Rasni vs E.A.Subair
2021 Latest Caselaw 3651 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

                                &

                THE HONOURABLE MR.JUSTICE V.G.ARUN

     MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942

                    Mat.Appeal.No.287 OF 2011

  AGAINST THE JUDGMENT IN OP 217/2006 DATED 25-06-2010 OF FAMILY
                         COURT,ERNAKULAM


APPELLANT/PETITIONER:

             RASNI, AGED 27 YEARS,
             D/O. ABDUL KAREEM, MUKALEL VEETIL, PALARIMANGALAM,
             KARA, POTHANIKKADU VILLAGE, KOTHAMANGALAM,, ERNAKULAM
             DISTRICT - 686 671.

             BY ADVS.
             SRI.M.A.ABDUL HAKHIM
             SRI.M.G.ANON

RESPONDENTS/RESPONDENTS:

      1      E.A.SUBAIR, AGED 37 YEARS,
             S/O. ABDUL RAHIMAN, IKKARAKKUDY,, ADIMALI KARA,
             MANNAMKANDAM VILLAGE, DEVIKULAM TALUK, IDUKKI
             DISTRICT - 685 561.

      *2     ABDUL RAHIMAN AGED 85 YEARS
             -DO-

             *2ND RESPONDENT IS DELETED FROM THE PARTY ARRAY AS
             PER ORDER DATED 1.2.2021 IN I.A.NO.2/2021

             R1 BY ADV. SRI.JOHN NUMPELI JUNIOR

     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD             ON
01.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Mat.Appeal.No.287/2011
                                    2

                               JUDGMENT

Dated this the 1st day of February 2021

Shaffique, J

During the course of hearing, the parties have entered into a

compromise and as per the terms of compromise, the respondent

agreed to pay a total amount of Rs.10,00,000/-(Rupees ten lakhs), to

the appellant in full and final settlement of the claims, out of which

Rs.5,00,000/- (Rupees Five Lakhs will be paid on or before 15.2.2021

and the balance amount of Rupee Five Lakhs will be paid on or before

15.5.2021. It is further agreed that if there is any default on the part

of the respondent in payment of the amount, the appellant shall be

entitled to recover the entire amount with simple interest at the rate

of 6% per annum from 25.6.2010.

The judgment of the Family Court shall stand modified in terms

of the compromise between the parties and the compromise shall

form part of the decree.

Sd/-

A.M.SHAFFIQUE, JUDGE

Sd/-

                                           V.G.ARUN, JUDGE
kp               True copy

                   P.A. To Judge