Kerala High Court
Gseogrge V vs Unknown on 24 March, 2021
IN THE SIGH COUBT or RERALA AT BRNARKULAM
FRESENT
TRE HONOURABLE MR. guUStTToE A.MURAMED MUSTAQUE
&
TRE HONOURABLE MR. JUST TOR DBR. KRAUSER EDAPPAGATS
WEDNESDAY, THE 249e pay OF MARCH 2021 / apn CBATITHRA ,
2943
Mat. Appesl No. 1OBR OF 2078
AGAINST THR ORDERS SUDGMENT IN oOPpGw 8le/2017 DATED 29.99.
2018 OF FAMTLY COURT, THRIRUVALLA
APPELLANT:
GSEOGRGE V, CRENPOLA, AGED 38 YEARS, S/O,
VARGHESE, CHREMPOLA HOUSE, VELOOR POL,
NAT TARON PANCHAYATR, ROPTAYAM TALUR, SOPTPAYAM
DISTRICT ~ 688 563.
BY ADV, SRI. SUERASH CHARD
RESPONDENT ;
SREJA MATHEW, OYO, MK. MATHER, MATTAaran ROUSE ,
VENNIRULAM P.O., VALANRARA HURT, PURAMASTTON
VILLAGE, MALLAPPAILGY TALUK, BATHANAMPET Era;
DISTRICT ~ 689 Sea.
Ri BY ADV. SMT ASHA CHERIAN
Ri BY ADV. SMT MrRAsH ALESANDER
THIS MATRIMONIAL APSRAT, HAVING BEEN FINALLY BEARD ON
24.03.2021, RE courr ON ESE SAME SAY DELIVERED THE
FOLLOWING:
Mat .Appeal.No. TORS of 3nig
JUDGMENT
Dated this the 24th day of March 2071
This matter is arising from the proceedings
in regard to the custody of the minor child.
Appellant ts the father and the respondent ds
the mother, Parties were referred for
meddation. In meciation, the parties arrived at
a settlement in regard to the custody
arrangement.
é. In the Vight of the settlement, we
dispose of the Mat. Appeal. The settlement
agreement will farm part of the judgment and
will supersede the impugned judgment. The
parties shall follow the settlement agreement jn
regard to the custody.
Mat. Appeal.No. 1085 of 2018
All pending interlocutor
any, are clased,
¥ applications, if
Saf-
A.MUNAMED MUSTAQUE
JUBGE
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DR. KAUSER EDAPPAGATH
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CASE NO ;
NAME OF COURT ~ ste be
Petitloner/Pisintift : vo Cle mApals o
Appellant/Complainant
Respondent/Defendant +
Accused .
; MEMORANDUM OF AGREEMENT UNDERF SECTION 89 OF THE CODE OF CIVIL
PROCEDURE READ WiHTR RULES 24 AND 25 OF THE CIVIL PROCEDURE
(MEDIATIONJRULES, 2005,
The parties above named beg to submit as follow:
*
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i. The aforesaid Suit/Petition(s),Appeal(s}, Complaint were referred to mediation for
resolving the dispute between the parties, in the course of mediation, they have
resolved their dispute and have agreed to the following terms and conditions:
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in view of the aforesaid agreement entered into between the parties, the parties
pray that the Suit(s) Petition(s), Appealls} be decreed fdismissed/disposed of in
terms of the aforesaid agreement, °
3 in view of the aforesaid agreement, the Plaintiff(s}/Appellant(s} pray{s} for refund --
of the full institution Fee,
*& Parties will BPBESE OF own before the Hon'ble Court for passing
Orders/Decree in terms of the above said. agreement,
oy
:
Plaintiff(s), Petitioner(s} - Defendant(s}
Appellant(s}, Appiicant(s) > _ Respondent(s}
Complainant Accused
Advocate for Advocate for
Plaintiff(s}, Petitianer{s} Defendant(s)
Appellant(s), Respondent(s) Respendent(s)
Complainant "Retused
VERIFICATION
We, the parties above named, do hereby solemnly state and declare that what is contained in
Paragraphs 7 to sees Bi nercessocesenereaneseenerenes SPE-REUE, 'tothe Dest of our knowledge, information|
and belief. et
Riacal Sassiadaliis Plaintiff(s}/Petition er{s}/Anoei fant(s},
Complainant / Applicant/s
Date :
