Kerala High Court
Beena vs Balasubramanian on 7 April, 2022
IN THE E[IGH COURT OF RERALZI AT ERNAKUIAM
RESET
THE HONouRABLE MR. rusTICE A.M[7mRED )qJSTAQUE
&
TEE E[cINOuRABIB MRs. dusTlcE soppy Troibn,s
muRsrmr, Tn 7m DAY or 2LPRm 2o22 / 17TII cmlTERA, 1944
enT.APREAL loo,856 OF 20±_±
AenlNST THE oRI]ER/]t]D®miT IN op 157o/2oi2 oF E"I,I
crouRT,TRIssun
JLEmIJ-/S:
BRERA, D/O.KANIYZITHI SANRARAN
& W/o. pARzuelRADEN BziIASuBRAmNIAN,
EcOREREreHERy vlLIAGE, DEsoM, mRlssuR.
BY ADV SRI.DILIP J. fiKKARA
REsponENT/s :
EN,
S/o..p]REjREIRAmi. KUTmN ,
AMKtJlizINGARA DESCRE ,
HOOREREICEq=RY VILI.AGE ,
pERlsstFRrf8o 0®7.
TE[Is RAmlroNIAI, AppEAI. ELAVING BEEN FINAI,I,I EPErm ON
o7.o4.2o22, alas wI" Mat.]tplpeal Nog.857/2ol5 & 858/2ol5,
TEED coEm= CIN TEED sand EizL¥ IVER=E> TEED-FOLLortlNe:
Mat.Appeal Nos.856, 857 & 858/2oi5 2
I-
I IN TEEE HIGH cOuRT or' RERAILA AT ERNAlculLan
TEE HOwOuRABI,I MR. JusTles A.MumRED mJSTAQUE
6
THE HONouRABLE ims. OUSTICE SoE>H¥ TI[cons
muRsmr, TB= 7TH my or APRm 2o22 / 17m cmITERA, 1944
MAL4AT.AppEAI,ro.857or2ol.5
AGAINST TEE OroER/ruD®miT IN Op 2o7o/2oll OF Frml,I
CotJRT , TtRISstJR
AEH-/S:
BEERA, D/0.KANIYZLTEII SANKARAN
& w/o. pARnelRArmN mIAsuBRAInNIEN,
FrmFENCHERy vll,ILhGE , DEsoM, Tin.IssuR.
BY AI)V SRI.DILIP T. ARICARA
REspoNDrm/s :
EHLLAstIBRREm~,
s/O. pARaelRADEN KUTEN,
ju5ED 59 yELRs , RANRAimIIANcaRzi DEsOM,
KcOREREteRERy vlldAGE, Tmlsstm- 68o oo7
BY ADV SRI.A.K..ANcOP
mls mTRneNIAI, AppRAI, mvlNG CCOG up FOR ADMlssloN ON
07.04.2022, ZLlae WI" Malt.appeal ]ros.85€/2015 A)® CC©
CASE-, THE- couRT ow IRE sA)E E}z`¥ IVER=D TEED FOHLcwlRE:
Mat.Appeal Nos.856, 857 & 858/2015 3
IN THE HIGH CouRT oF RERAIA AT mNanl"
PF=Srm
THE HOwOuRABLE MR. gusTICE A.]qJm]qD rosnguE
&
TRE HCINouRABLE MRS. eusTlcE soplrr TElcus
mt}Rsrmr, Tin 7" in;I or APRIL 2o22 / i7" cmlTrm, ig44
anTmT.Appml,ro.858OF20]±
aenlNST Tin oroER/-uDcaENT IN o.p.No.1569/2012 oF Frml,I
cot",TmassuR
apEL-/S=
BERN, D/O.KaNlyATEI SANKARAN 6
w/o. pARaelKanAN mIAsusRA]nNIEN ,
roRRENCHERy vll,I.AGE , DEsOM, THRIssuR.
