Kerala High Court
Lathika Kumari vs Ajayakumar.B on 3 February, 2022
IN THE HIGE[ couRT oF RERAILA AT ERimRIIIAM
EqtESENT
"E ±RIE RE. etjsijlca ]L.±roHZEEm tiftystBRQng
a
TE[E HONOuRABLE MRs. OusTlcE sOEiHy TE[ODns
TBt7Rsnzir, TEE See DAY or' FEBRmR¥ 2o22 / 14TE[ bmGm, 1943
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aGENST RE o€ -Dzi:rm -30.09.2020 TN op.ro.4G4/2014 oF
FZNII.I couRT, rot,InM
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AGED 5o inziRS
S/o. EAIAmlsEDm pll.IAI , SIVIi vllASAM,
AMKnRA, cEnNDANATE[oRE , rot,LEN-691 oo4
B¥ ADv RAsmED c.NooRZDml)
RESPCINDENT/RESPONDENT:
LATE[IKA KURARI, AGEI) 44 YEARS,
D/a. canNA zmm, SoBmrm: anNDHIREN, VELI,rmEN I.a. ,
cEEBIZB©oDu CREBRI, RER=B!aD, roERE-S91 511
BY ADV SRI.a.MOELENILAII
TEIs RATRI]roNIaL App=AL HZIVING BEET FIemLL¥ HERED ON
o3.o2.2o22, AI.oNc wlTH Co.35/2o21, TE[E counT oN TE[E sale DAY
DElilvERED THE FOLLOwlNG :
mT.App|AL ro. 79o oF 2o2o I co ro. 35 oF 2o21
2
IN TE[E E[IGE[ cotmT oF RERAIA AT ERNnRI7ILAM
Eusrm
THE` Hcae5RiiBIE ifR. ®usTIC=-ZL.ezuEErmqH> gfesTZEQquF
€
THE HonuRABIE ins. rusTlcE sopHr "oMzis
IHURsm¥, THE 3ro Day or REBRunRr 2022 / 14TH mG]Izl, 1943
co ro. 35 or 2:o2-1
AffiENST THE 3un®GRT "RE 3o.og.2o2o TN Op.ro. 464/2ol4 OE`
Frml.I cot7RT, HOI.ILAM
CROSS 0B.ECTOR/RESPOwDENT IN THE APPEZLI.
TAIIiFrTKZL _Hmrml
AesD 45 irEz}RS
D/o. ChnNA Ann, soBmNZL MENDE[IRAM,
VEI,Lnrmi p.o. , Erol,Lm4 - 691511
By ADv B.irmnNI.ZLI.
RESPONDENT/APRElilLENT IN TE[E APPEAII :
A4IAyAERnrm . 8
AGED 5_I -
s/O_. _B±±am_ISEN_A _PI±Ia! , `S_IVA V!_IAscM,
KOTTAMKARA, CHANDANATHOPPE , HOLILAM - 691014
BY AI)V RASHEED C.NOORZDtAD
TE[Is cRoss oBdECTION/asoss AppEAI, E[avlNG BEEN FINALI,I
REARD ON 03.02.2022, AlioNG Wlm Mat.Appeal.790/2020, THE
cOuRT CRT TE[F szB4E DjLF DElilvEE{ED - roliLOwlNG:
RAT.APEqE^I, ro. 79o or 2o2o I co ro. 35 oF 2o21
3
JUDGMENT
A.Muhamed Mustaaue, J.
The appellant is the respondent in 0.P.No.464 Of
2014 on the file of the Family Court, Kollam. She
approached this Con+-t, aggrieved by the decree in the
above petition. Pending this appeal, parties were
referred for a mediation. The entire disputes bctweeTT
the parties are resolved in mediation and they entered
into a memorandum of ag_reement, which is on board. It
is also submitted by both counsel that the terms and
conditions in the agreement also have been performed.
2. Respondents in the appeal also filed a cross
objection .
In the light of ttie s-ut)missions above, we dispose
of the appeal and cross objection, recording the
settlement. We also record satisfaction of the decree
in terms of the settlement arrived at between the
parties.
MAT.APPEAli NO. 790 0F 2020 & CO NO. 35 0F 2021
In view of the disposal of the appeal, the Family
Court is f ree to return any documents produced by the
parties before the Family Court in the original
petition .
The Memorandum of Agreement will form part of the
judgment .
Sd/-
A.44UI]AI4ED USIAQUE, JUDGE
Sd/-
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MEMORANDUM`OF AGREEMENT UNDER SECTION 89
0F THE CODE OF THE CIVIL PROCEDURE READ WITH
RULES 24 AND 25 0F THE CIVIL PROCEDURE
(MEDIATION) RULES 2005
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Mediation 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:
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2. In view of the aforesaid agreement entered into between the parties.
The parties pray that the suivs, Petition/s, Appeal/s be decree/dismissed/
Disposed of, in terms of the aforesaid agreement.
3. In view of the aforesaid agreement, the plaintiff/s Appellanvs prays
For refund of the full institution Fee.
4. Parties will appear on before forthe Hon'ble cout
for passing Qrders/PLecree in terms of the above said agreement.
cTabBas feffAhaf©rfeAf©y
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Plaintiff/s, Petitioner/s \
Appellanvs, Applicanvs
Defendant/s,
Respondenvs
Complainant. Accused.
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Advocate for Advocate for
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Plainrtiff/s, Petitioner/s
Appellant/s,Applicanvs
jhaul Defendanvs
Respondent/s, rizzI
Complainant. Accused
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VERIFICATION
We, the parties above named, do hereby solemnly state and declare that what. Is
contained in paragraphs 1 to Are true to the best of our knowledge, information and belief
ci*gapfr-al)na
Plainrtiff/s, Petitioner/s
Respondenvs
Appellant/s, Applicant/s
Complaint.
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Defendanvs, Respondenvs
Accused
