Kerala High Court
S.N.Harikumar vs Ranjini on 12 April, 2024
Author: V Raja Vijayaraghavan
Bench: V Raja Vijayaraghavan
IN THE HIGII COURT OF KERALA AT ERNAKUIIAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
&
THE HONOuRABLE rm. TusTlcE p.M.MANOJ
FRIDAY, THE 12TH DAY OF APRII. 2024 / 23RD CIIAITHRA, 1946
MAT.APPEAL NO. 656 0F 2014
AGA,INST THE COMMON JUDcaENT DATED 26.o3.2ol3 IN op No.582
0F 2007 0F FAMILY COURT, NEDUMANGAD
APPELLENT/PETITIONER:
S . N . HARIKtJMAR
s/0. sunARESAN NAIR, ``sREENIRETHEN'' ,
PANTHA, PANTHA (PO) , NEYYATTINKARA,
THIRUVANANTHAPUR" .
BY ADVS .
SRI . RAM MOHAN . G .
SRI. GOVIND PADMENAABHAN
SRI.n-V.
SRI . G . P . SHINOD
RESPONDENT/RESPONDENT:
ENJINI
D/O RADHIKA KUMaRI , REVATHy BHAVAN,
pLAvlrmoNIAM pAyADu (pO) ,
THIRUVENENTHAPURAM-695 572.
BY ADVS .
SMT . R . BIrou
SRI. HARISH GOPINATH
SRI. JOHNSON JOSE PANJIKKARAN
SRI . R . S . KAliKURA
SRI . M . S . KAliESH
THIS MATRIMONIAL APPEAII HAVING COME UP FOR ADMISSION
ON 12.04.2024, ALONG WITH Mat.Appeal.No.657/2014, THE COURT
0N THE SAME DAY DELIVERED THE FOLLOWING:
Mat Appeal Nos.656 & 657 of 2014
IN THE HIGH COURT OF KERAIA AT ERNAKULAII
PRESENT
THE HONouRABLE en. rusTlcE RAJA vlTA¥ARAGHAVAN v
&
THE HONouRABLE im. OUSTICE p.M.MANo]
FRIDAY, THE 12TH DAY OF APRII, 2024 / 23RD CHAITHRA, 1946
MAT.APPEAI. NO. 657 0F 2014
AGAINST THE CO"ON JUDGMENT DATED 26.03.2013 IN 0P NO.229
0F 2008 0F FAMILY COURT, NEDUMANGAD
APPELLANT /RES PONDENT :
S . N . IIARIKUMAR
S/O SUNDARESAN NAIR, "SREENIKETEIAN" ,
PENTHA, PANTHA (PO) , NEYYATTINKARA,
IHIRUVENENTIIAPURAM
BY ADVS .
SRI . RAM MOHAN . G .
SRI . G . P . SHINOD
SRI.MAN V.
SRI. GOVIND PADMANAABEIAN
RESPONDENT/PETITIONER_:_
ENJINI
D/0 RADHIKA KUMARI , REVATHY BHAVAN,
PLAVIIAKONAM PAYADU (PO) ,
THIRUVENENTHAPURAM -695 572.
BY ADVS .
SRI . R . S . KALKURA
SRI . M . S . KALESH
SRI. HARISH GOPINATH
SMT . R . BINDU
SRI..OHNSON .OSE PANTIKKARAN
THIS RATRIMONIAL APPEAL HAVING CORE UP FOR ADMISSION
0N 12.04.2024, AI.ONG WITH Mat.Appeal.No.656/2014, THE COURT
ON THE SARE DAY DELIVERED THE FOLLOWING:
Mat Appeal Nos.656 & 657 of 2014
JUDGMENT
Raja Viiavaraahavan, J.
These appeals are preferred against the common judgment in O.P. Nos.
582.of 2007 and 229 of 2008 on the files of the Family Court, Nedumangadu.
2. The parties, in the course of proceedings, underwent mediation to
make an attempt to resolve their disputes.
3. Tnday when the matter is taken up, it is submitted by learned
counsel appearing on both sides that the disputes have been resolved and a
Memorandum of Agreement has been executed in terms of Section 89 of the
Code of Civil Procedure read with Rules 24 and 25 of the Kerala Civil Procedure
(Mediation) Rules, 2008.
4. We have gone through the Memorandum of Agreement. It does
not appear to us that any of the terms are unlawful.
In that view of the matter, these Matrimonial Appeals are disposed of in
terms of the Memorandum of Agreement. The Memorandum of Agreement
shall form part of this judgment.
sd/-
RAJA VIJAYARAG HAVAN V
JUDGE
sd/-
P.M.MANOJ
JUDGE
DCS
BEFORE THE HONOURABLE HIGH COURT OF I(ERALA
AT ERNAKULAM
MatADroeal Nos. 656 of 2014 & 657 of 2014
S.N Harikumar Appellant
Vs.
Ranjini Respondent
MEMOIIANDUM OF AG EEMENT UNDER SECTION 89 0F THE CODE
OF CIVIL PROCEDURE EAD WITH RULES 24 & 25 0F THE KERALA
CIVIL PROCEDURE (ME lATION), RULES, 2008:
Both parties decide to settle their disputes on the following terms
and conditions:-
1. TheAppellantin Mat Appeal Nos.656 of 2014 & 657 of 2014 isthe
Petitioner in OP.No.5 2/2007 on the files of Family Court, Nedumangad
and the Respondent n OP.No.229/2008 on the files of Family Court,
Nedumangad and al o the Judgment debtor in EP.No.96 of 2013 in
OP.No.229/2008 on the files of Family Court, Nedumangad,
the Respondent in he above Mat appeals is the Respondent in
OP.No.582/2007 an petitioner in OP.No.229/2008 and the decree
holder in EP.No.96 of 2013 in OP.No.229/2008.
2. Appellant S.N Hariku ar in both the above case has agreed to give an
amount of Rs.10,00, 00/- (Rupees Ten lakhs only) to the Respondent
Ranjini in both the a ove case.
Appellant Respondent
S.N Harikumar tt# Ran.I.in-i Rieif e
MeG.i;jt'ionandc,or:c..hiationcettttt
wLT}\astate
ii=ELr +1'\gh Court o{ Kera\a
"th`t: Koch.I -682 031
appellant herein.
i,EiiiiiiiliiiiEiiiilEiiiiREiiiiiiiiiiEiliiiiiiiiEiiEiiiiiiiiiiiiiiiiiEiillliiiiri
;:P::]r:knutmar \Z Respinn::nit farfe#
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Dated this the 2nd day of April, 2024.
Appellant Respondent
s.NHarikumarz? Ranjini fro `jy, ..P`
Counsel for the Appellpnt Counsel for the Respond
The above Settlement Agreement is authenticated by me,
Advshai.lP.R(Med'at°rfuqu±
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Koch.I -682 031 `` b``L
