Karimbanakkal Mammad Sakhafi vs Sameera P
2021 Latest Caselaw 20143 Ker

Citation : 2021 Latest Caselaw 20143 Ker
Judgement Date : 24 September, 2021

Kerala High Court

Karimbanakkal Mammad Sakhafi vs Sameera P on 24 September, 2021

IN THE NIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&

THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 2478 pAY OF SEPTEMBER 2021 / 2ND ASWINA, 1943
NAT. APPEAL NO. BO OF 2019
AGAINST THE ORDERS JUDGMENT IN OP 8108/2018 OF FAMILY COURT,
MALAPPURAN, MALAPPURAM

KARTMGANAKRAL MAMMAD SAKHAFIT, S/O CHERTYON, KIZHARKAYTL
NOUSE, CNERUVANNOOR (PAYYANAD), RUTTEPPARA VIAL.
MANJERT, MALAPPURAM DISTRICT,

BY ADS,
SRT. BABU S, NAIR
SRI. K. RAKESH

RESPONDENT (PETITIONER ;

SAMEERA FP, D/O AZEEZ, HAIT {LATE}, PARAMBAN HOUSE,
MUNDUPARANBU POST, MALAPPURAM DISTRICT, PIN ~ 876 589.

BY ADV SRILR RANIITH (MANJERT}

THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
24.99.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 

MAT._APPEAL NO. 80 OF 2018

A.

ke

LUDGMENT

Muhamed Mustaquse, |

 

PR

This appeal has been filed challenging the order in O.P No.S10
of 2010 dated 12-12-2012 on the file of the Family court,
Malappuram. The parties were referred for mediation. In the
micdiation, the parties settled their dispute. The report of the
mediator along with the setilement agreement is on board.

In the light of the above, we dispose of the Mat. Appeal in terms
of the settlement agreement. The settlement agreement will form
part of the judgment. The impugned order, accordingly, will stand
superseded by the seiflemen! agreement arrived behween the parties
here.

Sdj-
AMUBAMED MUSTAQUE

Sdj~
TOR. RADSER EDAPPAGATH

JUDGE
 

nem men Dated: PY09/2021
MEDIATION SUB CENTRE,
FAMILY COURT, MALAPPURAM

 

af MRC No. 58/2021

CASE No. Mat. Appeal No. 80/2013

 

Karimbannakkal Mammad Sakhalix 2

S/o, Cheriyon, Kizhakkayll House, 2 Petitioner
Cheravannoor (Payyanad),

Kuttippara Vial, Manjeri,

Malappuram District.

 

Sameera, P., D/o. Azeex Haji
Gate), Pararban House,
Munduparamibu Post,
Malappurant Dt.

Respondent

Si,

Sri. Shajesh Bhaskar Mediator in the above matter has

The memorandum of agreement is submitted herewith.

AU Are ER
bonENOR =a
Mediation Sub Centre, Malappuram,

Gudge, Pamily Court, Malappuram)

Bon.

 

2S

VCs
The Hon'ble Registrar Gudicial),
Hon'ble High Court of Kerala,
Ernakulam.

eee
ne
Cnet
£Y
Tpeceet

Memorandum of Agreement.
 

Pram,

Adv. Shajesh Bhaskar
Accredited Mediator
Mediation Sub-Centre,

Malappuram

The Convenor' Judge Family Court
Mediation Sub-Cenre,
Malappuram

Sub: MRC 58/2021 referred by Honourable High Court of Kerala ~ Reg,

 

Ref: Referral order in Mat. Appeal No.80/2013- Hon'ble High Court of Kerala
Dated, 27/06/2021

I was deputed as the mediator in the above matter. It is submitted that the matter is
settled in Mediation and agreement is executed. The report is submitted for kind

perusal and necessary action

Ye

J

   

Accredited Mediatar
Mediation Sub-Centre, Malappuram
 

ME MORAINDUM OF AGREEMENT UNDER SECTION 89 OF THE
CODE OF THE CIVIL PROCEDURE RIEAD WITH RULES 24 AND
25 OF THE CODE OFTHE

CIVIL PROCEDURE (MEDIATION) RULES, 2005.

°
"

The parties above named beg to submit as follows -

The aforesaid Suit/s, Pstition/s, Appeal/s Complaint were
referred to mediation for resolvirig the dispute between the
parties, In the course of mediation, they have resolved their
dispute and have agreed to the foll owing 'terms and condi itions

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