Jaison Chacko vs Tez Thomas
2024 Latest Caselaw 13638 Ker

Kerala High Court

Jaison Chacko vs Tez Thomas on 27 May, 2024

Author: Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                                &
              THE HONOURABLE MR. JUSTICE P.M.MANOJ
      MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
                   MAT.APPEAL NO. 723 OF 2023

 AGAINST THE ORDER/JUDGMENT DATED 22.02.2023 IN OP NO.527 OF 2019
                    OF FAMILY COURT, ALAPPUZHA
APPELLANT/RESPONDENT:

          JAISON CHACKO
          AGED 35 YEARS
          S/O P.M.CHACKO, PONGANATHADAM, AMMANCHERY, AMALAGIRI
          P.O, PERUMBAIKAD VILLAGE, KOTTAYAM, PIN - 686561

          BY ADVS.
          NISA MOL P.H.
          PRABHA JOSE


RESPONDENT/PETITIONER:

          TEZ THOMAS
          AGED 33 YEARS
          D/O K.M.THOMAS, W/O JAISON CHACKO, AMBALAKANDATHIL
          HOUSE, KALAVOOR P.O., KALAVOOR VILLAGE, ALAPPUZHA
          DISTRICT, NOW AT MIQUA GENERAL HOSPITAL,ALIOUF, SAUDI
          ARABIA, PIN - 688522

          BY ADVS.
          C.V.MANUVILSAN
          NAEEM IBRAHIM(K/374-P/2000)
          O.A.ANJU(K/000515/2018)
          AJITHA KUMARI M.M.(K/000846/2022)
          VRINDA LAKSHMANAN(K/001663/2023)


THIS MATRIMONIAL APPEAL HAVING COME UP FOR FINAL HEARING ON
27.05.2024, ALONG WITH Mat.Appeal.754/2023, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 Mat Appeal Nos.723 of 2023 & 754 of 2023   2




               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                                   &
                 THE HONOURABLE MR. JUSTICE P.M.MANOJ
         MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946

                           MAT.APPEAL NO. 754 OF 2023

   AGAINST THE ORDER DATED 22.02.2023 IN OPDIV NO.528 OF 2019 OF
                      FAMILY COURT, ALAPPUZHA


APPELLANT/RESPONDENT:

              JAISON CHACKO
              AGED 35 YEARS
              S/O P.M.CHACKO, PONGANATHADAM, AMMANCHERY, AMALAGIRI
              P.O. PERUMBAIKAD VILLAGE, KOTTAYAM., PIN - 686560

              BY ADVS.
              PRABHA JOSE
              NISA MOL P.H.

RESPONDENT/PETITIONER:

              TEZ THOMAS
              AGED 33 YEARS
              D/O K.M.THOMAS AMBALAKANDATHIL HOUSE, KALAVOOR P.O.,
              KALAVOOR VILLAGE ALAPUZHA DISTRICT. NOW AT MIQUA
              GENERAL HOSPITAL, SAUDI ARABIA, PIN - 688522

              BY ADVS.
              C.V.MANUVILSAN
              NAEEM IBRAHIM(K/374-P/2000)
              O.A.ANJU(K/000515/2018)
              VRINDA LAKSHMANAN(K/001663/2023)
 Mat Appeal Nos.723 of 2023 & 754 of 2023   3




              AJITHA KUMARI M.M.(K/000846/2022)



     THIS MATRIMONIAL APPEAL HAVING COME UP FOR FINAL HEARING ON
27.05.2024, ALONG WITH Mat.Appeal.723/2023, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 Mat Appeal Nos.723 of 2023 & 754 of 2023         4




                                           JUDGMENT

[Mat.Appeal Nos.723 of 2023 & 754 of 2023]

Raja Vijayaraghavan, J.

These appeals are preferred challenging the judgment and decree passed

by the Family Court, Alappuzha in O.P. No.527/2019 and O.P.(Div) No.528 of 2019.

2. By order dated 27.03.2024, this Court had directed the parties to

undergo mediation.

3. When the matter was taken up for consideration, it is submitted by

both sides that the parties have been able to settle the disputes and they have

executed a Memorandum of Agreement under Section 89 of the Code of Civil

Procedure r/w. Rule 24 and 25 of the Civil Procedure (Alternative Dispute

Resolution) Rules, 2008.

4. We have considered the Memorandum of Agreement that has been

placed on record. We do not find that any of the terms contained therein are

unlawful.

5. Having regard to the facts and circumstances, we are of the view

that these matters can be disposed of in terms of the Memorandum of Agreement.

Accordingly, these appeals are disposed of in terms of the Memorandum of

Agreement entered into between the parties. The Memorandum of Agreement

shall form part of the judgment.

sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

sd/-

P.M.MANOJ JUDGE APM/27/05/2024