Kerala High Court
Shameena K vs Abdul Ali V.P on 7 January, 2025
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
TUESDAY, THE 7TH DAY OF JANUARY 2025 / 17TH POUSHA, 1946
MAT.APPEAL NO. 598 OF 2022
AGAINST THE JUDGMENT DATED 31.05.2022 IN OP NO.510 OF 2020 OF
FAMILY COURT, MALAPPURAM
APPELLANT/PETITIONER:
SHAMEENA K., AGED 40 YEARS
W/O. ABDUL ALI V.P., & D/O. ABDULLA K., VELIPPURAVAN
HOUSE, CHARAMPARA, KUTTOOLI, VALILLAPPUZHA P.O.,
AREEKODE VIA, ERNAD TALUK, MALAPPURAM DISTRICT, PIN -
673 639.
MATHEW KURIAKOSE
MARIADAS JOHN
T.G.SUNIL (PERUMBAVOOR)
K.R.ARUN
MONI GEORGE
KRISHNAKUMAR J.ADOOR
RESPONDENTS/RESPONDENTS:
1 ABDUL ALI V.P, AGED 43 YEARS
S/O. MUHAMMED KUTTY, RESIDING AT VELIPPURAVAN HOUSE,
CHARAMPARA, KUTTOOLI, VALILLAPPUZHA P.O., AREEKODE VIA,
ERNAD TALUK, MALAPPURAM DISTRICT, PIN - 673 639.
2 MUHAMMED KUTTY, AGED 73 YEARS
S/O. BEERANKUTTY, RESIDING AT VELIPPURAVAN HOUSE,
CHARAMPARA, KUTTOOLI, VALILLAPPUZHA P.O., AREEKODE VIA,
ERNAD TALUK, MALAPPURAM DISTRICT, PIN - 673 639.
SRI P MARTIN JOSE
P.PRIJITH(K/233/2005)
THOMAS P.KURUVILLA(K/420-B/2005)
AJAY BEN JOSE(K/729/2012)
MANJUNATH MENON(K/000474/2015)
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MAT.APPEAL NO. 598 OF 2022 & con.cases
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R.GITHESH(K/630/2002)
SACHIN JACOB AMBAT(K/734/2016)
ANNA LINDA V.J(K/1201/2020)
HARIKRISHNAN S.(K/497/2019)
S.SREEKUMAR (SR.)(S-571)
THIS MATRIMONIAL APPEAL HAVING COME UP FOR HEARING ON
07.01.2025, ALONG WITH Mat.Appeal.527/2022, 733/2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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MAT.APPEAL NO. 598 OF 2022 & con.cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
TUESDAY, THE 7TH DAY OF JANUARY 2025 / 17TH POUSHA, 1946
MAT.APPEAL NO. 527 OF 2022
AGAINST THE JUDGMENT DATED 31.05.2022 IN OP NO.584 OF
2020 OF FAMILY COURT, MALAPPURAM
APPELLANTS/PETITIONERS:
1 SHAMEENA K., AGED 40 YEARS
W/O. ABDUL ALI V.P., & D/O. ABDULLA K.,
VELIPPURAVAN HOUSE, CHARAMPARA, KUTTOOLI,
VALILLAPPUZHA P.O., AREEKODE VIA, ERNAD TALUK,
MALAPPURAM DISTRICT, PIN - 673 639
2 MUHAMMED ABIN,
AGED 12 YEARS
MINOR, S/O. ABDUL ALI V.P.
3 FATHIMA SOULE,
AGED 11 YEARS
MINOR, D/O. ABDUL ALI V.P.
4 FATHIMA SOUNE, AGED 5 YEARS
MINOR, D/O. ABDUL ALI V.P. (APPELLANT NO.S 2 TO 4
ARE RESIDING IN THE ABOVE MENTIONED ADDRESS ALONG
WITH THEIR MOTHER AND BEING REPRESENTED BY THEIR
MOTHER, THE 1ST APPELLANT).
