Kerala High Court
Ajayan Kottapparath vs Megha K.P on 9 January, 2026
Author: Devan Ramachandran
Bench: Devan Ramachandran
Mat.A No.697/2025 & 859/2025 1 2026:KER:1746
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
FRIDAY, THE 9TH DAY OF JANUARY 2026 / 19TH POUSHA, 1947
MAT.APPEAL NO. 697 OF 2025
AGAINST THE JUDGMENT DATED 31.05.2025 IN OP NO.1275 OF
2022 OF FAMILY COURT, THALASSERY
APPELLANT/RESPONDENT:
AJAYAN KOTTAPPARATH, AGED 44 YEARS
S/O. BHASKARAN KOTTAPPARATH, ABHAYAM, PATHAYAKKUNNU
P.O., THALASSERY VIA, KANNUR DISTRICT 670 691
THROUGH POWER OF ATTORNEY HOLDER SAPNA VISHWANATH,
W/O. VISHWANATH T., AGED 50 YEARS, SOURAVAM,
PATTIAM, POST POOKKOD, ATHAYAKKUNNU,
KANNUR DISTRICT
BY ADVS.
SMT.C.G.PREETHA
SMT.DEEPA G.
SMT.NITHYASREE SIVASANKAR
RESPONDENT/1ST PETITIONER:
MEGHA K.P., AGED 34 YEARS
D/O. RAJAN, KILACHAPARAMBATH HOUSE, PANOOR P.O.,
THALASSERY, KANNUR DISTRICT, PIN - 670691
BY ADVS.
SRI.V.T.MADHAVANUNNI
SRI.V.A.SATHEESH
SRI.M.VIVEK RABINDRANATH
SMT.T.K.SNEHASREE
THIS MATRIMONIAL APPEAL HAVING COME UP FOR HEARING ON
09.01.2026, ALONG WITH Mat.Appeal.859/2025, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
Mat.A No.697/2025 & 859/2025 2 2026:KER:1746
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
FRIDAY, THE 9TH DAY OF JANUARY 2026 / 19TH POUSHA, 1947
MAT.APPEAL NO. 859 OF 2025
AGAINST THE JUDGMENT DATED 31.05.2025 IN OP NO.1089 OF
2021 OF FAMILY COURT, THALASSERY
APPELLANT/RESPONDENT:
AJAYAN KOTTAPPARATH, AGED 44 YEARS
S/O. BHASKARAN KOTTAPPARATH, ABHAYAM, PATHAYAKKUNNU
P.O., THALASSERY VIA, KANNUR DISTRICT 670691
THROUGH POWER OF ATTORNEY HOLDER SAPNA VISHWANATH,
W/O. VISHWANATH T., AGED 50 YEARS, SOURAVAM,
PATTIAM, POST POOKKOD, PATHAYAKKUNNU,
KANNUR DISTRICT
BY ADVS.
SMT.C.G.PREETHA
SMT.DEEPA G.
SMT.NITHYASREE SIVASANKAR
RESPONDENT/PETITIONER:
MEGHA K.P.
AGED 34 YEARS
D/O. RAJAN, KILACHAPARAMBATH HOUSE, PANOOR P.O.,
THALASSERY KANNUR DISTRICT, PIN - 670691
BY ADVS.
SRI.V.T.MADHAVANUNNI
SRI.V.A.SATHEESH
SMT.T.K.SNEHASREE
THIS MATRIMONIAL APPEAL HAVING COME UP FOR HEARING
ON 09.01.2026, ALONG WITH Mat.Appeal.697/2025, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
Mat.A No.697/2025 & 859/2025 3 2026:KER:1746
DEVAN RAMACHANDRAN & M.B.SNEHALATHA, JJ.
-------------------------------------------
Mat.Appeal No.697/2025 & 859/2025
-------------------------------------------
Dated this the 9th January, 2026
JUDGMENT
M.B.Snehalatha, J Mat.A No.859/2025 is an appeal filed by the appellant/husband challenging the decree of divorce granted by the Family Court, Thalassery and Mat.A No.697/2025 is filed against the judgment and decree in O.P.No.1275/2022 for return of gold and for past maintenance.
2. 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.
3. We have examined the memorandum of agreement and we notice that it has been signed by the parties and subscribed by their counsel.
4. In terms of the settlement, the parties have continued their matrimonial relationship. In view of the settlement arrived at by Mat.A No.697/2025 & 859/2025 4 2026:KER:1746 the parties, the decree of divorce granted in O.P.No.1089/2021 of Family Court, Thalassery is set aside and Mat.A No.859/2025 is disposed of accordingly.
5. Mat.A No.697/2025 also disposed of in terms of the settlement.
6. The memorandum of agreement shall do form part of this judgment.
Sd/-
DEVAN RAMACHANDRAN, JUDGE Sd/-
M.B.SNEHALATHA, JUDGE ab BEFORE Tl+E HONOURABLE HIGH COuRT OF KERALA AT ERNAKUL.AM Mat.ADDeal Nos. 859 Of 2025 & 697 Of 2025 Ajayan Kottapparath Appellant Vs. Megha K.P Respondent MEMOIIANDRUM OF AGREEMENT UNDER SECTI0N 89 0F: THE CODE OF CIVIL PROCEDURE READ WITH RULES 24 & 25 0F THE K_ERA±_A CIVIL PROCEDgRE (MEDIATION), Ru±E_S, _2008:
1. Both the above appeals are filed by Ajayan against the common judgment dated 31/05/2025 in OP(Div) No.1089/2021 (Petition for Divorce ffled by the respondent-wife Megha) and OP No.1275/2025 (filed by the wife and minor children for maintenance and for retum of money).
2. The matter was referred for mediation and during the course of mediation the respondent/wife Megha K.P in the above appeals expressed her desire to riejoin the appettant/ husband Ajayan.
Hence, she agreed to the following terms:-
a) The respondent/wife expressed her repentance in initiating legal proceedings against the appellant/husband. The rethink of the respondent/wife is considering the future of minor daughters too.
Appellant Respondent
`#` •. : \"'bey
Ajayan Kottapparath Megha K.P
(Rep by POA Holder Sapna Vlshwanath) •b` -2-
b) The respondent/wife has agreed to continue her matrimonial relation with the appellant unconditionally. The famjly of the respondent/wife also supported the said decision.
c) The appellant/husband has agreed to accept his wjfe and children.
d) Both parties have agreed to unite- ignoring the judgment and decree under challenge in the appeals.
It is therefore humbly prayed that this Hon'ble Court may kindly be pleased to dispose of the above case accordingly. Ei! Dated this tlie 2nd day of December, 2025.
Appellant F`espondent
6ap2?. •,.i-.-i.{rict
Ajayan K®ttapparath Megha ICP
(Rep by POA Holder Sapna Vlshwanath) EE Counser for the Appe[Iam Counser tKRIespondem e bdiE3,e7e/iqHqchc ` srfu^aArty . T L. t,< 1 a:" 1 as yme.