Kerala High Court
Shanthan vs Resmi U on 23 June, 2022
THURSDAY, THE 23"° pay OF JUNE 2022 / 2ND ASHADHA, 1944
AGAINST THE ORDER/ JUDGMENT IN OP 231/2016 OF FAMILY COURT,
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
MAT.APPEAL NO. 118 OF 2019
ALAPPUZHA
APPELLANTS/RESPONDENTS 1 & 2:
1
SHANTHAN, AGED 71 YEARS,
S/O.KRISHNAN, HOUSE NO.11/252,
THENAMPURATHU, PONNADU P.O.,
MANNANCHERRY VILLAGE,
ALAPPUZHA-688 538.
ANEESH BABU, AGED 37 YEARS,
$/O.SHANTHAN, HOUSE NO.11/252,
THENAMPURATHU, PONNADU P.O.,
MANNANCHERRY VILLAGE,
ALAPPUZHA-688 538.
BY ADV R.AZAD BABU
RESPONDENT/S:
THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
RESMI U., AGED 34 YEARS,
W/O.SURESH BABU, HOUSE, NO 111/606, (IV/3€),
THENAMPURATH, PONNADU P.O.,
MANNANCHERRY VILLAGE, ALAPPUZHA-688 538
PRESENT ADDRESS:
KIZHAKKE VELIYATHAZHOM,
NEAR KURAVANTHOSU VANDANAM P.O.,
ALAPPUZHA-688 005.
BY ADVS.
SRI.S.SANAL KUMAR
SMT.BHAVANA VELAYUDHAN
SMT .T.J.SEEMA
FOLLOWING:
MAT.APPEAL No.118/2019 2
JUDGMENT
Sophy Thomas, J.
This appeal has been preferred by the respondents in
O0.P.No.231/2016 on the file of the Family Court,
Alappuzha. Pending appeal, the parties were referred for
mediation. The parties settled their disputes amicably.
The settlement agreement is on board along with the report
of the mediator. The settlement agreement is recorded and
the appeal is disposed of in terms of the settlement. The
settlement agreement shall form part of the judgment.
Sd/-
A.MOHAMED MUSTAQUE
JUDGE
Sd/-
SOPHY THOMAS
JUDGE
In
BEFORE THE HONOURABLE HIGH COURT OF
KERALA AT ERNAKULAM
Mat.Appeal_No.118/2019
Shanthan & Another ; Appellants
Vs.
Resmi U ; Respondent
MEMORANDRUM OF _ SETTLEMENT FILED UNDER
SECTION 89 OF THE CODE OF CIVIL PROCEDURE READ
WITH RULES 24 & 25 OF THE CIVIL PROCEDURE
(ALTERNATIVE DISPUTE RESOLUTION), RULES, 2008:
The appellant and respondent in the above case is present
before the mediator and entered into the following
agreement.
1. The respondent agrees that she Ras relinquishes the
claim of an amount of Rs.1,00,000/- (Rupees One Lakh
only) ordered by the Family Court, Alappuzha in
OP.No.231/2016 dated 07/12/2018.
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Aust Babs ye
Ye 2
Rerala State Mediainn ~~~ Conciliation Centr
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Highs > serala
Kocni - 682 031
2. The Appellants agree that they have no objection for
continuing the conditional prohibitory injunction from
trespassing into the schedule property and causing any
kind of nuisance to the peaceful occupation and
enjoyment of the property by the respondent herein and
her family.
3. The 1* appellant hereby agrees that he would not
pursue the petition No.KDS-1791/18/E filed before the
maintenance Tribunal Alappuzha seeking to set aside the
settlement deed No.3660/2014 of SRO, Mararikulam and
relinquish all claims right or interest over the property
covered by the settlement deed No. 3660/2014 of SRO,
Mararikulam.
bs SMal THON - |
Sod pee Veshot
Amnoteh Bab Syl yer
we
Kerala State Mediation and Conciliation Centre
High Court of Kerala
Kochi - 682 031
4. On the basis of the above conditions the Appellants
agree to withdraw the above appeal and the parties
agree to bear their respective cost.
Dated this the 3° day of June, 2022.
Appellants Respondent
1. Shanthan ey
2. Aneesh Babu
4 0 Nee
Counsel for the Appellants Counsel the Respondent
A, AAD BABU S. Say Kummer:
Kerala Siaie Mediation and Conciliation Centre
High Court of Kerala
Kochi - 682 031
