Kerala High Court

Geemol P. Mathai vs Jaison Johny on 10 August, 2022

IN THE BIGH COURT OF RERALA AT RRNANULAM
PRRSENT
THE HONGURABLE MR. JUSTICE A.MURAMED NUSTAQUE
&

THE HONQURABLE MRS. JUSTICE SOPEY THOMAS
WEDNESDAY, vee 16°° pay oF AUGUST 2022 / LOTH SRAVANA, 1944
OP (FO) NO. 346 OF 9029
AGAINST THE ORDER /JUDGMENT IN O.P NO. 4533/2082 OF FAMILY
COURT, MUVATTUPOSHA

PETITIONER SS 2

¥ GEEMOL P. MATHAT, AGED 35 YEARS,

WIFE OF JATSON coRry (PUNCHALAYIL) HOUSE ,
RINGINIMATTOM.P.O., PALARRAMBTTONM KARA,
AIKRABRNAD Socrre VILLAGE, RUMNATHOUNADU PALUK,
ERNARULAM-SB2 313.
INOW RESIDING AT TRUEUEA ROUSE, MIRTEIMAGU ROAD,
THA, VEYMANDOO, REPUBLIC OF MALDIVES ISLAND 5.
{REPRESENTED BY POWER OF ATTOENEY BOLDER tea,
.§.NATHAT, AGED 40 YEARS, W/O. JOY KURTYAN,

RARRDATH RQUSE, KIDAGOOR.P.O., THURAVOOR VILRAGE,
ALUVS TALUR, ANGAMALY, ERNARITLAM, PIN ~ S82579).

 

z GEEMOL FP. MAYTSAL, AGED 40 YEARS,
WIRE OF JOY RURTYAN,
RARBOATE ROUSE, KIBAGOOR. P.O...
THEURAVOOR VYILBAGE, ALUVA TALUS, ANGAMALY,
SRBRARTILAM, PIN ~ 883572

BY ADY D. ATT PRRUMAR

RESPONDENT /S >

JAISON JOSNY, AGED 40 YEARS,

SQN OF JORNY, PUNCHALAYTIR HOUSE,

MANEED F.O., MEMURBAM KARA, MANRED VILLAGE.
MUVATTUPULEA, ERNARULAN, PIN ~- €82308.

BY ABY GEEVAN fT CRARLES

THIS OP OUFAMILE COURT} HAVING COME UP FOR ADMISSION on
LD.08 2022, SRR COURT ON TRE SAME OA8Y DELIVERED Tar
FOLLOWING :
 

ad

OPCRC) No 340/2022 2

JUDGMENT

Sophy Thomas. 7.

> x

This original petition has been filed by the wife through her power of attorney holder sister challenging Ext.PS order with regard to custedy of the minor child, The respondent is the husband of the first petitioner. During pendency of this O.P.(FC}, the parties settled their whole issues with the assistance of their respective counsel and fled a compromise. All their monetary disputes have been settled, and the gold arnaments in the locker, as well as the gold pledged, were released to the parties cancerned through -- an Advacate Commissioner, On amicably settling the issues, the child was permitted to be taken to Maldives, reserving contact rights and cyclic custedy toe father during summer yacation. They fled 1A.No.1/2022 under Section 1GA4 of the Dlverce Act to dissolve their marrisge on mutual

cansent. The parties were present before us and we

Lad.

OPEC} ho. 3480/2023

interacted with thern. They are firm in their stand to dissolve their marriage on mutual consent. In the light of settlement and compromise entered into between the parties, there is no meaning in preserving their marriage. So the marriage between the first petitioner and the respondent selemnized on 28/11/2010 is hereby dissolved by a decree of diverce waiving the cooling off period. The compromise agreement will form part of the judgment. Copy of the judgment along with copy of the compromise petition shall be forwarded to the Family Court, Muvattupuzha, to record the compramise in O.P. (Div). No.501/2022, and to pass a formal decree of diverce, based on the compromise, without insisting further appearance of the parties.

