Abin K.I vs Jaybee Mol A.J
2022 Latest Caselaw 9726 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                 &
             THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
      FRIDAY, THE 26TH DAY OF AUGUST 2022 / 4TH BHADRA, 1944
                     OP(CRL.) NO. 315 OF 2021
   MP NO.198/2020 IN MC 63/2020 OF THE FAMILY COURT, ERNAKULAM
PETITIONER/RESPONDENT:

           ABIN K.I.,
           AGED 41 YEARS,
           S/O.K.G.ITTOOP, LECTURER, KATTARUKUDI HOUSE, MARUTHU ROAD,
           IRINGOLE POST, PERUMBAVOOR, PIN - 683 548.

           BY ADVS.
           SHAIJAN C.GEORGE
           NEEBA A.B.
           ANJU TREESA GEORGE


RESPONDENTS/PETITIONERS:

     1     JAYBEE MOL A.J.,
           AGED 35 YEARS,
           D/O.A.P.JOHN, AYYANKULANGARA HOUSE, AMBALAKADAVU ROAD,
           MARADU P.O., INTUC, NETTOOR, PIN - 682 040.

     2     ANN MARIA K.A.,
           AGED 10 YEARS,
           D/O.ABIN K.I., MINOR, REPRESENTED BY MOTHER AND GUARDIAN
           JAYBEE MOL. A.J., AYYANKULANGARA HOUSE, AMBALAKADAVU ROAD,
           MARADU P.O., INTUC, NETTOOR, PIN - 682 040.

     3     STATE OF KERALA
           REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
           ERNAKULAM, PIN - 682 031.

           BY ADV P.K.PRIYA

     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
26.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(Crl.) No.315 of 2021
                                          2




                           A.MUHAMED MUSTAQUE &
                               SOPHY THOMAS, JJ.
                  -------------------------------------------------
                            OP(Crl.) No. 315 of 2021
             -------------------------------------------------
                 Dated this the 26th day of August, 2022


                                JUDGMENT

A.Muhamed Mustaque, J.

The parties resolved all their disputes and separated their

marriage by filing a petition under Section 10A of the Divorce

Act. This OP (Crl) was filed to quash the proceedings in

M.P.No.198 of 2020 in M.C.No.63 of 2020 on the file of the Family

Court, Ernakulam.

2. The parties resolved their disputes in full and final

settlement of all the claims raised by the respondents. The

settlement has been recorded in connected Mat.Appeal, which is

disposed of by this Court by separate judgment. OP(Crl.) No.315 of 2021

3. In view of the settlement as above, the order in M.C.63

of 2020 will stand set aside.

This O.P.(Crl.) is disposed of.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE DSV/29.08.2022 OP(Crl.) No.315 of 2021

APPENDIX OF OP(CRL.) 315/2021

PETITIONER'S EXHIBITS :

Exhibit P1 COPY OF THE PETITION IN M.C.NO.63/2020 PENDING BEFORE THE FAMILY COURT, ERNAKULAM.

Exhibit P2 COPY OF THE PETITION IN M.P.NO.198/2020 IN M.C.NO.63/2020 PENDING BEFORE THE FAMILY COURT, ERNAKULAM.

Exhibit P3 COPY OF THE ORDER IN M.P.NO.198/2020 IN M.C.NO.63/2020 PENDING BEFORE THE FAMILY COURT, ERNAKULAM DATED 21/04/2021.

RESPONDENTS' EXHIBITS : NIL