Jeena vs Prakasan E.K
2021 Latest Caselaw 8726 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                               &

        THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH

   TUESDAY, THE 16TH DAY OF MARCH 2021 / 25TH PHALGUNA, 1942

                   Mat.Appeal.No.951 OF 2014

AGAINST THE ORDER IN FDIA 154/2012 IN OP 245/2011 DATED 11-06-
                 2014 OF FAMILY COURT, VADAKARA


APPELLANT/PETITIONER:

             JEENA
             AGED 39 YEARS
             D/O. MADHAVAN, PARAMBATH HOUSE,
             KARTHIKAPALLI POST, VILLYAPPALLI(VIA),
             VATAKARA TALUK.

             BY ADV. SHRI.V.N.RAMESAN NAMBISAN

RESPONDENT/RESPONDENT:

             PRAKASAN E.K
             AGED 45 YEARS
             S/O. NARAYANAN, EDAKKALLURTHAZHA HOUSE,
             MANIYUR AMSOM, ELAMBILADU DESOM,
             MANIYUR POST, VATAKARA, PIN-673 101.

             R1 BY ADV. SRI.K.S.ARUN KUMAR
             R1 BY ADV. SMT.K.P.AMRUTHA

     THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
16.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Mat.Appeal No.951/2014

                              -:2:-




                         J U D G M E N T

Dated this the 16th day of March, 2021

A.Muhamed Mustaque,J.

This appeal arises from a final decree on the file

of Family Court, Vatakara. Parties were referred for

mediation and they have settled the dispute in

mediation. The mediation settlement is on board along

with the report of the mediator.

In the light of settlement arrived at between the

parties, this appeal is disposed of. The final decree

will stand superseded by the settlement agreement and

it shall form part of this judgment. Parties are free

to execute the compromise decree in accordance with

law.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

                                      DR. KAUSER EDAPPAGATH

Rp                                            JUDGE
                        MAT APPEAL NO.951/2014


              Jeena                           : ApPellant/ Petitioner

                                        Versus

           Prakashan E.K                       : ResPondent/ ResPondent


                         DU
                N      N                                                             F   CIVI
               D
                                                                                         vIL

the respondent agreed to pay the Both the parties reached to a settlement whereby lakhs Rupees only) as consideration of appellant a sum or*f""r1,00,000/- (Three appellant,s share in the property comprised in survey no' 17ll, Re'Sy' No' 28/1 of per sale no' 244412006 of S'R'O Mariyoor village, vatakara Taluk, purchased as Payyoli.

only) petitioner received the said agreed amount of 3,00,000/- (Three lakhs Rupees transfer and assign the said share in today, 08.03.2021 and hereby agree to convey, the subject property to ,"rpondlnt, relinquishing all her lghtt, claims and interest over the same in favour of the respondent.

Snt n'ttttttr declares that she will not raise anydispute/claimanyrightoverthesubjectpropertyinfuture.Herewiththe respondent shall have weriright over the property including the right of alienation' to release the title deed Appellant/ Petitioner shall make all necessary alrangements in KDC Bank, Kozhikode' if of the property which is kept as a collaterai security property in favour of respondent within closed down ,u.rd r"gi.t"r the title deed of the a period of I month from todaY'

Dated this this 8th day of March,202l

(T) 'Ydol,lr"h ft au-)L Jgurv' P-

APPellant Respondent

<4 Apnellant*ffifl Counsel for the r{.("*.ur^r Counsel for the ResPondent q>l-t Kerala Slate Mcdiation anrt Conciliation Centre

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