Kerala High Court
Biju Sebastain @ Joseph vs Elizabeth @ Linda Biju on 5 April, 2024
IN THE HIGH COURT OF KERALA AT EENAKULZU4
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VITAYARAGHAVAN V
&
THE HONouRABI.E in. dusTlcE p.M.MANOT
FRIDAY, THE 5TH DAY 0F APRIL 2024 / 16TH CHAITHRA, 1946
MAT.APPEAL NO. 290 0F 2020
AGAINST THE JUDGIENT DATED 24.02.2020 IN 0P NO.55 0F 2016 0F
FAMIIiY COURT, PAIA
APPELLZDIT / RES PONDENT :
BIJU SEBASTIAN @ JOSEPH
AGED 44 YEARS
S/0. SEBASTIAN, THADAVANAL HOUSE ,
PERINGAIIAM. P. O. , POONJAR NADUBHAGAM VILILAGE ,
MEENAclllL TALUK, KorTA¥AM DlsTRlcT-686582.
BY ADVS .
JUSTINE JACOB
SRI . K . S . ARtJN KUMAR
RESPONI)ENT/PETITIONER:
ELIZABETH @ LINDA BIJU,
AGED 41 YEARS, W/0.BIJU SEBASTIAN, THADAVANAL HOUSE,
PERINGALAM. P. O. , PO0NIIAR NADUBHAGAM VILLAGE ,
nnEENACHIL TALUK, KOTTA¥AM DlsTRlcT-686582.
SRI P C HARIDAS, FOR PARTY RESP
THls REv.PETITION(FAMILy cOuRT) HAvlNG corm= up FOR ADMlssloN
ON 05.04.2024, ALONG WITH Mat.Appeal.NO. 339/2020 & RP(FC) NO.
136/2020, THE COURT 0N THE SAME DAY DELIVERED THE FOLLOWING:
Mat.Appeal Nos.290, 339 of 2020 &
R.P.(F.C.) No.136 of 2020
IN THE HIGH COURT 0F KERALA AT EENJusuliAM
PRESENT
THE HONouRABI[E rm. ]usTlcE RArA vlTA¥ARAGHAVAN v
&
THE HONOuRABLE in. eusTlcE p.M.MAN04
FR|DAy, THE 5TH DAy OF APRIL 2024 / i6TH cmlTHRA, 1946
MAT.APPEAL NO. 339 0F 2020
AGIAINST THE JUDGMENT DATED 24.02.2020 IN 0P NO.55 0F 2016 0F
FAMILY COURT, PAILA
APPELLANT/PETITIONER:
ELIZABETH @ LINDA
AGED 42 YEARS
W/0.BIJU SEBASTIAN, THADAVANAI-HOUSE,
PERINGALAM P.O. , PO0NJAR NADUBHAGOM VIIIILRE,
MEENACIIIL TALUK, KOTTAYAM DISTRICT, PIN -686 582.
By ADv p.c.HARIDas
RESPONDENT/RESPONDENT:
BIJU SEBASTIAN @ .OSEPH
S/0.SEBASTIAN, AGED 45 YEARS, THADAVANAL HOUSE,
PERINGALAM p.o. , PooN4AR NanuBHAGOM vlLLAGE,
lEENACIIII. TAI.UK, KOTTAYAM DISTRICT, PIN-686 582.
BY ADVS .
SRI. JUSTINE JACOB
SRI . K . S . ARUN KUMAR
SRI . P . S . VIJU
THIS MATRIMONIAL APPEAL HAVING COME UP FOR ADMISSION 0N
05.04.2024, ALONG WITH Mat.Appeal.NO 290/2020 AND CONNECTED CASES,
THE COURT 0N THE SAME DAY DELIVERED THE FOLLOWING:
I_
I
Mat.Appeal Nos.290, 339 of 2020 &
R.P.Q7.C.) No.136 of 2020
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONouRABLE in. 4usTICE RAJA vl4A¥ARAGEIAVAN v
&
THE HONoURABLE rm. JUSTlcE P.M.MANo.
