Kerala High Court
Mohankumar vs Sreena @ Raji on 13 December, 2021
IN I_tIT_. EEC-E C.OT.TP.I OF REP+lzI AT =B_N.AIqTLTA_M
PRESENT
THE HONOURABLE MR. JUSTICE A.hflJERED XPSTAQUE
£
TEE. E!ONOT,TP.ZLBLE. ELSE , JT,TSTICE SOPE!Y TEOM?.S
MonDAr, THE i3TH DAy OF DEcrmER 2o21 / 22ND AGRAHAxun, 1943
EE±T.APPEAI. NO. 1360 0F 2QIL±
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APPEIIIANT/PETITIONER+
SREERA @ RAJI MOIIAN,
ficaD 44 yEziRs, D/a.RaeENDRAN, PUTHEN puRAyll] EIOusE,
ARAC:EIAli , ARAC:IAII RARE, AYIRENAI.IiooR VILIAGE ,
PATELZDl:APURAM TAI.UK.
BY ADVS .
SRI . M . I . SURESHKURAR
SRI . A . EuslTE
RESPONDENT/RESPONDEFqu
roEEN RIRmR, AeED 42 yELp`s, s/O.DlvARARAN,
PUTHEN VEEDU, YER00R MURI, YEROOR VIIIIAGE,
pATHENApuRae4 TAI,uK -689695.
THls mTRlroNIAI, AppEAI, HjIVING BEmi FINAI.I,y HEae ON
13.12.2021, ALONG WITH RAT.APPEAI- NOA.25/2018 AND 206/2018
AND CoRECTED CzisEs, TEE couRT oN TEE sAaq DAY DELlvERED THE
roLI,OUNG :
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PRESENT
THE E[ONOuRABLE MR. 4usTlcE A.MulIArm rosTAQUE
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AcalNST THE ORDER IN Op 7o3/2oo6 OF E"II.I conT,
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By ADv MomN KURAR (pARTy IN pERsON)
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SREENA @ RATI MORN,
I)/o.RA-ENDRAN, purrm] puRA¥II., ARcml., ancHEL Krm,
AYIRANALI.OOR VIIilAGE , PATENAPURAM-689 695.
BY .aDiDV-S .
SRI . M . I . suRESHKumR
SRI . R . ENFITH
THls RATRIENIAI] AEipmL HAVING cobE up ron rmlsslon On
13.12.2o2i, AIjoNc- WITE RAT.£LBp=alj.i360,/2oi7 AND CORT.c:TED
casEs, THE count ON THE SAME DAy DEI,IVERED THE FOLLcwlNG:
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IN TEE EtlGH COUP.I OF ICE.t}_|IL|. .1.I tp.T2NrmTT.|M
PRESENT
TEE E[ONOuRABI,E MR. .usTlcE A.bft]HjRED nosTAQUE
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MONDAr, THE i3TH DAY oF DECREER 2o21 / 22ND AGEunrENA, 1943
±aT.AppEAI, NO. 206 OF 20_ii=&
AenlNST THE OuDenENT IN Op.ro.251/2oo7 OF F"II.I ccrmT,
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D/0. SREENA AND roHEN KURAR, ARCHEL, ARCELEL Ham,
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BY ADV SRI.SEREI dosEPH THCIAS
TE!I.s .in.TB.naeNI.ILL. .zLLppELZL± EA.VING BE.EN FIN.AI.Ly EELZL_t2[> ON
13.12.2021, AI.ONG wlTH rmT.AppRAL.1360/2017 END cowECTED
CASES, TE[E COURT 0N TE[E SARE DAY DELIVEREI) TEE FOLLOwlNG:
rmLELAPPEAL Nos.1360 & 1459 of 2017 a 25 6 2o6 of±
IN THE E[IGH cOuRT OF RERALA AT I AKurm
PRESENT
TEE HONouRABLE MR. ,JusTlcE A.mJmRED xpsTnQUE
€
TtlE HONOuRABLE MRs. 4usTlcE sopHy THorns
roNDAy, THE i3TH DAy OF DEcrmER 2o2i / 22ND AGRAHAyrm, 1943
Bg±T.APPEAI. NO.___1459 0F 20|J
ficalN-sT THE el]DGRENT DziT=D 28.og.2ol7 IN op 251/2oo7 oF
FAMII.Y COURT , KOTTARAREARA
APPEI.RANTS/E'ETITI0NERLg+
SREENA @ RArl roEEN, AGED 44 yEAEs,
D/a RALJENDRAN, PUTHEN PURAYIL, J"CEL,
ARAcml. RARE, AylRARALI,oon vll,ILZLGE ,
PATHANAPURAM TAliuK.
4INITHA Mc}HEN, AGED 22 irmRs,
D/o SREERA iromN RInmR, p{]THEN RI]RA¥IIi,
ARACHAI, , ARACIAL RARE, AYIENELlicoR VIIiIAGE ,
PATELENAPURAM TALUK.
