Kerala High Court
Robert .C vs Deepa on 2 November, 2024
Author: Devan Ramachandran
Bench: Devan Ramachandran
2024:KER:81825
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
SATURDAY, THE 2ND DAY OF NOVEMBER 2024 / 11TH KARTHIKA, 1946
MAT.APPEAL NO. 489 OF 2024
AGAINST THE JUDGMENT DATED 28.02.2024 IN OP NO.585 OF 2020
OF FAMILY COURT, PALA
APPELLANTS/RESPONDENT:
1 ROBERT .C.,
AGED 52 YEARS
S/O. C.M. CHACKO, CHAMAKUZHY MUTHAMKUZHIYIL HOUSE,
VELLASSERY, POOZHIKKOL, APPANCHIRA,
KADUTHURUTHY .P.O. , KADUTHURUTHY VAIKOM TALUK,
KOTTAYAM DIST., PIN - 686513
2 C.M. CHACKO
AGED 77 YEARS
CHAMAKUZHY MUTHAMKUZHIYIL HOUSE, VELLASSSERY,
POOZHIKKOL, APPANCHIRA, KADUTHURUTHY .P.O. ,
KADUTHURUTHY VAIKOM TALUK, KOTTAYAM DIST., PIN - 686513
BY ADVS.
M.SHAJU PURUSHOTHAMAN
K.S.RAJESH
RESPONDENTS/PETITIONER:
DEEPA ROBERT
D/O. SASIDHARAN, CHERIVUPURAYIDATHIL HOUSE,
MUKKANDA.P.O., MANIMALA VILLAGE, KANJIRAPPALLY TALUK,
KOTTAYAM DIST., PIN - 686544
MAT.APPEAL No.489/2024 &
MAT.APPEAL No.694/2024
2
2024:KER:81825
BY ADVS.
LIJI J VADAKKEDOM
ATHUL V. VADAKKEDOM(K/003544/2022)
THIS MATRIMONIAL APPEAL HAVING COME UP FOR ADMISSION ON
02.11.2024, ALONG WITH MAT.APPEAL.694/2024, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
MAT.APPEAL No.489/2024 &
MAT.APPEAL No.694/2024
3
2024:KER:81825
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
9
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
SATURDAY, THE 2ND DAY OF NOVEMBER 2024 / 11TH KARTHIKA, 1946
MAT.APPEAL NO. 694 OF 2024
AGAINST THE JUDGMENT DATED 28.02.2024 IN OP NO.174 OF 2017
OF FAMILY COURT, PALA
APPELLANT/RESPONDENT:
ROBERT .C.
AGED 52 YEARS
S/O. C.M. CHACKO, CHAMAKUZHY MUTHAMKUZHIYIL HOUSE,
VELLASSERY, POOZHIKKOL, APPANCHIRA,
KADUTHURUTHY .P.O. , KADUTHURUTHY VAIKOM TALUK,
KOTTAYAM DIST., PIN - 686513
BY ADVS.
M.SHAJU PURUSHOTHAMAN
K.S.RAJESH
RESPONDENT/PETITIONER:
DEEPA
D/O. SASIDHARAN, CHERIVUPURAYIDATHIL HOUSE,
MUKKANDA.P.O., MANIMALA VILLAGE, KANJIRAPPALLY TALUK,
KOTTAYAM DIST., PIN - 686544
MAT.APPEAL No.489/2024 &
MAT.APPEAL No.694/2024
4
2024:KER:81825
THIS MATRIMONIAL APPEAL HAVING COME UP FOR ADMISSION ON
02.11.2024, ALONG WITH MAT.APPEAL.489/2024, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
MAT.APPEAL No.489/2024 &
MAT.APPEAL No.694/2024
5
2024:KER:81825
JUDGMENT
Devan Ramachandran, J.
When these matters were called today, the
learned counsel for both sides were ad idem that all
disputes between their clients have been settled under
the aegis of the Mediation Centre, High Court of
Kerala.
2. We notice that a Report has been placed before
us by the Nodal Officer of the Mediation Centre,
containing the original of the Memorandum of Settlement
between the parties.
3. We have examined the afore Memorandum of
Settlement and see that it has been subscribed to by
the parties and signed by their learned counsel. We,
therefore, see no reason not to accept the same.
4. Consequently, the parties are directed to act
implicitly in terms of the Memorandum of Settlement.
5. Resultantly, with the consent of both sides
and as prayed for by them, we dismiss Mat.Appeal No.489
MAT.APPEAL No.489/2024 &
2024:KER:81825
of 2024, confirming the judgment and decree impugned
therein, namely that dated 28.02.2024 in OP No.585 of
2020.
Consequently, and again as fully agreed,
Mat.Appeal No.694 of 2024 is dismissed as having been
withdrawn; and we order the parties to act strictly in
terms of the judgment and decree of the learned Family
Court, Pala, in OP No.174 of 2017.
Sd/-
DEVAN RAMACHANDRAN
JUDGE
Sd/-
M.B.SNEHALATHA
HKH/02.11.2024
JUDGE
