Kerala High Court
Rajesh A vs Divya R on 20 January, 2025
Mat,A Nos.330/2024, 780/2024 &
RP(FC) No.357/2023
2 0 2 5 : KER : 4 4 9 4
IN THE HIGH COURT OF RERAIA AT I AKtJIIAM
PRESENT
THE HONoURABLE MR. 4uSTICE DIVAN RrmcHANDRAIt
&
THE HONOuRABI,I MRs. eusTlcE M.B. sNEHAIATm
MONDAY, THE 20TH DAY OF dENUARY 2025 / 30TH POUSHA, 1946
mT.AppEAI, No. 33o oF 2o24
AGENST THE ruD®GNT mTED 25.ol.2o24 IN op(oTHERs) No.1398
oF 2ol8 oF EAMII,I couRT,roll.AM
AppEI,LzurT/REs PONDENT :
RAJESH A, AGED 47 YEARS
s/0. AyyAppAN plLI.AI , asHA SADANAM,
imLnnnl , pAmmlnA BaAD , rAmmlm vllAAGE ,
KARUNAGAPPAI.LY, KOLEN, PIN - 691583
BY OwS.
c . FLAA}EroEN
a . K . COPAIAKRI SHNAN
R . S . SREEVIDYA
nErm M.
RESPONDRE/PEIIIIchlER:
DlvrA R, AGED 37 rEARs
D/o RrmNI , MANGAlnTHu vEEDu, sAKTHIKulANGaRA
vll,ILAeE, KUREEpuzHA cHEREy, KAVANADu ro, rot.I.AM. ,
PIN - 691003
BY ADV JESWIN P VARGHESE
THIS RATRIMONIAII APPEAII HA:VINO COME UP FOR ADMISSION 0N
20.01.2025, AI.ONG WITH RPFC.357/2023 AND RAT.A NO. 780/2024, THE
COURT ON THE SAID DAY DEI.IVERED THE FOLliowlNG:
Mat.A Nos.330/2024, 780/2024 &
RP(FC) No.357/2023
2 02 5 : KER : 4 4 94
IN THE HIGH cot7RT OF RERAIA AT ERNaKtrLae4
PRESENT
THE HONoURABI.E MR. dusTICE DEvaN RmmcHANDRmi
&
THE HONOuRABLE ms. JusTlcE M.B. sREHALATm
MONDAy, THE 2OTH I>Ay OF mNunRy 2o25 / 3oTH pousHA, 1946
mT.AIPEAI. No. 78o oF 2o24
AGAINST THE JUD®d=NT DATED 25.01.2024 IN OP(OTHERS) NO.1398
oF 2ol8 OF FAMII.I couRT,rol[IAAM
APPELLZINT/RETITIONER:
DIVYA. R, AGED 37 YEARS
w/o RAOESH , imNGAIATHu vREDu,
±ttJREEplJZHA cHEREir , sAKmlRIzl.AlreaBA v=LLAGE ,
KA:VANAD rosT, KOLIAM DlsTRlcT. , plN - 691oo3
BY ADV JESWIN P.VARGHESE
RE spcneRT/REspONDENT :
RAJESH. A, AGED 47 FEARS
s/o A¥¥AppAN pll,IAI, asm SADENAM,
MzivEI,I MURI , pANMaeiA p.o, pAin>mNA vll.ILAGE,
rot,IAM DlsTRlcT, plN - 691583
BY Jrvs .
C. Rajendran
A.js.SREEVIDXA{JL/429/2007)
THls RATRIMONIAI. AppEAI, HAVING cobdE up FOR aeMlssloN ON
20.01.2025, ALONG WITH Mat.Appeal.330/2024 ANI) CONNECTED CASES,
THE COURT ON THE SAME DAY DEI.IVERED THE FOLLOWING:
Mat,A Nos,330/2024, 780/2024 &
RP(FC) No.357/2023
2025 : KER: 44 94
IN THE HIGH cOuRT OF KERAIA AT ERNAKULae4
RESET
TEE HONouRABI+E in. dusTlcE DIVAN RaemcHmiDRZDi
a
THE HCINOURABLE MRS. TUSTICH M.B. SREHAliATHA
MowDA¥, THE 2oTH DAY oF oENunRr 2o25 / 3o" pousHA, 1946
RPFC NO. 357 0F 2023
AGthlNST IRE OEOER DATED 09.03.2023 IN MC NO.3310F 2018 0F
Fz\MII,I cOuRT , roI,Lae4
REvlslon RETITloNER/REspoNDENT :
RAJESH A, AGED 45 YEARS
S/O. AYYAPPAN PII.IiAI , ASHA SADANAM,
MavELIMUBI , pAlmmlm RCIAD , pAmniaA vll.Iace ,
KARUNAGIAppAI.L¥, rot.LAI4, plN - 691583
BY ADVS.
