Balachandran @ Paul vs Poornima
2024 Latest Caselaw 5632 Ker

Kerala High Court

Balachandran @ Paul vs Poornima on 16 February, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
           THE HONOURABLE MR. JUSTICE SATHISH NINAN
   FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
                      RFA NO. 231 OF 2017
AGAINST THE JUDGMENT AND DECREE DATED 9.12.2016 IN OS 107/2014
                    OF SUB JUDGE, CHAVAKKAD
APPELLANT/1ST DEFENDANT:

          BALACHANDRAN
          AGED 53 YEARS, S/O.LAZAR AND GRACY, MATHRUNILAYAM
          HOUSE,IRINGAPURAM AMSOM TALUK,THRISSUR DISTRICT,
          CHAMUNDESWARI TEMPLE ROAD,PO GURUVAYUR.
          BY ADV SRI.RAJIT


RESPONDENTS/ PLAINTIFF & DEFENDANTS 2 & 3:

    1     POORNIMA
          AGED 44 YEARS, D/O LAZAR AND GRACY, AATTUKULATHIL
          ORAVATHIL,ERAKKUTRIU HOUSE,TENJIPALAM
          AMSOM,THIRURANGADI TALUK, MALAPPURAM DISTRICT-
          689101.
    2     SHEELA
          AGED 48 YEARS,D/O.LAZAR AND GRACY,GANGOTRI
          HOUSE,FEROKE,KARUVANTHURUTHY POST, KOZHIKODE TALUK &
          DISTRICT-670101.
    3     RAJESWARY
          AGED 43 YEARS,D/O LAZAR AND GRACY,"WEST HILL
          PRAYAGA", EDAKKAD AMSOM, KOZHIKODE TALUK AND
          DISTRICT-670101.
          BY ADVS.
          SRI.B.RAJESH-R1 to R3



     THIS REGULAR FIRST APPEAL HAVING COME UP FOR HEARING ON
16.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                     Sathish Ninan, J.
             ==============================
                  R.F.A No.231 of 2017
               ==========================
        Dated this the 16th day of February, 2024

                        JUDGMENT

The parties have settled their disputes in

mediation. They have entered into a memorandum of

agreement incorporating the terms of settlement.

The decree and judgment impugned in this appeal is

set aside and modified decree is passed in terms of

settlement. The memorandum of agreement will form

part of this judgment.

2. The court fee paid on the memorandum of

appeal shall be refunded to the appellant.

Sd/-

Sathish Ninan, Judge SVP