Kerala High Court
Renjith vs Animol on 7 July, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
OP (FC) NO. 207 OF 2022
AGAINST THE ORDER/JUDGMENT IN OP 559/2017 OF FAMILY COURT,
PALAKKAD
PETITIONER/COUNTER PETITIONER/PETITIONER:
RENJITH
AGED 36 YEARS
SON OF NANDAN,
PUTHAKKAD, CHERAYAI VEEDU, PUTHUR,
OLLUR POST, THRISSUR DISTRICT,, PIN - 680306
BY ADV SARATH M.S.
RESPONDENTS/PETITIONER/RESPONDENT:
ANIMOL
AGED 26 YEARS
DAUGHTER OF PUSHPAN,
ERUKKINCHIRA, PAZHARNI DESOM,
KIZHAKKENCHERY VILLAGE, ALATHUR TALUK,
PALAKKAD, PIN - 678682
BY ADV V.A.Johnson (Varikkappallil)
THIS OP (FC) HAVING BEEN FINALLY HEARD ON 07.07.2022,
ALONG WITH Crl.MC.4467/2022, 4502/2022, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
O.P (FC) No.207 of 2022 & conn. cases 2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE &
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
CRL.MC NO.4467 OF 2022
AGAINST THE ORDER/JUDGMENT IN CC 432/2017 OF JUDICIAL
MAGISTRATE OF FIRST CLASS, ALATHUR, PALAKKAD.
PETITIONER/ACCUSED:
SURESH
AGED 45 YEARS
SON OF PONNAN,
MINI INDUSTRIES, ANCHUMOORTHY P O, VALLIYODE,
PALAKKAD,, PIN - 678682.
BY ADVS.
SARATH M.S.
B.PREMNATH (E)
RESPONDENTS/STATE, INVESTIGATING OFFICER & DE FACTO
COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031.
2 THE STATION HOUSE OFFICER
VADAKKENCHERY POLICE STATION
THRISSUR, PIN - 678683.
3 ANIMOL
AGED 31 YEARS
DAUGHTER OF PUSHPAN,
ERUKKINCHIRA, PAZHARNI DESOM, KIZHAKKANCHERI
VILLAGE ALATHUR TALUK, PALAKKAD, PIN - 678682
BY ADV SHRI.JOHNSON VARIKKAPPALLIL.
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
07.07.2022, ALONG WITH OP (FC).207/2022 AND CRL.M.C No.4502 OF
O.P (FC) No.207 of 2022 & conn. cases 3
2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
O.P (FC) No.207 of 2022 & conn. cases 4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
CRL.MC NO. 4502 OF 2022
AGAINST THE ORDER/JUDGMENT IN CC 1936/2016 OF JUDICIAL
MAGISTRATE OF FIRST CLASS -III,THRISSUR
PETITIONERS/ACCUSED:
1 RENJITH
AGED 36 YEARS
SON OF NANDANAN,
PUTHAKKAD, CHERAYAI VEEDU, PUTHUR,
OLLUR POST, THRISSUR DISTRICT,, PIN - 680306
2 SOBHANA
WIFE OF NANDANAN,
PUTHAKKAD, CHERAYAI VEEDU, PUTHUR,
OLLUR POST, THRISSUR DISTRICT, PIN - 680306
BY ADVS.
SARATH M.S.
B.PREMNATH (E)
RESPONDENTS/STATE, INVESTIGATING OFFICER & DE FACTO
COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031
2 THE STATION HOUSE OFFICER
OLLUR POLICE STATION
THRISSUR, PIN - 680306
O.P (FC) No.207 of 2022 & conn. cases 5
3 ANIMOL
AGED 31 YEARS
DAUGHTER OF PUSHPAN,
ERUKKINCHIRA, PAZHARNI DESOM, KIZHAKKANCHERI
VILLAGE ALATHUR TALUK, PALAKKAD,, PIN - 678682
BY ADV SHRI.JOHNSON VARIKKAPPALLIL.
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.07.2022, ALONG WITH OP (FC).207/2022 AND CRL.M.C
4467/2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
O.P (FC) No.207 of 2022 & conn. cases 6
A.MUHAMED MUSTAQUE &
SOPHY THOMAS, JJ.
---------------------------------------
O.P. (FC) No.207 of 2022 &
Crl.M.C Nos.4467 & 4502 of 2022
-----------------------------------------
Dated this the 7th day of July, 2022
JUDGMENT
A.Muhamed Mustaque, J.
The parties in O.P (F.C) No.207 of 2022 are husband and
wife. Their dispute regarding custody of the minor children was
resolved in O.P No.559 of 2017 on the file of Family Court,
Palakkad. Ext.P2 is the judgment of the Family Court, Palakkad
in the said O.P. One of the terms agreed between the parties
was to invoke Section 13B of the Hindu Marriage Act to dissolve
their marriage. A joint petition was filed under Section 13B as
per O.P No.158 of 2019 on the file of Family Court, Palakkad.
Thereafter, when the second motion was made, alleging that
there was breach of terms and conditions in the settlement as
agreed in O.P No.559 of 2017, the respondent withheld the
consent. It is to be noted that, as per clause 7 in the judgment
O.P (FC) No.207 of 2022 & conn. cases 7
in O.P No.559 of 2017, custody arrangement will come into
force on the date of filing of the joint petition for dissolution of
marriage. Since there was no consent on the side of the
respondent during second motion, the Family Court dismissed
O.P No.158 of 2019 filed for dissolution of marriage on mutual
consent.
2. Pointing out breach of terms and conditions by the
petitioner/husband, the wife filed I.A No.2 of 2021 in
O.P No.559 of 2017 to recall the visitorial rights conferred upon
the husband as per the terms agreed between the parties
leading to the judgment in O.P No.559 of 2017. The Family
Court, noting that there is breach of agreement, modified the
conditions. Aggrieved by that order, the husband filed O.P (FC)
No.207 of 2022.
3. Pending the O.P (FC), we summoned both parties
before us. After much deliberation and with the intervention of
their lawyers, the parties now amicably settled all their disputes.
Accordingly, a joint statement has been filed before this Court.
The joint statement in effect is to modify the terms and
conditions regarding custody of the child as agreed in
O.P (FC) No.207 of 2022 & conn. cases 8
O.P No.559 of 2017. Both parties have no objection in
recording the joint statement to supplement and supersede any
of the terms and conditions agreed in O.P No.559 of 2017, in
terms of the joint statement filed before this Court.
4. Accordingly, we accept the joint statement and direct
the Family Court, Palakkad to act upon the joint statement filed
before this Court, to modify the order already passed in
O.P No.559 of 2017. Registry shall forward original of the joint
statement to the Family Court, Palakkad.
5. The parties agreed to dissolve their marriage. We
interacted with both parties. They appeared before us on
04.07.2022 and agreed for divorce by mutual consent. They
are firm in their decision. In the joint statement, both parties
agreed to revive O.P No.158 of 2019 before the Family Court,
Palakkad and recorded no objection in allowing the said O.P in
terms of consent.
6. In view of the interaction we had with the parties, we
are of the view that the Family Court shall pass a formal decree
of divorce based on mutual consent, in O.P No.158 of 2019,
after restoring it to file.
O.P (FC) No.207 of 2022 & conn. cases 9
7. Therefore, we direct the Family Court, Palakkad to
dispose O.P No.158 of 2019 by passing a formal decree of
divorce based on mutual consent, without insisting further
appearance of the parties, as expeditiously as possible, at any
rate, within a period of two weeks. We also direct the Family
Court to dispose O.P No.559 of 2017 based on the joint
statement filed before this Court. We make it clear that the
joint statement will be supplemental to the arrangement already
made and superseding any other terms in the judgment, to the
extent the parties agreed to in the joint statement.
8. As far as Crl.M.C Nos.4467 and 4502 of 2022 are
concerned, it is submitted that the respondents have no
objection in quashing the proceedings in C.C No.432 of 2017 on
the file of Judicial First Class Magistrate Court, Alathur, Palakkad
and C.C No.1936 of 2016 on the file of Judicial First Class
Magistrate Court-III, Thrissur. It is seen that the offences
alleged are compoundable.
In view of the fact that the de facto complainant has no
objection in quashing the entire proceedings in the above C.Cs,
we quash the entire proceedings. Accordingly, the Crl.M.Cs are
O.P (FC) No.207 of 2022 & conn. cases 10
allowed. The petitioners are directed to produce a copy of this
judgment before the Judicial First Class Magistrate Courts
concerned, for appropriate orders.
Sd/-
A.MUHAMED MUSTAQUE
JUDGE
Sd/-
SOPHY THOMAS
JUDGE
smp
O.P (FC) No.207 of 2022 & conn. cases 11
APPENDIX OF CRL.MC 4467/2022
PETITIONER ANNEXURES
Annexure A1 THE ACCUSED COPY OF THE F.I.R. DATED
4.4.2017 REGISTERED AGAINST THE
PETITIONER IN CRIME NO.410/2017 OF
VADAKKENCHERRY POLICE STATION, PALAKKAD
DISTRICT
Annexure A2 THE ACCUSED COPY OF THE FINAL REPORT
DATED 30.4.2017 IN C.C. NO.432/2017 ON
THE FILE OF JUDICIAL FIRST CLASS
MAGISTRATE COURT, ALATHUR, PALAKKAD
(CRIME NO.410/2017 OF VADAKKENCHERRY
POLICE STATION, PALAKKAD DISTRICT)
Annexure A3 THE AFFIDAVIT OF THE DE-FACTO
COMPLAINANT/3RD RESPONDENT DATED
25.6.2022
True Copy
P.S to Judge
smp
O.P (FC) No.207 of 2022 & conn. cases 12
APPENDIX OF CRL.MC 4502/2022
PETITIONER ANNEXURES
Annexure A1 THE ACCUSED COPY OF THE F.I.R. DATED
17.3.2016 REGISTERED AGAINST THE
PETITIONERS IN CRIME NO.745/2016 OF
OLLUR POLICE STATION, THRISSUR DISTRICT
Annexure A2 THE ACCUSED COPY OF THE FINAL REPORT
DATED 15.5.2016 IN C.C. NO.1936/2016 ON
THE FILE OF JUDICIAL FIRST CLASS
MAGISTRATE COURT-III, THRISSUR (CRIME
NO.745/2016 OF OLLUR POLICE STATION,
THRISSUR DISTRICT)
Annexure A3 THE AFFIDAVIT OF THE DE-FACTO
COMPLAINANT/3RD RESPONDENT DATED
25.6.2022
True Copy
P.S to Judge
smp
O.P (FC) No.207 of 2022 & conn. cases 13
APPENDIX OF OP (FC) 207/2022
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE MEDIATION AGREEMENT
DATED 28.12.2018 DATED 28.12.2018 ON
THE FILE OF FAMILY COURT, PALAKKAD
Exhibit P2 TRUE COPY OF THE JUDGMENT IN O.P.
NO.559/2017 DATED 4.2.2019 OF THE
FAMILY COURT, PALAKKAD
Exhibit P3 TRUE COPY OF THE JUDGMENT DATED
22.9.2020 IN O.P. (F.C.) NO.265/2020 OF
THE HON'BLE HIGH COURT
Exhibit P4 TRUE COPY OF THE I.A. NO.2/2021 IN O.P.
NO.559/2017 ON THE FILE OF THE FAMILY
COURT, PALAKKAD DATED 9.9.2021
Exhibit P5 TRUE COPY OF THE COUNTER FILED BY THE
PETITIONER IN I.A. NO.2/2021 IN O.P.
NO.559/2017 DATED 29/9/2021 ON THE FILE
OF THE FAMILY COURT, PALAKKAD
Exhibit P6 TRUE COPY OF THE ORDER DATED 31.12.2021
IN I.A. NO.2/2021 IN O.P. NO.559/2017
OF THE FAMILY COURT, PALAKKAD
RESPONDENT'S EXHIBITS: NIL.
True Copy
P.S to Judge
smp