FRIDAY, THE 5TH DAY 0F APRII. 2024 / 16TH CHAITHRA, 1946
RPFC NO. 136 0F 2020
ACIAINST THE ORDER DATED 24.02.2020 IN MC NO.9 0F 2016 0F FAMILY
couRT, prm
REVISION PETITIONER/RESPONDENT :
BIJU SEBASTAIN @ JOSEPH
AGED 44 YEARS
S/O.SEBASTIAN, THADAVANAL HOUSE, PERINGALAM P.0. ,
POONJAR NADUBHAGAM VILLAGE , MEENACHIII TAIIUK ,
KOTTAYAM DISTRICT-686582 .
BY ADVS .
JUSTINE .ACOB
SRI . K . s . ARun Kt}MAR
RAJEE P MATHEWS
SMT.rmuTHA p s
SMT.jrmuTHA K p
RESPONDENTS/PETITIONERS:
ELIZABETH @ LINE)A BITU
AGED 41 YEARS
W/0.BIJU SEBASTIAN, THADAVANAL HOUSE,
pERINGALm4 p.O. , POONTAR NADUBHAGAM vlLI,AGE,
MEENACHIII TAIIUK, KOTTAYAM DISTRICT-686582.
RIYA BIJU'
AGED 21 YEARS
D/O.BIJU SEBASTIAN, THAI)AVANAL HOUSE,
PERINGALAM P.0. , POONJAR NADUBHAGAM VILLAGE,
MEENACHIL TALUK, KOTTAYAM DISTRICT-686582.
Mat.Appeal Nos.290, 339 of 2020 &
R.P.(F.C.) No.136 of 2020
LISHA BIJU,
AGED 10 YEARS
D/0.BIJU SEBASTIAN,
REPRESENTED BY HER MOTHER EI.IZABETH @ IIINDA BIJU,
AGED 41 YEARS,
W/O.BITU SEBASTIAN, THADAVANAL HOUSE,
PERINGAILAM P.0. , PO0NJAR NADUBHAGAM VILIAGE,
MEENACHII. TALUK, KOTTAY" DISTRICT-686582.
BY ADV. SRI.P.C.HARIDAS
THIS REV.PETITION(FAMILY COURT) HAVING COME UP FOR ADMISSION ON
05.04.2024, ALONG WITH Mat.Appeal.290/2020 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLII0WING:
Mat.Appeal Nos.290, 339 of 2020 &
R.P.(F.C.) No.136 of 2020
JUDGMENT
Raja Viiavaraahavan, J.
0.P. No. 55 of 2016 was filed by the appellant in Mat. Appeal No. 339 of
2020 before the Family Court, Pala, seeking realisation of amounts handed
over to the husband at the time of marriage. M.C. No. 9 of 2016 was filed
before the same Court seeking maintenance to the wife and children.
2. By a common judgment dated 24.2,2020, the Family Court has
disposed of the matter. These appeals have been preferred by the parties to
the proceedings being aggrieved by the judgment and decree.
3. Mat Appeal No. 339 of 2020 is filed by the wife aggrieved by that
part of the judgment which goes against her, whereas Mat. Appeal No. 290 of
2020 and RP (FC) No. 136 of 2020 is filed by the husband.
4. When the matter is taken up for consideration, the learned counsel
appearing for the appellant in Mat. Appeal No. 339 of 2020 submitted that in
the course of proceedings before this Court, parties were referred to
mediation before the District Mediation Centre, Kottayam and they have
entered into an agreement under Section 89 of the Code of Civil Procedure
read with Rule 24 of the Civil Procedure (Alternative Dispute Resolution)
Rules, 2008. It is submitted that the entire dispute has been resolved and the
Mat.Appeal Nos.290, 339 of 2020 &
parties have decided to stay together. It is submitted that in view of the
settlement arrived, the Appeals and the Revision Petition can be closed in
terms of the Memorandum of Agreement.
