Kerala High Court
Sudhesh vs Shyamili C on 27 January, 2025
Author: Devan Ramachandran
Bench: Devan Ramachandran
Mat.Appeal.No.435 of 2023
2 02 5 : KER : 653 9
1
IN THE HIGH COURT 0F RERAIA AT E AKUIAM
PRESENT
THE HONoURABI,I in. ousTlcE DIVAN RZDmcHaeiDRAN
&
TE[E HONoURABLE MRS. dusTlcE M.B. sNEEIAlmTHA
MONDAr, THE 27TH DAY oF dENunR¥ 2o25 / 7TH RAGm, 1946
mT.AppEAI. No. 435 oF 2o23
AGIAINST THE ORDER/JUD®ENT DATED 20.03.2023 IN OP
No.io76 oF 202i oF FAMII.I couRT, imlAppuRAM
ZuPPEI.I.ANTS /RESPONDENTS :
sunHESH
AGED 44 YEARS
s/o mlsiINAN (IATE) , KARAppALLlyAI.IL iimlpAw
VEETTIL, rmyooR AMsOM DEsOM, AMAyooR p.O, PATTABOI
vll.RAGE AND Pal.uK, pAlnKKAD DlsTRlcT. , plN - 679303
KtJNHI IIAKSHMI
AGED 66 YEARS
W/o KRlsHNAN (ENE) , KARAppALI.I¥ALII, iimlpAw
VIETTIL, rmyooR AMsOM DEsOM, rmyooR p.0, pATTAioI
VILIAGE AND TAIIUK, PAIIAKKAD DISTRICT. , PIN - 679303
KlsHOR Eneu
AGED 45 YEARS
S/O mlsHNAN (RATE) , KARAPPAILI¥AI,II, llREIPAn
VRETTII., rmyooR AMsOM I]EsOM, rmyooR p.O, pATTAicl
VII.LACE AND TELUK, PAIAKKAD DISTRICT, PIN - 679303
SHEEEIA
AGED 48 YEARS
W/O KISHOR BABU, KARAPPAIIIIIYAIIIL ''EttlpA" VEETTIIi,
rm¥ooR AMSoM DEsoM, jm¥ooR P.o, pATTzuel vlLlnGE
AND TAIt", PAIAKKAD DISTRICT, PIN - 679303
5 AZDIIH¥EN,
AGED 13 YEARS, MINOR
REPRESENTED BY GRZENDMOTHER, KtJNHI IIAKSHMI ,
Mat.Appeal.No.435 of 2023
2025 : KER: 6539
2
KARAppALLlyAI.IL ``KRlpAw VEETTII, , AimyooR AMsOM
DEsoM, rm¥ooR p.o. , pATT]uel vll[I.AGE AND TAI.uK,
PAliAKKAD DISTRICT, PIN-679303
THE LEGAII HEIR OF IST APPElillANT IS HEREBY IMPLEADED
AS 5TH ADDITIONAII APPELENT AS PER OREER DATED
15.11.2024 IN I.A.NO.2 0F 2024
BY ADVS .
JZu}4SHEED HAFIZ
K . K . NE SNA
I . S . SREEKUTTY
RESPONDENT/PETITIONER:
SHYAII.I C
D/O slvARae4AN (ILATE) , CHZINNETHODI VEETTII.,
KARyAVATTOM AMsoM, imNNARIml4A DEsoM, inNNARInl.A
p.o, pERINTHAnmNNA TAI,uK, inlAppURAM DISTRICT. ,
PIN - 679325
By ADv FATHlim NASREEN s
OTHER PRESENT :
sior FATIIIMn NASREEN s
THls MATRIMONIAI, AppEAI, HAvlNG BEEN FINALI.I HEanD ON
27.oi.2o25, THE couRT oN THE sinE DAY DELlvERED THE
FOIil+OWING :
Mat.Appeal.No.435 of 2023
2025 : KER: 6539
3
JUDGMENT
Devan Ramachandran, J.
