Kerala High Court
Parvathy C vs Abhilash on 25 March, 2025
Mat.A Nos.469/2022, 457/2022 &
573/2024 2 02 5 : KER : 2 5 5 98
IN THE HIGH COURT OF KERALA AT EEulAKUILAM
PRESENT
THE HOwOuRABI.I in. JusTlcE DIVAN RAincHmiDRmi
&
THE HCINOURABIiE MRS. JUSTICE M.B. SNEHAI.ATHA
Tt]ESDA¥, THE 25TH DAY oF mRCH 2o25 / 4TH cmlTHRA, 1947
MELT.APPEZLII NO. 457 0F 2022
AGAINST IRE JUDGRENT DATEI) 28.03.2022 IN 0P NO.337 0F
2018 oF FnMII.I couRT, NEDunnNGaD
APPEI.LENT/RETITIONER:
PAR:VAIHY, AGED 33 YEARS
D/o CHZINDRIRA, FROM sREENIILA¥AM, NEAR AionN Kovll,,
ueuENGAD p. o. , "IRuvANZENTIIApuRAM ORIGINALI.I
FnoM p.c. NlvAs, MElnMcODE, pAZHAKUTTy,
NEDUMANGAD, NOW RESIDING AT AASTIK VIIilLA,
puTHUKz`vu, Trml+E InNE , vENKZLVIIn, IRINCHAyAM
p.o. , iiEDunniiGnD -695 561.
BY ADVS .
GISA SUSAN THonms
ENJrm G.
]oBIN rosE p.
RESPONI)RT/RESPONDENT:
ABHIIASH, AGED 40 YEARS,
S/O VENU, RESIDING AT THIRIJVATHIRA, HOuSE NO.
10/29, PULIPPARA ROAD, CHANTHAVIIA, NEDUMANGAD
p.O. , THIRI7VIiNANTHApuRAM (mch4 KARTHIRA, KAlnDI ,
" IRIlvnNAlilHApuRAM) .
8¥ revs.
ABu mTHEw THALaemTTATHII.
AJU RATHEW(K/637/2004)
THls mTRIMONIAL AppEAI, HAVING BEEN FINALLy HEARD CIN
25.03.2025, ALONG WITH Mat.Appeal Nos.469/2022, 573/2024,
THE COURT ON THE SAID DAY DEIIIVERED THE FOLI.OWING:
Mat.A Nos.469/2022, 457/2022 &
573/2024 2025 : KER: 25598
IN THE HIGH COURT OF RERAIA AT ERIIAKUIAM
PRESENT
IHE HCINouRABIE in. dusllcE DEVAil RAincHzuiDRAli
a
THE HONouRABIE ims. ousTlcE M.B. SNEHAI.ATHA
TUESDAY, THE 25TH DAY oF mRCH 2o25 / 4TH CHAITHRA, 1947
mT.AppEAL No. 469 oF 2022
ACIAINST IRE JUDGbdENT DATED 28.03.2022 IN OP NO.639 0F
2ol6 OF FAMII[y cOuRT, NEDUMaNGAD
APRELliANT /RE SPONDENT :
PAR:VATHY, AGED 33 YEARS
I>/o cHrmRIRA, mom sREENIIA¥AM, NEAR Aio4z\N KovlL,
NEDUMANGAD P. O. , THIRUVANZINTHAPURAM 0RIGINAlillY
From p.c. NlvAs, iqlLAMccoE, pAZHAKUTT¥,
NEI>umNGAD, NOw REslDING AT AASTIK vll.IA,
PtJTHUKA:VU , TEMPI;I I.ANE , VENKAVILA,
IRINCEIA¥AM p.O. , NEDurmNGAD -695 561.
BY ADVS.
elsa susAN THODms
ENJTm a.
COBIN COSE P.
RESPONDENT/RETITIONER:
ABHIILasH, AGED 4o yEARs,
S/0 VENU, RESIDING AT THIRIJVATHIRA, HOuSE NO.
1o/29, puLlppARA RCIAD, CHANTHAVIIA, NEDunmNGAD
p.o. , THIRuvANANTHApuRAM (FROM KARTHIRA, RAlnDI ,
THIRUVANANTHAPURAI4) -695584.
BY ADVS .
ABu BmTHEw THAILAimTTAIHII.
Aru inTHEw(K/637/2oo4)
"Is imTRIMONIAL AppEAI, HAVING BEEN FINAI,I,I HEARD CIN
25.03.2025, AIIONG WITH Mat.Appeal.457/2022 AND CONNECTED
CASES, THE CotJRT ON THE SAID DAY DElilvERED THE I+OLLCWING:
Mat.A Nos.469/2022, 457/2022 &
573/2024 2025 : KER: 25598
IN THE HIGH COURT OF KERAIA AT ERNAKUIAM
PRESENT
THE HONouRABLE in. dusTlcH DEVAN RZDmcHANDRmg
&
THE HCINOuRABLE ims. dusTlcE M.B. SNEHALATIA
TUESDAY, THE 25TH DAr oF mRCH 2o25 / 4TH cmlTHRA, 1947
inT.AppEAI, No. 573 oF 2o24
AGAINST THE ruDca4ENT DATED 22.o5.2o24 IN op No.424 oF
2ol6 oF FAMILY couRT, NEE)umNGaD
APPElillANT/RETITIONER:
pArIVATH¥ c, AGED 34 rEARs
D/0 CHANDRIKA, S-REENIIAYAM, NEAR A104ENKOVII.,
NEI)umNGAD p.0. , THIRuvANANTHApuRAM - 695 541 ANI]
NOW RESIDING AT AASTIK VIIilA, PUTHUKAVU TEMPLE
ILANE, VENKZIVIIA, IRINCHAyAM p.0. , NEDunnNGIAD . ,
PIN - 695561
8¥ revs .
