SHARADA Vs. SRI. DILIP AND OTHER

JUDGEMENT

(1.) Both the parties have agreed to settle the dispute between them under the following terms and conditions: The respondents hereby agree that they have no objection in using the private 'Vazhi' having an extent of 330.8 sq. links in Sy. 191/4 part of Anickadu village, Kottayam taluk, Kottayam district, lying on the eastern boundary of the property of the 2nd respondent (The area of property shown with No. A in the plan appended hereto - the area shaded in red colour) by the appellant, to the property of the appellant which is numbered as item No.2 property in the plan appended hereto.

(2.) The respondents agreed to give and recognize the right of way to the appellant across the pathway shown with No. A in the plan appended hereto as the pathway to the property of the appellant and hereby convey the property shown as D in the plan appended hereto with an extent of 250 sq. links comprised in Survey No. 191/4 of Anickadu village - area shaded in orange colour in the plan - with the Kayyala therein which has been in the possession of the appellant to settle the issue in respect of the right of way and boundary with the appellant and the respondents which is the root cause of the issue involved in the R.S.A 141/2018.

(3.) The respondents hereby accept the compensation of Rs. 20,000/- from the appellant towards cost of their litigation as a condition for settling all the disputes in respect of the properties involved in the above R.S.A 141/2018.