MUHAMMED KUNHI Vs. P. KUNHAMAD

JUDGEMENT

(1.) RCR No. 229 of 2014 is filed by the tenants while RCR No. 281 of 2014 is filed by the landlords in respect of the petition schedule building involved in RCP No. 16 of 2010 on the file of the Rent Control Court (Munsiff), Hosdurg.

(2.) THE RCP was filed under Secs. 11(2)(b), 11(3) and 11(4)(ii) of the Kerala Buildings (Lease and Rent Control) Act, (hereinafter referred to as "the Rent Control Act"). The Rent Control Court allowed the R.C.P. under Section 11(2)(b) and dismissed the RCP on the other grounds. Against the order of the Rent Control Court, RCA No. 26 of 2011 was filed by the tenant while RCA No. 28/2011 was filed by the landlord, challenging the respective findings against them.

(3.) WHEN the Rent Control Revisions came up for hearing, the matter was referred for mediation before the Ernakulam Mediation Centre. The parties have settled their disputes and differences with respect to the Revisions as well as with respect to two suits pending before the Munsiff's Court, Hosdurg and Sub Court, Hosdurg and a memorandum of settlement dated 8th December 2014 was executed and signed. The terms of the settlement are the following: -