GISA susAN "oDns
A . R . D IVYA
SREERAG sH¥InN
ADHITHYA K.
REs pororms /RESporoREs :
ABHIIASH, AGED 42 YEARS
S/O VENU, RESII)ING AT THIRUVATHIRA, HOUSE
No.1o/29, puLlppARA RonD, CHANTHA:vllA, NEDunmNGAD
P,O. , THIRUVENENTHAPURAM (FROM KARTHIRA, KAIADI ,
THIRUVANANTHAPURAM) . , PIN - 695541
NAGAILZLKSHMI , AGED 68 YEARS
W/O. VENU, RESIDING AT THIRUVATHIRA, HOUSE
No.1o/29, put,IppARA ROAD, cHANTHZLvllA, NEDunmNGAD
p.o. , THIRuvENENTELapuRAM (moM KARTHIRA, KAI.AI>I ,
THIRUVENENTHAPURAM) , PIN - 695541
Mat.A Nos.469/2022, 457/2022 &
573/2024 2 0 2 5 : KER : 2 5 5 9 8
VENU, AGED 72 YEARS
RESIDING AT THIRUVATHIRA, HOUSE NO.10/29,
PUI.IPPARA ROAD, CHENTHAVIIA, NEDUMANGAD P.O. ,
THIRuvENENTHApuRAM (moM KARTHIRA, RAI.ADI ,
THIRUV:ANANTHAPURAM) , PIN - 695541
8¥ anvs.
ABu mTHEw
AJU RATHEW (K/637/2004)
THIS RATRIMONIAli APPEAI. HAVING BEEN FINAIII.Y HEARI) ON
25.03.2025, AI.ONG WITH Mat.Appeal.457/2022 AND ComlECTED
CASES, THE COURT 0N THE SAID DAY DEI.IVERED THE FOI.LOWING:
Mat.A Nos.469/2022, 457/2022 &
573/2024 2025 : KER: 25598
DEVAN RAMACHANDRAN & M.B.SNEHALATHA, JJ.
-------------------------------------------
Mat.Appeal Nos.469/2022, 457/2022 &
573/2024
-----------------------------------I-------
Dated this the 25th March, 2025
JUDGMENT
M.B.Snehalatha, J
When these appeals came up for hearing today, learned
counsel appearing for both sides submitted that the dispute
between the parties has been settled in the mediation held under
the aegis of Mediation Centre, Ernakulam and a memorandum of
settlement has been filed before this Court.
2. We have examined the memorandum 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 memorandum of settlement filed by the
parties before this Court, the above three appeals are disposed of
as follows:
a) The judgment and decree in
Mat.A Nos.469/2022, 457/2022 &
573/2024 2025 : KER: 25598
0.P.No.337/2018 of Family Court, Nedumangad
stands set aside and the parties shall file a joint
petition seeking divorce by mutual consent before the
Family Court, Nedumangad as agreed to in the
memorandum of settlement.
b) We also leave libertyto the partiesto move
the learned Family Court appropriately for waiver of
the statutory 'cooling off' period; however, leaving full
liberty to the learned Family Court to take a final
decision on it, as per law.
c) The permanent custody of the minor ward
Aastik P.Abhilash shall be with the appellant/mother
as agreed to in the memorandum of settlement.
d) In the light of the settlement arrived at by
the parties Mat.A No.469/2022 and Mat.A
No.573/2024 are dismissed as withdrawn.
The parties are directed to act implicitly in terms of the joint
compromise, which do form part of the judgment.
Sd/-
DIVAN RAMACHANDRAN
JUDGE
Sd/-
M.B.SNEHALATHA
JUDGE
ab
BEFORE THE HONOUFIABLE HIGH COURT OF KERALA AT
ERNAKULAM
Mat ABDeal Mos. 457/2022. 469/2022 & 573/2024
Parvathy Appellant
Vs
Abhilash : Respondent
ME«OfIAI\LDUM -OF SETTL.EMENT UNDER SECTION 89 0F THE CODE
OF CIVIL PROCEDURE READ WITH RULES 24 & 25 0F THE CIVIL
pRoCEDURE (AL:rERNATivE DISPuTE RESoLUTloN). RULES. 2oo8.
Both parties agree to settle their case amicably in the
following terms and conditions :
1. The appellant and the respondent hereby agreed that they
shall file a petition for dissolution of marriage on mutual
consent before the Family Court, Nedumangad, within one
month from today.
2. The permanent custody of the minor ward
Aastik P Abhilash will be with the appellant.
3. Both parties agreed to file compromise petition in
respective cases regarding the maintenance and
guardianship pending before the Family Court, Nedumangad.
Appellant Respondent
.,t+`It'+ ,¥"
Parvathy Abhilash eez'
4. The appellant hereby relinquish all her monetary claims
in Mat Appeal No.573/2024 (OP No.424/2016 on the file of
Family Court, Nedumangad) including all her claim for past,
present and future maintenance from the respondent
husband.
5. The appellant hereby agreed to withdraw Mat Appeal
Nos.469/2022 and 573/2024 pending before this Hon.ble
Court.
6. In default of compliance of any conditions above
mentioned, both the parties have liberty to move
appropriate petitions before the court of Law.
Dated this the 4RA day of March, 2025
Appellant Respondent
Parvathy
lt\t,+*; t
Abhiiash gr
•/Jheri4±L-
Counsel for the Appellant Counsel for the R spondent
K76+)q8.
dr 4bu wlaho ¢rii4&fooo,
Aoho- Cfu.jq Jlusan that48
Settlement Agreement !urent!catedbyme.
Adv. Geethakumari p.S (Mediator)
