[Cites 1, Cited by 0]
Kerala High Court
Dr. Shyla vs Dr. Jaleel on 27 January, 2026
Author: Devan Ramachandran
Bench: Devan Ramachandran
Mat.Appeal.Nos.790, 844 & 845 of 2024
1
2026:KER:6928
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
TUESDAY, THE 27TH DAY OF JANUARY 2026 / 7TH MAGHA, 1947
MAT.APPEAL NO. 790 OF 2024
AGAINST THE JUDGMENT DATED 22.07.2024 IN OP NO.34 OF
2015 OF FAMILY COURT, MAVELIKKARA
APPELLANT/PETITIONER IN OP NO.34/2015:
DR. SHYLA
AGED 43 YEARS
D/O SIRAJUDEEN, TAJ MANTION ,VALEL VADAKKATHIL ,
KANNAMPALLY BHAGAM, KAYAMKULAM P.O, ALAPPUZHA
DISTRICT, PIN - 690502
BY ADVS.
SRI.S.SAJEEB
SRI.SATHEESH MOHANAN
RESPONDENTS/RESPONDENT 1 TO 3 IN O.P.NO.34/2015:
1 DR. JALEEL
S/O ABDULLA, MUNNAKKAPARAMBIL,
CHENDRAPPINNI P. 0, PERUMPADAPPU DESOM,
KODUNGALLOOR, THRISSUR DISTRICT, PIN - 680687
2 SALAM
MUNNAKKAPARAMBIL, CHENDRAPPINNI P. O,
PERUMPADAPPU DESOM, KODUNGALLOOR, THRISSUR
DISTRICT, PIN - 680687
3 HILAL
Mat.Appeal.Nos.790, 844 & 845 of 2024
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MUNNAKKAPPARAMBIL, CHENDRAPPINNI P. O,
PERUMPADAPPU DESOM, KODUNGALLOOR, THRISSUR
DISTRICT, PIN - 680687
BY ADVS.
SRI.A.SHAFEEK (KAYAMKULAM)
SHRI.C.S.MANILAL
SRI.S.NIDHEESH
THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
27.01.2026, ALONG WITH Mat.Appeal.844/2024, 845/2024, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Mat.Appeal.Nos.790, 844 & 845 of 2024
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2026:KER:6928
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
TUESDAY, THE 27TH DAY OF JANUARY 2026 / 7TH MAGHA, 1947
MAT.APPEAL NO. 844 OF 2024
AGAINST THE JUDGMENT DATED 22.07.2024 IN OP NO.162
OF 2016 OF FAMILY COURT, MAVELIKKARA
APPELLANT/PETITIONER IN O.P.NO.162/2016:
DR. SHYLA,
AGED 43 YEARS
D/O SIRAJUDEEN, TAJ MANTION,VALEL VADAKKATHIL,
KANNAMPALLY BHAGAM, KAYAMKULAM P.O, ALAPPUZHA
DISTRICT, PIN - 690502
BY ADVS.
SRI.S.SAJEEB
SRI.SATHEESH MOHANAN
RESPONDENTS/RESPONDENTS 1 TO 4 IN O.P.NO.162/2016:
1 DR. JALEEL
S/O ABDULLA, MUNNAKKAPARAMBIL,
CHENDRAPPINNI P. O,. PERUMPADAPPU DESOM,
KODUNGALLOOR, THRISSUR DISTRICT, PIN - 680687
2 SALAM
MUNNAKKAPARAMBIL, CHENDRAPPINNI P. 0,
PERUMPADAPPU DESOM, KODUNGALLOOR, THRISSUR
DISTRICT, PIN - 680687
Mat.Appeal.Nos.790, 844 & 845 of 2024
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3 HILAL
MUNNAKKAPPARAMBIL, CHENDRAPPINNI P. 0,
PERUMPADAPPU DESOM, KODUNGALLOOR, THRISSUR
DISTRICT, PIN - 680687
4 AISHA BEEVI
MUNNAKKAPPARAMBIL, CHENDRAPPINNI P. 0,
PERUMPADAPPU DESOM, KODUNGALLOOR, THRISSUR
DISTRICT, PIN - 680687
BY ADVS.
SRI.A.SHAFEEK (KAYAMKULAM)
SHRI.C.S.MANILAL
SRI.S.NIDHEESH
THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
27.01.2026, ALONG WITH Mat.Appeal.790/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Mat.Appeal.Nos.790, 844 & 845 of 2024
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2026:KER:6928
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
TUESDAY, THE 27TH DAY OF JANUARY 2026 / 7TH MAGHA, 1947
MAT.APPEAL NO. 845 OF 2024
AGAINST THE JUDGMENT DATED 22.07.2024 IN OP NO.284
OF 2016 OF FAMILY COURT, MAVELIKKARA
APPELLANT/PETITIONER IN O.P.NO.284/2016:
DR. SHYLA
AGED 43 YEARS
D/O SIRAJUDEEN, TAJ MANTION ,VALEL VADAKKATHIL ,
KANNAMPALLY BHAGAM, KAYAMKULAM P.O, ALAPPUZHA
DISTRICT, PIN - 690502
BY ADVS.
