Sandeep Raveendra Sharma vs Reshmi Muraleedharan Achary on 11 February, 2026

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IN THE HIGH COURT OF KERALA AT ERNASULAM
PRESENT
YHE HONOURARLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.R. SNEHALATRA
WEONESDAY, THES 11°78 pay OF FEBRUARY 2026 / 22ND MAGHA, 1847

MAT APPRAL NO. 4258 OF 2025

AGAINST THE JUDGMENT DATED 28.03.2025 IN OP (OTHERS) NO. 948

OF 2023 OF FAMILY COURT, PUNALUR

APPELLANTS /RESPONDENT :

* SANDERF RAVERNDRA SHARMA
AGED 35 YEARS
S/O RAVEEBRDRA SHARMA, VAISHARHY, NADUTHERIT, EBATTASHT
VILLAGE, PATHANAPURAM TALUR, KOLLAM DISTRICT, KERALA,
PIN ~ S89895S, REPRESENTED BY HIS POWER OF ATYORNET
HOLDS RAVERDRA SHARMA, AGED §7 YEARS, §/O BALAKRISHNA
BRATTSITSIRIPPADU, VAISHARHY, NRADUTHERI, PATYTASRY
VIELIAGE, FPATHANAPURAN TALUER, ROLLAN DISTRICT,
RERALA, BIN ~ 888496

4 RAVREDRA SHARMA
AGED 67 XYSARS
S/O BALARRISHNA BNATTATRIRIPPADU, VAISHARRY ,
NADUTSERT, PATTARNY VILLAGE, FPATHANADURAN TALUE,
ROLLAM DISTRICT, EBRALA, BIN - SBSH85
BY ADV SRI .A.AHZAR

RESPONDENTS / PETITIONER AND IRD RESPONDENT :

2 BRESHMI MURALERDRARAN ACHARY
AGED 33 YEARS
D/O MURALEEDHARAN ACHARY, RESHNT BRAVAN, ERATRO
VARAKRU, PATTAZARY B.O., BATTAZERY VILLAGE, FPATHANAPURAN
TAIUIN, ROLLAM DISTRICT, KERALA, BIN - 681522,
REPRESENTED THROUGH HSER POWER OF AUTORNEY HOLDER
MURALERDHRAN ACHARY, AGED AY YEARS, S/O PARANESWARAN
ACHARY, RESHMI BHAVAN, ERATHU VADARRU, PATTASRY &.0.,
PATTASHY VILLAGE, PATHANAPURAN TARUR, KOLLAM DISTRICT,
KERALA, BIN - 681 522



Matra Nos §22/ene5 & SLOf2O25

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2 VATSRNAVT
AGED 28 YEARS
O/O BAVERNDRAN SHARMA, VAISHAKHY,. NADUTHERTL,
PATTASRY VILLAGE, BATRHANAPOURAN TALUX,
ROLLAM DISTRICT, KERALA, FIN ~ S88685

BY ADVS.

SHRI. ANSU VARGHESE
SERIE. E.S . SYAMRUTTAN
SHRI. 7, BANULESAN
SHERI .NAVEES THOMAS
SHARIN P. BAULSON

THIS MATRIMONIAL APPEAL HAVING COME UP FOR SEARTNG ON
LL.OS,. 2028, ALONG WITH Mat. Appeal. 919/2025, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:


IN TRE HIGH COURT OF RERALA AT RRNARULAN
PRESENT
FEE RONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

&

TNE RONOURABLE MES. JUSTICE M.B. SNERALATHA

WEDNESDAY, THE 11°" pay oF FEBRITARY 2026 / 22ND MAGHA, 1947

COUR ;

NAT APPEAR NO. S29 OF 2025

AGAINST THE JURGMENT IS OP (OTHERS) NO. 948 OF 2022 OF FAMILY
SOUNALOUR

APPELLANT (PETITIONER :

