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Navas.P vs Amina Jilumol.T.K
2025 Latest Caselaw 296 Ker

Citation : 2025 Latest Caselaw 296 Ker
Judgement Date : 3 June, 2025

Kerala High Court

Navas.P vs Amina Jilumol.T.K on 3 June, 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 3RD DAY OF JUNE 2025 / 13TH JYAISHTA, 1947

                     OP (FC) NO. 171 OF 2025

     AGAINST THE ORDER/JUDGMENT DATED 06.03.2025 IN I.A.NO.11 OF

2024 IN OP NO.442 OF 2024 OF FAMILY COURT,KOZHIKODE

PETITIONER/RESPONDENT:

          NAVAS.P
          AGED 40 YEARS
          S/O ABOOBACKER HAJI, R/AT PULIYARAKKAL HOUSE, THARAOL,
          ELETTIL, THAMARASSERY, KOZHIKKODE, PIN - 673572


          BY ADVS.
          SRI.KODOTH SREEDHARAN
          SRI.K.P.MUHAMMAD ARIF




RESPONDENT/PETITIONER:

          AMINA JILUMOL.T.K
          D/O ABDUL MAJEED, R/AT THANNIKKAL(H), EERPONA,
          THACHAPOYIL.P.O., THAMARASSERY THALUK, KOZHIKKODE REP.
          BY POA HOLDER MUHAMMED FINU, S/O ABDUL MAJEED, R/AT
          THANNIKKAL(H), EERPONA, THACHAPOYIL.P.O., THAMARASSERY
          THALUK, KOZHIKKODE, PIN - 673573


          BY ADVS.
          SRI.K.A.SALIL NARAYANAN
          SMT.K.BINCYMOL



          SRI K A SALIL NARAYANAN
 OP(FC).No.171 of 2025
                               2

                                                2025:KER:39001




      THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
03.06.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(FC).No.171 of 2025
                                      3

                                                           2025:KER:39001



        DEVAN RAMACHANDRAN & M.B.SNEHALATHA, JJ.
              -------------------------------------------
                     OP(FC) No.171 of 2025
               -------------------------------------------
                  Dated this the 3rd June, 2025

                                JUDGMENT

M.B.Snehalatha, J

When this petition came up for hearing today, learned counsel

appearing for both sides submitted that the dispute between the

parties has been settled out of Court and they also produced a Karar

entered into between them incorporating the terms of the

settlement before this Court.

2. We have examined the terms of settlement and we 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 by the parties, the

OP(FC).No.171 of 2025 is disposed of as follows:

a) The permanent custody of the minor child shall be with the mother/respondent herein. Interim custody during weekends shall be with the father, as agreed to in Clause (1) of the terms of settlement.

                  b)    On special occasions and celebrations the



                                                         2025:KER:39001


custody of the child shall be as agreed between the parties in clause (1) of the terms of settlement.

c) As the mother is employed abroad, the child shall be in the care and protection of the maternal grandparents as agreed to in Clause (2) of the terms of settlement.

Both parties are directed to act implicitly in terms of the

memorandum of agreement, which do form part of the judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

                                             M.B.SNEHALATHA
                                                 JUDGE
Mms
  memo                                                        OP (FC) No.171/2025(CA-2025-019470)




                  BEFORE THE HON9BLE |||G|| COURT OF KERALA AT
                                     KERNAKUI+AM




                      Navas.P.                          : Petitioner

                                             Vs,

                     Amina Jilumol.T.K.                 ; Respondents


M]E_MO F`ILED BY THE COUNSEL FOR THE PETITIONER.

The dispute in the above case and other matrimonial disputes pending between the parties have been amicably settlecl between the parties in the presence Qf well-wishcrs and mediators. The petitioner is herewith producing the settlement entered into between the parties. The OP(F#) No, 171/2025 may be disposed of recording the settlement.

Document roduced:

Agreement dated 11/04/2025.

' Kodoth Sridtharan.

(Counsel for the petitioner)

FSO VERIFIED-34

OP (FC) No.171/2025(CA-2025-019470)

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