Kerala High Court
Indira Ravi vs Suresh Kumar on 5 April, 2022
IN THE HIGH counT Or RERAIA AT EENrmLEN
PRE8rm
IRE HONOuRABLE io. ]usTlca jL.M[]mRED rosT]rouE
a
The HONOURABRE MRS. JUSTICE SOPIIY TH~
TUEsmT, Tin 5" mr or Armll, 2o22 / 15" cmlTm, 19"
m±.J\ppEII,__ro,302Or202±
AGAINST TEE oroER/[email protected]]T IN op 59o/2ol7 oF Eunl,I cotmT,
OuappAEN
appEI.-/S :
INDIRA RAVI, AGEI) 68 YEARS,
w/O. RAvl, VEI,IyAm vEEDu, ARARIcm Ei.O,
RAPFrm I.]ENcmTH", mmnel ml,tin,
Ei}IiARIED DISTRICT -679551.
BY ADVS .
P.VIJZIYA BE[ANU (SR.)
SRI . P . M . REIQ
SRI . M . REvlmlsmaaN
SRI .VIPIN NARAYAN
SRI.AJEESH K.SASI
sidr . M . A . saEEaa
SMT. PO0JZL PANKAJ
SRI . v . c . srmm
gRUTH¥ N. BmT
RESEioNDEm/s :
sllRESE RI]MnR, ACID 47 ¥=ARs,
§/6. iii€§Ebfijttjiiii [email protected], j66ijiRRiid5aas=i ijii=5ij,
ARAKRARA p.o, ARAREAR DESoM, RAEipooR pANclmrAIH,
PAT"loI ThlluK, AIAREhz) DISTRICT -679551.
EFT J-.
K.A.14Hffzocm ZLlr (Caveator)
R.A.inNzOOR AI,I
THls RAmlroNIAI. AppEAI, mvlNG BEEN FINAI,I.I Eq- on
05.04.2022, al,one wl" mt.aEipeal No.333/2021, THE Cot" ON
¥zE szLaE Dz[¥ DELIVERED TEED I=raonNG:
Mat.Appeal Nos.302 & 333 of2021 2
IN THE Hler cotmT OF REBalA aT EmeaK(7IAzun
PFEsrm
THE HonouRABIE io. TuSIICE A.mJm)ED MusgAQ(]E
a
THE HONOuRABIE MRs. dt7sTlcE sOpHy THoans
TUESDAI, THE 5" mr oF APRIL 2o22 / 15TH cmlTHRA, 1944
RAT.AE>PEAI, NO. 333 0F 2021
jLGnmsT "E ORDER/[email protected] rm o.p.ro.556/2ol6 oF FmnL¥ Court,
OTT-
-/s: rmlTtroL a. , AeeD 14 ¥Ez`Rs,
s/o. sujEsjiKLjim, tn!I.I¥zLm `©u, j=mrmm p.o,
E>ATTAbDI TALUK, PIN-679551, REPRESENTED BY MOTHER'S
roTHER INI)IRA RAvl, VEI.I¥ATH vEEDu, ANhKKZLRA p.o,
pATTrml TALur, plN-679 551
jINlsH s, AGED 9 TEARS, a/o.suRESHKurmR, vELI¥ATH
VIEEDtr, rmRErm p'.a, ERTT:asI Tmrt7K, FIN-679' 551,
REPRESENIED 8¥ roTHERi s roTHER INDIRA RzlvI , VEI,ITATH
VEEI)U, ANAREARA P.0, PA[TAl®I TAI.UK, PIN-679 551
INDIRA RZIVI, AGED 68 YEARS,
w/o. Rave, vELI¥zirH VEEDII, AemKEEnRA p.o,
pAIEznel IAI;uK, PIN-679 551.
BY ADVS .
p.vldArA BmNu (sR.)
P.M.RAFIQ
M . REvlrcRI smlaN
VIplN itARAr:AN
v . c . sjmTH
PooJA PANKAr
SRUTHY N. BELZIT
REspcnerm/s:
StnEsmEtnaR, AeeD 45 ¥EaRs,,
§/6. iLasjEfii5jiE±-, 566inrfeEaRai45=i iE=5t}^ ,
ANAKRARA P. O, KUTTIErtJRZD4 VIA,
PAIAKKAD DISTRICT, PIN-679 551
Er ADv I(.A.imBtzocm ALE
gH=§ !©!RBeeT=3!E] F!ppEF±± Hz!v=!T€ B==!T FFE9fi±E!g BEz!B? en ©5i©45?9?2,
Alcore WITH Mat.Appeal.302/2021, IHE COURT ON IHE Sale Day
DELIVERED THE FOIIOWING:
Mat.Appeal Nos.302 & 333 of2021 3
rmGb4RE
[Mat.Armeal Nos.302/20216 333/2021]
These appeals are between the same parties. Pending
appeals, the parties were referred for mediation and they
have entered into a settlement. Tfie settlement agreement ±s
on board with report of the Nodal Officer. As full and final
settlement of the monetary disputes, the respondent has
agreed to execute a gift deed in favour of the children, and
the appellant has to withdraw M.C.No.123 of 2016 pending
before JfcFT, Pattambi. The compromise is recorded. Since
the entire matter is settled between the parties, the
Mat.Appeals are disposed of recording the compromise. The
compromise agreement will form part of the judgment.
