Kerala High Court
Rijo Varghese vs Neema Mathew on 16 October, 2025
OP(FC) No.569 of 2025 2025 : KER: 77213
IN THE HIGEI cOuRT oF RERAILA AT ERNAKulnM
PRESRE
THE HONouRABIE MR. ]usTlcE DEVAN RZD4ACHANDRzna
&
THE HoerouRABIE MRs. ]usTlcE M.B. SNEHAILATHA
THURSDAY, THE 16" DAY OF OCTOBER 2025 / 24TII ASWINA, 1947
0P (FC) NO. 569 0F 2025
AGAINST THE JUD®ENT DATED 25.09.2025 IN OP NO.1264
0F 2025 0F FAMILY COURT, PALAKKAD
PETITIONER/PETITIONER:
RIF0 VARGRESE, AGED 41 YEARS
S/O. IATE A.C. VARGHESE, AZHZENTIIARA HOUSE,
MtJNI)UR P.O, PALAKICAD ., PIN -678592
EY ADVS.
SHRI . THAMPAii IHoins
SHRI.B.V.JOY SANKAR
SMT .NINc¥ imTEIEw
sin . HENA BAHulEi!Ali
RESPONDENT/RESPONI)ENT :
FnEEm nqNTHEw
AGED 37 YEARS
D/o GEORGE icaTHEFT, IroTTuvlLArll- HousE,
PAliAKKAD DISTRICT. TEMP.R/A,FLAT NO 6.
NIGHTINGAIE HOUSE 35, LONG FLEET ROAD,
POOLE BH152, PIN -678593
BY ADVS .
SRI . sHArlN s . HZREED
SMT . SREEdA SAJEEV
THIS 0P (FAMILY COURT) HAVING CchE UP FOR HEARING ON
16.10.2025, THE COURT 0N THE SAlfl DAY DELIVERED TIIE
FOI.I.OWING :
op(FC) No.569aof 2o25 2025 : KER: 77213
DEVAN RAMACHANDRAN & M.B.SNEHALATHA, JJ.
-------------------------------------------
OP(FC) No.569 of 2025
-------------------------------------------
Dated, this the 16th October, 2025
JUDGMENT
M.B.Snehalatha, J ;
Today, when this Original` Pet:ition came up for
hearing before us, the learned couhsel appearing for both
sides submitted that the entire disputes between the parties
have ibeen settled in the mediation held under the aegis of
Mediation Cen,Ere, Ernakulam and_ a memorandum of
settlement has been entered into by t.he p'arties3 and their
counsels,
2. We have examined the imemorandum of
settlement and we notice that it .has been signed by the
parties and subscribed by their counsel. The terms of the
agreement are lawful and therefore t:he. settlement arrived
at by the parties is accepted.
4. In view of the settlement arrived at between the
OP(FC) No.569 of 2025 2 0 2 5 : KER : 7 7 213
parties, OP(FC) No.569/2025 is disposed of in terms of the
settlement arrived at by the parties.
5. The parties are directed to act implicitly in terms
of the memorandum of settlement and shall comply all the
terms therein, which do form part of this judgment.
Sd/-
DEVAN RAMACHANDRAN
JUDGE
Sd/-
M.B.SNEHALATHA
JUDGE
ab
OP(FC) No.569 of 2025 2025 : KER : 7 7213
APPENDIX OF OP (FC) 569/2025
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY 0F THE 0 P NO.1264 0F 2025
FIIiED BEFORE THE FENIIIY COURT, ALAKKAD
DATED 16/08/2025
Echibit P2 A TRtJE COPY 0F THE I A NO.1/2025 IN 0 P
1264 0F 2025 DATED 17/09/2025
Exhibit P3 A in:un copy oF THE COENRER AFFII)AvlT
FILED BY THE RESPONDENT IN 0 P NO.1264
0F 2025 DATED 19/09/2025
P NO.1264 0F 2025 DATED 19/09/2025 FILED
BY RESPONDENT
Exhibit P5 A TRUE COPY OF TIIE COMMON OREER IN I A
1/2025 & 7/2025 IN O.P. NO.1264 0F 2025
BY TI]E FAMII.Y COURT, PALAKKAD I)ATED
25/09/2025
RESPONDENT E}HIIBITS: NIL
BEFORE THE HCINOURABLE HIGH COURT OF KERALA AT
EENAKULAM
RIjo Varghese Petitioner
Vs.
Neema Mathew Respondents
ORANDUM OF SEITL RENT FILED UNDER SECTION 89 0F 'ITIE Col)E OF CIVIL
PROCEDURE READ l^rrlTI RULES 24 & 25 0F THE CIVIL PROCEDURE /ALTERNATIVE
DISPUTE RESOLUTI0NI RULES. 2008:
Both parties agreed to setrfe the matter on the following terms.
1.The father shall be permitted to contact the minor through WhatsApp call for 4 days in a
week, between 9 pin to 10 pin Indian Time.
2.Father has pe;:=;itted the mother to take back the child to United RIngdom and reside
along with her ton condition that she will bring the child to Palakkad every six months and
handover custody for a period of 8 days.
3.Half Of the travel expenses of the child will be met by the Father.
4.Until the mother take back the child {o United Kingdom the father will be given custody,
two days in a week.
5.If the father is visiting UK, he will be granted vistorial right on all Saturdays' from 10 am
to 5 pin (U.K.time)
P€tition€r Respondent
RIjo Var9he Neema Mathew
tig5?_
6.Father shall return the passport of the child and U.K BRP Card to the mother on or before
15/10/2025. The father will return the gold ornaments Of the child (One chain, bracelet and
2 Bangles) and cloths Of the child to the mother on or before 15/10/2025.
7. The mother agrees to withdraw the complaint filed against father before Dorsel Police,
U.K.
8.Based on the compromise arrived between the prrties, they have agreed to record the
terms of compromise in OP.No.1264/2025 of Family Court, Palakkad and end the
proceedings.
`Dated this the 13th day Of Oc\tober, 2025
Petitioner Respondent
RIjo Var8hese Neema Mathew
444--
Counsel for the Petitioner Counsel for pondent
Hen#drtr zgrfa.;Et`6+;;pe*:
'This settlement agreement is authenticated by me.
Adv.KrishnakumariG..#JP
