Ajay Kumar P.V vs Athira
2022 Latest Caselaw 7037 Ker

               IN THE HIGH couRT oF RERAIA AT ERImRI7Lm4
                                  RESEm
         THE HCINOuRABIE iD. TusTlcE A.mJHaiGD MusTAQ(JE
                                      a
               THE E[oNouRABI,I MRs. IJusTICE sopHr THchns
   mlDA¥; THE 17m DAr oF ruNE 2022 / 27" JYAISFTA; 1944
                       RAT.APPEAli NO.430 0F 2021
AGAINST TEb= ORDER/JUDGRENI IN OP 297/2019 0F E"qliY ` CotJEIT,
                                 KASAR]une
AppELLan/s :

               AJAY KURAR P.V. , AGH=D 35 YEARS,
               s/o. p.v.NARA¥aEN, HooVATHorTr HousE,
               RALAlthD posT, CHENAD vlI,men,
               KASARAGOD TAI,uK AND DlsmlcT.


               By ADv A.   :t7NRImR


REspcmarm/S :

               ATHIRA, AGED 23 yEans, D/O. N.eopAI&EN,
               R/AT. TEIRuVATEIRfi Nlvfis, REELITEEm,
               AimNDAsrmAif , HosDt]RG TAlt]K,
               RASARAcOD DISTRICT.


               ARADEIA, AGED 6 yEARs, D/o.A4Ay KurmR.p.v. ,
               RAT    i DlmmlRA nlvAS, N=ELITmm,
               ANANDASHRAM, E[OSDURG TAliuK,
               RASARAcOD DISTRICT ,
               MINOR REPRESENTED BY RER
               GUARDIAN/roTHER 1 RESEroNDRT.


               BY ADV C.DINESH


TE]Is RATRlroNIAL Appeal HAvlNG BEmt FINALLy HEARD ON
17.o6.2o22, THE counT oN TEE sinG DAY DEI.IiERED THE
col.IionNG :
 Mat.Appeal No.430/2021




                                euncRENT

A.Muhamed Mustaaue. J.


      This appeal is at the instance of the respondent in

O.P.No.297/2019 on the file of the Family Court, Kasaragod.

Pending appeal, the parties were referred for mediation. In

the mediation, they have amicably settled all their

disputes: The settlement agreement is on board along with

the report of the mediator. It is stated that the

respondents received a sum of Rs.3,5©,GOO/- (Rupees three

lakhs and fifty thousand only) in full and final settlement

of all their claims.

In such circumstances, we dispose of this appeal in

terms of the settlement. The settlement agreement will form

part of the judgment.

-sd/ -

A.MUHmGD mJSTAQun JtDGE

Sd/-

SopEt¥ TBcnes JTJDGE

ln

--I

Ei] DISTRICT MEDIATION CENTRE KASARAGOD

MEDIATION FILE NO: DISPOSAL NO:

DISPOSAL DATE :

                       •4j6/ K4^-M
                                                        PETITIONER(S)

                                               AND
                     I/,k=y,z-r    otyv,
                                                       RESPONDENT(S)

MEMORANDUM OF AGREEMENT UNDER SECTION 89 0F THE CODE 0F` CIVIL PROCEDURE

R/W RULE 24 0F THE CIVIL PROCEDURE AIJTERNATIVE DISPUTE RESOLUTION RULES 2008

® The parties above named beg to submit as follows:

The aforesaid Suit/petition(s), Appeal (s), Complaints were referred to 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.

"ng###^atwqqd::;:ie3f";Srf#rfu# ]:qurfuSC:-rahirfutrdhrtyT,_y:L.`5ulhJh# n S;.u# ^ ;:'vin anQ\rd h lu fiut~

dsG#entlrfu:RtHufrfe#nd;S:#ul:wl;rcuehaenife,#\;:[email protected] dsde# uigivb.

            Aoflvyw"#                                               I   gftyAAhoCi
                                                                    1-


                                                              EE

'#`;'-ds+fro^a#c:[email protected],# C;ct>tJrpedtwov rs M`r \er (qu

1: M.3l|\|q try+ Mi Dfl:aqr]|ng `al|^.

grl€ \ fro`» 6owli Kat^rgrj ` eri fro ap9ho hagivfro fu drco 9Cifefud Lunmtw\r.

u

-:-:i:fi-:i--::i;--.------i----

MVu3® a?

e{ jth= I--i

u rl

2. In view of the aforesaid agreement entered into between the parties, the parties pray that the Suit(s), Petition(s), Appeal(s) be decreed/dismissed/dis posed of in terms of the aforesaid agreement

3. In view of the aforesaid agreement,. the plaintiff/Appellant pray(s) for refund of the full institution fee.

4. Parties will appear on ............................................. Before the Hon' ble court

ys/Decree in terms of the above said agreement.

                                                                                           Abe      A}hocn
       Plain       Petitioner(s)                                                          Defendant(s)


Eil
       cO##PM_th_th
       Appellant(s) , Applicant(s)                                                        Respondent(s)
                                                                                          Accused.




       Advocate for
                                                                                        ¥upcaw'
                                                                                          Advocate for
       Plaintiff(s) , Petitioner(s)                                                       Defendant(s)
       Appellant(s),Applicant(s)                                                          Respondent(s)
       Complainant                                                                        Accused.


                                               VERIF`ICATION

We, the parties above named, do hereby solemnly state and declare that what is contained in paragraphs 1 to ...... Zl are true to the best of our information and belief. :Pe;8e' iil FTJfly//id„

place.. ue`nd Plaintiff(s)/P ioner(s)/Appellant(s) Complainant Date.. o3|®b| Tky

Arty AAhocap

Defendant(s)/Respondent(s)/Accused.