5. Having considered the submissions advanced, we are of the view
that the request made by the parties can be accepted. We have gone through
the terms of the Memorandum of Agreement and we do not think that any of
the terms are unlawful. Moreover, the parties have decided to bury their
disputes and live together.
In that view of the matter, Mat. Appeal No. 339 of 2020, Mat. Appeal No.
290 of 2020 and RP (FC) No. 136 of 2020 are disposed of in terms of the
Memorandum of Agreement entered into between the parties dated
27.10.2023. The same shall form part of this judgment.
sd/-
RAJA VIJAYARAG HAVAN V
JUDGE
sd/-
P.M.MANOJ
JUDGE
DCS
Mat.Appeal Nos.290, 339 of 2020 &
APPENDIX OF MAT.APPEAI. 339/2020
PETITIONER ANNEXURES
chnexure A TRUE CO PY 0F THE SAI D S E I I LEMENT DATED
27/10/2023 ARRIVED AT BEFORE THE DISTRICT
RADIATION CENTRE, KOTTAYAM DISTRICT, PAIA
Annexure a TRun copy OF .THE ORDER DATED og/11/2o23 IN Mc
NO. 57/2022 0F THE FAMILY COURT, PALA
IA 1/2024,IA 2/2024 JN
Mat.Appeal 33 9/2020-Annexure
(Page-6
.,`^
•-.,-,.,,i:
;£.:L€~
t`fatinteR1STnl€TREEnlA'r!oNcmit`ER,KOTTh¥AMc®i±T)¥RLa
+!
ueMQRunu.ansFAGRfrraMr.itruND8RSEmoj¥g9¢r"8cSDEO"&cIVELPRacg
Bu%F.REftB\¥miRunEs24SfTHF.c|v"f.!{On~DURT(AmRttATrveD!spueKfr`£oLunong
RULGsae8
BEF®RBTnEHONSuitAHLEFftMIL¥€SurRTpALA
PET|T|®NER§* ue.€RES:££E%:;INBF<RETa !ftsp tt +.:a``+`
i.E#aeb3th©Lil%aBijttSft8cd4S¥ear§ Bijusebas{ian,#®ysar§ L .{`^ ''. `~
WifeBijusSbastfan r.J -- ` "
Th @d&vatt a i ffi~®-i.§*G*S' :';°a :a&;:Sa:bHa:tis:, i.t€-``;.;4?;:;a,?tor.tchih::,i
PeringulamP.OaPoenj.arftadubh&gamPeringu}`Q+;nP.a,
V}I}age, Meenacfu.lTa}t}k, Dnntt:^---i ' I
Poonj&rn&dubh&gamvillage,
Kot{ayam D!Strict.
Meenach!1T&luk,Kottay&mDistric{.
2. Lj.sha Bi'ju. age(I 15 year`s
D/oBijusebastian.
do.-dS-.do..*
Th€pa3.{igs®bo<dri*ii;,.
Submf t &§ fol}®\¥s;-
I.The&fenes#SdSujt/SSPeiit
~ { . rtyrgryt*" a, beu{5lpl8{nt Were refegred
a]/a,£Sfflpi3intw€perefeg[ed
t'omedja{jonferreso}vjngth€di`S,oufsbettvs¢nthSp&r{ifg.Inth8cQur8eof
medj`@€jon,{!ieyjt&vSresCi}apsfj§fa8jpdiftiofaffl"#hfi`.A--.- _ ''.-~ \,A
di§puteandhavsagr€edtethefoilSwhng
terit3s and gond5tiocas`.
