Kerala High Court
Rema T.V vs Vijayan K on 30 September, 2021
iN THE HIGH COURT OF KERALA AT ERNARULAM
PRESENT
THE RONGURABLE MR. JUSTIOE A.MUBAMED NUSTAOUR
&
TEE HONOQURARLE DR. JUSTICE KRAUSER EDAPPAGATS
THURSDAY, THE 30° DAY OF SEPTEMBER 2021 / OTH ASWINA, 1943
MAT. APPEAL NO. 1689 oF 2015
AGAINST TEE ORDER/SOODGMENT IN O.B NO. 3398/2014 OF FaMTLY
COURT, KANNUR
APPELLANT / 32
VIJAYAN R., S/O. GOVINDAN,
AGED 45 YEARS, RESIDING AT KOTTIAL HOUSE,
RANNAPURAM CHERURUNNU P.O. ,
RANNUR ~ G70 301.
BY ARVS.
SRI. SHATE THOMAS
SRI RN. BABY
SRI.BINU PAUL
SRI.8.RAJESH KOPTAYAM
RESPONDENT /S :
T.V.REMA, AGED 47 YEARS,
D/O NARAYANAN, RESIDING AT THOONOLT ROUSE,
CHERURUNNG P.O., BYN ~ 870 301.
BY ADV SRI .P.M. PARRETH
SHIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD of
30.08 2021, ALONG WITH MAT .APPRAL NOS. 76R/S018 « Fee /2015,
THE COURT ON THE SAME RAY DELIVERED °HE FOLLOWING:
Mat. Appeal Nog. LOS9/2015 & conn. cases z
IN TRE HIGH COURT OF KERALA AT ERNAKUTLAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUBAMED MUSTAQUE
&
THE HONOURABLE DR. JUSTICE KRAUSER EDAPPAGATE
THURSDAY, THE 30°" DAY OF SEDTEMRER 2021 / OTR ASWINA
WAT. APPEAL NO. 768 OF 2015
AGAINST TRE JUDGMENT IN O.P.NO.3L8/2013 OF FAMILY couRT,
, L843
APPELDANT /S 2
REMA T.V., AGED 42 YEARS,
D/O. NARAYANAN, RESIDING AT TROONWOLI ROUSE ,
RANNSAPUBAM AMSOM DESOw, P.O CRERURUNNY ,
RANNUR TALUK, KANNUR~-6S70 301,
BY AY SRI.P.M. PARESTH
RESPONDENT (5:
VIGAYAaN K., AGED €3 YEARS,
S/O. GOVINDAN, RESIDING at ROTTIVALIL HOUSE,
RANNAPURAN AMSON DESON, ¥.O~. CRERURUNNY ,
RANNOR TALUR, BANNUR-6 79 3202.
BY ADvSs ,
SRI... BABL
SELI.BIND PAU
SRI .SHAJI THOMAS
THIS MATRIMONIAL APPEAL HAVING BREW PINALLY EEARD ON
30.09. 2024, ALONG WITH MAT. ADPRAT NOS. LOSsy2o1s8 AND
786/2015, THEE COURT ON THE SAME DAY DELIVERED TRE ROLLOWING :
Mat Appasad Nes. lQSe/203S € comm. cagsea 3
IN THE BIGE COURT OF KERALA AT ERNARUTAM
PRESENT
SRE SONQURABLE MR. JUSTICE A.MUBAMED MUSTaAGUR
na
&
THE BONQURABLE DOR. JUSTICE KAUSER EDAPPaAGaTHS
THURSDAY, THE 30°8 DAY OF SEPTEMBER 2021 / 89TH ASWINA, 1943
#
MAT APPEAL NO. 78S OF 2015
AGAINST THE JUDGMENT IN O.P .NO.140/2023 OF PAMTLY COURT
o
RATER.
