Kerala High Court
Brinda vs Pradeepkumar on 25 August, 2022
IN TRE BIGH COURT OF KERALA AT ERNARITLAM
PRESENT
THE RONQURABLE MR. JUSTICE A.MUBAMED MOSTAQUE
&
TRE HONGQURABLE MBS. JUSTICE SOPRY THOMAS
THURSDAY, THE 25°" HAY GF AUGUST 2622 / SRD BRADRA, 1944
MAT. APPEAL NO. 486 OF 20189
AGAINST THE GQRDOER/TUDGMENT IN GOR B78 /S016 OF FAMIRY
COURT , THRT SUR
APPELLANT /S -
BRINDA, AGED 31 YEARS, D/O. LATE BEASEARAN,
SRIRAJAPRASTRA HOUSE, MYTHRI NAGAR,
BATTINCRIRA, THIROVILWAMALA F.O.,
TALAPPILLY TALUR, SHERISSUR~SSOS.
BY AOS .
SRI. SANTRSEP ANKRARATR
SKY . PB . DAYALARSEMT
RESPONDENT JS :
FPRADERPRUMAR, AGED 37 YEARS, 8/O.KRISSNAN,
MELEVEEOU, CHALLUFADT, MUDAPPALLOOR AMSOM, P.Q.,
ARLATHOGOR TALUR, VADAKREUMCHEREY,
PALARRAD DISTRICY, BPIN-G78765 .
BY ANY SRI.P.R. NIGOY (CAVEAPOR)
TRIS NATRIMONTAL APPEAL HEAVING BEEN FINALLY BEARD oN
25.08.2028, THE COURT ON THE SAME DAY DELIVERED var
FOLLOWING :
buh
Mat Appeal No. 486/20 18
JUDGMENT
A. Muhamed Mustaque, 7.
This appeal has been preferred by the respondent in
GOP No.87s/2816 on the file of the Family Court, Thrissur.
Pending gppeal, the parties were referred for mediation,
in the mediation, the parties settled their disputes. As
per the settlement, both parties agreed to invoke 138 of
the Hindu Marriage Act to dissolve their marriage. If such
an application is filed before the Family Court, the Family
Court, dispensing with the statutory cooling off period,
shall dispese of the same, in consideration of the
settlement and in the light of the fact that they have been
laving separately for more than the last several years. We
dispose of this appeal, recording the settlement. The
settlement agreement shall form part of the judgment.
Sd /~
&.MORAMED NUSTAQUE
JORGE
Sd f~
SOPEY THOMAS
JUDGES
In
BEFORE THE HONOURABLE HIGH COURT
OF KERALA AT ERNAKULAM
Mat Appeal No. 486 of 2018
Brindha Appellant
Vs. |
Pradeedpkumar ; Respondent
MEMORANDUM OF AGREEMENT UNDER SECTION 8&9
OF THE CODE OF CIVIL PROCEDURE READ WITH
RULES 24 & 25 OF THE KERALA CIVIL PROCEDURE
(MEDIATION), RULES, 2008:
s
ESSes
The parties have resolved to settle their disputes involved
in the above matter as follows:
1. Both parties agree for divorce by mutual cansent to be
filed under 13B with petition to dispense with six months
waiting period in the month of August 2022. In the view of
the same Mat.Appeal No.486/2018 and Divorce
OP.No.345/2020 pending before the Family Court, Palakkad
can be closed.
& 2. Both parties have agreed to continue the order in
GOP.No.878/2016 of Family Court, Thrissur regarding
custody of child. Both parties have decided to change
venue for the custody of child from Thrissur Family Court to
Palakkad Family Court.
3. Both the parties have agreed to continue the order in
MC.No.49/2016 of Family Court, Thrissur regarding the
maintenance of child, .
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4. Both parties have agreed that Respondent shall deposit
maintenance amount in the Bank Account of Appellant
maintained in the Kerala Gramin Bank from the date of
filing Joint Divorce Petition. Until then regular maintenance
shall be deposited In the Court.
5. Both parties have agreed that Respondent will
handover the receipt of Fixed Deposit in the South Indian
Bank, Mudappallur Branch to the Appellant and to close
joint Locker in the same Bank, and handover receipts of
LIC Policies.
6. Both parties have agreed that Respondent will hand
over all house hold utensils and documents of Appellant at
the time of filing foint Petition for Divorce.
7. Appellant has not raised any further claims and all the
disputes between the parties is settled once and for all.
Dated this the 27th day of July, 2022.
Appellant Respondent
srirtiva Pradeepkumar
Ss chee A _
- oe ° 7 =
Counsel for RS Jemgfers
