Kerala High Court
Janaky vs C A Gopi on 2 July, 2025
Author: Devan Ramachandran
Bench: Devan Ramachandran
OP(FC).No.497 of 2022
1
2025:KER:48307
OP (FC) NO. 311 OF 2025
IN THE HIGH COURT OF1 KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
MAT.APPEAL NO. 497 OF 2022
AGAINST THE ORDER/JUDGMENT DATED 28.02.2022 IN OP
NO.857 OF 2017 OF FAMILY COURT,ERNAKULAM
APPELLANT/RESPONDENT IN O.P.NO.857/2017:
JANAKY
AGED 55 YEARS,
D/O LATE MR.KALU KURUMBAN,
CHATHANAMCHIRA VEEDU,
THUTHIYOOR,KAKKANAD,
COCHIN, KERALA 682037
BY ADV
SMT.AMMU CHARLES
RESPONDENT/PETITIONER IN O.P.NO.857/2017:
C A GOPI, AGED 70 YEARS,
S/O LATE MR.AYYAPPAN,
CHATHANAMCHIRA VEEDU,
THUTHIYOOR, KAKKANAD,
COCHIN,KERALA 682037
BY ADVS.
SHRI.MATHAI EAPPEN VETTATH
SHRI.T.G.RAJAN
THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
02.07.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
OP(FC).No.497 of 2022
2
2025:KER:48307
OP (FC) NO. 311 OF 2025 2
DEVAN RAMACHANDRAN & M.B.SNEHALATHA, JJ.
----------------------------------------------------------
Mat.Appeal No.497 OF 2022
--------------------------------------------------------
Dated this the 02nd day of July, 2025
JUDGMENT
M.B.Snehalatha, J Today, when this appeal came up for hearing, the learned counsel appearing for both sides submitted that the entire disputes between the parties have been settled and an agreement has been filed before this Court.
2. We have examined the agreement and we notice that it has been signed by the parties and subscribed by their counsel. The terms of the agreement are lawful and therefore, the settlement arrived at by the parties is accepted.
3. In terms of the settlement arrived at between the parties, Mat.Appeal.No.497/2022 is dismissed as withdrawn.
4. The parties are directed to act implicitly in terms of the agreement and shall comply all the terms therein, which do form part of this judgment.
Sd/-
DEVAN RAMACHANDRAN JUDGE Sd/-
M.B.SNEHALATHA JUDGE Mms OP(FC).No.497 of 2022 3 2025:KER:48307 OP (FC) NO. 311 OF 2025 3 APPENDIX OF MAT.APPEAL 497/2022 RESPONDENT'S EXHIBITS Exhibit R1(a) Photo of Vasana Textile Shop Exhibit R1(b) Car details owned by petitioner Exhibit R1(c) KPMS decision ousting petitioner and her second husband P.K. Muraleedharan from KPMS Exhibit R1(d) The judgment dated 27 May 2016 granting divorce Exhibit R1(e) Honourable Divisional Judgment in OP FC No 250 of 2017 dated 04 October 2017 Exhibit R1(f) Judgment dated 19th December 2018 in Mat Appeal No 441 of 2017 Exhibit R1(g) Judgment dated 19th December 2018 in Mat Appeal No 483 of 2017 Exhibit R1(h) Order in MC 16 of 2019 of Judicial First Class Magistrate Court Kakkanad dated 22nd October 2019 mentioning about the suppression of the petitioner before court Exhibit R1(i) Proof Affidavit of P K Appukkuttan in OP 1657 of 2015 mentioning that petitioner married P K Muraleedharan and Pavakkulam Devi Temple Exhibit R1(j) Photo of Sree Bhadra Collection owned by petitioner at Thuthiyoor Annexure R1(K) COMPLAINT FILED BY THE APPELLANT WITH RECEIPT NO. 61/2009, DATED 18/7/2009 before Thadiyitta Parambu Police Station (PHOTOCOPY) Annexure R1(S) Self attested Sakshi Pathram issued by Thrikkakara Municipality No. R3/ 24837/2019 of 19.12.2019 (PHOTOCOPY) Annexure R1(P) D and O License No:668 issued to appellant to conduct Textile Business issued by Thrikkakkara Municipality dated 25/09/2020. (ORIGINAL) Annexure R1(Q) Deposition of Mr. Appukuttan in OP 857/2017 dated 09/01/2020.(ORIGINAL) Annexure R1(R) Deposition of Mr. Rocky in OP 857/2017 in Honorable Family court Ernakulam dated 09/01/02020. (PHOTOCOPY) Annexure R1(L) REPORT OF THE VILLAGE OFFICER, KAKKANAD, OP(FC).No.497 of 2022 4 2025:KER:48307 OP (FC) NO. 311 OF 2025 4 DATED 21/7/2016 TO R D O, KOCHI (PHOTOCOPY) Annexure R1(M) Proof affidavit of Mr. Ramesan PK, witness filed on 20.06.2016 before JFCM Court, Kakkanad in MC No.15/2015 (PHOTOCOPY) Annexure R1(U) Deposition of Mr. Thankappan dated 15.06.2017 before JFCM Court, Kakkanad in CMP 2590/2017 (CERTIFIED COPY) Annexure R1(N) Proof affidavit of Mr. Subair VS filed before JFCM Court, Kakkanad in MC No.16/2019 dated 13/01/2022. (PHOTOCOPY) Annexure R1(O) Proof affidavit no: 16/19 of Mr. Afsal PM, filed before JFCM Court, Kakkanad dated 13.01.2022. (PHOTOCOPY) Annexure R1(T) ORDER OF Honorable FAMILY COURT, ERNAKULAM DATED 10/10/2019 IN M C-
407/2017. (PHOTOCOPY) Annexure R1(V) Complaint lodged on 29.04.2017 before CI of Police, Kalamassery By C.A Gopi when appellant trespassed on 28.04.2017 at 5.30pm. (PHOTOCOPY) Annexure A1 CERTIFIED COPY OF ORDER DATED 16.10.2023 IN M.C. NO. 16/2019 PASSED BY THE JUDICIAL FIRST CLASS MAGISTRATE COURT, KAKKANAD PETITIONER ANNEXURES Annexure 4 TRUE COPY OF THE AGREEMENT DATED 21.06.2025 BETWEEN THE APPELLANT AND THE RESPONDENT RESPONDENT ANNEXURES Document No.1 Original agreement dated 21.6.2025 executed between appellant and respondent €m]6nd 933Ouldfljch NON JUDICIAL EI, ee . `^ .
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€250 €250
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GOVERNMENT OF KERALA
e€tamb
e€tamp Serial Numl]er : 202526000001790701 Verification Code : 416683541V
Govt. Reference No.(GRN) : KL013443236202526E
Purpose : Agreement or memorandum of an agreement - lf
relating to public works or service level agreements.
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Amount of Stamp Paper Purchased in Numeral : €250
Amount of Stamp Paper Purohased in Words : Rupees Two Hundred and Fifty
Stamp Paper Purchased on : 1 9/06/2025
First Party Name : JANAKY
First Party Address : KANNATT KAKKANAD
Second Party Name : C A GOpl
Second Party Address : CHATHANAMCHIRA KAKKANAD
Vendor Code & Name : 11082155 -K A KRISHNAKUMAR
Treasury Code & Name : 1108 -Sub Treasury, Tripunithura
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