K M SEBASTIAN Vs. AKKAMMA IPE

JUDGEMENT

(1.) MAT.Appeal No.655 of 2009 is filed by the petitioner/husband in O.P.No.410 of 2008 on the file of the Family Court, Malappuram. The respondent/wife herein was the respondent in that Original Petition, which was filed by the husband for divorce under Section 10 of the Divorce Act (for short, 'the Act').

(2.) MAT.Appeal No.841 of 2010 is an appeal filed by the respondent/husband in O.P.No.1086 of 2009 on the file of the Family Court, Malappuram. The respondent herein was the petitioner/wife in that Original Petition, which was filed by the wife for realization of an amount of Rs.57,45,200/- from the husband. Parties in both the appeals are the same.

(3.) DURING the pendency of the above appeals, the parties have settled their disputes and filed a joint compromise petition in Mat. Appeal No.655 of 2009. The joint compromise petition filed under Order 23 Rule 3 of the Code of Civil Procedure reads as follows :