BABU Vs. BRINTA

JUDGEMENT

(1.) THE petitioner is the husband of the respondent. They have two children in the wedlock. Disputes arose between the parties. The husband filed O.P.No.824/08 before the Family Court, Thrissur for divorce, under Section 13 of the Hindu Marriage Act, 1955. The wife filed O.P.No.741/2008 for injunction in respect of an item of immovable property. She also filed O.P.No.742/2008 for restitution of conjugal rights, O.P.No.1547/2008 for return of movables and G.O.P.No.845/08 for custody of the children. The husband filed O.S.No.303/209 for declaration of title in respect of an item of immovable property jointly owned by them. The wife also filed M.C.No.143/09 on the file of the Court of the Judicial Magistrate of the First Class, Kodungallur, against the husband under the Protection of Women from Domestic Violence, Act.

(2.) THE parties were referred for mediation at Thrissur Mediation Centre. They executed an agreement dated 8.3.2011. The gist of the terms of settlement is the following :

(3.) HEARD the learned counsel for the parties.