Kerala High Court
Dr.Deepu Vijayan vs Surya on 23 June, 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 23°9 pay OF JUNE 2022 / 2ND ASHADHA, 1944
MAT.APPEAL NO. 19 OF 2018
AGAINST THE ORDER/JUDGMENT IN OP 1954/2013 OF FAMILY
COURT , TRIVANDRUM
APPELLANT/S:
DR.DEEPU VIJAYAN, AGED 40 YEARS,
S/O. VIJAYAN, NOOPURAM, PAZHAVADI,
NEDUMANGAD P.O., NEDUMANGAD VILLAGE,
NEDUMANGAD TALUK, THIRUVANANTHAPURAM DISTRICT
REPRESENTED BY THE POWER OF ATTORNEY HOLDER
.N.VIJAYAN, AGED 70 YEARS, S/O. NARAYANAN,
NOOPURAM, PAZHAVADI, NEDUMANGAD P.O.,
NEDUMANGAD VILLAGE, NEDUMANGAD TALUK,
THIRUVANANTHAPURAM DISTRICT.
BY ADV SRI.P.ANOOP (MULAVANA)
RESPONDENT/S :
SURYA, AGED 35 YEARS, D/O. REMANY AMMA,
TC NO. 50/1011, SREEKRISHNA NAGAR, THALIYAL,
KARAMANA P.O., MANACADU VILLAGE,
THIRUVANANTHAPURAM DISTRICT.
BY ADVS.
SRI.P.E.SAJAL
SRI.THIRUMALA P.K.MANI
THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
23.06.2022, ALONG WITH Mat.Appeal.21/2018, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
THURSDAY, THE 23" pAy OF JUNE 2022 / 2ND ASHADHA, 1944
MAT.APPEAL NO. 21 OF 2018
AGAINST THE ORDER/JUDGMENT IN OP 246/2014 OF FAMILY
COURT , TRIVANDRUM
APPELLANT/S:
DR.DEEPU VIJAYAN, AGED 40 YEARS, S/O.VIJAYAN,
NOOPURAM, PAZHAVADI, NEDUMANGAD P.O.,
NEDUMANGAD VILLAGE, NEDUMANGAD TALUK,
THIRUVANANTHAHPURAM DISTRICT, REPRESENTED BY
THE P/A. HOLDER N.VIJAYAN, AGED 70 YEARS,
$/O.NARAYANAN, NOOPURAM, PAZHAVADI, GEDUMANGAD
P.O., NEDUMANGAD VILLAGE, NEDUMANGAD TALUK,
THIRUVANANTHAHPURAM DISTRICT
BY ADV SRI.P.ANOOP (MULAVANA)
RESPONDENT/S:
SURYA, AGED 35 YEARS, D/O.REMANY AMMA,
TC NO.50/1011,SREEKRISHNA NAGAR, THALIYAL,
KARAMANA P.O., MANACADU VILLAGE,
THIRUVANANTHAPURAM DISTRICT, PIN-695 001.
BY ADVS.
SRI .P.E.SAJAL
SRI.THIRUMALA P.K.MANI
THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
23.06.2022, ALONG WITH Mat.Appeal.19/2018, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
JUDGMENT
{Mat .Appeal Nos.19/2018, 21/2018]
A.Muhamed Mustaque, J.
The parties have resolved. their disputes in
mediation. Accordingly, a settlement agreement has been
executed. The settlement agreement is on board along
with the report of the mediator. In the light of the
settlement agreement, the appeals are disposed of. The
settlement agreement will form part of the judgment.
Sd/-
A.MUHAMED MUSTAQUE
JUDGE
Sd/-
SOPHY THOMAS
JUDGE
In
MEMORANDUM OF AGREEMENT UNDER SECTION 89 OF THE CODE OF CIVIL
PROCEDURE READ WITH RULES 24 & 25 OF THE MEDIATION RULES 2005
CIVIL PROCEDURE (ALTERNATIVE DISPUTE RESOLUTION) RULES 2008
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Plaintiffs/Appellants/Petitioners a D Kh MAT
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Defendants/Respondents/Counter Petitioners :
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The parties above named beg to submit as follows :
1. The aforesaid Suit/Appeal/Petition/Complaint were referred to mediation for solving
the dispute between the parties. In the course of mediation they have resolved their
dispute and have agreed to the follo na terms and conditions.
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2. In view of the aforesaid agreement entered in to between parties, the parties
pray that the suit/Appeal/petition/Complaint be disposed of in terms of the aforesaid
agreement.
3. In view of the aforesaid agreement, plaintiftiappellant/petitioner prays for refund
of full institution fee.
4, Parties will Appear OM .......csssecsereseereees before the Court for passing Orders/Decree
in terms of the above agreement.
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Plainfitf/Petitioner/Complainant/Appellant Defendants/CP's/Respondent
Advocate for Plain Tse GeO tak nant/Appellant W
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Advocate for Defendants/GP's/Respondent! ib 5 m
VERIFICATION
We the parties above named, do hereby solemnly state and declare that what is
contained in paragraph 1 to ............ are true to the best of our knowledge, information
and belief.
Place CRensneitias Dag Uy
Dated: S&-Q-2\
2 Sway R
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Plaintiff/Petitioner/Complainant/Appellant Defendants/CP's/Respondent
