Jithin C.T vs Sinilamol K.M
2026 Latest Caselaw 610 Ker

Citation : 2026 Latest Caselaw 610 Ker
Judgement Date : 21 January, 2026

[Cites 1, Cited by 0]

Kerala High Court

Jithin C.T vs Sinilamol K.M on 21 January, 2026

Mat.A No.631 of 2025                                                   2026 : KER: 5198


                   IN THE HIGH COURT OF KERALA AT ERNAKUIAM

                                        PRESENT

               THE HONouRABLE m.      eusTlcE DEVAN RAMACHANI)RAN
                                            &


                THE HONOURABliE MRS.        JUSTICE M.B.     SNEHAIATHA

     WEDNESDAY,        THE 21ST DAY OF .ANUARY 2026 / 1ST MAGHA,                 1947

                             MAT.APPEAli NO.       6310F 2025

         AGAINST       THE    JUD®ENT      DATED    25.04.2025    IN   OP    NO.1297    0F
2o22 oF FAMII,¥ couRT, imLAppuRm4

APPEILANTS/RESPONDENIS:

                JITHIN C.T, AGED 34 YEARS
                S/O. CHANDRAN C.T. , MIONIKAPPIL, CHAKKINGAL THODI
                HOUSE, CHERUR P.O. , THIRUENGADI TAI.UK, MAIAPPURZD4
                DISTRICT, PIN -676 304, REPRESENTEI) BY HIS POWER OF
                ATTORNEY HOIiDER, TIBIN C.T. , AGED 27 YEARS,
                S/O.CHANDRAII C.T. , CHAKKINGAL THODI HOUSE, MINI
                KAPPII., CHERUR P.0. , THIRUENGADI TALUK,
                nmlAppuRAM DISTRICT ,

                MENNARAKKAli ANITHA, AGED 55 YEARS
                W/O. CHANDRAN C.T. , MIONIICAPPII., CHAKKINGAI, THODI
                HOUSE, CHERUR P.0. , THIRURANGAI)I TALUK,
                imlAppuRAM DlsTRICT, plN - 6763o4

                cHANI>Rmi c.T. , AGEI> 6o yEARs
                MIONIKAPPIL, CHAKKINGAI. THODI HOUSE, CHERUR P.O. ,
                THIRURZINGADI TALUK, MAIAPPURAM DISTRICT, PIN- 676304
                BY AI)V SRI.K.RAKESH

RESPONI)ENT PETITIRER:
                SINILAM01, K.M. , AGED 28 YEARS
                D/0. slvADASAN K.M. , puNNOTHPARArmll, HOusE,
                AREEKKODE , P00VATHIKKAI. 00RNGATTIRI VII.IAGE ,
                EENan TAI.t]K, MnlnppuRan4 DlsTRlcT, plN - 673639
                BY ADVS .
                SMI.ARYA [lARSHAN
                SRI . N . SUNIL .OSEPH
        THls    mTRIMONIAL       AppEAI.    HAvlNG    coiE   up   FOR       HEARING     oN
21.01.2026,    THE COURT ON THE SAME DAY DEI-IVERED THE FOLI.OWING:
 Mat.A No.631 of 2025                                           202 6 : KER: 5198




              DEVAN RAMACHANDRAN & M.B.SNEHALATHA, JJ.

                           Mat,Appeal No.631 of 2025

                        Dated this the 21st January, 2026

                                    JUDGMENT

M.B.Snehalatha, J

This appeal is preferred from the judgment and decree in

O.P.No.1297/2022 of Family Court, Malappuram, which was a decree for

retum of gold ornaments and cash to the respondent herein.

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 they have entered into a compromise and a

compromise petition has been filed before this Coiirt.

3. We have examined the compromise entered into between t:he

parties and we notice that it has been signed by the parties and

subscribed by their counsel. The terms of the compromise are lawful and

therefore the settlement arrived at by the parties is accepted,

4. In view of the compromise petition and the settlement arrived

at between the parties, Mat.A No.631/2025 is disposed of in terms of the

settlement.

Mat.A No.631 of 2025 2 0 2 6 : KER : 5198

5. The parties are directed to act implicitly in terms of the

compromise petition and shall comply all the terms therein, which do form

part of this judgment.

Sd/-

DEVANRAMACHANDRAN, JUDGE

Sd/-

M.B.SNEHALATHA, JUDGE ab BEFORE THE HON'BLE HIGH COURT OF KERALA AT ERNAKULAM

Jithin C.T. & Others •........Appellants V/s.

Sinilamol K.M. .......Respondent

COMPROMISE PETITION ENTETERED INT0 BY THE PARTIES IN THE ABOVE MATTER

We, (1) JITHIN C.T, AGED 34 YEARS, S/O. CHANDRAN C.T., MIONIKAPPIL, CHAKKINGAL THODI HOUSE, CHERUR P.0., THIRURANGADI TALUK, MALAPPURAM DISTRICT, PINi576 304, REPRESENTED BY HIS POWER 0F` AITORNEY HOLDER, JIBIN C.T., AGED 27 YEARS, S/O. CHANDRAN C.T., CHAKKINGAL THODI HOUSE, MINI KAPPIL, CHERUR P.O., THIRURANGADI TALUK, MAIAPPURAM DISTRICT, PIN-676304 (2) MANNARAKKAL ANITHA, AGED 55 YEARS, W/O.CHANDRAN C.T., MIONIKAPPIL, CHAKKINGAL THODI HOUSE, CHERUR P.O., THIRURANGADI TALUK, MALAPPURAM DISTRICT, PIN-676304 |3) CHANDRAN C.T., MIONIKAPPIL, CHAKKINGAL THODI HOUSE, CHERUR P.O., THIRURANGADI TALUK, MALAPPURAM DISTRICT, PIN-676304 -, (4) SINILAMOL.K.M., AGED 28 YEARS, D/O.SIVADASAN K.M., PUNNOTHPARAMBIL HOUSE, AREEKKODE, POOVATHIKKAL OORNGAITIRI VILLAGE, ERNAD TALUK, MALAPPURAM DISTRICT,

plN-673639, do hereby solemnly affirms and state as

::]]O:.s:=.INc.Tc}pr

2. MANNARAKKAL ANITHA `:..T--3;555r

3. CHANDRAN C.T. SINILAMOL.K.M.

1. The disputes between the parties are settled on

the following terms and conditions:

i) The appellants shall give 22 sovereigns of

gold to the respondent on 29.12.25.

ii) The respondent shall return the thali chain

to the lst appellant on 29.12.25.

iii) The lst appellant shall pay maintenance to

the minor child as ordered by the family court

and also shall pay the arTears of maintenance

within one month to which the respondent shall

issue receipt forthwith.