENT/PLAINTIFFS :
GEE VARGHESE CHACKO, AGED 64 YEARS
S/O.GEE VARGHESE GEORGE, EAPEN BUILDING,
KUNDARA EAST PO, AARUMURIKKADA, MULAVANA
CHERI, MULAVANA VILLAGE, KOLLAM TALUK, KOLLAM.
PIN 687 034
Rl BY ADV. SRI.SAJU J PANICKER
THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD
ON 19.10.2020, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
RSA.No..506. OF 2016.
Bes
UDGMENT
Dated this the 19" day of October 2020
Pursuant to the order of this Court dated
26.02.2020, the parties were referred for mediation.
2. The Coordinator, District Mediation Centre,
Kollam has, by letter dated 07.10.2020, forwarded the
memorandum of agreement dated 06.10.2020 executed
by the parties and countersigned by their respective
counsel, wherein it is stated that the parties have settled
their disputes as per the terms and _ conditions
enumerated in the agreement.
3. In the result, the appeal is disposed of in terms
of the memorandum of agreement dated 06.10.2020,
which shall form part of the judgment.
All pending applications are closed.
Sd/-
C.S.DIAS
JUDGE
0059351
No. M.272 /2020 District Mediation Centre,Kollam
Dated: 07-10-2020
From
Co-Ordinator /Sub Judge
District Mediation Centre
Kollam.
To
The Registrar (Judicial)
High Court of Kerala
Ernakulam.
Sir, NL °
Sub: DMC Kollam--Mediation Report-forwarding of --Reg:
Ref: R.S.A.No.506/2016 (B) of the Hon'ble High Court of Kerala.
2 2K 2g 2 fe oe 2 2 ke ak oe oe ak ok ofc ok ok ae fe ok
Kind attention is invited to the reference. Iam enclosing here with the
mediation report in R.S.A.No.506/2016 (B) of the Hon'ble High Court .
Memorandum of Agreement and attested copy of Power of Attorney of A6 also
attached.
POVAP EG Yours faithfully.
DEEN at
foe fs Neh 4
Fea pss Ve
Ve Oh! Ina i
Ve Lae Co-Ordinage / Sub Judge
Oil ee
' KERALA STATE MEDIATION AND CONCILIATION CENTRE
HIGH COURT MEDIATION-CENTRE/ DISTRICT MEDIATION CENTRE , K6LLAM
TO BE RETURNED TO THE NODAL OFFICER
TO BE COPIED TO THE REFERING JUDGE
1. Case Number 8:33:01. Mh nh 06/ 2016 (BD..2f. Hats ble, Lie Louth. if Kerala.
2. Did the case ultimately settle: Yes No
3. If yes:
a) Date ofsettlement:...... 6.210-.2020 seseee
b) Has the agreement been reduced into writing? Yes S No
c) Have any related cases been settled as a result?
Please list case numbers: As. 109, '2eJo . Add). p, Yicl Gut T7, Kollan.
eS 4. If no, what was the primary reason fo pon othe + Redd). Aad Mancilt, Vos lam .
Case was NOT mediated because:
a) [_] Case was deemed unfit for mediation. Why unfit?
b) -- [[] One or more necessary parties never appeared:
[_] Plaintiff [_] Defendant [_] Both
c) [_] One or more necessary parties failed to appear for a follow-up
(_] Plaintiff [_] Defendant ["] Both
d) [[] One ore more parties could not obtain authority to negotiate
(CD Plaintiff (Defendant [[] Both
Case Mediated but:
€) (_] One or more parties appeared but refused to participate in mediation
[_] Plaintiff [_] Defendant [_] Both
f) [[] Could not reach agreement on terms
5. Dates:
Signature'
BFORE THE HON'BLE HIGH COURT OF KERALA
2016 RSA NO.SO6
(AS NO.109/2010 OF ADDI DISTRICT COURT, KOLLAM,
O.S NO.404/2006 OF ADDI MUSNIFF COURT, KOLLAM)
Appellants/Appellants/
original defendants Gee Varghese George
Snehamma,
Santhosh
Sheba
Shiny
@
AA RAN
Geevarghese represented by
his Power of Attorney Holder
Sheba, the 4th appellant,
his wife
Respondent/ : Geevarghese Chacko
Respondent/
Original plaintiff
MEMORANDUM OF AGREEMENT UNDER SECTION 89
OF THE CODE OF THE CIVIL PROCEDURE READ
e WITH RULE 24 AND 25 OF THE CIVIL PROCEDURE
(MEDIATIOON) RULES 2005.
