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Kerala High Court
Kesavadas vs Deepa on 14 January, 2026
Mat.A No.1005 of 2025 2 0 2 6 : KE.R : 2 8 6 3
IN THE HIGH COURT OF KERAIA AT ERNAKUIAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAI4ACHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.B. SNEHAliATHA
WEDNESDAT, THE 14TH I)AY OF JENUARY 2026 / 24TH POUSHA, 1947
RAT.APPEAII NO. 1005 0F 2025
AGAINST THE rul)CRENT DATED 29.o4.2o25 IN op No.466 oF
2016 0F FAMIIiY COURT, OTTAPPAILAM
APPELLANTS/RESPONI)ENT NOS.1,2 4 TO 6:
KESAVADAS
AGED 54 YEARS
s/O. KRlsENAN m4BRENTHIRI (I.ATE) , CHAKKOOTH
VETTIL, CHORUTTO0R DESOM, THRIRItANGODE AMSOM,
OTTAPAIAM TAI,UK. , PIN - 679522
suBRAEnENIAN @ MANI
AGED 52 YEARS
S/0. KRISHNAN EREENTHIRI (IATE) , CHAKKOOTH
VETTIL, CHORUTTOOR DESOM, THRIKKANGODE AMSOM,
OTTAPAILAM TAliuK. , PIN - 679522
RAVEENDEEN
AGED 44 YEARS
S/0. KRISEINAN REENTHIRI (IiATE) , CHAKK00TH
VETTII., CHORUTTOOR DEsOM, THRIKKANeoDE AMsOM,
OTTAPAIAM TALUK. , PIN - 679522
GEETm
AGED 42 YEARS
D/O. KRISHNAN EREENTHIRI (IATE) , CHAKKOOTH
VETTII, , CHORUTTOOR DESOM, THRIKKANGODE AMSOM,
OTTAPALZ" TAI.UK. , PIN - 679522
LATHA
AGED 40 YEARS
D/O. KRlsHNAN mcRANTHIRI (LATE) , cHAKKOOTlz
VETTIL, CI]ORUTT00R DESOM, THRIKKANGODE AMSOM,
oTTAPAlnM TALUK. , plN - 679522
Mat.A No.1005 of 2025 2 0 2 6 : KER : 2 8 6 3
8¥ anvs.
SRI . JOHNSORT COREZ
SHRI .ARUN JOENY
SRI . SANJAY JOENSON
SHRI. SANJITH JOHNSON
SHRI . ]Om. Goinz
SHRI .ABIN JAC0B MATHEW
SMT.I)EEBU R.
SMT.DIVIA S.
RESPONI)ENTS/PETITI0NERS & RESPONDENT NO. 3 :
DEEPA
AGED 38 YEARS
D/O. SIVADASAN @ SIVI`N (ILATE) , CHORUTTO0R
cHAKKooTH VETTIL , KANGAPARAiell. , AKALUR I)ESoM,
PERUR AMSOM, OTTAPAIAM TALUK. , PIN - 679302
KRISHNZDAS
s/O. KRlsHifAN mDRANTHIRI (LATE) , CHAKKOOTH
VEIIII., cHORulTOon DEsOM, IHRIKKENcOI]E AMsOM,
OTTAPAIAM TAI.UK. , PIN - 679522
BY ADVS.
SMT.A. PARVATHI RENON
SRI . P . SENJAY
SRI . BIJU REENATT00R
SRI . KIRAN NARAYANAN
SRI. PAUL VARGHESE (PAliIATH)
SHRI.RAIIUI, RAJ P.
SHRI.MUHARED BIIAL.V.A
SMT.MEERA R. MENON
SMT.SIIAIIAIA NARGEES M. K.
THIS RATRIMONIAL APREAII HAVING COME UP FOR HEARING 0N
14.01.2026, THE COURT 0N THE SARE DAY DELIVERED THE
FOLLOWING :
Mat.A No.1005 Of 2025 2 02 6 : KER : 2 8 63
DEVAN IIAMACHANDRAN & M.B.SNEHALATHA, JJ.