When this matter was called today, the learned counsel
for both sides were ad t.den that all disputes between their clients
have been settled out of Court and a Compromise Agreement
arrived at.
2. The learned counsel for the petitioners submitted that
the Compromise Agreement entered into between the parties has
been produced along with I.A.No.1 of 2024.
3. We have examined the afore Compromise Agreement
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, we record the terms of
compromise entered into between the parties.
5. Resultantly, as requested by both sides, we allow this
appeal and set aside the impugned judgment and decree in
O.P.No.1076/2021 before the learned Family Court, Malappuram;
and consequently, decree in O.P.No.1076/21 before the said Court
in terms of the compromise between the parties, a copy of which
will stand appended to this judgment.
2025 : KER: 6539
We consequently direct the parties to act expressly in
terms of their agreement; however, leaving them liberty to
approach this Court for any clarification for the purpose of working
of the settlement, if it so become warranted.
Sd/-
DEVAN RAMACHANDRAN,
JUDGE
Sd/-
M.B. SNEHALATHA,
JUDGE
Mms
Mat.Appeal.No.43 5 of 2023
2025 : KER: 6539
APPENDIX OF RAT.APPEAI. 435/2023
PETITIONERS ANNEXURES
chnexure 1 TRE COPY OF THE COMPROMISE AGREEMENT
DATED 20.09.2024 ENTERED TO BY TI[E
APPElillANTS AND THE RESPONDENT SIGNED
BEFORE NOTARY PUBI.IC
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Ccmpromise Agreement executed on this date of 20th day of
a September, 2024, Friday,between, (1) KUNJI I.AKSHMI, aged 71
years. W/O Krishnan (I.ate). Karappalliyalil. "Kripa" Veettll.
a ^mayoor Amsom Besom. Amayoor P.O.Pattambi Village and Taluk.
Palakkad District (2) . Kishor Babu. Aged 47 years, S/O Krlshnan
(I.ate) . Karappalllyalil "Krlpa" Veettil. Anayoor ^msom Desom.
a Amayoor P.O.Pattanbi Village and Taluk. Palakkad Dlstrlct. (3)
Sheeba. Agecl 49 years. W/O Kishor Babu, Karappalliyalil "Kripa"
Veettil. Amayoor Amsom Degom, Amayoor P.0. Pattambl Village
3 and Taluk. Palakkad District. together herein referred to ag
•'PIRST PARTY" AND Shyamili.C Aged 35 years. D/O Slvaraman(Late) .
Channethodi VeQttil. Karyavatton ^mgom. Mannarmala De8on.
Mannarmala P.O, Pin 679325, Perinthalrianna Taluk. Malappuram
I)1strlct. herein after referred as "SEX=OND PARTY"
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1) The FIRST PARTY herein are the appellantgj mother in law.
brother in law and sister in law the 2nd PARTY herein is
the respondent in Hat Appeal 435/2023 pending before the
Honourable High Court of Kerala. The above matrimonial
appeal is f iled agaln3t the .udgement and decree dated
20.03.2023 in the 0.P 1076/2021 before the Family Court
Malappuram filed by the Second Party against the let
Parties ,
2) Now the matter has been settled between the parties. The
First party herein has paid entire amout liable under the
above decree to the 2nd party and the 2nd party has
received the said amount and full satisfaction of the decree
can be recorded.
3) The 2nd party herein agrees that there are no other amour]ts
outstanding to be paid in pursuant to the decree of the
Family Court. in O.P 1076/2021 before the Family Court,
Malappuram by way of judgment dated 20.03.2023 and that
she has no subsisting claim against the first parfie8
herein in any manner.
4) The parties hereby agrees that the child born in the wed
lock will cont`1nue to reside along with the appellants
herein as the child lived earlier and that the respondent
herein will not have any objection in any of the appellants
being named as the guardian in future for any educational
or other benefits of the minor.
5) The respondent herein agrees that she will not have any
claim of guardianship of the minor living with the appellants
and he shall continue to live with the appellants.
a5+thu``-'
