Kerala High Court
Abraham Jacob vs Jaisamma.A.V on 28 February, 2022
IN TEn= E[IGE[ couRT oF RERAIA AT ERImRITI,AM
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BY ADV ALEX.M.SCARIA
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28,02.2022, TRE CotJRT Cot TED S»dB DAY DEI.IV=RED Ttl]B
FOIL-:
RA_I.APPEAI. NO,_ GOO 0F 2021
]uDGMENT
4jELuhamed Mustaaue.i
This appeal is at the instance of the respondents
in 0.P.No.433 of 2015 on the file of the Family Court,
Pathanamthitta. The lst appellant is the husband of the
respondent herein. The challenge in this appeal is with
reg.ard to the monetary relief g.ranted by the Family
Court to the respondent.
2. Pending this appeal, parties resolved their
disputes in mediation. The report of the mediator along
with the memorandum of agreement is on board.
3. We record the me"orandun of agreeTneut. Ttie
memorandum of agreement will form part Qf the judgment.
4. We also direct the Family Court,.
Pathanamthitta, to pass appropriate orders on the ].oint
petition f iled by the parties for divorce, taking note
mT.AppEN. No. GOO 0F 2021
of the memorandum of agreement.
This Mat. Appeal is disposed of accordingly.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE
Srdl -
SOPHY THOMAS, JUDGE
AS
I?
DlsTRlcT pmDIAT|ON cFI`ITRE , pATIIAr`IAprrlllTTA
nmMORANDUM oF AGREEMEr`IT UNDER sECTloN 89 oF TIIE
CODE OF CIVIL PROCEDURE READ lh/I'I`II RUIE 24 0F TIH CIVIL
PROCEDURE (ALTERNATIVE DISPUTE RESOLUTION )
RULES 2008.
BeforetheHonThle..HIG*\.CQUFZ:i..Cf...KEEenA........................,
-thitta
Case No. : tqA+ . 74pp -
M.R.No, •. 4F€/2031
Name of petitioner / plaintiff / Appffi :Name of Respondent / Defendant / Accused
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The parties above named beg to submit as follows :
1. The aforesaid Suit / Petition / appeal /(s) complaint were referred to mediation
for resolving the dispute between the parties . In the course of mediation, they
have resolved their dispute and have agreed to the following terms and conditions
0 TERMS AND CONDITIONS
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2. In view of the aforesaid agreement entered into between the parties. The parties pray that the Suit(s), Appeals(s) may be decreed/ Dismissed/Disposed of in terms of the aforesaid agreement.
3. In view of the aforesaid agreement,the plaintiff(s) / appellant(s) / pray(s) for refund of the fun institution fees.
4. Parties will appear on before the Hon'ble court for passing orders / decree in terms of the above said agreement.
r\b rr4\ Gyvr? `U r` a \Q,\q.ry74,Jar JQJ|~ut t`U t.\_¢ comto 8ctte> 2Q-
REmHEHEEE Pfain±iff{s) / Peti±ie=e=s` De Appellant(s),App!icwffi €ompki-za=±{ Name and signature ) fr,A,thfohrfe4, tr Advocate for Pfaintiff® / Pttitioner Appelant(s) , Appliearlts GrlFiarfu.
yheatt::cpoanr:::eadb:Vepanr::r::'hsd:thoe:::.yi:.°¢?.Tat:P2t#n:dcod::]catr:oTha:
best of our knowledge, information and belief.
EiR Place: FKihoarJa* Date: I o -o2 -2C)22 ELifea#;;:a=ts:,i#ii €effipfainant{Namean_dT{|figi±aLti_+re} GO.nr`r` v``u iFHEE Befendarii:/Respondent/4Fccnd (Name and signature)