I. II `4g,`u*,`uaees&{
Q©diedaeSdi es3 tt`3" of]edgatenoedanGRE3 Cifitrrs3® di"3cm
oucoo us"ed®uls3coldis3rm{oS}f.nocnJ1 6"of)3aoco6J{S§ ul'Sgro dfro8s86en
®d33os{ajlca3"06J&@enj3col{sel.2jl€jJ,p?i?0P(Diy)254/2021-oocT)cT"S®rfucou
10-1I-2023arjlH23colas)caa3c"ciatJIQflcrfer2jej|grco®|)®`afndrtim`^~-i
_ .TsO
\utA. -ri {a
®.®~3_qu.¥try¥.?faqrfl.ap.8CmTinapTqum8S`?®rdRElrfug3®
---
Cm8.--.--.- «*~apngife9.jro,apq51pg&Sky8
2.63ae3Ochedife3{,€fro3Ond>rfejck3"fro8®®Qffifaae§corm
unasharfeoaejenedcooce®?«rfcnij®soen3Surcoco3ne©1arng3eeledd9besl
• Sitt wled} a kefittt •.€*..".".2
#3jft
tsl'as
ng
IA 1/2024,IA 2/2024 IN Mat.Appeal 339/2020-Annexure A (Page-7)
•2.
escalng§RErsitjg3Ssas®stffiRIexi;iba:I#{:#!tipedasaeSffl£ENedulsREaesdicffis8aegivS
edffiasedtgr# needxp i#8?f* l¢?S# ed rser3tasey 64 ed di-oued®" 38¢"
edcorH§ 2 cacod Qsac®®3 8msoo coded}coo®1¥86]s culcalar3o 6m3d3#'
on28&g „ I/2 62coq§® r"m3QcOBOu3O cREs~8®?Of%Qrfeas7O©1cO8®scO30 6±`
q®eengifeaerfu8aesee3®ifea§oae€injg\ng®|0-11-2023asfamoftsj®ti!8CTed
ffico3®rfeedife3®1es3sesaligrusi*rfecocoerfro"usGur3®063edaetoaonedrfel
®gaeo®rs3encarm°cofi»ledrfudRElmHaedij#|®|ae3ow3,slasrotten3\#1£ij8aJfffwigiv
affirmledd3SRE?en863s gffl"lco d9,Sflt¢ ca3$3oncrfe coocaofasj3erT3Ofcou f#)ft#irfedas
rfustias>. escadaecffifa3sediedae&enen3® aerm®D rfealed}cooed eeanael»atl
es?aegen8®
3. ®caedtuldB*Saso ascoc#lenen*Sne3®® fflatgr8ouee#rmo"1
iou3ansescaeexp3#®dasfifed3®®eestftyqrfuedex©©ctfro3€t¥)ffi3oascaas3®Slcaffife3
Chlffl8 ®@aj3§{2 astulcacol cutndunl£ig33owen|un° 63moo tso`dgfficoc}®1 neenro3l all©l
dan3on)3.
4, @dfaS§®o edRffiac!:5ts8 ®mal}ed unSej&dasflas3 al36¥6TCi33edms3
eeQaeS "1@"ENut 8g3]odmw 64 REj di*gredgg} 310/4 ed63"§ 03 errTudi 15
+.. aj;Ciqg`d rmsJ`"8o fflxp3un®urfu8ses gi3 ffl3ceTh 6!asfns{"3o ®®So8G»o &i}g!colro'a
alco"1ed enoaj&d3Dlued ed3seTsods $3"caas2as3© "1@g§edled edtf en ouds®Qi
2145/I, 2145/1/3$ 2145/1£3,nd ,Sgr`Qap° T? di cSncoSRE 32S/I ee8eedi§ i
63asae%st $9 ends £5 al!fflg rfuasl es®led ousdae&
ChSrm° ffidien}°RE# gididasi8£:il¥3 $3Sm. gl #l"#rm8dRE}8}3ffis caen)3 edsrfusRE}1
orTS"gife#eeo eegm3S of*edgffledRES®1as38S§ edlerenled ensoSo nfi$3stnen3f©l
®uldied aeon aslgj{;!rmcosco8cao 63utou°®8 ouedd3316yas*o gS±o g3ffi€mny
ffiffl enled ife ms¥l corn REl di®ld=is}8cm8.