In the light of the compromise entered into between the parties and the decree passed by this Court, we direct the Family Court, Ernakulam, to close O.F

(G&W).No.1286/2022. We direct the Family Court

Muvattupuzha, to pass a decree in O.P(GRW) No.$33/2022 on the basis of the compromise, and the compromise shall form part of the decree.

O.P.(FC) Is disposed accordingly.

Saif &. MURAMED MUSTAQUE, JUDGE

Sd /~-

SOPEY THOMAS, JUDGE

OPCP) No. S40/2022

5.9%

APPENDIS OF OF (FC) 3490/8022

BETTTIONER'S EARITRITS :

EANISIT

BARIBIT

RARIBIT

ESSITEIT

EARIBIT

EREIEIT

RARTAIT

RAETEIT

TRUE COPY OF O.F. (GE) NO. 128¢ ar 2022 BEFORE THE FAMILY couRT, ERNARUDLAN DATED 3.5.2022.

TRUE COPY OF G.O.P. NO. €353 OF 2022 DATED £5.4.20225 ON THE PILE OF FAMILY COURT, MUIVATTOSUZEA .

TROBE COPY OF THE T.A. NO.2/2022 IN S.O.B. NO. €33/2028 ON THE FILE oF SAMTLY COURT, MOUVARTUBUZES BATE 28.4. 2022.

TRUS COPY OF O.B. (DIV) NO. SOL oF 2022 ON ISE FILE OF TRE FSMILY COURT, MUVATYUPUEHA DATED NIL.

TRUE OOPY OF ORDER IN T.A. NO.2/2022 IN O.P. MO. €33 OF 2082 DATED 2$.8.2022 OF TRE FAMILY COURT. MOVATTUPUZRA .

TRUE COPY OF T.A. BO .8/8022 IN G.O.B. NO. 433 OF 2022 ON ORE PILE OF FAMILY COURT, MUVATTUPUZEA DATED 8.8.2022.

TRE TRUE COPY OF TRE ABOVE SAIN BOWER

OF ATTORNEY DATED OF .08.2023 ERECTED

BY BSE IST PETITIONER IN FAVOUR OF TEE 28D PETITIONER.

TRUS COPY OF TRE T.A. NO. 8/2022 EN G.O.F,. NG. 233 OF 2022 ON THE PILE OF PAMILY COURT, MUVATTUPUZEHA, DATED L0.8.2022.

BEFORE THE NON'BLE HIGH COURT OF KERALA AT ERNAKULAM

OF (FC} Ne. 340 of 2022

meine aes . " = ¢ ' "yt wt ORI Bathtigqners ; feemal PhP. Mathal and another ad ow ey de . ye Ressondant : Jaisan Joany

yok COMPROMISE |... ww --SELED BY THE PETITIONER. AND

LyThe 18 petitioner is the wife of the resoondent and the 2° petitioner

is the sister and the Power of Attorney holder of the 1° petitioner in the above

2} The getitioners and respondent have agreed between themseives to have the case setiied amicably without recourse to iiigation an lerms mutually

@grseti upon as set Gut in the terms and canditions of camprarnrnse.

The petitioners and the resporxient mutually agree as follows;

1) The 1 petitianer mother and the respondent father of the minor child Jacselin Isison have mutually agreed that the custody of the child shall be giver to the 1* petitioner mother.

