Kerala High Court
Jancy Joseph vs Tom Joseph on 5 September, 2023
Mat. Agpeal No.6 of 2078 DR:
IN THE NIGH COURT OF KERALA AT ERNARULAM
PRESENT
THE HONQURABLE MR.JUSTICE ANIL K.NARENDRAN
&
TRE HONOURABLE MR.JUSTICE VIdU ABRAHAM
Tuespay, THe 3s)" pay of SEPTEMBER sees / i4aTH BHADRA, 1945
MAT. APPEAL NO.88 OF zo16
AGAINST THE JUDOMENT @ DECREE DATED 13.44.2645 Th O.P NO aa
OF 2013 ON THE FILE OF THE FANTLY COURT, PALA
FANCY JOSEPH
ASED 49 YEARS
O70. JOSEPH, PEREKKATTU HOUSE, POOVATHOOU PO,
POOVARANT VILLAGE, KOTTAYAM DISTRICT.
BY ADYS.
SRI.MOHAN JACOB GEORGE
SRY. FR. NAVAS
SMT PY, PARVATHT
S&T. REENA THOMAS
RESPONDENT / PETITIONER:
TOM JOSEPH
AGED SO YEARS, S/O. J0SEPH, PEREKKATTU HOUSE,
BOOVATHODU PO, PIXIVARANT VILLAGE, ROTTAYAS
DISTRICT G88 S78
BY ADY LIL. J. VADAKEDON
SR. G.P., ADV. RASHNI KR.
THES MATRIMONIAL APPEAL NAVING BEEN FINALLY HEARD
ON 85.08.2023, THE COURT ON THE SAME DAY DELIVERED THE
POLLOWING :
tee
Mat, Apocal Nos of F016
The appellant is the respondent in O.R.No.90 of 2013 on the
Me of the Family Court, Pala, which was one fled by the
respondent herein-husband, seeking a decres of divorce on the
ground of desertion and cruelty, under Section LOCLMbe) and (x) of
fhe Divorce Act, 1869. By the judgment and decree dated
13.12.2015, the Farny Court granted a decree dissolving the
marriage solemnized between the anpellant and the respondent
on 15.09.1991, with effect fram the date of the judgment. The
connected matter, .e., MiC.NoSi af 2013 fled by the appellant
nerein was alowed in part cirecting the respoarnient to pay & sum
of As.3,000/- per month as maintenance to the 2° peltioner
therein. Chalienging the ludgment and decree of the Family Court
dated 13.11.2015 In OP No.8 of 2013, the appellant Aas fied
this appeal, invoking the provisions under Section 19(1) of the
Family Courts Act, 1984,
é@ On 21.01.2015, when this appeal came for admission,
this Court admitted the matter on fle and issued notice to the
respondent by speed post. In LANG2LO of 2016, this Court
granted an interim stay against the operation of the impugned
judgment in O.PNo.o8d of 2013 dated TS.11.2015, pending
disposal of the appeal.
Mat. Sones! Nog of 2016 LBs
3. Now, the parties have settled the disputes and in
Qursuance of the setiement, a campronise was entered into
bebween the parties. Annexure Ri terms of compromise dated
80.06.2023 {Ss placed on record along with LA.No.1 of 2033.
Paragraphs G and 7 of the affidavit Aled in support of LA.No.1 of
2023 reads thus:
"S. Now in pursuance of Annexure Ri, the respondent has
transferred As.10 fakhs to the appellant and alsa transferred
the above property of 10 cents In BL. No.d2, Sy No.dSs2 of
Foovaran Vilege te the name of the appellant. The copy of
the plan preganed by the surveyor showing the location of the
property transferred by the sespondent to the appellant
herewith and marked as Annexure R2. The copy of the receipt
executed by the appellant in favour of the respondent
admitting the receipt of the arnount and oronerty is produced
herewith and marked as Annexure AS. The respondent has
aiso put Mis signature on Annexure RZ stating the receipt of
the key of his house.
?. Therefore, now as evident from Annmexures RI to RS, Ef can
respancent has been settled."
4. Today, when this matter is taken uo for consideratian,
the learned counsel for the appellant and also the learned counse!
for the respondent submitted that parties have settled the
disputes in terms of Annexure Ri terms of comoramise dated
30.06.2023 produced along with LANo.1 of 2023 and therefors,
this appeal may be disposed in terms af the compromise
recorded,
Mat. Apgaal No.88 af M18 1&
In such circumstances, this appeal is disposed of in terms of
the campromise recorded in Annexure Ri terms of campromise
placed on record along with LA.NoJl of 2023, a copy of which
afong with Ammesure RZ olan and Annexure RS receipt shall farn
part of this judgment.
Sa/-
ANIL K. NARENDRAN, JUDGE
Saj-
VUU ABRAHAM, JIDGE
Soke
eR} tPage-53}
N Mat Appeal BLO Armes
B
ERNAKLULAM.
BEFORE TH
MAT. AP PEAL Ne. 8b af 2016
» Appellant espondent
s yonder up end cSiss ey
7 Re
t and the Respondent have
2016
oS
RS
<
GAnnexure NX] (Page-8}
aipamal of tre Selifoipent Pash Peay bee o's
Sfdoenaehal wall aisss bo hharechad aes fs the A
erxeovifian ab ile Pdscd as oicidbonesd abace
a
eee
PHAPEEY prepiancal bootie Suptevar ian tins pis
atiached herewith, fois agreed by the Appellan! id On
al PU cents ride: by the +
ered. in bepaeed the parties |
camount of Rs. i La
tt
Phe appeiiiat agrees to withdraw: all cases filed by her seainst Ue
resporilont before the Judicial find Chas Magivrate Court, Pals -
MLC (Div) No. A198 CMP POX T/20 CMP A692 LCM 626719,
oh
CC 267, CO
3119, CMP 7?
: S148 ane } dyagax Ehiee Po ssesaldiay #0 ay
FIQUS and before the Family Court, Palas COMP
OU OMP 7if2), Vhe appellant alse agrees to Hf all
Affachmients made on the property af the respondent, The respondent
agrees fo With
mentioned i
ce
is paid afle
said amount.
IA LRU EN Mat Appeal 86/8
dit-Annexure RZ (Page-8)
DISTRICT-KOTTAYAN
TALL --~MEENSCHIL
VILLAGE -POOVARANT
peonertyor
Ferabo tty
--
ES
S
Praperty mark
TOMJOSEPH TO
Sh at
JANCY TOM
SURVEY SKETCH
Prapert
Perakn
BLOCK NO-42
SURVEY NO-48"e-¢
thus
AQ
TRATHALA, BSS.
iia 1 SSC TEES 428
TOTAL
TON JOSEPH
PERARATTU
IDAMATTAM
SURVEYER BY
Re vikamarpd
Lord Surveyor
(Page-9)
RS
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