SIVAN.P.N. Vs. SMITHA.P.K.,

JUDGEMENT

(1.) This appeal is preferred against the judgment dated 20.04.2015 in O.P.No.897/2013 on the files of the Family Court, Ernakulam. As per the impugned judgment, the permanent custody of the minor children Master Aswath and Master Akshay was granted to the mother, though the prayer for declaration of guardianship sought for by her, was disallowed. By the very same judgment, the father was given custody of the two children during weekends.

(2.) Aggrieved by the aforesaid judgment, this appeal has been preferred by the father. During the pendency of the appeal, several orders were passed relating to the custody of the children for different periods of time. In the meantime, the eldest child attained 18 years on 11.05.2020 and on his own volition, joined with the mother.

(3.) When the matter came up for hearing on 25.08.2020, the counsel for both parties submitted that the matter has been amicably settled and they are proposing to file a memo of compromise. In view of the aforesaid submissions, we posted the case to today to enable the filing of such a memo.