Kerala High Court
Angelin P.Baby (Minor) vs Baby P.C on 23 October, 2025
Mat.Appeal Mos.2©7 of 2©16 and connected cases
2 0 2 5 : KER : ./i8 8 3 4
IN THE HIGH CouRT oF RERAln AT ERltAKULAI4
RESENT
TEE HONouRABH in. dusTICE SATIIISH NINAN
&
IRE HONouRABIdE in.]usTlcE p. FRISENA KunmR
THURSDAY, TEE 23RI) DAY OF OCTOBER 2025 / 1ST RARTHIRA, 1947
RAT.APPEAL NO. 207 0F 2016
AGIAINST THE duDGn4ENT DATED 25.og.2ol5 IN op No.58o oF 2ol4 oF
EAMILy couRT, MuVATropuzHA
AppElznNT/REspoNI)ENT:
BABY P.C. , AGEI) 54 YEARS
S/O. CHACKO, PARAPEDATH HOUSE,
AIIAFHUZHA P.0. , MtJVATtpupuzHA ELUK,
EENAKCJLAM DISTRICT.
BY AI)VS .
SHRI . N . K . KARNIS
SRI. IiATHEESH SEBASTIAN
REspoNDENr/PETITIONER:
ANGEIIIN P.BABY,AGED 13 YEARS
D/0. BABY, THUREPURATII HOUSE,
PIRZIVOM P.O. , ERNAKulthM DIST, MINOR,
REPRESENTED BY TEE NEX FRIEND END MOTHER
KtJNruMoli I.M. , AGED 47, w/O. BABy,
THunGApuRz\rH HousE ,
plRAvoM p.o. , ERlmKulLAM DlsT. -686664.
BY ADV SRI.AIIIAS M. CIIERIAN
TH I s mTRIMONIAI] AppEAI, HAVING BEEN FINAI,Itv HEARI) ON
23.10.2025, ALONG WITH Mat.Appeal.1271/2015, RE(FC)NOS.482/2015
AND 22/2ol6, TIH cOuRT ON THE SAME Day I)ELlvERED rmE FOE,I.OwlNG:
Mat.Appeal Mos.207 of 2©16 and connected cases i
2 0 2 5 : KER : ./ 8 8 3 4
IN THE HIGH cOuEur OF KERALzi AT ERItAKul,AM
PRESENT
THE IIONOURABLE MR. JUSTICE SATHISH NINAN
&
TEE HONouRABLE in.ousTICE p. REIslneA KoimR
THURSDAY, TEE 23ro DAY OF OCTOBER 2025 / 1ST RARTHIRA, 1947
MAT.APPEAL NO. 12710F 2015
AGzilNST THE euDGiENT DARED 25.og.2ol5 IN op No.58o oF 2ol4 oF
EAMIIiY COURT, M[JVAHUPUZHA
\
APPEILANT/PETIHONER:
ANGEIIIN P.BABY (MINOR)
DARE OF BIRTH 4.3.2003, D/0.BABY,
REPRESENRED BY THE NEXT FRIEND/MOTHER
KUNetnrol, I.M. ,AGED 46 TEARS,
w/O. BABy, TIIunnApuRATII rousE ,
plRfivoM p.o. , ERNAKulnM DISTRICIT.
BY ADV SRI.ALIAS M.CEERIAN
RESPONI)ENT/RESPONDENT:
BABY P.C. , AGEI) 53 YEARS
s/O. clIACRO, pARAPEDArH HOusE,
PAILAKUZHA P.0. , MUVATTUPUZHA Tar.UK,
ERNAKUIAM DISTRICIT, PIIt 686662.
BY ADV SHRI.N.K.KENIS
THE s MaTRIMONIAI, AppEAI, IIA:vlNG BEEN FINAIL¥ HEARD oN
23.10.2025, AlioNG WITH Mat.Appeal.207/2016, RP(FC)NOS.482/2015 AND
22/2016, THE COURT ON THE SAID DAY DEI]IVRED THE FOI.LOWING:
Mat.Appeal Mos.2©7 of 2©16 and connected cases
2025 :KER: /8834
IN THE HIGH couRT oF RERalA AT ERNAKULAM
PRESENT
TEE HONoURABLE MR. TusTlcE sATHlsH NleaAN
&
TEE HONouRABLE MR.dusTlcE p. mlslnaA KOMaR
THURSDAy, THE 23RI' DAy Or OcTOBER 2o25 / 1sT RARTIIIRA, ig47
RPFC NO. 482 0F 2015
AGAINST THE duDGRENT DATED 25.09.2015 IN MC NO.910F 2014 0F
FAMILY COURT , MUVATTUPUZIIA
REVISION PETITIONERS :
KUNJUMOIi I.M. ,AGED 46 YEARS
W/0.BABY, THUMBAPURATH HOUSE,
plRA:VOM po, ERIaARTILAM DlsTRlcT.