BY ADV SRI.DII.IP .. AKKARA
RESPONDRE/S :
RI-,
S/o. pARaeDlmmN RI7TThN,
Kz\municaTmNenBA DEsoM ,
KOORImaocHERy vllil.AGE ,
TE[RISstm-680007 .
mls mTRlroNIEL Appml. HAvlNG BEEN FINAII,I HEae On
07.04.2022, AroNG WITH Mat.Appeal.856/2015 mu) CONNECTED
cases, TH counT Ow TE same m]r DELlv=RED T][E FomowING:
Mat.Appeal Nos.856, 857 & 858/2015 4
JUDCRENT
[Mat.Appeal Nos.856/2015, 857/2015, 858/2015|
A.Muhamed Musta
These Mat.Appeals are at the instance of the wife.
Mat.Appeal No.856/2015 is filed against the decree of
divorce granted by the F.amily Court, Thrissur. The
parties have resolved their disputes. Accordingly, the
appellant-wife-has no-obj-ecti-on-in-d-±sm±ssing-Ma-t.Appea-I
No.856/2015 as not pressed. The ].oint statement is
recorded in the other two appeals. These appeals are
disposed of by recording the ].oint statement of the
parties. The ].oint statement will form part of the
judgment. It is submitted that an amount of
Rs.15,12,©©0/- is in deposit before the Family Court,
Thrissur. The respondent agreed to the release Of
Rs.15,O©,0©©/- to the appellant and the balance to be
released to him. The Family Court, in light Of the
settlement before this Court, shall release the amount
±n accordance with the I-olnt statement.
The appeals are disposed of as above, without any
order as to costs.
Sd/-
A.mmalGD mzsTZLQtJE, ¢veGE
Sd/-
SOPHY TE[Cus , TtJD6E
In
BEFORE THE HONOURABLE HIGH COURT 0F KERALA AT ERNAKULAM
MAT. APPEAL NO: 856 0F 2015
Beena: -Appellant
Vs
Balasubramanian: -Respondent
loINT STATEMENT FILED BY APPELLANT AND RESPONDENT IN
.- THE ABOVE MAT APPEAL
1. Appellant and Respondent, Wife & Husband are parties to 0.P.1570/12,
1569/12 & 2070/11 before the Family Court Thrissur. OP 1570/12 filed for return of
Ornaments and amounts was dismissed; OP, 1569/12 filed for cancellation of a
document also was dismissed while OP 2070/11 filed by respondent husband for
divorce was allowed. Mat A 856/15 was filed by the wife against Order in OP 1570/12
for return of ornaments and amounts, Mat. A. 857/12 against order in OP 2070/11 for
Divorce and Mat.A. 858/15 against order in OP 1569/12 for cancellation of document.
A 2. Now the above parties have arrived at a settlement of their disputes, with the
Appellant agreeing to withdraw the appeals filed by her as not pressed on terms.
Accordingly Respondent Balasubramanian has on 22-06-2021 registered a Release
Deed in favour of Appellant Beena for his share in the 8 cents of property and house
situate in Koorkkanchery Village originally in the joint names of both; Appellant Beena
has on 17-09-21 registered an Assignment Deed for 4 cents of Property standing in her
name in Sy. 279 of West Chalakudy village in favour of Respondent Balasubramanian.
In lieu of Maintenance ordered by lower Court payable to the Appellant, Respondent
Balasubramanian has agreed to give Appellant Beena a sum of Rs.15,00,000/-(Rupees
Fifteen Lakhs) as and when Bank Deposit Receipts of SBT Koorkkanchery, SBT East
Fort Thrissur, Canara Bank Koorkkanchery, South Indian Bank Koorkkanchery and
Federal Bank Koorkkanchery for a total amount of Rs. 15,12,000/-in deposit before
Family Court Thrissur are released to him. It is also agreed by both parties that this
)oint Agreement will come to effect only on the Respondent fulfilling his part of the
settlement agreement and paying the appellant the agreed sum of Rs. 15 Lakhs.
Dated this the 7th day of April, 2022.
':3di.`.}-,ul..
Appellant: Beena:
u
Respondent:
\
Counsel for Appellant: Dilip ). Akkar a.'.i-.Lfr=-
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