SRI.S.SAJEEB
SRI.SATHEESH MOHANAN
RESPONDENTS/RESPONDENTS 1 TO 4 IN O.P.NO.284/2016:
1 DR. JALEEL
S/O ABDULLA, MUNNAKKAPARAMBIL,
CHENDRAPPINNI P. 0, PERUMPADAPPU DESOM,
KODUNGALLOOR, THRISSUR DISTRICT, PIN - 680687
2 SALAM
MUNNAKKAPARAMBIL, CHENDRAPPINNI P. 0,
PERUMPADAPPU DESOM, KODUNGALLOOR, THRISSUR
DISTRICT, PIN - 680687
Mat.Appeal.Nos.790, 844 & 845 of 2024
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3 HILAL
MUNNAKKAPPARAMBIL, CHENDRAPPINNI P. 0,
PERUMPADAPPU DESOM, KODUNGALLOOR, THRISSUR
DISTRICT, PIN - 680687
4 AISHA BEEVI
MUNNAKKAPPARAMBIL, CHENDRAPPINNI P. 0,
PERUMPADAPPU DESOM, KODUNGALLOOR, THRISSUR
DISTRICT, PIN - 680687
BY ADVS.
SRI.A.SHAFEEK (KAYAMKULAM)
SHRI.C.S.MANILAL
SRI.S.NIDHEESH
THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON
27.01.2026, ALONG WITH Mat.Appeal.790/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Mat.Appeal.Nos.790, 844 & 845 of 2024
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DEVAN RAMACHANDRAN & M.B.SNEHALATHA, JJ.
-------------------------------------------
Mat.Appeal Nos.790, 844 & 845 of 2024
-------------------------------------------
Dated this the 27th January, 2026
JUDGMENT
M.B.Snehalatha, J
When these appeals came up for hearing today, the
learned counsel appearing for both sides submitted that the
disputes between the parties have been settled in the mediation
held under the aegis of Mediation Centre, Ernakulam and a
memorandum of agreement has been filed before this Court.
2. We have examined the memorandum of agreement
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 the settlement arrived at by the parties is
accepted.
3. In view of the settlement arrived at between the
parties, Mat.Appeal No.844/2024 is dismissed as withdrawn and
Mat.A Nos.790/2024 and 845/2024 are disposed of in terms of
the settlement arrived at by the parties.
4. The memorandum of agreement entered into between
Mat.Appeal.Nos.790, 844 & 845 of 2024
2026:KER:6928
the parties do form part of this judgment.
The parties are directed to act implicitly in terms of the
memorandum of agreement .
Sd/-
DEVAN RAMACHANDRAN, JUDGE
Sd/-
M.B.SNEHALATHA, JUDGE
Mms
BREORE TRE HottouRABLE mGH OormT OF EmALA AT
ENARTRA
Mat. Appeal Nos. 790 of 2024, 844 of 2024 & 845 of 2024
fu. sbfro Appeflant
V8,
Dr. Jaleel Respondents
UHDER sEonoH 89 OF rm CODE OF clVIL pROcEDURE READ
wlTH Rul;rs 24 & 25 oF THE crvlL pRocBDURE (ALTENATlvE
DISPUTE RESOLtJTION) RULES, 2008
®
The Honble High Court referred the parties for mediation. Upon mediation,
the First Party (Appellant) and the Second Party ("rst Respondent) have
reached an alnicable settlement and resolved to bring a complete and final
termination to all claims and disputes between them in the above litigation§
etc. The partie§ hereby enter into this Settlement Agreement on the following
terms and conditions:
1. The First Ptrty admits that the 71lal!zg dated 25/03/2014 prunounced by the
Second Party is valid and agrees to withdraw MAT Appeal No. 844/2024
(arising from O.P. No. 162/2016 of the Family Court, Mavelikkara). The First
Party unequivocally declares that she does not require and shall not cldrm
any amount towards Mctca, maintenance, or compensation under the
Muslin ihfomen {Protection of Ffigivts on Di:vorce) Act, 1986, or under any
other law including the DV Act and BNSS. She further undertakes that no
present or future monetary clain of any nature shall be raised against the
Second Party arising out of the marital relationship. This forms an essential
term of this Agreement.
Mat.Appeal Nos. 790 of 2024, 844 of 2024 & 845 of 2024.
Appellant Responde n\9Sf....-,..
Dr.skylepr Dr.Jaleel
2. The Second Party agrees to execute a deed of Mi4bart2th (mutual divorce) at
the instance of the First Party after the execution of this Agreement.