5 & 6¥cooo of>diedbcoo.@ha8® a®fflldrfurfurfu>8o coc5joesedesrue3
condao®Sdi 63$3calof coo@frdidm3uned ®|©8aocT31al\§3$8colenaed escmoo
fife!d8mcooffil affi®)1eddfedan|®enco,i®® 6"af)8caocr)6)fel§ uloBJ0 dfro3S3o6l]1
*
gdS#S®1ca8mu3seSndungr8®atffi}ogr!ig8&ffiC.M+P38/2020!C.M.P30/2021i
€IMJP 3£/aSa2, €,M,P 4S/3#£3 enonch a#g&anifeee8S anae3ffiSeeffise
.".#"""3
EEEEFEEEEE
#l\Sz&kedd if i a
IA 1/2024,IA 2/2024 IN
Mat.Appeal 339/2020-Annexure A
(Page-8
®difaosQ]3oanaso®&osrtyjlanf}ct®f]ftyrgiv®alQD®tofi§8gqCri.Appeal16/
`3.
2022~ooen"ed®S>co3®6icmoottf3edendREodi8niun8acJco®di§®t&®®
63gDf®®coo§unREed nd3soen8 ®atne®®fl$38a ®fi3,*fl#]3® loo 11 -2023 rfe
dice"ffi8"aueflngfic¥8"antco8€ty3{Dflcoee6!on3oo{an€8exflrfuSoan€nefanfon3fifatffi8
cog.
6. Q¢)co51ed®,enn Sj€ri3So <rf3€8andaef3tdlcoanrofl6>€S gr2j`,f)3caoon
6)€i¥§at@eeodfa3§8ormS®5ogton@8Q"oeeconaseeesfiJnun#{"88S@0.{'(D`!y}.
a54/3$2 I *#® asrmS eed&m38Q enise8caocoeeffis ®dEL®# ffi83anSffi#geeS
©3C"3©® rifiseees ®edse®dis&ffiae REife3&&3$ 1 S*11~£S£3 rofiftyenffi®
®3cueffmdied"rslas8serfeotigrjdi`#t®&rfu?ftcORE€3*ledaedse3Ou3.
1!}VietxpSFtlt#afofesft{dagre8mett{®nteradin€®b®ttarssttth€+
P&riie§,£jlepattiespi.aytli&ttheSuit/S,Petition/s,Appeal/s.bedecrggar
dismissed/dosposedof,in{ermsoftheaforesa`idagreement.
Inview'of{heafore3@idngr3emsnt`{hePI@intifiys,Appellant/s,
pray/Sferrefundofthefu]lj.nstiti„ionfe8.
Parties will appear o!i ,.... „ ,..,..,,...... be for; the Hon'ble Court
forpassjngOrders,f'Dccreein{}i¢{3misoftheabovesaidagrcement,
PE'1`ITIO+r{'E|ts. r`T`f,I+^`r,`.`..._
RESPONDE+fty'T. r
I.E!j2zrfube{h@LintaB;ju.
2*LishaBiju.(Minor)Re •byfirst.p .„ Bijusebastian. atL)CzfiJzde lcfty^.
Advoc tS for Respondent
E}Jzabe€!1@L5n£&Bjju.
Advocats for PgSitiongr
:c;.r4&,```-`!--L,
fty`
fi'rfuul`
fa? f{o!3-a VE}tlFI€ATI0N
We the parties above named, do hereby 8ol3rmly S€&te and
dec}are{}iatwl]atiscomainedinparagr61ph1to6aretruetothebSstofour
haow!edge, ififormation arid belief.
1*
PETITIONER.
RESPONDENT.
I,E!j.z@bg€h @L;ntaBiju. g(;
Biju sebastian.
2.LjshSBfju.{M;noi.) Rep.fayfirstpe{j{ioner
E!I'zSbe{h@£jn{aBjju. twcfuanLe`totry#
Pja€e : pa!a'
EEEEfi
P&rgd;27-]S-£823
i`?C`r`i { rrf r` 1 r` r r-