ENGELIN P.BABY MINOR
DATE OF BIRTH 4.`3.2003 D/0.BABY,
REPRESENTED BY THE NEXT FRIEND /MOTHER,
KUNJtJMOL I.M. , AGED 46 YEARS, W/O.BABY,
rmurm3ApuRATH IIOusE, plRAVOM pO,
ERIIAKuliAM DISTRICT
BY ADV SRI.ALIAS M.CHERIAN
RESPONDENT/RESPONDENT:
BABY P.C. ,AGED 53 YEARS
S/O. CHACKO, PARAPEDA" HOUSE,
pALAKuzHA pO , MtJVATTupuzHA rAliuK,
ERIIARIJlchM DISTRICT , PIN-686 662.
BY ADV SHRI.N.K.KENIS
THIS REV.PETITION(FAMIIiY COURT) HAVING BEEN FINALLY HEARD ON
23.10.2025, AI,ON6 WITH Mat.Appeal.NOS.207/2016, 1271/2015 AND
RP(FC)22/2016, TEE COURT ON IRE SAME DAY DElilvIRED THE FOLliowING:
Mat.Appeal Nos.207 of 2©16 and connected cases
2 0 2 5 : KER : ./ 8 8 3 4
IN TEE HIGH couRT oF RERAILzi AT ERNaRELAM
PRESENT
THE I]ONOURABRE MR. JUSTICE SATHISH NINAN
&
TEE HONouRABLE in.eusTlcE p. mlslntA K(naAR
THURSDAY, THE 23RE DAY oF OCTOBER 2o25 / 1sT FrmTHIRA, 1947
RPFC NO. 22 0F 2016
AGZLINST THE JUDGMENT DATED 25.09.2015 IN MC NO.910F 2014 0F
FAMILY COURT , MUVATTUPUZHA
REVISION PETITIONER/RESPONDENT :
BABY P.C, AGED 53 YEARS
S/O. CHACKO, PARAPEDATII HOUSE,
PAliAREUZIIA P.a. , MtJVATTUPUZHA TAIIUK,
ERNAKulnM DlsTRlcT.
BY Zuus.
SHRI . N . K . KAENIS
SRI. LABHEESH SEBASTIAN
RESPONDENTS /PETITIONERS :
KUNTUMOI., AGED 46 YEARS
w/O.BABy, THtndENURATH HOusE,
plRAVoM p.o. , ERIaARI7IrfuM DlsTRlcT 686 664.
ENGElilN P.BABY,I)/O.BABY, AGED 12 YEARS,
THtnfl3ApuRATH HouSE, plRAvoM p.o, ERNAKULm¢ DlsTRlcT,
(MINOR) REPRESENTro By TEE NEXT FRIEND AND MORER,
KUNJUMOL I.M. , w/o.BABY TErunnApuRATH HousE ,
plRAvoM p.o. , ERHLAKt7InM DISTRlcT 686 664.
BY ADV SRI.AI.IAS M.CHERIAN
THIS REV.PETITION(FAMIIIY COURT) HZLVING BEEN FINANNI]Y IIEARD ON
23.10.2025, ALONG WITH Mat.Appeal.NOS.207/2016, 1271/2015 AND
RP(FC)482/2015, THE COURT 0N IRE SAME DAY DELIVERED THE F0IiliowING:
Mat.Appeal Nos.2©7 of 2©16 and connected cases
2 0 2 5 : KER : ./ 8 8 3 4
SATHISH NINAN & P.KRISHNA KUMAR, JJ
Mat.Appeal Nos.2©7 of 2©16 and 1271 of 2©15
and
RP(FC)Nos.482 of 2©15 and 22 of 2©16
Dated this the 23rd day of October, 2©25
JUDGMENT
Sathish Ninan.J
The parties have settled their disputes in mediation. They
have entered into a memorandum of agreement incorporating the terms
of settlement. The above cases are disposed of in terms of the
settlement. The memorandum of agreement will form part of this
judgment.
The Registry to return the original records to the Family
Court, forthwith.
Sd/-
SATHISH NINAN, JUDGE
Sd/-
P.I(RISHNA KUVAR, JUDGE
diHk|2:3MJal
ERNAKULAM MEDIATION CENTRE
(HIGll COURT HALL)
(2rd floor, above SBl, Hlgh Court Building, Emaku[am, Kochi-31.(Ph:0484-2562238)
ENcneqN0%%.se|T6 Dated„`&2=.|I`O|Q5
From
`wlA`O The Nodal Officer,
High' Court Mediation Centre
To
The Registrar Uudicial),
High Court of Kerala, Emakulam.