3. As fuji a]rd final scttiement Of a:H ctains, the Second farty agr€es to transfer
all his rights, title, and ownership in the Kothaparambu Property, situated
within the jurisdiction of Mathilakam SRO, in Survey No. 69/9 of
Sreenarayanapuram Village, Thrissur mstrict, to the First Party by executing
a deed of conveyance (gift/settlement) within one months from the date of
executfon of this Agnement.
4. The Second Party further agrees to transfer the entire share of the NHAI land
acquisition compensation exceeding Rs. 82,00,000/-, along with accrued
interest, relating to 10.12 Ares in Survey No. 69/9 of Sreenarayanapururn
Village, to the First Party within one months from the date of execution of
this Agreenent. The amount pre§entfy deposited in the Trcasury Bank shall
be transferred to the First Party's account at Federal Bank, PalHpad Branch,
Haripad (A/c No. 22280200000497, IFSC: FDRL0002228).
5. Upon execution of the conveyance deed and handing over of the orianal title
deed, the First Party agrees that she shall not claim any further amount
from the Second Ea]fty towards maintemrice or any other financial ctajm. AIl
financial arrangements between the parties and other respondents stand
fully and fmally settled.
6. The Second Party and the remaining respondents are entitled to have the
attachment order passed by the Hontile Family Court, Mavelikara in I.A. No.
63/2015 in O.P. No. 34/2015 lffied, and the First Party has agreed to
endorse no objection to the lifting of the said attachment as sought in I.A.
No. 30/2025 in O.P. No. 34/2015.
Mat.Appeal Nos. 790 of 2024, 844 of 2024 & 845 of 2024.
Appenant
Dr.Shyla
(3'
7. The First Party agrees to withdraw all claims and proceedings initia.ted against the
rela.tives of the Second Party, and similarly the Second Party agreeg to withdraw all
clalms and proceedings initiated a,gainst the relatives of the First Party, thereby
bringing an end to all dispute8 arising out of the marital relationship.
8. Fts±aseaa± c±±stedy ef the ch31dsez= €isBII s\ezREke ,a€th the P:iset Fierty Tke tsecond
Party shall pey Rs, 25,000/- per month towards the children's expense9, to be
deposited into any of the following accounts at Federal Bank, Kayankulam Branch
qFSC: F'DRL0001476): . A/C No. 14760100177800 . A/C No. 14760100177818 .
A/C No. 14760100177842. The Second Party undertake8 to niake this payment
regularly without default,
9. The property hagivn as Ffair AREiance Fpat No, 13 A2, 13th Ffoor, in Re Stmar No.
579/15-2 of Kakkamd Village, Emalflilam District, acqulred under Sale Deed No.
1468/2013, shall be transferred and rect8tered jointly in the mme8 of the three
children within one month. The Seoond Party further undertakes to meet all future
education, care, welfare, and marriage expen8e8 of the children.
10. Before rngistration of the above deeds, all cases filed ty both the Fir8t Party and the
Seeond Party shall be withdrawn or qua8hed.
11. Both perties agree to withdraw all cases pending before any court, tribunal,
authorrty, or forum in India or Qatar, including those involving family members of
both parties. Joint statements shall be filed wherever required. The cases covered
under this Agreement include:
• C.C. 12ZO/2018, JFCM 1, Haripad
• C,C. 21/2016, JFCM 1, Kodungalloor
• C.C. 853/2023, JFCM 1, Hariped
• c.c. 88qr2®+23, uF€EI 1, Hariped
Mat.Appeal Nos. 790 of 2024, 844 of 2024 & 845 of 2024.
Appellant Respondent
hi.shysagr Dr.Jalect
• C.C. 341/2015, JFCM 1, Haripad
• Cri. Appeal 195/2023, Addl. Disthct & Sessions Cout, Mavelikkara
• C.C. 949/2017, JFCM 1, Kodungalloor
• Crl. R.P. 93/2025, High Court of Kerala
Both parties shall tcke an necessary steps to ensure leniFful ctosure Of
these proceedings at the earliest.
12. This Agreement constitutes the entire understanding between the
parties and supersedes all prior agreements, representations, or
under§tanding§, whether oral or written. Both parties have agreed
that they shall have no further right to enforce any action or otherwise
against each other in lndia or abroad.
13. In the event of any failure or breach of obligations under this
Agreement, the aggrieved party may initiate appropriate legal
proceedings for enforcement, execution, or specific performance
against the other party.
14. The F`irst Party shall file deletion petitions to remove respondents
other than the First Respondent in all pending MAT Appeals. Their
signatures are not required in this Agreement.
I}ated thl8 the 19th day of Deeoml)er, 2025.
Mat.Appeal Nos. 790 of 2024, 844 of 2024 & 845 of 2024.
Appenant
Dr.Shyla :rs=ner
Counsel for the Appel for the Respondent
This settlement agreement is authen me. (Adv.George
f.tttA,'`„.J,
