K.P.Babu vs Shereena
2022 Latest Caselaw 1042 Ker

IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
THURSDAY, THE 277" DAY OF JANUARY 2022 / 7TH MAGHA, 1943
OP(CRL.) NO. 458 OF 2021
IN CRA 172/2021 OF DISTRICT COURT & SESSIONS
COURT ,KOZHIKODECMP 1501/2021 IN MC 43/2021 OF JUDICIAL
MAGISTRATE OF FIRST CLASS -III,KOZHIKODE
PETITIONER/APPELLANT/RESPONDENT:
K.P.BABU, AGED 52 YEARS, S$/O.CHAYICHUTTY,
GOPAKRIPA, PUTHIYEDATH HOUSE, VALLIKKUNNU,

PANTHEERANKAVU POST; PERUMANNA AMSOM, PUTHUR
DESOM, KOZHIKKODE, PIN 673 019

BY ADV E.NARAYANAN

 

1 SHEREENA, AGED 49 YEARS, D/O.VELAYUDHAN, PUTHIYOTT
METHAL HOUSE, VALLIKKUNNU, PANTHEERANKAVU POST,
PERUMANNA AMSOM, PUTHUR DESOM, KOZHIKKODE, PIN 673
019

2 THE STATE OF KERALA, REP.BY ITS PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM 682 031

BY ADVS.M,.PROMODH KUMAR
MAYA CHANDRAN

SMT. M.K. PUSHPALATHA, PP
THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON

27.01.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 

0.P.(Crl.}No.458/2021

JUDGMENT

Dated this the 27" day of January, 2022

The subject matter of the above original petition has been referred to mediation. In the mediation held at the District Mediation Centre, Kozhikode, the entire dispute between the parties have been settled amicably and a settlement agreement has been entered into between the parties. The said settlement agreement has been placed on record.

Hence, this origina! petition is disposed of in terms of the

mediation agreement. The mediation agreement will form part of

the judgment.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE kp True copy

P.A. To Judge

MEDIATION CENTRE KOZHIKODE

(in the case of OP (Crl) 458/2021 pending in the court of Hon'ble High Court of Kerala)

Petitioner /1st Party

CHhIPGIGHODS MIANe, aldMlosmoal afle, alla' 673 019, AAlQJAGN Goo, ahGM}G Eanaw, [email protected] aligied MOIAMUIGOO, GWNIald$al, 21DO1a3] Acad, 52 UMN), 6)&>.all. enioeny.

Respondent/2"4 Party

CAHIPIGBOHOS MIANAH, al iOHdAl.all.e, allt 673 019, AAIOJAKN Golo, alo) BUG, alOleMson eaAGMe AVIg]®s MoATVIGO}o , GCUAINW)WMB AchUs, 49 UMM, Aavolm.

Memorandum of Agreement U/s. 89 of the Code of Civil Procedure r/w. Rule 24 of the Civil Procedure (Alternative Dispute Resolution Rules 2008)

The parties above named beg to submit as follows:

I. The above case is referred to mediation for resolving the dispute between the parties. In the course of mediation, they have resolved their disputes and have agreed to the following term s and conditions.

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DIUNCMnHM1G3 OQta{ LalVMEGBU alNEOO al®[email protected]] MIaY OMIM MEUMINEW (A100 WOJJSOJo BGM, Oldajo EO 1ONGB6) MN).

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5. = GAGS MiIMessBe8 ANeevADO 190, 290 aloes) £600}0 AGHBJo DIOMOIMJo [aA GOMleo,[email protected] GLOEMJOM$0 MVUAGlBNADo MMOIYAMD0 [email protected]) B3O) 29)M).

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I]. In view of the aforesaid agreement entered into between the parties hereto, the parties pray that the Original Petition may be dismissed without cost in terms of the aforesaid agreement.

If. In view of the aforesaid agreement the petitioner

prays for refund of the full institution fee.

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IV. Parties will appear on......... before the Hon'ble High Court for passing orders in terms of the above said agreement.

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Petitioner Respondent x J may vy woul Ve Sueil Fame YS Tawaneen won Advocate for petitioner Advocate for respondent at at Kozikode at Kozhikode.

Verification

We the parties above named do hereby solemnly state and declare that what is contained in paragraphs 1 to 5 are true to the best of our knowledge , information and belief.

Ls .P- Labo

Place: Calicut 1.Petitioner

Date: 06.01.2022 & .

Gas ala. S\ oe

2.Respondent

0...P..CCr1.).No.458/2021

APPENDIX OF OP(CRL.) 458/2021

PETITIONER EXHIBITS

Exhibit Pl A TRUE COPY OF THE PETITION FILED BY RESPONDENT WIFE IN MC 43/21 BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT- III, KOZHIKODE

Exhibit P2 A TRUE COPY OF THE ORDER, DATED 22/7/2021, PASSED BY THE COURT OF JUDICIAL FIRST CLASS MAGISTRATE COURT- ITI, KOZHIKODE IN CMP NO.1501/2021 IN MC

Exhibit P3 A TRUE COPY OF THE CRIMINAL APPEAL NO.172/2021 FILED BEFORE THE DISTRICT AND SESSION COURT, KOZHIKODE

Exhibit P4 A TRUE COPY OF CMP 909/21 WHICH IS A PETITION TO CONDONE THE DELAY IN FILING THE CRL.APPEAL 172/21

Exhibit P5 A TRUE COPY OF CRIMINAL MISCELLANEQUS PETITION FILED ALONG WITH CRL.APPEAL 172/21, WHICH IS A PETITION TO STAY THE OPERATION OF EXHIBIT A3 ORDER

Exhibit P6 A TRUE COPY OF THE LETTER SENT TO THE RESPONDENT REQUESTING HER TO RETURN TO THE SHARED HOUSEHOLD

Exhibit P7 A TRUE COPY OF THE 0.P.529/2021 FILED BEFORE THE FAMILY COURT, KOZHIKODE

Exhibit P8 A TRUE COPY OF THE PHOTOGRAPH OF THE SHARED HOUSE

Q..P..CCr1.JNo.458/2021

-14;-

Exhibit P9 A TRUE COPY OF THE ROUGH SKETCH OF SHARED HOUSE DRAW BY THE PETITIONER BY HAND Exhibit P10 A TRUE COPY OF THE PRINT OUT TAKEN FROM

E-COURT WEBSITE SHOWING THE CASE STATUS OF CRL.APPEAL 172/21 PENDING BEFORE THE DISTRICT AND SESSION COURT, KOZHIKODE.

Exhibit Pll TRUE COPY OF THE DAILY STATUS DATED 13/12/2021 IN CMP. /21 IN CRL.APPEAL NO.172/2021 ON THE FILE OF THE DISTRICT COURT KOZHIKODE AS PUBLISHED IN THE E= COURTS SITE.