Sir,
Sub : Mediation of case referred by the Hon'ble High Court of Kerala -
Ref::e::malorderin.„.mQH......I?.3.IJ.I£/..&9±J..\6..#„B.?.i.¢462`16/
dated.9:a,\flJ.1faT„.. Of the Hon'ble High courtof keraia. 22llb.
I am to forward herewith Report of the Mediator i`n the matter along with
the ,enclosures for information and necessary action.
¥ouis Faithfully,
rty
Nodal Officer,
riigh Court Mediation Centre
Encl:-1.Reportofthe<ediator,Settlemr:t ement-
2. Copy of the referral order dated L5:. of the High Court of Kerala
3. Copy Of the Petition.
BEFORE THE HONOLJFIABLE HIGH COURT OF KEIIALA
AT ERNAKULAM
Angelin p.Baby(Minor), Rep.by the next Appellant
friend/mother Kunjumol T.M.
Vs.
Baby P.C. Respondent
REPORT SUBMITTED BY THE MEDIATOR
Mediated, matter is settled.
Terms and conditions are attached herewith.
Dated this the 13th day of October, 2025.
Adv. Swamidasan K.N.
Mediator
High Court Mediation Centre
B.EFORE Tr+E HONouFIABLE H[Gr+ CotiRT oF KEF`'ALA AT
ERNAKULAM
Mat Appeal Nos.1271 of 2015,207 of 2016 &
RP(FC) Nos.482 of 2015 & 22 of 2016
Angeli.n P.Bab#(Minor}, Rep,by the next Appellant
friend/mother Kunjumol T.M.
Vs.
Baby P.C. Respondent
MEM RAND lvF OF SETTLEMENT F[LED U PER SECTioN- 89~ oF Tr+E
CODE OF CIVIL PF`OCEDURE FLEAD WITI+ RtJLES 24 & 25 0F THE CIVIL
PROCEDURE (ALTERNATIVE DISPUTE REsOLUTION). RULES. 2008:
The parties agreed to settle the disputes in all the above 4 cases on the
following terms and conditions.
1.The respondent/ Baby P.C. in Mat.Appeal No.1271/2015 agreed to pay a total
amount of Rs,25,00,000/-to the petitioner/Angelin P.Baby and her mother Kunjumol(1st
petitioner in PR(FC) No.482 of 2015. Out of this 25,00,000/-(Rupees Twenty five lakhs
only) initial payment of Rs.10,00,000/-(Rupees Ten lakhs only) will be deposited in the
Joint account No.607902010009813 of Angelin P.Baby & Kunjumol maintained in Union
Bank of India, Piravom on or before 13/11/2025. The balance of Rs.15,00,000/-(Rupees
Fifteen lakhs only) will be deposited on or before 31/1/2026. If the respondent/Baby
P.C. fails to pay the said amounts as stated above `it will carry an interest at the rate of
6% per annum from today.
Appellant in Mat,Appeal No.1271/2015
Angelin P.Baby
Respondent in Mat,Appeal No.1271/2015
Babyp.C. S#
Kunjumol( 1st petit].oner in RP(FC) No.482/2015
fi
1+.t
`.-1- ,,
2. The respondent/Babw PC. And the lst petitioner in RP(FC)
No.482/2015 /Kunjumol have agreed to file a Joint Petition for Divorce, The
expense of the Divorce -Petition wi]l be met by husband Baby P.C.
3. All the parties agreed that there will not be any claim against each other
in future.
4.The cases pending i.e. O.P.No.580/2014 and M,C.No.91/2014 before the
Family Court, M.uv`attupuzha shall be withdrawn by the respective parties.
5.By this compromise all the above cases Mat Appeal Nos,1271 of
2015,207 of 2016 & RP(FC) Nos.482 of 2015 & 22 of 2016 shall be closed in
terms Of this settlement agreement.
Dated this the 13th day of October, 2025,
Appellantin Mat.Appeal No.1271/2015
Angelin P,Baby
Respondent in Mat.Appeal No.1271/2015
Babyp.C. &L# c2rfe
Kunjumol( 1Sf ,petitioner in ,RP(FC) No.482/2015
vex_
Alias M Cherian N!.:?r;UfrJ"
Counsel for the Appellant in Counsel for the Respondent
Mat.Appe-al No-.1271C015 in Mat,Appeal No.1271/2015
This settlement agreement is authenticated by me.
Advfo#|
