RAPHAEL MAXEL THEKKINIYATH Vs. SRUTHY TRESA ANTONY

JUDGEMENT

(1.) Appellant, respondent and their respective counsel are present. Parties are duly identified by their respective counsel.

(2.) Parties submit the compromise petition under Order XXIII Rule 3 of CPC along with demand draft bearing No.807645 for Rs.40,00,000.00 drawn on South Indian Bank Limited, Ollur Branch Kerala, in favour of respondent/wife. The said demand draft is handed over to the respondent and she acknowledges receipt of the same.

(3.) Heard the parties on the compromise petition. Parties admit voluntary execution of the compromise petition and the terms of the same. The terms of compromise read as follows: