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Judgment
We have heard the counsel for the petitioners and the counsel for the respondent. We are happy that the dispute in the above revision petitions have been amicably settled after discussions at the adalath. The settlement is as follows:
The respondent claims that she has 57.50 cents extent of land in Survey No. 229/1 in Thiruvalla village in Thiruvalla Taluk. She is prepared to allow on the northern side of this property a pathway measuring 2 = feet wide running east to west. This should satisfy the petitioners for their right of way to their property on the western side.
Both the parties either independently or jointly can file an application before the Taluk Surveyor, Thiruvalla village in Thiruvalla Taluk for identification and measurement of the property of Smt. Aleyamma Joy. If it is found that the extent of property is less than 57.50 cents, even then, the respondent agrees that she will allow the pathway on the northern side of her property. On the other hand, it is found that if the extent of property exceeds 57.50 cents, half of the excess extent will form part of her property and the remaining half will belong to the petitioners.