C . FLAAJENDEN
a . K . copAI.AKRI smi:AN
R . S . SREEVIDYA
RESPONDENT/PETITIOuR:
DIVYA R, Zu3ED 37 YEARS
D/o REimNI , inNGthlATHu vEEDu,
SAKTHIKuliANGARA VILLAGE , KUREEPUZHA CRERRY ,
KAVANADu po, roLI.AM. , plN -691oo3
BY ADV G.VIDYA
THIS REV.EIETITION (FAMILY COURT) HAVING CoouE UP FOR ADMISSION
ON 20.01.2025, ALONG WITH Malt.Appeal.330/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DEIIIVERED TERE FOLLOWING:
Mat.A Nos.330/2024, 780/2024 &
RP(FC) No.357/2023
2 025 : KER : 4 4 94
DEVAN RAMACHANDRAN & M.B.SNEHALATHA, JJ.
I----I-I---I--------I---,----I--------,--I-
Mat.Appeal Nos.330/2024, 780/2024 &
RP(FC) No.357/2023
---I-I--I-----I-I---11------I---I---I------
Dated, this the 20th January, 2025
JUDGMENT
Both sides submitted that all the disputes between them have
been settled in the mediation and a memorandum of settlement dated
9.12.2024 has been filed.
2. We have examined the memorandum of settlement and
notice that it has been signed by the parties and subscribed by their
counsel. The terms of the settlement are lawful and therefore the
settlement arrived at by the parties is accepted.
3. In view of the settlement arrived at between the parties,
Mat.A Nos.330/2024, 780/2024 and R.P(FC) No.357/2023 are
dismissed as withdrawn.
4. Resultantly, parties are directed to act implicitly in terms of
the memorandum of settlement. Memorandum of settlement do form
part of the judgment.
Sd/-
DEVAN RAMACHANDRAN
JUDGE
Sd/-
M.B.SNEHALATHA
ab JUDGE
a: Sel , e/fo r+ed
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Entl:-.i. RSpst.Of.the utedlater... •the High..Court. Of Kqrala. .
: i. c# t,f the' Papgivj tit the. fedei drfu
•..,
BEFORE THE HONouRABLE HiGH CoufIT oF IceRALA
AT ERNAIOuLAM
Mat ADDeal Mos. 330/2024 c/w 780/2024
Rajesh A Appellant
Vs.
Divya R Respondent
REPORT SLIBMIITED RT THE MEDIAroR
Mediated, matter is settled.
Terms and conditions are attached herewith.
Dated thl§ the 9th day of December, 2024.
Adv.
Mediator
Ernakulam Mediation Centre
BEFORE ThE HONouRABLE HiGH coufIT oF IceRALA AT EFINAiouLAM
Mat AbDeal Nos. 330ra024 c/`Ar 780ra024
Rajesh A Appellant
Vs.
Djvy-a A Respondent
IELE
H RULES 24 IIynL
Both the parties agrieed to settle the matter on the following terms and
conditions :
1. The Appellant Rajesh will pay an amount of Rs.10,00,000/-(Rupees Ten
lakhs only) to the Respondent Divya within six months from today;
towards full and final settlement with respect to all disputes and claims
between parties.
2. The aforesaid amount will be paid to the respondent Divya on or
before 09/06/2025; on filing the joint petition for divorce before the Family
Court.
3. The respondent Divya shall withdraw all cases filed by her against
Appellant Rajesh before various Courts, which are :
a) Mat Appeal No.780/2024 pending before Hon'ble High Court.
b) CC No.212/2023 pending before jFCM Court, Chavara
c) CC No.615/2023 pending before jFCM Court, Chavara
d) OP (Div) No. 465/2024 pending before Family Court, Kollam.
e) EP.No.23#024 pending before Family Court, Kollam.
f) CMP.No.106/2023 pendin_g before Family Court, Kbll.am.
Respondent
::,pees':a:tqu D[vyaRGLGri€Lriqu
4. The Appellant Rajesh shall withdraw all cases filed by him against
Respondent Divya befoie various Courts, which are :
a) Mat Appeal No.330/2024 pending before Hon'ble High Court.
b) RP.(.F.C} Alo.357/2023 pending before Hon'ble High Court.
5. On default to pay.the aforesaid amount to the Respondent Divya, she
is entitled to realise Rs.10,00,000/-(Rupees Ten lakhs only) from Appellant
Rajesh with interest @ 9% per annum from today (09/12n024) till
realisation, through Execution proceedings with costs, being charged upon
his assets.
lt is therefore prayed that this Hon'ble Court may be pleased to
record this Settlement Agrieement and to dispose off the above appeals
by passing a Judgment and Decree thereof.
DaLted thls the 9th .day ®f December, 2024.
Appellant Respondent
Ra|esh A
„.gr
The above Settlement Agreement is authenticated by me.
Adv. Chandralekha M (Mediator)
