Kerala High Court
T.R. Suresh vs Vasanthakumari on 20 June, 2025
[t.i`!RE
2 02 5 : KER : 4 416 9
Mat.Appeal No.188 of 2019
I
IN TIIE HIGH cOuRT oF RERZLIA AT ERltaKulnM
PREsrm
THE HONouRABLE MR. 4uSTlcE SATHISH NmmN
&
THE HONouRABLE 84R.eusTICE p. mlsH»A zttn4aR
FRIDAy, TRE 2OTH Day OF -urE 2o25 / 3oTH -yAISHTA, 1947
mT.AppEAI. No. 188 oF 2olg
AGAINST THE duDGRENI AND DECREE DATED 30.11.2018 IN op(rm)
NO.334 0F 2016 0F EAMII.I COURT, AILAppuzm
]appELltENT/RESpoNDENT:
I.R. SURESH, AGED 62 YEARS
s/o RA4:apEN , TREREtmL PuTHENPARaeoll, ,
I"ITEIAEN , cHZENGmtacHERRy.
BY ADV SRI.K.K.SATHISH
RESpcneRT/RETITlormR:
VASANgIIantn4aRI
D/O BHASKARA ENICRER,
CHENGOMVEI.I HOusE , TTANaREAD p.O. ,
clERmaziln, Alnppozm DI. -688531.
By anvs .
SMT . K . N . EurENI
SMT.ENIIA PETER
THls imTRlroNIEL AppEAI, HZNING BRAN FINAI,y HEARD ON
2o.o6.2o25, THE cOuRT oN THE sAi4E Day DELlvERED THE sol,rowlNG:
i+t!`ERE
2 0 2 5 : KER : 4 416 9
Mat.Appeal No.188 of 2©19
SATHISH NINAN & P.KRISHNA KUMAR, JJ
I---llI-,I---I---I--,I------11--I--,I-
Mat.Appeal No.188 of 2©19
Dated this the 2©th day of June, 2025
JUDGMENT
Sathish Ninan.J
The parties have settled their disputes in mediation.
They have entered into a memorandum of agre.ement incorporating
the terms of settlement. The decree and judgment impugned in this
appeal are set aside and a modified decree is passed in terms of
the settlement. The memorandum of agreement will form part of
this judgment.
Sd/-
SATHISH NINAN, JUDGE
Sd/-
P.KRISHNA KUMAR, JUDGE
dlk/20.06.
2 02 5 : KER : 4 416 9
AppENDIX oF e4aiT.ZDPEAI,188/2019
PETITIONER ' S ANNEXURES
inemre A1 roRER OF ATroRN=y
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EFLuAKLiriri M..EDIATIofu CEHTRE
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• ram to' forwapri rieredth hebort .df the Mediator ln. the.matier aiorng
• wlttry .the. 6rfelesures`fo+ fnf.Qrmaspb and ng¢egsary adi®ri. .
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BEFORE THE HONOURABLE HIGH COURT OF KERALA
AT ERNAKULAM
T. R. Suresh Appe]lant
Vs
Vasanthakumari Respondent
Mat ADDeal Mos. 471 of 2025
Vasanthakumari Appellant
Vs
T.R.Suresh Respondent
EMITTED BY MED]AT
Mediated. Settled.
Terms of settlement are attached herewith.
Datedth]stheL3thdayA:[J||fu2ife¥
Mediator
High Court Mediation Centre
BEFOFtE THE FfoNotiFIABLE HfGr+ CouFtT oF KEfIALA
AT ERNAKULAM
T. R. Su resh Appellant
Vs
Vasanthakumari Respondent
Mat ADDeal Mos. 471 of 2025
Vasar[thakumar.I Appelfa.n.t
Vs
T.R.Suresh Respondent
MEMORANDUM OF SETTLEMENT UNDER
OF CIVIL PROCEDURE READ___WII++ Ru+
pROCEDUF`E(ALTERNATIvfDISP.UITE.RESO+uTrlo_N 2008.
Both parties agree to settle their case amicably in the following terms
and conditions :
1.The appellant in Mat. Appeal No.188/2019 is the respondent in Mat.
Appeal 471/2025 appeared before. the. in.edi'atio.n' tiro.ug'h' Power of
Attorney Holder. The respondent in Mat.Appeal No.188/2019 is the
appellant in Mat.Appeal No.471/2025.
T.R.Suresh, Rep. By Power of Attorney
Ho.ldeT, Sm`t. Sa'jrm Ara.vinda.ksha.n.
~,rfe
Appellant in Mat. Appeal No.188 of 2019 and
Respondent in Mat.Appeal No. 471 of 2025.
Vasanthakumari
Respondent in Mat. Appeal No.I88 Of 20'19 and
Appellant in Mat.Appeal No. 471 of 2025.
V±j
3. The appellant in Mat. Appeal 188/2019 has agreed that he shall
pay an amount of Rs.3,00,000/-(Rupees Three lakhs only) to the
respondent in the said Mat. Appeal as full and final settlement of
her claim. An amount of Rs.1,00,000/-(Rupees One lakh only) in
cash is paid today(13/6/2025) to the respondent and the balance
amount of Rs.2,00,000/- (Rupees Two lakhs only) shall be paid
within 4 months from today. One lakh(Rupees one lakh only) shall
be paid on or before 13/8/2025 and the balance of One lakh
(Rupees one rakh only) shall be paid on or before 13/10/2025 as
agreed by both parties, The appellant in Mat.No.188/2019 shall
transfer the above mentioned 2 lakhs(Two lakhs only) to the
account No.57042342557 of respondent maintained with State
Bank of India,Pattanakkad Branch.
4. Both t.he parties in Mat.Appeal 471ra025 have agreed to file
petition, for dissolving their marriage solemnized on 16/1/2003 at
Sri.Mahadeva Temple, Vaikom, before the Court on mutual consent.
T,R.Suresh, Rep. By Power of Attorney
Holder, Smt, Sajini Aravindakshan.
Appellant in Mat. Appeal No.188 of 2019 and
-
c<€qte
-~
Respondent in Mat.Appeal No. 471 of 2025.
Vasanthakumari
Respondent in Mat. Appeal NO.188 0f 2019 and v/dr„r,/FfaA~`
5. In default of compliance of any conditions above mentioned, both
the parties have the liberty to move appropriate petitions before
the court of Law.
Dated this the L3th day of June, 2025.
T.R.Suresh, Rep. By Power of Attorney
Holder, Smt. Sajini Aravindakshan.
Appellant in Mat. Appeal No.188 of 2019 and
-Tftt=I-
Respondent in Mat,Appeal No. 471 of 2025.
Vasanthakumari
Respondent in Mat. Appeal No.188 0f 2019 and v/za,>®nfajanrfu.
Appe.I.Iant 'in Mat.Appeal No. 471 of 2025.
Counsel for the Appellant in Mat. Appeal No.188 of 2019
and Respondent in Mat.Appeal No. 471 of 2025`.
Counsel for the Respondent in Mat. Appeal No.188
of 2019 and AppeTlant in Mat.Appeal No. 471 of 2025.
This settlement agreement is a
Adv.Gisa Susan Thomas(Mediator)
