Kerala High Court
Treesa vs Ambika on 13 March, 2023
Author: P.Somarajan
Bench: P.Somarajan
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE P.SOMARAJAN MONDAY, THE 13™ DAY OF MARCH 2023 / 22ND PHALGUNA, 1944 AGAINST THE JUDGMENT AND DECREE DATED 27.10.2014 IN OS 1786/2811 OF PRINCIPAL SUB COURT, THRISSUR APPELLANT (PLAINTIFF: TREESA, AGED 84 YEARS, W/O. THALAKKODAN THOMAS, THIRUR DESON, KILLANNUR VILLAGE, THRISSUR DISTRICT. BY AQV SRI.K.S. SHARATHAN RESPONDENT /DEPFENDANT : AMBIKA, W/O VANTYAN RAJAPPAN, AGED 62 YEARS, RRISHNA KRIPA VEETTIL, KOLAZHY VILLAGE, DESOM, THRISSUR DISTRICT, PIN - 880001 BY ADV SRI. MAHESH V. MENON THIS REGULAR FIRST APPEAL HAVING COME UP FOR HEARING ON 13.93.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: RFA NO. 277 GF 2015 Msp 2 JUDGMENT
The matter has been settled out of court between the parties. The compromise arrived at oy the parties is accepted. The appeal is disposed of in terms of the compromise and it will form part of the judgment and decree. Since it is settled out of court, there will be ai direction ta refund the entire court fee paid in view of the legal position Settled by the Apex Court in High Court of Judicature at Madras rep. By its Registrar General v. H.C. Subramaniam and others [2022 (2) KHC 62], Sd/-
P. SOMARAJAN JUDGE RFA NO. 277 OF S818 APPENDIX OF REA 277 72835 PETITIONER ANNEXURES Annexure Al TRUE COPY OF THE SKETCH OF THE PROPERTY CONSISTING 5 CENTS OF LAND.
ETA NO > TA-202308127 BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM IANO _ ih REA No #77 OF Year 2015 "'TREESA ; PetRtioner/Appellant AMBIRA RaspondentRespondent iOINT COMPROMISE PETITION FILED UNDER ORDER XXIN RULE 3 OF THE CODE OF CIVIL PROCEDURE , 2968 FEES PAID & STATUS - 10 {Success} = wwe cs:
Sees eo SESE SAAN = Lass fA 2/2023 IN RFA 277/2015-Index Presented on 08-03-2023 BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM iANo "3 Of Year 2023 ee ee RFA No 277 Of Year 2015 TREESA ( Petitianer/Apreliant AMBIKA » Respondent/Resoondarnt it . Vonients Page Nas Lo Aftievit - Afftidasit 3-2
2 RECORD COMPROMISE ad 3 ampromise Meme - Cympromise Mama 4-5
4. Anneyure Al ~ Tree copy of the eketeh af tt roparty nonsisting $ cents of land. 7.
Sif E-VERIFIE KS. BHARATHAN OGG T/TS99 fo i I TA 2/2023 IN RFA 277 /2015-Atidavit BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM "
LANo, "or 2023 in ELPA. Ne. fer af S015 "Treesa Arnbika i, Freeza, aged 62 years, Wro Thalakkodan YThornas, Thirur desam, Killenoor village, Thrissur District, Pin 680 G22 do hereby solermiriy affirg: and state as GROWS s~ " gpoeal and the petitioner in the Pan aware of, the. <j t
1. f rm Pes sppelard in th Bccomgarying petithart. cts oF the cese ar coTipetent fo swear to th & Myself ara the respo OnGaNt have aforesaid appeal snd a a joint. COTA phony of the property consisting Ss canis WHICH EHS rie i6 produced herewith anc arked, as Maneuure. AL. THe Sane is aise beoorne the part of the comprdintise: "the accompanying amyiication filed for r@ouiving the same is only to be afiowed in the interests of justice, pes, 2 TA 2/2023 IN RPA 277/2015-Alidavit Al the facts stated above are frue and correct to the best of my knowedae, { inforrnation and betief and f belleve bern to be true. Dated this the SY day of March, 2023, DEPONENT Soleraniy affirrned and signed before me by the Deponent on this the 8" day of March, 2023 in sry Office at Ernakulam. BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKUL | ?
