Kerala High Court
Shri. Vinodkumar C vs Smt. Lathakumari. S on 27 May, 2022
IN THE HIGH COURT OF KERALA AT ERNARUTAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MURAMED MUSTAGUR
&
THE HONOURABLE MRS. JUSTICE SOPSY THOMAS
FRIDAY, THE 27°78 pAY OF MAY 2082 / OTH JYAISETA, 1944
MAT APPEAL NO, 293 OF 2694
AGAINST THE ORDER/ TUDGMENT IN OF 2056/2018 OF FAMTLY
COURT , PRIVANDRUM
APPELLANT (Ss
SHRI .VINODRUMAR C, AGED 50 YEARS,
SON OF CHANDRASERHARAN NAIR,
RESIDING AT THERKEMADATHIL VEEDU,
RRISHNANUJALI, KRISHNAN KOVIL JUNCTION,
NEYYATTINKARA, NOW RESIDING AT RAILWAY QUARTERS,
NELLOOR, PADURUPADY RAILWAY STATTIan,
ANDERA PRADESS .
BY ADYS.
© BILE
SMT ANUSHRA VIJATARUMAR
RESPONDENT (5:
SMY.LATEARUMART §., AGED 47 YEARS,
D/O. OF SARASWATHY AMMA,
SARASWATEY BHAVAN, CHITTATTINMUERY |
FADIRVATTOMURED P.O, RKANYAPURAM,
TRIRUVANANTRAPURAM, FIN - 85201 |
BY ADY SHAJIN § .SAMEED
THIS MATRINONIAL APPEAL RAVING BEEN FINALY BEARD ON 27.08.2022,
ALONG WITH Mat. Appeal.382/2021, USE COURT of HE SAME DAY
DELIVERED THE FOLLOWING:
Mat Appeal No.293 &362/2021 ei
IN TRE HIGH COURT OF KESALA AT SENAREUTAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUBAMED MUSTagtE
&
THE HONCURABLE MRS. JUSTICE SOPBY THOMAS
PRIDAY, THE o7°"8 pay oF MAY 2022 / OPE JEAISHTA, 1844
MAT APPEAL NO. 362 OF 902%
AGAINST THE ORDER/ JUDGMENT IN OP 9234/2614 OF PAaMYZy
COURT . PRIVANDRIM
APPELLANT /S:
VINODRUMAR C., AGED 80 YEARS,
8/0, ORANDRASERBARAN NAIR, RESIDING AT
THERREMADATHIL VEEDU, ERISHNANTALS,
KRISHNAN MOVIL JUNCTION, NEYYATTINEARS,
NOW RESIDING AT RATLWAY QUARTERS,
NELLOOR, PADURUBADU RAILWAY STATION,
ANDORRA FRADESE .
BY ADYS,
© .DIRIs
MW. RARTRUMAR
R. PRADEES
ANUSERA VIJAYARUMAR
RESPONDENT £8 <
LATHARUMARI 8., AGED 47 YEARS,
D/O, SARASWATHY AMMA, SARASWATHY BHAVAN,
CHITTATIINMUERU, BADINJATTUMUREU P.O. ,
RANAYAPURAM, THIRUVANANTHABURAM, PIN - 695301.
BY ADY SEASIN § . BAMEED
SSIS MNATRIMONIAL APPEAL BRAVING BEEN FINALLY BEARD on
27.05.2022, ALONG WITH Mat.Appeal.293/2031, TRE coURT oy
THE SAME DAY DELIVERED TRE POLGowres:
SEE
Mat. Appeal No.293 &362/208 | 3
JUDGMENT
[Mat .Agpeal Nos. 2953/2021, 3632/2021)
A.Muhsmed Mustague, 7.
The parties were referred for mediation. In the
mediation, they settled all their disputes and decided
ta live together. Recording the settlement, we dispose
of these appeals. The settlement agreement will form
part of the judgment.
8adf-
A .MUBRAMED MUSTAOUE
JUOGE
Sdf~
SORRY THOMAS
TUBS"
in
MEMORANDONM 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
é
wh A gs & - . or 6
in tha Court of rehaw gare bla ict beh Card Thituvanenthapuram OCH |
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OSIASICMAIMCICMP? Ne. PAT Ne. 293/202!
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Misintifis/Appatiants/Patitioners : \iimecl Keri. €
Defendants/Reapondents/ Counter Petitioners: x pe Laghn Kerrey '
The parties above namad bag fa submit as follows :
4. The aforesaid SuivApnpeal/Petitien/Gomplaint were referred to mediation for solving
the dispute between the parties. in the course of mediation they have resolved their
dispute and have agreed fo the following terns and conditions.
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Be in view of the aforesaid agreement entered in to between parties, the parties
pray that the guit/Appeal/petition/Complaint be disposed of in terre of the aforesaid
agreement.
3. in view of the aforesaid agreement, plaintifiappellant/petitioner prays for refund
of full Institution fee. ,
4. Parties will [email protected] OM crane pxoeneneaene before the Court for passing Orders/Decree
in terms of the. above agreement
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We the parties above named, do hereby solemniy state and declare that what is
contained In paragraph 7 to i Sooann Fe true to the best of our knowledge, information
and bellef. . : . -
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