i5dl -
A.roElmm xps"lQUE , OUDGE
Sill -
sopEnr THcons, -UDGE
ln
BEFORE THE HONOURABLE HIGH COURT OF KERALA
Mat. Appeal No. 333/2021
(Against the order in Family Court O.P. 556/2016)
(Mediation Reference. No. 52/2021, lvlediation Sub Centre Pattambi)
1 ) Mrithul (Minor)
2) Anish (Minor)
(Both represented by next friend)
3) lndirathvi Appelllants
Suresh kumar Respondent
lil
The Parties above named, beg to submit as Follows:
I. The aforesaid case was referred to mediation for resolving the dispute between the
parties. In the course Of mediation, they ha`/e resolved the.Ir dispute and have agreed to
the following terms and conditions :
1. 6"nJ)!®Om6teds o}ooaloeJo co,353o6nj cd},oscol ®!(nio6)d)"26n3oofo|m O.P. 556/2016
miauu nj)®t331co)1c(`a®a 96n.3oQD Qjlcol6)co6)©16)a 6"aj)}®c)co6)q]s cco]ooj® 6)6)rLf)Cc06)OS®1
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rl co.a§1co.uli
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5. [email protected]]®®O c®ctcoin"-rmDall®6 ®oldaloQj}mtc®06tsoalo moallos QO®931c06to®1
mDqjled "i©!dhdrml®d96icol6to c6n]ocolQ]n]d c®ed 1-®o ord9]3a]no6 ulo6imot Mat. Appeal
No. 302/2021 oni"- moallpJ!o g2®}nJ®d§1d»g36)s®!o oiaJfilou!d)iJ} 9293®6t®
coldalocco6>en3®oant-. 6)®®md db3sldbo23os d],ou-ooQul®co/ (ruo6"(rulij3o oialejQjlocn
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coo6ienim.}o colco-al®1e]n®1cD6>3m)3. a2 `j nahijlc®rfl±wl ngiiuD16t®q$1®a moal`oa rrf)®g31co6)o®1
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al®(ro'nl®o oi®T})' (a)°1raq]3cn)1§2gj2 co 3om)'.
11. In view of the aforesaid agreement entered into between the parties, the parties pray
that the case may be disposed of in terms of the aforesaid agreement.
Ill. Parties will appearon .. /2021 before the Hon'ble court for passing
orders / in terms of the above said agreement .
®
Place : Pattambi
Date : 03/11/2021
s®quan\c3iqu"
dihathsIM ± C52*:*a
Appellant Respondent
VERIFICATION
We, the parties above named, do hereby, solemnly state and declare that what is
rl contained above are true to the best of our knowledge, information and belief and we
put our signature on the above date.
8Ugivsh\comfraM
•tt thTtoN\ ENha` cFyy!y3fro
Appellant Respondent
BEFORE THE HONOURABLE HIGH COURT OF KERALA\
Mat. Appeal No. 302/2021
(Against the order in Family Court O.P. 590/2017)
. (Mediation Reference, No. 51/2021, Mediation Sub Centre Pattambi)
lndiraRavi Appelllant
Suresh kumar Respondent
The Parties above named, beg to submit as Follows:
®
1. The aforesaid case was referred to mediat.Ion 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 :
i
1. 6"rL(t!®9m6tals olooaloEuo co,}s!o6nj cd9,.sol ®!n"o6tdh o2on3oco,1o}mt O.P. 590/2017
rLfi®eelod96t®1®® c6nlc)ujlalne] c®®aminu. m®al`ei!o g2c© dhdrmlcfrou3 ®onled sl
cdbos®l®1®B 96nec)o2jl®am) O.P. 556/2017 colon- rrf)®g31Q2)1conoa LD6moQD QJlcol
®d}6)®16)a 6nJrLr)}®oco6)als Cdh®9. 6)6)nJ)Cd}6)os®1 ill3auo®dbcoJ29g Mat. APpeal NO.
333/2021 minuu ®Dd`ej}o fl°`ciulccQ;r"co. crLien.31 oofd olalq2!ad},cou}o r"ojco;a)3d»u8 ®1oul
cQ2trfl4colaa ru2]- trooouoolq]- ol®i]r ®°1dq=il®B ou|al))1Q2)1§288®)}®.omt-.
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(roo6"mD12]!o d).|slco]9}®s cul®1®b QJ(Tu-a)} ®eel(T`)-ood 6)alcod|m)a)16)in (T\)o6"(T`l)12]}o
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• cnndulo6"oi Mat. Appeal No. 333/2021 coiou~ moallEulo3 t"oujlall2]ns}6ne-.
irLJ(T`j-®3® quiiuD1®®qgr6)Eu outQjound3,u3 ru}dont.ldfro®12]- sl in.ajled ®16aloou}mi
c®06tsoalo [email protected]}Ot3®biitbm3uB ®sc06tl dhlsowh cOu6msl c6"9culq±ne] c®©6coiauv moqjle]!O
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6®ct"1QJ®1rg ®1®3®Oono"3uSd96)co3(Tu®1q]- G®®i}co|Qu- Cconk- 92®3ulodsl
d»986is®}o 6)alELiou)co,uS ?gg3®® m®`d96)1 ®1daloou!m)colm' g2®3dB.}sddg6)3o (T\>m®®oom)'.
11 ln view of the aforesaid agreement entered into between the parties, the parties pray
that the case may be disposed of in terms Qf the aforesaid agreement.
111. Parties will appear on .. / 2021 before the Hon'ble court for passing
orders / in terms of the above said agreement .
Place : Pattambi
Date :03/11/2021
1 x-Tis"
Appellant
EEEEiEEi
`.*
VERIFICATION
he parties above named, do hereby, solemnly state and declare that what is
contained above are true to the best Of our knowledge, information and belief and we
put our signature on the above date.
8J¢tsn\alMni,ii
rl
*fuchRi^ &thEL,
Appellant Respondent
