Santosh Kumar vs Deepa Rajan
2022 Latest Caselaw 281 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
       THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
                  CRL.REV.PET NO. 318 OF 2020
Against the judgment of the Additional Sessions Court-V, Kottayam in
Crl.A.No.99/2018 dated 30.10.2019 and order in M.C.No.92/2015 dated
8.6.2018 on the file of the Judicial First Class Magistrate Court-I,
Kanjirappally
REVISION PETITIONERS:
    1    SANTOSH KUMAR,
         AGED 35 YEARS,
         S/O.THANKAPPAN,
         MELETHOPPUMVILA HOUSE, VARKALA P.O.
    2    THANKAPPAN,
         AGED 75 YEARS,
         S/O.CHELLAYYAN,
         MELETHOPPUVILA HOUSE, VARKALA P.O.

            BY ADVS.
            B.SAJEEV KUMAR
            SRI.THOMAS JOHN AMBOOKEN


RESPONDENTS:
    1    DEEPA RAJAN,
         AGED 30 YEARS,
         D/O.NATARAJAN,
         KURIHUKUNNEL HOUSE, MUNDAKAYAM.P.O.,
         PIN-686513.
    2    STATE OF KERALA,
         REPRESENTED BY PUBLIC PROSECUTOR,
         HIGH COURT OF KERALA-682031.

            R1 BY ADV SRI.LIJI.J.VADAKEDOM
            R2 SMT.M.K.PUSHPALATHA -PUBLIC PROSECUTOR


      THIS CRIMINAL REVISION PETITION HAVING COME UP FOR
ADMISSION    ON   11.01.2022,   THE    COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 Crl.R.P.No.318 of 2020


                               ..2..


                             ORDER

This Crl.R.P. has been filed challenging the judgment of

the Additional Sessions Court-V, Kottayam in Crl.A.No.99/2018

dated 30.10.2019 and order in M.C.No.92/2015 dated 8.6.2018

on the file of the Judicial First Class Magistrate Court-I,

Kanjirappally.

2. The matter was referred for mediation at the Kerala

State Mediation and Conciliation Centre, High Court of Kerala.

At the mediation, the entire disputes between the parties

including the one under revision have been settled. A

settlement agreement has been executed between the parties

which has been placed on record. I have gone through the

terms in mediation agreement. It is lawful and appears to be

voluntary.

Hence, this Crl.R.P. is disposed of in terms of the

mediation agreement. The settlement agreement will form

part of the decree.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE skj