Praveen Sundaresan vs Reshma
2023 Latest Caselaw 135 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
      FRIDAY, THE 6TH DAY OF JANUARY 2023 / 16TH POUSHA, 1944
                         RPFC NO. 248 OF 2022
    AGAINST THE ORDER/JUDGMENT IN MC 71/2019 OF FAMILY COURT,
                              THIRUVALLA
REVISION PETITIONER/RESPONDENT:

          PRAVEEN SUNDARESAN
          AGED 41 YEARS
          S/O.LATE SUNDARESAN,
          S.K NILAYAM, ATHIYANNOOR P.O, AARALUMMOODU,
          THIRUVANANTHAPURAM, PIN-695 123,
          NOW RESIDING AT THIRUVONAM, NAD P.O, ALUVA,
          ERNAKULAM DISTRICT, PIN - 683101

          BY ADV JOSEPH GEORGE



RESPONDENT/PETITIONER:

          RESHMA
          AGED 32 YEARS
          D/O.RETNAKARAN
          KUNNAPUZHA HOUSE, PULLAD P.O, THIRUVALLA,
          PATHANAMTHITTA DISTRICT, PIN - 689548

          BY ADVS.
          REJIMON PA
          SAJEEV JOHN T.(K/000631/2022)


     THIS REV.PETITION(FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 06.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RPFC NO. 248 OF 2022
                               2




                          ORDER

Dated this the 6th day of January, 2023

In this matter, an affidavit sworn in by the respondent,

Reshma R., aged 32, D/o.Ratnakaran, Kunnapuzha House,

Pullad P.O., Thiruvalla, Pathanamthitta District, Pin-689 548

has been placed, whereby the respondent admitted receipt of

Rs.5,50,000/- (Rupees five lakh and fifty thousand only) from

the revision petitioner as full and final settlement towards

allowance of maintenance.

2. The learned counsel for the revision petitioner as

well as the learned counsel appearing for the respondent

conceded the settlement as stated in the affidavit.

3. Since the maintenance claim has been finally

settled amicably, the order impugned requires interference.

Accordingly, the order impugned herein dated 04.06.2022 in

MC No.71/2019 on the file of the Family Court, Thiruvalla RPFC NO. 248 OF 2022

stands set aside.

This revision petition stands disposed of, holding that the

respondent received maintenance by way of full and final

settlement and therefore, she could not claim any more

amount as maintenance or further maintenance in future.

Sd/-

A. BADHARUDEEN JUDGE nkr RPFC NO. 248 OF 2022

APPENDIX OF RPFC 248/2022

PETITIONER ANNEXURES

Annexure A-1 AFFIDAVIT DATED 05-01-2023 EXECUTED BY THE RESPONDENT