UNNIKRISHNAN Vs. SREEJA UNNIKRISHNAN

JUDGEMENT

(1.) THE parties are spouses. THE marital tie has now been dissolved. All their disputes were settled by joint statement filed by them in the proceedings pending before the Family Court, Thiruvalla in O.P.No.703 of 2008, O.P(HMA) 342 of 2009 and O.P (G&W) 375 of 2009. As per clause 2 of the said joint statement dated 07.07.09, the children are to reside with their mother. THE father is employed abroad. Whenever the father comes on leave, the children are to reside with the father for 10 days.

(2.) ONE would have thought that all their disputes have been settled with that stipulation which is seen in Ext.P1. But the parties have been continuing their acrimony even thereafter. According to the petitioner, the said stipulation is not followed and this had obliged him once to return from India without opportunity to have the children in his custody. It is, in these circumstances, that the petitioner has filed this application.

(3.) AFTER discussions, we are happy to note that the parties have settled their disputes. Accordingly we issue the following directions.