Kerala High Court
Sreejesh vs Sreekala.O.V on 14 June, 2022
IN THE HIGH COURT OF I{ERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MuSTAQUE
&
THE HONOURABLE MRS. JUSTICE SOPI]Y THOMAS
TUESDAY, TI]E 14" DAY OF JUNE 2022 / 24" JYAIsl]TA, 1944
UALAPPEAL_NO. _58 0F _2Q2±
AGAINST Tl+E JUDGMENT DATED 30.11.2020 IN 0.P. NO. 1/2®18
0F FAMILY COURT, THALASSERY
4EPELLANT/RESPONDqu
SREEJESH
AGED 51 YEARS
S/0 LATE BALAN,
RESIDING AT ARUVILANRANDY HOUSE,
UMMENCHIRA,
P 0 VADAKUMPAD,
ERANHOLI AMSOM, K00LIBAZARDESOM,
THALASSERY, RANNUR. PIN-67®649.
BY ADVS , K . VISWAN
SRI.D.ARUN B0SE
BEarD_ENT;EE|±
SREEKALA . 0 . V .
AGED 41 YEARS
D/O SHREEDHARAN 0. V.,
RESIDING AT "SREELAM",
NADAKKUTHAZHE, AMSOMDESOM P. 0. ,
VADAKARA, KOZHIKODE, PIN-673 101
REPRESENTED BY P. A. HOLDER
SREEDHARAN 0. V.
S/O. KUNHIRAMAN, NADAKKUTHAZHE, AMSOMDESOM,
P. 0. VADARARA,
KOZHIKODE PIN-6731®1.
BY ADVS.SMT.SREEJA SOHAN K.
SMT.R.REJI (ATTINGAL)
SHRI. ATUL S0llAN
THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD 0N
14.06.2®22, TI]E COURT 0N THE SAME DAY DELIVERED TI]E
FOLLOWING :
Mat.Appeal No.58 of 2021
2
JUDGMENT
AMuhamed Mustaque±
This appeal arises from the judgment dated 30.11.2020 in
O.P. No. 01/2018 on the file of the Family Court, Thalassery.
The appellant was the respondent therein.
2. The Family Court ordered recovery of past
maintenance as well recovery of educational expenses from the
appellant. Pending appeal, parties were referred to mediation. In
the mediation, entire claims raised by the respondent have been
settled in full satisfaction. The appellant paid Rs. 5 Lakhs in full
and final settlement to aH claims. The mediation agreement is on
board along with the report of the Mediator.
Recording the settlement, we dispose of this Matrimonial
Appeal. Copy of the mediation agreement will form part of this
judgment.
Sd/-
A.MUHAMED MUSTAQUE
JUDGE
Sd/-
SOPHY THOMAS
JUDGE
DCS/16.06.2022
BEFORE THE HONOURABLE HIGH COURT 0F KERALA AT
ERNAKULAM
Mat.ADDeal No.58/2021
Sreejesh Appellant
Vs.
Sreekala O.V Respondent
REPORT SUBMITTED BY THE MEDIATOR ADV. A.R.GEORGE
ln terms of the orally accepted terms arrived at and accepted by the
rl parties to this mediation, the parties filed their terms of settlement
dated 22/04/2022 in MC. No. 351/202o in OP. No. 895/2020 of Family Court,
Thalassery. Based on which all the disputes between the parties, including
the disputes covered in this appeal, have been resolved and settled.
The certified true copy the said terms of settlement duly signed by the
parties, is attached.
Hence, this Hon'ble Court be pleased to close.this case as settled.
Dated this the 23rd day of May, 2022.
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Ernakulam Mediation Centre
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OF AGREEMENT UNDER SECTloN 89 0F THE CODE OF
r/w RULE 24 0F` THE CIVIL PROCEDURE
(ALTERNATIVE DISPUTE RESOLUTION) RULES, 2008.
The parties above named beg to submit as follows:
1. .The' aforesaid Suit/Petition(s), Appeal(s), complaint were referred to
mediatiori for resolving the dispute between the parties. In the course
of. mediation, they have resolved their dispute and have agreed to the
. followin`g terms and conditions.
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the aforesaid agreement entered in [o between the parties,
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I 3. In view of the aforesaid agreement, the plaintiff(s)/Appellant(s) pray(s)
for refund of the full Institution Fee.
4. Parties will appear on ................ before the Honourable Court for
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passing Orders/Decree in terms of the above said agreement.
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Complainant
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Appellant(s), Applicant(s)
Respondent(s)
Complalnant
Accused
VERIF`ICATION
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We, the parties above named, do hereby solemnly state and
declari~.` that what is contained in paragraphs 1 to ..........................
are true to the best of our knowledge, information and belief.
Place:
Date:
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