VASUDEVAN EMBRANTHIRI @ VASUDEVA RAO (DEAD) BY LRS. Vs GOPALAKRISHNAN (DEAD) BY LRS.
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE A.M. KHANWILKAR
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-001809-001809 / 2006
Diary number: 17973 / 2003
Advocates: SAHARYA & CO. Vs
A. RAGHUNATH
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1809 OF 2006
VASUDEVAN EMBRANTHIRI @ VASUDEVA RAO (DEAD) BY LRS. Appellant(s)
VERSUS
GOPALAKRISHNAN (DEAD) BY LRS. & ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1. This appeal has a chequered history of
litigation, which commenced in the year 1984. The
first respondent herein filed an application for
letters of administration, being LAOP No. 306 of 1984
and on contest, the same was converted in a suit.
The suit was dismissed. The decree was reversed by
the High Court and thus aggrieved, the legal
representatives of the first defendant, are before
this Court.
2. Several attempts have been made to find an
amicable solution. We find that the attempts could
not converge for a settlement because of minor
differences. Therefore, we directed both the parties
to submit their proposals for a settlement with a
plan.
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3. Today, when the matter was taken up, the
appellants have produced a statement along with a
sketch. The respondents have also produced a
statement and a sketch. Obviously, both do not
tally.
4. We have heard Mr. Thomas P. Joseph, learned
senior counsel, assisted by Mr. Paul Kuriakose,
learned counsel, appearing for the appellants and
Mr.A.Raghunath, learned counsel appearing for the
respondents.
5. A well meaning relative of both sides, namely one
Mr. Pradeep, is also present in Court today.
6. Looking at the facts of the case, it will be in
the interest of all to put a quietus to the three-
decade long litigation. Having gone through the
entire pleadings and having regard to the background
of the case and for doing complete justice between
the parties, we are of the view that it would be
just, fair, reasonable and equitable to have the
properties divided in terms of the sketch prepared by
Mr. C. K. Venu and as produced by the respondents.
We make it clear that this Judgment is passed despite
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the vehement objections advanced by the appellants,
for doing complete justice between the parties in
exercise of our jurisdiction under Article 142 of the
Constitution of India.
7. Accordingly, the sketches of the plots prepared
by Mr. C. K. Venu and the statement filed along with
sketches are taken on record. The same shall form
part of the decree. This appeal is disposed of in
terms of the division of the properties as proposed
in the sketches prepared by Mr. C. K. Venu and the
statement attached along with it with regard to the
division. Needless to say that the two Wills
(Exhibit A1 & B1) will stand superseded. This decree
will be the source of title to the properties of the
respective sharers. The trial court is directed to
send a copy of this decree to the Sub-Registrar
concerned for the purpose of entry in the official
records of the Sub-Registrar.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ A.M. KHANWILKAR ]
New Delhi; October 25, 2018.