Kerala High Court
Zakkir Hussain vs Najuma on 30 September, 2021
IN THE HIGH COURT OF KERALA AT ESWARUINLAS
PRESENT
THES HONOURABLE MR. JUSTICE A.MUHAMED NUSTAOUS
&
TRE HONMGURABLE DR. JUSTICE KRAUSER EOAPPAGATR
THURSDAY, THE 30°" DAY OF SEPTEMBER S021 / BYE ASWINA, 1943
MAT APPEAL NO, 1343 OF 3a17
AGAINST THE ORDER/GUOGMENT IN OF 1488/2013 OF FARTTLY coURT,
ATTINGAL, PRIRUVARANTRARUNAM
ASPELLANT SS:
A SARRIR HUSSAIN, AGED 46 YEARS,
S/O. UMMERRUNGU, AGED 46 SEARS, DANA MANZIL, BIPSRDVAS
PUTRENVERDU, MURURKUMPORERA P.O. , VETLOOR VILLAGE ,
CRIRAYINREESHU TALUK, THIRUVANANTHARPURAM OYSTHTCY.
= RARBRESA BESVI, W/O. UMMEREUNGY, BO Dc.
RY ADY SHIT .?.R. AMANDA NRISHNAN
RESPONDENT / 8:
{ MAJUMA, AGED 33 YEARS, /O. ASUMA BEEVT,
AGED 33 YEARS, DARDOL SUMSUM, KAIDAYEL, RONCHIEA Boo,
RARTAROLANGARA, VEMBAYAM VILLAGE, NEOUMANGAD TALUR ,
THTRUVANANTRASURAM DISTRICT,
HANA MINOR, AGED 9 FYRARS,
SSE § YEARS, 0/6. MATUMA, DAROSS SUBSSON ,
BAIDAYIL, RONCHIRA FO. RANYARULANGARA,
VEMBATAM VILDAGE, NEDUMANGAD TALUK,
TRCRUVANANTHAPURANM DLTSTEIC?.
3 NODA MINGR, AGED 7 YEARS,
AGED 7 YEARS, 0/0. HAQUMA, DAROOL, SUNSUN,
RATDATIL, ROMCSIEA 2.0. KANYARULANGARA ,
VEMBAYAM VILLAGE, NEDUMANGAD TALUK,
THTRUVANANTRABURAN DISTRICT? .
{RESKBONDENTS 2 ANO 3 ARE REPRSSENTED By
SREIR NATURAL GUARDIAN AND MOTHERS,
RACTUMA~ TRE 1ST RESPONDENTS .
BY ADV ERI. LATHERSH SEBASTIAN
SaXS MATRINONTAL APPEAL HAVING BEEN FINALIY SE8ARD ov 30.08.2021,
THE CQUST ON THE SAME DAY DELIVERED THE Folwowrye:
ha
MAT. APPEAL NO. 1343/2017
JUDGMENT
AMuhamed Mustaque, J.
Tis appeal is filed against the judgment in
O.PNo 1468/2018 on the Mle of the Family Court, Attingal, This
appeal is at the instance of fhe respondents in the above original
pelifion.
s. An execution pefition was filed and a decree to recover
RS.34,72,400/~ was granted in favour of the respondents to be
recovered from the appellants. EP.No.SS of 2016 was filed before
the Family Court, Attiigal, for the realisation of the amount by the
respondents. in that, a settlement has been arrived at between the
firs! appellant and the first respondent. As per the settlement
agreement, the first appellant agreed to pay a sum of Bs.23 lakhs
within five months. This settlement agreement was entered on
ac32019, In fact, the setflement has been arrived pending this
appeal On 16.03.2021, we passed the following order.
"ffas submitted that the parties have enterca' fifo an
agreement to seide the entire dispute. The agreement £
produced before ihe Family Court A ffineal in
LENO S& 2016. The Ramily Court Aftingal is directed to
Hans ihe entire documents produced along with the
agresmen! alleged fo have beer executed between Hie
Parties belore dus Court.
Fost om 24.08 2021. In the meanwhile all Auether
proceedings in execution is staved"
Based on the above order, the entire records have been
transmitted. We perused the settlement. In the heht of the
setilement agreement between the first appellant and the frst
respondent, we will have to modify the impugned judgement We
record the sefilement agreement and the impugned judgment
would stand superseded by the settlement. The records received
from the Family Court, Atfinaal shall be transmitted back to the
Family Court. for further proceedings. In the light of the
setiement, this Mat. Appeal is disposed of
Sj
AR. MUSAMED MUSTRQUE, JUDGE
Sai.
DR, BRAUSER BDAPPAGATE, JUDGE
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