TITm MOEEN, AGED 18 ymRs,
D/a -SREENA romN KURAR, p{)TREN puRILyll], ARAczEL,
ARAcml. RARE, A¥IRAimLI,oon vll,IAGti ,
pATHANApuRn4 TAI.uK.
BY ADVS .
•SRI . M . I . -SURE-SHRInnR
SRI . R . ENTITH
BESPoueENT/REsporoENT:
MOHAN KURAR, AGED 52 YEARS,
S/0 DIVIUKAEN,
EBE__.Appeal NOs.i36O & 1459 Of 2Oi7 6 25 a 206 Of _2ng
EiuTREN vREDu, yERcOR MURI, REROOR vlLneE,
pATEENApuRm4 TAI.uK-691 ool .
BY ADVS .
RASHEED C. NOORANAD
M.N.ENITm
THls rmTRIENlaL aEipEEL HAVING CCRE up ron ENlsslon On
13.12.2o2i, AroNG wlTH RAT.AppEAhNo.1360/2ol7 END CORECTED
CASES, TE[E COURT ON THE SARI DAY DElilvERED THE FOLIIOwlNG:
RALE|APPEAL Nos.1360 61459 of 2017 a 25 & 206 o£L±
JUDG MENT
4ifuHAMED MUSTAOUE. i
The dispute between the parties to these appeals has
been resolved in mediation. The mediated settlement
agreement is on board along with the report of the
mediator. The mediated settlement agreement is recorded.
We, therefore, dispose of these appeals by superseding
the impugned judgment, and granting decree in terms of
the settlement agreement. The mediated settlement
agreement will form part of the judgment.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE
Sd/-
SOPHY THOMAS, JUDGE
AS
BEFORE THE HON'BLE HIGH COURT OF
KERALA AT ERNAKULAM
Mat Appeal Nos. 1360/2017 & 1459/20±Z
&
Mat Appeal NosE 25 & 206 of 2018_
Sreena @ Raji Mohan : Appellant
Vs.
Mohan Kumar : Respondent
rl _MediatedsettlementA_greeme_n_I
(Under Section 89 of the Code of Civi. Procedure read with
Rule23 of the Civil Procedure (ADR) Rules, 2008)
The parties have agreed to settle the disputes on the
following terms and conditions;
1. The respondent Mohan Kumar owns 1 Acre and 89
cents as registered holding and 21 cents as excess
land in his possession in Survey Nos.822/1/55/2,
rl 822/1/55/1/4, 822/1/56/1, 822/1/56/2 in Thinkal
Karikkam Village in Punalur Taluk. The respondent
Mohan Kumar agrees to part with 1 Acre 85 cents of
property in his possession in favour of his wife
Sreena @ Raji Mohan and his two children jinjitha
Mohan and jitha Mohan.
•&d&vvi
Concil.iation Centre
KeTalastateMedia"#
H`gh Court of Kerala
Koch.I -682 031
2. Mohan Kumar had prepared a draft Deed and sketch of
the entire property mentioned above. The parties had
agreed to partition the above mentioned property in the
same manner as reflected in the draft deed and in the
sketch prepared. The draft deed and the sketch
prepared, signed by all the parties concerned are
appended herewith as Annexure 1 and 2 to this
agreement.
a 3. The parties agree to execute the draft deed within one
month in the Kulathupuzha S.R.O, within a period of
30 days from the date of agreement and the
respondent Mohan Kumar shall bear the expenses for
registration of the deeds in favour of the children and
the Appellant Sreena @ Raji Mohan shall bear the
expenses for registration of the deed in her name, as
per the draft appended herewith.
4. Mohan Kumar and Sreena @ Raji Mohan agrees to file a
A
Joint Petition for Divorce under Sec 13 8 of the Hindu
Marriage Act, before the Family Court, Kottarakkara
within a period of one month after the registration of
the deeds as stated in Clause 3 in this agreement.
J9cT€JLha
Ke{a\as`ateMed`a`\on#dconc`uat`oncenm
H'\ghCourtOfKeTa\a
Koct`.`-682031
5. The parties agree that they shall not have any future
claims between them, in view of the settlement arrived
.in this Appeal. Consequently the respective parties shall
withdraw the cases in various Courts if any pending.
6. The Appellant Sreena @ Raji Mohan and two daughters
named above shall not claim any future maintenance
and marriage expenses for children from the respondent
Mohan Kumar after the execution of the deeds as stated
above'
EiE
7. Respondent Mohan Kumar agrees that if the deed as per
Annexure 1 and 2 appended herewith is not executed in
time as mentioned above the affected parties can
initiate appropriate proceedings to execute the terms of
this agreement through the Court of law.
8. In view of the above settlement clauses this Hon.ble
Court may be pleased to record the settlement and pass
a Judgment and Decree in accordance with the same.
rl Dated this the 19th November, 2021.
Appellants Respondent
1. Sreena @ Raji Mohan fJ cayu Mohan Ku
2. jinjitha Mohan
3. jitha Mohan.
AN ( f |i A -M ` iv
Advocate for Appellant Advocate for the Respondent
kefa`a§tat"ediation*C onciliation Centre
High Court of Kerala
kochi -682 031