Mat.Appeal No,1005 of 2025
Dated this the 14th January, 2026
JUDGMENT
M.B,Snehalatha, J
The above captioned appeal has been filed by the appellants
challenging the judgment and decree in O.P.No.466/2016 of Family
Court, Ottappalam.
2. When this appeal came up for hearing today, the leamed
counsel appearing for both sides submitted that the disputes between
the parties have been settled and a memorandum of settlement has
been filed before t:his Court.
3, 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.
4, In view of the settlement arrived at between the parties,
Mat.Appeal No.1005/2025 is disposed of.
5. The parties are directed to act implicitly in terms of the
memorandum of settlement and shall comply all the terms therein,
Mat.A No.1005 of 2025 2 0 2 6 : KER : 2 8 6 3
which do form part of this judgment.
Sd/-
DEVANRAMACHANDRAN,
JUDGE
Sd/-
M.B.SNEHALATHA,
JUDGE
BEFORE TIIE HONOURABLE HIGH COURT 0F
KERALA AT ERNAKULAM
Kesavadas & Others Appellants
Vs
Deepa & Anr. Respondents
MEMORANDUM 0F SETTLERENT UNDER SECTI0N 89 0F TIIE CODE OF CIVIL
PROCEDURE READ WITH RULES 24 & 25 0F THE CIVIL PROCEDURE
(AIJTERNATIVE DISPUTE RESOLUTI0N), RULES, 2008.
Both the parties have agreed to settle the dispute between thein on the following conditions.
1.The lst respondent being the wife of late Sivadasan @ Sivan hereby agreed that she shall pay an
0 amount of Rs.1,00,000/-(Rupees one lakh only) to the 2nd appellant herein incurred for the medical
expenses of late Sivadasan @ Sivan .
2.The 18t respondent hereby undertakes that she shall pay an amount of Rs.50,000/-(Rupees fifty
thousand only) on or before 07/02/2026 to the account No.370402010012958 maintained by the 2nd
appellant herein with Union Bank, Ottapalam Branch. The balance amount Of Rs.50,000/-(Rupees
fifty thousand only) shall be paid on or before 7/04/2026 in the said account.
3.The appellants and the 2nd respondent herein undertake that they shall not make any claim in the
property Of 15 cents comprised in Re.Sy.No.79/1(Sy.No.45/8) Of Lakkidi 2nd Village, Ottapalam
Taluk belong to late Sivadasan @ Sivan. The 2nd appellant herein undertakes that he shall re[urn the
original title deed of the above mentioned property to the ls[ respondent on 12/01/2026.
4.The ls[ respondent hereby agrees that she shall not make any claim in the property of 53 cents
0 comprised in Re.Sy.No.15/7 of vaniyamkulam village, Ottapalam Taluk belong to late sivadasan @
Sivan.
5.The lst respondent hereby undertakes that she shall not make any claim or any right or title or
share over the movable or immovable property be]ong to her late husband Sivadasan @ Sivan or to
the appellants herein or to the 2nd respondent herein, in present or in future except the property
mentioned in the 3rd paragraph.
Appellants
:.eDs::;`adeninr
:=:;:ia:aasnLar@L-M:nL*rfel 2.Krishnadas deyifeapc8{
3.Raveendran
4.Geetha -Tt--:'-:iLi
5.Latha
LafLip|No)|
6.In default of compliance of any conditions above mentioned, the both the parites have the liberty
to move appropriate petitions before the court of Law.
Dated this the 7`h day of January, 2026
Appellants Respondents
® 1.Kesavadas 1.DeepaJ£ '
2.Subrahmanian @ Mani ;t¢. °pr+ 2.Krishnadas 4Cav\` 8hwhs r
--i:--::---=-=-=
3.Raveendran
4.Geetha 4uth2£
5LRliha Lwl`w^ No}b`
n HEEEEEL
cou#l;ortlra#Ai¥n:e,]€eti"
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This settlement agreement is authenticated y nle.
Adv.Gisa Susan Thomas
