Kerala High Court
Sumesh C.K vs Sabitha C on 1 February, 2023
IN TEE HIGH CouRT oF RERALA AT I zLKULzm
PRESRE
TEE HONouRABLE in. 4usTICE ENII, K.~DEN
a
THE E[ONouRABI]E MR.dusTlcE Ei.e. ArlTHH~
maNESDA¥, TEE isT DAY or FEBRImRT 2o23 / 12TH rmcIA, 1944
Eg±E.AppEAI, No. 362 or 2Q2Z
AGELINST THE CcrmcoN OREER IN IA NOS.2 AND 3 or 2021 IN OP.NO.489 of
2ol8 oF Eunl,I CouRT, inl,AppuRAM
REiLnFE=g/H=TITlcams/REspcaoDnggg+
SURESEI C.K. , AGED 42 YEARS
S/O. IATE RANNEN, CHERADAIctJNIYIL HOUSE , EDAKKULEN,
cHENGorTURARA, HoylIANDI p.o. , HozHIRODE DlsmlcT, plN-
673 305.
SURESH.c.K. , AesD 47 yEARs
s/o.RATE RANNEN, CHERAmRIINI¥IL HousE, EmREULEN,
CRENGOTTURARA, HOY114ENDI P.O. , HOZHIHODE DISTRICT, PIN-
673 305.
VINEETHA, AGED 42 YEARS
w/o. SuRESH, cRERAmRI7NI¥II, HousE , E AKRI)LEN,
CHENGOTTURARA, HOYILANDI P.O. , KOZHIHODE DISTRICT, PIN-
673 305.
8¥ anvs .
P . SJusuDIN
M.Armcop
I.IRA A.B.
B=_sponDENT/REspONDENT/pETITlqur+BLi
sABITm c. , nGED 41 ¥EARs
D/O.AyyAppEN, cHERENlyll, HousE, RARTVA]ORan p.o. ,
CHERENI , MEN,]ERI , MAIAppuRAM DlsmlcT,
PIN-676123.
8¥ ADv )ff Lma RACHEI, mTEb=w
THls mTRlroNIAI. Appml, ElzIVING congE up ron ADMlsslon on
ol.o2.2o23, THE couRT oN THE same DAY DEI,IVERED Tin FOLliowlNG:
Mat. Appeal No.362 of 2022
-2-
JUDGMENT
AQj_I K.Narendran±
The appellants are the respondents in O.P.No.489 of 2018
on the files of Family Court, Malappuram, which is one filed by
the respondent herein-wife of the first appellant, claiming past
maintenance and return of gold ornaments. That Original
Petition was decreed ex parfe on 25.01.2021. An ex parfe order
was passed in the connected matter, i.e., M.C.No.264 of 2018,
on the very same day. The appellants filed I.A.No.3 of 2021, an
application to set aside the ex parfe decree passed in
O.P.No.489 of 2018, along with I.A.No.2 of 2021, an application
to condone the delay of 128 days in filing I.A.No.3 of 2021.
Those interlocutory applications ended in dismissal by a
common order dated 01.12.2021, which is under challenge in
this appeal, invoking the provisions under Section 19(1) of the
Family Courts Act, 1984.
2. On 26.5.2022, when this appeal came up for
admission, notice before admission was ordered to the
respondent. In I.A.No.1 of 2022, this Court granted stay of
execution of the impugned judgment on condition of the
appellants depositing Rs.48,500/- within four weeks.
3. Today, when this matter is taken up for consideration,
Mat. Appeal No.362 of 2022
along with a memo filed by the learned counsel for the
appellants dated 8.12.2022, a settlement agreement dated
11.06.2022 is placed on record. In terms of the terms and
conditions contained in that settlement agreement, both parties
have agreed to file an application for divorce on mutual consent
under Section 138 of the Hindu Marriage Act, before the Family
Court, Malappuram. The terms of that settlement agreement
includes the decree debt in OP No.489 of 2018.
4. The learned counsel for the appellants would submit
that this appeal may be disposed of in terms of the terms and
conditions contained in the settlement agreement dated
11.06.2022.
In the above circumstances, this appeal is disposed of in
terms of the terms and conditions contained in the settlement
agreement dated 11.06.2022, which shall form part of this
judgment.
Sd/-
ANIL K.NARENDRAN
JUDGE
Sd/-
P.G.AJITHKUMAR
JUDGE
jg
Mat. Appeal No.362 of 2022
±=ppelx Or mT.Appml, 362/202±
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE COMMON ORDER DATED
01.12.2021 IN IA NOS.2 AND 3 0F 2021 IN
OP 489/2019 AND CMP NO.1/2021 AND CMP
NO.2/2021 IN MC NO.264/2018 0F THE
FAMILY COURT, MALAPPURAM.
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