2} The 1 petitioner mother and the respondent father of the minor chitd

Jacselin Jaisan have mutually agreed that the <

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a) o ; £2 97 = & ae bs fed ys det os 1. at oa aes Ce Mes ie 4 uv : th a a x "3 4 Bs z hs . Gg 43 bo bees mh teed % oo red wt % a a mB % @ Ge + "Gd ei o a ohne hanes $4 a "4 mt "y r fee. ok 'A Lee howe ot sD "3 ave Z Bee te al ow * , . won "sp f Seat o conte wy ce i %S ag eo ve th Oo BP wm fy mo Ww oe oF hon 3 oe Ea " x BF £& BB B Be Be, Bee 4 o Sy ; op £3 . SP oa bow hee % ; 5 5 . A te 3 a s. 47 A % a) a3 . ee tp ete 8 A 2 v 8 ee & 6 & 9» 9 »w BRE Bee Be 2: My onthe * woe ~ t o Lon mm oe te Ok, 4 eo ve Me eo OE ef af Y ae bk Be Be km Rm = Eb s eS tS % fa ey PO es ad ee Be" s ~ & wm oc & OB ~n B FE Mw Ok ae ; a soon " mM kS f OS UE OR , we 3 a et, ms By - 26 © ¢ £2 ou Bb bp G » & mb & # 's 7) a $3 Ee Bw MOS 3 'Ee wm Gt By oh aS Af nn oy he om Sf & ££ © £€ oR eh OG 2B £ fF Boe Bw Be th de a ree eS 5 ibe ben ee BS 6 as a 5 re ies Bb os 8 ? &% canes bein V4 ye Z i 43 oe 3 t ngnn, det an, * ay wo a . won OS BG we , a Ff Se or ae es 5 ke OE bee BG Gi 42 Fe a We ge ee & pon ee oS woe ' Ue 3 ay my 63 , fee owe Cs amy wee mm Oo shoo hs £3 eo fn me @ -- > gy gp @ mm ge OO mb Be ee ait «» » 6 2 £2 oe % SS » € f Be & mo Ee ad 23 teem a fo Os ¢ whee. 4a " > ee ne tt "% . % 2 2 © & *» & @ wy DB we Be ve OE eo 8 a 3 tye oe te hor ee D mms G3 NN Tha yee. on i a peoee "% wy By % w 'te <a ted shee ? ew th poee abans ee were adh oo bad Sad ee. a a . A oe OS » GS 2 iy @ wm + mam OH 2 ft Se very ; a ts tor rw Bee Ce ae 0% i ME te be ge Be BE & & 6 & © Re mE E PB Bw & o BP Le ; oT " Ba yy Be me i SEY af wie ~ or ee wR ad teh ae et OHO + fo Bt gee EG ae § i 4 fo gee Se 3 w an or an 3) By ce on Sd a Gh ee, one ig Mee ot ~ a van 'ned Os ie x 'ew Ft 3 he wee rah to s veo oe teed 7 ee] wy ae Ch. Pm te ne mT wy ths Br Ky Ge in Ce fet on ie , HG we TOR og, m S§ ke & ee ge ; Sa bow £96] 55 & G Ae wh = fot, 3 m, oO x5 eo oe a Ss ry 35 if we ys YB 43 on, bet Sehe aes mn Kn BR a os @ a wt om -~ 8 @ BF Bs 5 en <a vt ze £3, eS a Rm OS ke Bo OT a a a eo BE m= x 2G 2» & & 6 eG. Yew Bw BE ef eB x P a to ess ; het : ay f3 it "3 1 ye BE Ay week Foe ays ret MS WG 49 y ' Be wo oe tf wy te rans 3} . per ad on Ieee pee we 93, aj r ed x £ Feel bed a Gi im , & we s a fF © @ & oe fe hy m es eo g oh ar Bh the we oF i AB 2 sn " oo ; s £ 4. . o tt oe ane foe ay x fe wy MEE wo TS ES ERD wm OS i. be, ews , fe ee Be fy ge Ws wie ; De) ¥ i ; a t ee ee rs : hen des . a ben * foe on Shon Oe m o B45 jos ene . 5 . pe erg owe by Se AS [email protected] 4 Sw ~~ rm om ae Ege co ft porn, shel in. ae $5 bo hae a iF iy 1' me fn, oy Mee "er wy Be os Le owe as oe ~ en a ~ @e < 3 @ OB 2 OF " & & cc G oF, Ge Sh Se o " Bn 4 £& SF Be ee BO Be, OG Bp ain LZ mm 5b wth, fe et OE , , Th wh 8 on th wee EE ee Eee dex we Ok OGG 5 OG z cm i Bb wh G&G A EB t & © & G G E

kolenchery, Ernakulam, PIN: G823214 ac at the mutually agreed place by both the parties. The respondent can take the child from the house of the netitioner at iO am and after completion of the said period the chid shall be returned hy the respondent/father to the house of the petitioners mother or at the olace

mutually agread by the parties af S om.

