Kerala High Court
Bijumon K.S vs Sarika P.S on 6 February, 2024
Author: Anu Sivaraman
Bench: Anu Sivaraman
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
&
THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
MAT.APPEAL NO. 739 OF 2023
AGAINST THE ORDER/JUDGMENT OPDIV 911/2019 OF FAMILY COURT,
MUVATTUPUZHA
APPELLANT:
BIJUMON K.S
AGED 41 YEARS
KALAPURACKAL HOUSE , KONDIMATTOM , KARA , PALAMATTAM ,
THATTEKKAD P.O , KEERAMPARA VILLAGE , KOTHAMANGALAM
TALUK , ERNAKULAM DISTRICT,, PIN - 686681
BY ADVS.
ALEXANDER JOSEPH
AKHILASREE BHASKARAN
ANTONY NIKHIL REMELO
RESPONDENT:
SARIKA P.S
AGED 33 YEARS
PANNAMPURAM HOUSE , PARAPURAM , KANJOOR P.O , KALADY ,
KIZHAKKUMBHAGAM VILLAGE , ALUVA TALUK , ERNAKULAM
DISTRICT, PIN - 683575
BY ADV Sikha G Nair .
THIS MATRIMONIAL APPEAL AND CONNECTED CASE HAVING COME UP FOR
ADMISSION ON 06.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
RPFC 428/ 2023 & Mat.Appeal 739/ 2023
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
&
THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
RPFC NO. 428 OF 2023
CRIME NO.0/0 OF ,
AGAINST THE ORDER/JUDGMENT MC 139/2020 OF FAMILY COURT,
MUVATTUPUZHA
REVISION PETITIONER/S:
BIJUMON K S
AGED 41 YEARS
KALAPURACKAL HOUSE, KONDIMATTOM KARA, PALAMATTAM ,
THATTEKKAD P O , KEERAMPARA VILLAGE , KOTHAMANGALAM
TALUK , ERNAKULAM DISTRICT, PIN - 686681
BY ADVS.
ALEXANDER JOSEPH
AKHILASREE BHASKARAN
ANTONY NIKHIL REMELO
RESPONDENT/S:
1 SHARIKA P S
AGED 35 YEARS
PANNAMPURAM HOUSE , PARAPURAM , KANJOOR P O , KALADY ,
KIZHAKKUMBHAGAM VILLAGE , ALUVA TALUK ,ERNAKULAM
DISTRICT, PIN - 683575
2 KASINATH K B
AGED 5 YEARS
S/O BIJUMON , AGED 5 YEARS , PANNAMPURAM HOUSE ,
KANJOOR P O , KANJOOR KARA, KIZHAKKUMBHAGAM VILLAGE ,
REPRESENTED BY HIS MOTHER AND NEXT FRIEND SARIKA P S ,
PANNAMPURAM HOUSE, KANJOOR P O , KANOOR KARA ,
KIZHAKKUMBHAGAM VILLAGE . ALUVA TALUK , ERNAKULAM
DISTRICT, PIN - 683575
BY ADV Sikha G Nair .
THIS REV.PETITION(FAMILY COURT) AND CONNECTED CASE HAVING COME UP
FOR ADMISSION ON 06.02.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
RPFC 428/ 2023 & Mat.Appeal 739/ 2023
3
JUDGMENT
Dated this the 6th day of February, 2024
ANU SIVARAMAN,J
It is submitted by the learned counsel appearing on either
side that the matters have been settled through mediation and a
memorandum of settlement has been entered into between the
parties on 17.01.2024. The memorandum of settlement as well as
the report of the mediator is available on record.
In the above view of the matter, the Mat.Appeal and RP(FC)
are closed, recording the memorandum of settlement agreement
entered into between the parties, which shall also form part of this
judgment. The parties shall abide by the same.
sd/-
ANU SIVARAMAN
JUDGE
sd/-
C.PRATHEEP KUMAR
JUDGE
Nsd