APPELLANT /S-
REMA T.¥., AGED 4€3 YEARS,
D/O. NARAYANAN, B/A. THOONOLT ROUSE ,
BARNAPURAM AMSOM DESOM, P.O. CHERITRUNNU,
SANSUR TARUR, RANNUR-S70301 |
BY ADY SRI.P.M. PAREETH
RESPONDENT /S:
VIJAYAN K, AGED 43 YRARS,
S/O. GOVINDAN, R/A.KOTYIYALIL HOUSE,
BAMNAPURAM AMSOM DESOM, P O CHERUKUNNU,
KANNUR TALUK, KANNUR-670301.
BY ANVS.
SRI .R. BABU
SRI BING BAGEL
SRI .SRATI THOMAS
SHIS MATRIMONIAL APPEAL SAVING BEEN FINALLY #EARD oN
30.08.2022, ALONG WITH MAT. APPEAT NOS.2O58/2618 Asp
TEB/S015, THE COURT ON TRE SAME DAY DRLIVERED vex FOLLOWING :
Mat. Appeal Sos. 105S/2028 & camn. cases 4
JUDGMENT
iMat .Appaal Mog. 1059/2015, F88/2018, F886 / 2015)
A.Muhamed Mustaque, J.
Mat. Appeal No.768 of 2015 was filed aggrieved by the
preliminary decree passed allowing the claim for partition fled
by the respondent.
& Mat. Appeal No.786 of 2018 was filed by the same
appellant in Mat Appeal No.768 of 2015 agerieved by the
dismissal of a petition for declaration that the settlement deed
No.7 85/2008 of SRO, Kalliassery is void.
3S. The respondent in the above cases filed Mat Appeal
No. TOS9/2015 challenging the dismissal of a petition for divorce
fled by hint
Pending matter, we referred the parties for mediation at the
Mediation Sub Centre, Kannur. The parties have arrived af a
seiflement. The setflement agreement along with the report of
Mat.dgpeal Nes. 2080/2018 s conn. cases 5
the mediator is on board. The parties have decided to separate
marital tie by a mutual divorce. The parties also have agreement
in regard to other clairns.
in the light of the settlement, we dispose of these appeals
recording the settlement. The mediation agreement will form
part of the judement. The parties have fo work out their remedy
based on the settlement as above.
Sd/~
A.MURAMED MUSTAQUE, JUDGE
Sd/~-
DR. KRAUSER EDAPPAGATE, JUDGE
MEMORANDUM OF AGREEMENT UNDER SECTION 89 OF THE
CODE OF CIVIL PROCEDURE READ WITH RULES 24 AND 25
OF THE CIVIL PROCEDURE (MEDIATION) RULES 2005
MEDIATION SUB CENTRE: _ KANNUR
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Vijayan. K : Plaintiffs/Petitioners/
Complainants /Appellants
Ves.
Rema. T.V : Defendant/s/Respondents/s
Accused
The parties above named beq to submit as follows:
1. The aforesaid S§vit/s, Patition/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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MEHOMARIING,
2. In view cf the aforesaid agreement entered inte
between the parties, the parties pray that the suit/s,
Petition/s be decreed/dismissed/disposed of in terms of
the aforesaid agreement.
3. in view of the aforesaid agreement, the plaintiff/s,
applicant/s prays for refund of the full institution fee.
4. Partles WLLL [email protected] GR oo eccwsssaenmenenn the Hon' ble
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Plaintiffs/Petitioners/ Defandant/s,
Respondents
Appellants /Complainant/s Accused/s"
¥ S Sa Ne ~ AS
a . SS.
Kedvecate for Plaintiffs/ Advocate for
Defendant/s ,
Petitioners/Appellants/ Respondents, Accused/s
Complainants
VERIFICATION
We, the parties above named do hereby solemnly state
and declare that what is contained in paragraphs 1 {i} te
{vii} are true to the best of our knowledge, information
and balief.
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Defendant/s, Respondents
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Place: Kannur
Date:18.03.2021