9) The resoundent/ father shall have tive right fa cambact the schon where the minor chld studies anly for anguiring about her studies. The resporilent agrees that he shall not make any allegations against the i

petitioners mother befere the school authorities,

10} The petitioners agreed to nat press the Transfer Patitien (Cid} Neo.

264 of 20232 pending before fhe Hon'bie High Caurt af Serala,.

113 The petitioners agreed to not oress the OF CSEW) No. 1285 of 2022 panding before the Han'hle Famiy Court, Ernakulam. The respandaent/ father agreed to not press the OP Us) No. 433 af 2022 pending before the Hon'ble

Farmly Court, Muvativouaha,

is} The 1° petitioner and the respandent have mutually agreed te dissolve the mariage between the i" petitionsr and the respondent suiamnized an 28/11/2010 af St. Thomas Jacabite Church, Nechoar, Maneed,

13} Since the OF (Div} No. D4 of 2022 is pending before the Hon'ble

Family Court, Muvattuousha, both the getitioner and resgondent have

mutually agreed that the netitioner shall not press the OP(Dv} Ne. 503 of

20232 and both the I" petitioner and respondent shall Hie a joint neritian fo:

divorce before the Hon'bie High Court of Kerala and the 2° petitioner whe i the Power of Attorney Halder of the 1% petitioner shall rnake arrangements for

fling the same for cissalving the Marriage.

14) The petitioner' mother agreed that the petitioner will claar ail the Habllities of the gold of the 1° petitioner which is pledaed in the name of the

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203 The petitioners mother shal not proceed further with the campiaints

and allegations aqamset the resporufent submitted before various authoritie

including Police, Child Welfare Cornmiitee ate, are the petitioners has ne complaints regarding |

wey

i} The respondent shall nat praceed further with any [email protected] and

alegations fled against the getitioners and their father before various

authorities including solice sfatians.

ee} The respondent shall withdraw the complaints and staternents

forwarded ta the Health Ministry, Maldives in carinection with the 1™ petitioner

St. Patricks Acadernty, Manjaora of the 2°" petitioner through e-mail

23) The rasoondent shall not make any unnecessary inveivements in Q

the fife of the petitioners, thelr father, other fanviy members, relatives, frends

or cofleagues.

243 The opetiticnerfmother shal act make any urmecessary inveivements in the fife af the respondent, his parents, ather family menibers,

relatives, friands or colleaques. 35} The respondent shall not make any defamatory statements from hereon ageinst the petitioners, their father, other farruly members, relatives,

friends ar calisagues.

26) The petitioners shall nat make any defamatory statements fran hereon against the respondent, his Father, other family members, relatives,

friends or coleaquas.

2} The respondent shall not make any attempts to defame the name

af the petitioners in the respective personal and official ife space of the

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at that time shall be given te the respondent father. The 2° petitioner ar ary ether person shall not take the custody of the chid at that time except the 1°

petitianer mother i kerala.

38) ff in any case Che miner child finds 1b difficult to continues fving with the 1° patitiener in Makives in future due to unadaptable hving conelitians and clanate, health issues both ohysical and mental or any other reasons which the child finds it difficulr fo ve with the 1" petitioner in Maldives, the child shall be given educatian in any other country or returned back fo Kerala and continue the educatian,

Ayes,

37} The rescandent sqrees that whenever the minor child is in interim

stody of the respondent father, the pelitianer/rmnother shall be having the

right to communicates with the minar child through audcic or video call in the mobile phone which Is in the possessian of the mimor child an Mondays and

Fridays bebween Som ta Som,

In the aforesaid clroumstances, the petitioners and respondent pray that

this Hon'

ig Court may be pleased to pass an arder in tarms and canditions of

the aforesaid compromise petition.

Dated this the 26° day of July 2022

i" Petitioner : Geermo! P Mathai

Respondent: Isisan Johny