MATHEW KURIAKOSE
MARIADAS JOHN
K.R.ARUN
T.G.SUNIL (PERUMBAVOOR)
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MAT.APPEAL NO. 598 OF 2022 & con.cases
4
J.KRISHNAKUMAR (ADOOR)
RESPONDENTS/RESPONDENTS:
1 ABDUL ALI V.P, AGED 43 YEARS
S/O. MUHAMMED KUTTY, RESIDING AT VELIPPURAVAN
HOUSE, CHARAMPARA, KUTTOOLI, VALILLAPPUZHA P.O.,
AREEKODE VIA, ERNAD TALUK, MALAPPURAM DISTRICT,
PIN - 673 639
2 MUHAMMED KUTTY, AGED 73 YEARS
S/O. BEERANKUTTY, RESIDING AT VELIPPURAVAN HOUSE,
CHARAMPARA, KUTTOOLI, VALILLAPPUZHA P.O.,
AREEKODE VIA, ERNAD TALUK, MALAPPURAM DISTRICT,
PIN - 673 639
3 NAFEESA, AGED 65 YEARS
W/O. MUHAMMED KUTTY, RESIDING AT VELIPPURAVAN
HOUSE, CHARAMPARA, KUTTOOLI, VALILLAPPUZHA P.O.,
AREEKODE VIA, ERNAD TALUK, MALAPPURAM DISTRICT,
PIN - 673 639
MARTIN JOSE P
P.PRIJITH(K/233/2005)
THOMAS P.KURUVILLA(K/420-B/2005)
AJAY BEN JOSE(K/729/2012)
MANJUNATH MENON(K/000474/2015)
SACHIN JACOB AMBAT(K/734/2016)
HARIKRISHNAN S.(K/497/2019)
R.GITHESH(K/630/2002)
ANNA LINDA V.J(K/1201/2020)
S.SREEKUMAR (SR.)(S-571)
THIS MATRIMONIAL APPEAL HAVING COME UP FOR HEARING ON
07.01.2025, ALONG WITH Mat.Appeal.598/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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MAT.APPEAL NO. 598 OF 2022 & con.cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
TUESDAY, THE 7TH DAY OF JANUARY 2025 / 17TH POUSHA, 1946
MAT.APPEAL NO. 733 OF 2022
AGAINST THE JUDGMENT DATED 31.05.2022 IN OP NO.204 OF
2021 OF FAMILY COURT, MALAPPURAM
APPELLANT/PETITIONER:
ABDUL ALI V.P, AGED 43 YEARS
S/O MUHAMMED KUTTY, VELIPPURAVAN HOUSE, KUTTOOLI,
VALILLAPPUZHA P.O, PATHANAPURAM AMSOM DESOM,
AREEKODE, ERNAD TALUK, MALAPPURAM DISTRICT,, PIN
- 673639
P.MARTIN JOSE
P.PRIJITH
THOMAS P.KURUVILLA
R.GITHESH
AJAY BEN JOSE
MANJUNATH MENON
SACHIN JACOB AMBAT
ANNA LINDA V.J
HARIKRISHNAN S.
S.SREEKUMAR (SR.)
RESPONDENT/RESPONDENT:
SHAMEENA K, AGED 40 YEARS
W/O ABDUL ALI VP, VELIPPURAVAN HOUSE, KUTTOOLI,
VALILLAPPUZHA P.O, PATHANAPURAM AMSOM DESOM,
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AREEKODE, ERNAD TALUK, MALAPPURAM DISTRICT -
673639
SRI.MATHEW KURIAKOSE
THIS MATRIMONIAL APPEAL HAVING COME UP FOR HEARING ON
07.01.2025, ALONG WITH Mat.Appeal.598/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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MAT.APPEAL NO. 598 OF 2022 & con.cases
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JUDGMENT
[Mat.Appeal Nos.598/2022, 527/2022, 733/2022]
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 Ernakulam
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 notice 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. In the afore circumstances, these appeals are
disposed of in terms of the agreement between the parties, as
reflected in the Memorandum of Settlement, a copy of which
shall stand appended as part of this judgment.
5. We, consequently, direct the parties to act expressly
in terms of their agreement.
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6. In view of the compromise between the parties, the
impugned judgment will stand set aside and the parties will be
bound by the terms of the agreement, which we ordered them
to comply and adhere to in future.
We also leave liberty to the parties to approach this
Court for any clarification or further directions for the working
out of the compromise as recorded above; in which event, such
application/s shall be placed before us for appropriate orders by
the Registry.
Sd/- DEVAN RAMACHANDRAN
JUDGE
Sd/- M.B. SNEHALATHA
JUDGE
stu