RESHMI MURALEEDRARAN ACHARY

AGER 33 YEARS

D/O MURALEEDMABAN ACSARY, RESHMI BHAVAN, ERATHU
VYARARRY, BATTASHY P.O., BARTASHY VILDAGE, PATHANAPURAN
TRLUR, KOLLAM DISTRICT, KERALA, BIN ~- 881522,
REPRESENTRE TRROUGR HER POWER OF ATEORNEY ROLDER
MUBALEEDERAN ACHARY, AGED S? YEARS, 8/0 BARAMESWARAN
ACBARY, RESNMI BHAVAN, BRATNHO VADARRU, PATYVAZHY P.O, ,
PATYTAZHY VILGAGE, PATHANAPOURANM TALURK, KOLLAM DISTRICT,
RERALA, PIN - 681522

BY ADVS.
SERT.ANSO VARGRESE
SHERI... BANULEYAN

RESPONDENTS /RESPONDENTS 1 Po 3:

RS

SANDREP RAVERNDRA SEARMA

AGED 33 YRARS

S/O RAVBENDRA SHARMA, VAISHARHRY, NADUTHERI, PATTAZRY
VILLAGE, PATRANASURAM TALUR, RBOLLAM DISTRICT, KERALA,
BIN ~- S896935

RAVERNDRA SHARMA
AGED 67 YSARS

S/O RALAKRIGHNA RHATTATHIRIPPADU, VAISRAKRY,
NANUTHERT, PATTAZRY VILLAGE, PATHANAPURAM TALUK,
KOLLAM DISTRICT, KERALA, BIN ~ 689695


Mat.A Nog 4298/2038 & 9190/2025 & SUSE IRERSTRSER

3 YAITSHNAVI.
AGED 27 YEARS
D/O RAVEENPRAN SSARMS,, VAISHARNY, NADUTHERI, PATTALRYE
VILLAGE, BATHANAPURAM TALUS, BOLDAM DISTRICY, RERALA,
PIN ~ 689695

BY ADY SHRI.P.S. SYAMRUTTAN

FRTS MATRIMONIAL APPEAL RAVING COMB UF FOR RBEARTNG ON
21.02.2026, ALONG WITH Mat. Aprmeal.429/2025, THE COURT ON THE SAME
DAY DELIVERED TRE POLLOWING:


cee

DEVAN RAMACHANDRAN & M.S.SNENHALATHA, 3].

Mat. Appeal Nos.d29/2025 & 9190/2025
Dated thie the Lith February, 2026

MS Snehalatha, 3

When these agoeals came up for hearing today, the learned counsel
appearing for both sides subrnitted thet the disputes between the parties
have been settied In the mediation held under the segis of Mediation Centre,
Ernakulam and a memorandum of settlement agreement has been Aled
before this Court,

3, We have examined the memorandum of settiement agreement
and we notice thet it has been signed by the parties and subscribed by their
counsel, The terms of the agreament are lawful and therefore the settiement
arrived at by the parties is accepted.

3. Th wew of the settlement arrived at bebween the parties,
Mat Appeal No.4239/2025 and Mat.A No. 9219/2025 are disposed of in terms of
the settlement arrived at by the parties.

4. The parties are directed to act implicitly in terms of the
memorandum of settiement agreement and shall comply all the terms
therein, which de farm part of this judgment.

df
DEVAN RAMACHANDRAN, JUDGE

Sd/-
ab M.E.SNEHALATHA, JUDGE


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Suneiionss.

Reanangants

O.The parties agrse to fle a mutual divorms petition or. in the alternative. 8

petition seeking declaration/renognition of the foreign diverce judgment, before

the Farmniy Court, Purl.

LivThe lst respondent, Reshmi Muraleercharan Achary, has mm obiection to atiawing LA. No. PL of 2025, being the substitution of document petition in OR

Others} No. 948 of S023, pending before the Ranuly Court, Puna

12. The above apoeais may kindly be disposed of in terms of this Setticment

Agreement, and this Aqrasment may farm part of fhe Judgment af {his Hon'ble

Ceart,

ated this the ¥" day of fanuary, 2026.

Sepetante:- i. Sandean Ravecadra Sharma

iRhep Sy POA Nokier Raweendra Sharm }

=. Mayeerdra Sharma

Rasuendants 3. Rashmi Muraigedharan Achary

Reg by POA Nolder Muralaadharan Achary } (

a. Waishnawi

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