1. The parties above name beg to submit as follows:-
°
(i) The aforesaid Appeal was referred to.
ay Mediation for resolving the dispute between the parties.
iAP
ee e - "clin the course of mediation, they have resolved their dis-
\purte and have agreed to the following terms and condi-
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Appellants/Appellants/
original defendants : 1. Gee Varghese George
Spebammes Shea
Santhosh S!
Sheba Se bho V4 98 hese
Shiny Shar ycor
Geevarghese represented by
70 A ON
his Power of Attorney Holder
Sheba, the 4th appellant,
his wife Se bha vo % hes e&
Respondent / : Geevarghese Chacko aposeke ly
Respondent/
Original plaintiff
-~6-
2. Inview of the aforesaid agreement entered into between the parties.
The parties pray that the suit/s, Petition/s, Appeal/s be decree/dismissed/
Disposed of, in terms of the aforesaid agreement.
3. In view of the aforesaid agreement, the plaintiff/s Appellant/s prays
For refund of the full institution Fee.
4. Parties will appear on before for the Hon'ble cout
for passing Orders/Decree in terms of the above said agreement.
1. 2. A: Wnt yee rg bese Chacko.
Creaehsl)
Rlaiftifi/s,Petitioner/s 2 S5 Defendant',
Appellant/s, Apptieant/s oN gt Respondent/s
Complainant. 4 © na vada hes Acoused. powLs; At5nto) bigore
ML
5. Shay (°F 6 oubng vasQghac
Advocate for CO-A -Hal on Advocate for
Riainrtiff/s; Petitioner/s ; Defendants
Appellant/s, Applicant/s Appollact Su Guad Respondent/s,
Gemplainant. before (wre Aecused Sau Get ge
Gs ( [10/202
K
Ce.
41 q VERIFICATION
We, the parties above named, do hereby solemnly state and declare that what. Is
contained in paragraphs 1 to 4. Are true to the best of our knowledge, information and belief
t. Wh eb)id20%" 2. A+ Seelh G
P. iff/S, Petitioner/s Ob} 17[2.022
Respondent/s 3 Shes | ofdve
Appellant/s, Applieant/s 4 2e hej 9 oiese
Place:MED ATION CENTRE, KoLLAM Ss Shyriggory se bha vag hae
Date: 06-10-2020 .- CP-A-tHatder
Defendant/s, Respondent/s
Accused esveld hete Cbaek»
h\a. 2616
BFORE THE HON'BLE HIGH COURT OF
KERALA
2016 RSA NO.506
(AS NO.109/2010 OF ADDI DISTRICT COURT,
KOLLAM, O.S NO.404/2006 OF ADDI MUSNIFF
COURT, KOLLAM)
Appellants /Appellants/
original defendants : Gee Varghese George
and others
Respondent/ : Geevarghese Chacko
Respondent/
Original plaintiff
MEMORANDUM OF AGREEMENT UNDER
SECTION 89 OF THE CODE OF THE CIVIL
PROCEDURE READ WITH RULE 24 AND 25
OF THE CIVIL PROCEDURE (MEDIATIOON)
RULES 2005.
POWER OF ATTORNEY
BY THIS POWER OF ATTORNEY I, VARGHESE PAPPACHAN @ GEE VARGHESE
S/O Pappachan aged 53 years permanently residing at Eapen building, kundara East PO,
Aarumurikkada, Mulavana cherry, Mulavana village, Kollam Taluk, Kollam District, Kerala
State, India now working and residing at.A A NASS GROUP Co, PO box.No.669., Manama,
Bahrain, holder of Indian Passport No. M 3215398 issued from Embassy of India, Bahrain
dated 12/11/2014 state as follows:
Whereas Regular Second Appeal (R.S.A), has been filed by me as Appellant
No. 6 along with Appellants No: lto 5 against Gee Varghese Chacko S/O Gee Varghese,
Eapen Building, Kundara East PO, Aarumurikada, Mulavana cherry, Mulavana village,
Kollam, before the Honourable High Court of Kerala as R.S.A N.O. 506/2016(B) for set-
aside the judgem.'nt s:id decree in As. No. 109/2010 of the Additional District 2-:a sessions
Cour plollsar and OS.NO: 404/2006 ur the A aditional Munsiff Court. Kollam.
foe
And whereas at present, I am working at Bahrain and I am unable to be
personally present to proceed the said cace.
And whereas my wife Sebha Varghess @ Sheba (Aadhaar no.
447791618887), DIG SiG V George and Smt. Snechamma George aged 40 years residing at
Eapen Building, Kundara East PO, Aarumurikkada, Mulavana Cherry, Mulavana Village,
Kollam Taluk, Kollam District, Kerala, India has consented to proceed the said case for and
on behalf.of me as she is well aware of the real issue.involved in this case.
Now by this power of Attorney I do hereby nominate, constitute and appoint
my wife, the said SebhaVargheese @ Sheba D/O Sri Gee Varghese George and Smt.
Snehamma George aged 40 years residing at Eapen Building, Kundara East PO,
Aarumurikkada, Mulavana Cherry, Mulavana Village, Kollam Taluk, Kollam District, as my
wffue and lawful attorney to do the following acts, deeds and things.
1.To represent me before Honourable High Court of Kerala, to all intents and purpose in
connection with RSA No. 506/2016 pending before the said court.
/ aR
6
yes
--_-- .
- p> JACOB. MA., LL.B. [1 AJACCB
ocat Enr. No. K/110/87 Area: Kaliani Taluk
4 eee Ree No. 5/12/KLM Reg. Ne. 05/2042/KL i
Lotars g. NO.
\ oO Expiry Date : 20-'2-2022
oO
LN
Koliam - 13
T. P. JACOE. MA. , LL.B.
cate Bnr.. No.
Notary Reg
sparks
; bw.
ie de @
- "4. -avascehotsle "Dis -
ware 30)+4 |2o%0
UBK CIFICATR
» entfied thm BSebba Va ci harem
adit df Ra, Qin]. (Rupees jeeeBis a
the D770 Kéay = as per Chelan No. ear cey ss
_ -fowar: adjadieation fee, a s> het
{atten +y is duly adjudicated.
"Se Yeap nsibility for the contents of this power of attorney acauptel
- 'yee thicaffioe under any circumstances,
PO ge
REVENUE DIVISIONAL OFFICER
KOLLAM
2.To appear for and contest all actions and proceedings to sign and verify statements and
¥
pleadings, other petitions, applications, objections or documents andé*compromise agreements
or settlement agreements to the said court in this said case.
3. To engage and appoint advocates to act and plead and otherwise conduct the said case
whenever my said attorney thinks proper to do so.
%
4. To do all other lawful acts, deeds and things including execution proceedings and other
proceeding in connections with the said case in lower courts as well as in higher courts, as |
effectually as I could do the same, if I were personally present.
5. And all and whatever my said attorney shall lawfully do, I do hereby agree to ratify and
confirm.
6. In WITNESSES whereof I, Varghese Pappachan @ Geevarghese s/o Pappachan has put
my signature this on 25" 7 June 7u2Z0.
WITNESSES:
1. Rajendra Kumar. --_--
Sr. ur supervisor "PP. JACOB. MA., LL.B.
CPR No.68023 8549 . 'so cate Enr. No. K/ 1 10/87
. piary Keg. No. 5/12/KLM
PB NO.669, Manama, Bahrain. Keoilam- 13
*
sd/
2. Midhun V L. Quarry Supervisor CPR No. 861321383. PB NO.669, Manama, Bahrain Reg. Ne. 05/2942/KLiW Area: Fshani Taluk \ aN Expiry Date : 20-"2-2022 Signature of Na attested, The Embassy'bears no responsibility 7 tor the contents of this document.
Nitesh Kumar hlahewr . Consular Officer Embassy of India hain ~.
28 JUN 2020 0920 See over | eal "4 Gabched tha My 4 te Ine phates "ehy ot ba foures 6}. Athy exeenled wn fever +t Sabma Vor phones ig Asst. Compulaw often Mr. tretesh Kumar Mabe Rwbasny of india Bahrarn, Gew cul, Ad padicalig bepre dz RDO. Kall am Woe vo. $21 se0¢ | aoao| k. Dis O~ 30-7 + AWB /[ Peers) et hata Taluk Ne, 05/2042/KLM _evity Date : 20612-2022 QWok os ee No Ot ¢ . e T.P, JACOB. MA., LL.B. Advocate Enr. No. K/110/87 Notary Reg. No. 9/12/KLM Kollam - 13 en 170 \7o G-I9-2eoQw,