Kerala High Court
Muhammed Ashraf vs Kamarunnisa on 7 November, 2025
Mat.A No.946 of 2024 1 2 0 2 5 : KER : 8 4 7 7 4
IN THE HIGH COURT 0F KERAIA AT E AKUILAM
PRESENT
THE HONouRABLE rm. 4usTlcE DIVAN RAMActlENDREN
&
THE HONOURABIE MRS. JUSTICE M.B. SNEHAIATHA
FRIDAY, THE 7TH DAY OF NOVEMBER 2025 / 16TH KARTHIRA, 1947
MAT.APPEAI. NO. 946 0F 2024
AGAINST THE JUD®ENT I)ATED 05.07.2024 IN OP NO.554 0F
2019 0F FAMII,Y COURT, TIRUR
APPELILZ`NTS /RES PONI)ENTS : \
MUHAmED ASHRAF, AGED 46 ¥EARs
S/O KUNHEETIIU, MACHINGAI. HOUSE, P.O.MUNI)OORKODE,
oTTAPAlm¢ TAI.uK, PAIAKRAD DlsTRlcT, plN - 6795o2
KHADEEJA, AGED 62 PEARS
W/0 KUNHEETHU, RACHINGAli HOUSE, P.0.MUNI)00RKODE,
OTTAPAILAM Pal,uK, AlnKKAI] DlsTRlcT, plN - 6795o2
BY AI)VS .
SRI . p . rAyARAM
SHRI . 0 . M . RA:VI
SRI . P . a . ADOY
SERI.A.M.THorns (AyKZIN)
SHRI.ATHuli G.I.
RESPONDENT/PETITIONER:
KAiffiRumilsA, AGED 42 ¥EARs
I)/0 MUSTHAFA HAJI , VAlil¥AKATH PU"IYA OTTAYII.
HOusE, cHANTHAppARm4Bu, p.0. TENOR, RAylRIMENenlLz`M
AMSOM I)ESOM, THZ`NUR VIIILAGE , MAILAPPURAI4 DISTRICT ,
PIN - 676302
BY ADV SRI .MILI.U I)ANI)APZINI
THIS MZITRIMONIAL APPEAL HZ\VING CchG UP FOR EIEARING ON
o7.11.2o25, THE cot]RT oN THE szrm DA± DEI.IVERED THE
For.LOWING :
Mat.A No.946 of 2024 2 0 2 5 : KER : 8 4 7 7 4
DEVAN RAMACHANDRAN & M.B.SNEHALATHA, JJ.
Mat.Appeal No.946 of 2024
Dated this the 7th November, 2025 JLJDGMENT M,B.Snehalatha, J This appeal is preferred challenging the judgment and decree in O.P.No.554/2019 of Family Court, Tirur.
2. When the matter came up for hearing today, both sides reported that the disputes between the parties have been settled in the mediation held under the aegis of Mediation Centre, Emakulam 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. 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.946/2024 is disposed of in terms of the sett:lement arrived at: by the parties.
Mat.A No.946 of 2024 3 2 0 2 5 : KER : 8 4 7 7 4
5. Needless to say, the parties shall act implicitly in terms of the memorandum of agreement and shall comply all the terms therein, which do form part of this judgment.
Sd/-
DEVAN RAMACHANDRAN, JUDGE Sd/-
M.B.SNEHALATHA, JUDGE ab e BEFORE THE HONOURABLE HIGH COuFLT OF KERALA AT ERNAKULAM Mat ADDeal No. 946 Of 2024 Muhammed Ashraf & Anr. Appellants Vs. Kamarunnisa Respondent MEMORANDUM OF AGREEMENT UNDER SECTION 89 0F THE CODE OF CIVIL PROCEDURE READ WITH RULES 24 & 25 0F THE KERALA CIVIL PROCEDURE (MEDIATION), RULES, 2008:
The parties have resolved to settle their disputes involved in the above I matterasfollows:
In the mediation conducted on the date of 04ro7#025 it is agreed between the parties that Mohammed Ashraf, the petitioner in the present case shall pay an amount of Rs.1,00,000/-(Rupees One lakh only) on or before 04ro8#025 another Rs.1,00,000/-(Rupees One lakh only) on or before 04/09ra025 & Rs.2,00,000/-(Rupees Two lakhs only) on or bofore 04A2#025. The amount shall be transterred to the account No.67203340451, SBI Tanur Branch, IFSC: SBIN0070211.
lt is also agreed by the respondent Kamarunnisa she shall take steps to settle all the cases against the petitioner and shall assist in filing the affidavit and Vakalath to quash the proceedings in the case C.C.No.400330/2020(SHO V Muhammed) before the Hon'ble Magistrate Court, Parappanangadi. The respondent shall not file any further cases or any other claim of maintenance, return of gold or any other such case. She shall not have any further claim against the petitioner.
Appellants ,` Respondent
1,M::av:'::.:JAshraf© Kamarunnisa £f,.-`+`.
2.Khadeeja L2L
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saldala jmall.Con (2) It is therefore mutually, consensually and without any force agreed between both the parties that they enter into a full and final settlement based on the above terms and conditions.
ln case any of the above terms and conditions are not fulfilled or violated the parties shall have the right to take appropriate legal remedy.
Dated this the 4th day of July, 2025.
Appellants Respondent
1.Muhammed Ashraf Kamarunnisa
2.Khadeeja A
-a? i I 'qq a
r the Appellants Counsel for the Respondent
This settlement agreement is authe ntica ed by me.
-t:j`:i,, Adv.P. •JOse (Mediator) i:hoffi¥2#|:°e::21j`<u¥#%#%#al unftyfyun -T€,)"rfe a,.Ne...2#".""
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