LA No. of 2023 in RUBLA. Ne. a7? of 2045 BETITIONER/Appetiant- Treesa, Wo. Thalakkodan Thomas, "Thirur Deson, Killarimur Village, Thrissur District.
Ye.
BNRENT Resmeiwient:-
Arnbtha, W/o, Vaniven Raleapan, Erishna Hrina Veettll, Kolachy Vilege, Desom, Thrissar District, PIN- 680 016.
PETITION TO ACCEPT DOCUME TT that this Hon'ble Court may be pleased to & pass such other orders. in the inberssts OF justice, he & day of Marchy 2022.
¥.S. BHARATHAN icguunwsed For the anpedant & TA 2/2023 EN RFA 277/2015-Compromise Memo BEFORE THE HONOURABLE HIGH COURT OF KEARLA AT ERNAKULAM BEA. No. fom of 2023 a RFA No. 27% af 2015 Trek : Petitioner/Petitioner Ve.
Amba 5 Respondent' Respondent:
'The parties to the aforesaid case have agreed tu settle the disputes among them in the follwing tenis and condition ay soy Thrissur Taluk, reef a sketch of The aforesaid 5 cents of wepy. The Seeobedent | hess agreed te transfer this property to the appellant bye wey ofa Sale "deed and the. Rondiiant wil rake NEACORGATY arrangements for thé eeecutigy scot thes same inc fuding the costs of ete pRy Rs 1,25,000/- [Rupes ane lakh ard nventy five thos. and ori Wy) to the respondent in addition to the Bs the registration.
1,75, 000/- (Rupees one iskh and seventy five thousand only) alpaady received by the responcient from the appediant. A true copy off aforesaid sketch fs being made part of this compromise. The appellant has agreed Ry pay the anwastt of Re 21,25,000/- to the respondent an the cate of the execution of 4 "Taw aeons Rey * § [A 2/2023 IN RFA 277/2015-Campromise Memeo the oale deed in favour of the appellant with respect te the aforesaid 5 cents of propery.
2 The resparckent heraby assures thal there ane no encumbrances of any Kind whatsoever in an over the § cents of property specified above ane that in the event of any such ancurnbrances or Hablittes of ary kind arising, the resgariont wed be Haite for the sania.
3. The appaiiant has no obfectian in fitting the ordar of attachment if any passed ty the Prineigal Sub Court, Thrissur aver the olaint schedule sraperty in OS No 1786/2011, whan the resparidert executes the sale dead with respect to-
the 5 cents of the brenovable property im survey Ne P22/1-8 of Kolagh , villages, Trriscur Tatuk specified above, The agmellant wil have no obfection in. the respondent fling an apolicall he attachment over the plaint schedule praperly In OS No L7BG/201T after t acuthon of sale dead. 4, The sopelient as well a & aooetant will pay the raspondant 8 surmm of Rs : @' lakh and twenty five thousand only} and mn execute fhe sale deed as aforementioned on. or bets & The appellant and the respondent mutually agree that they have no objection ley refunding the full Court Bees peict in the aforesaid Apmeal in fsvour of the aprellant and that the costs of this Appeal will be borne by the respective parties.
G LA 2/2023 IN RPA 277/2015-Compromise Meno is the aforesaid facts ancl circumstances, it is Rurmbly greyed that this Han'hie :
Court may be pleased te record the above compromise are pass a decree in ' accordance therewith. :
Dated this the BY day of March, 2023.
SAPPELLANT (RESPONDENT) ' Bay one om he Rorg Tregsa je A eS Ambika ak eee ROS, Bharathan Counsel for the Arnmeant e Respondent CLL LLL EEE EEE & .
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