JAISON ANTONY Vs. CICY THOMAS

JUDGEMENT

(1.) O.P.No.301 of 2010 on the file of the Family Court, Kottayam at Ettumanoor, was filed by the respondent for return of gold ornaments and money. Appellant No.1 is the husband of the respondent. Appellants 2 and 3 are the parents of appellant No.1. The Family Court, by the judgment dated 7th December 2010, allowed the O.P. in part and the respondent/wife was granted a decree for realisation of a sum of Rs. 1,50,000/- with 7% interest from the date of suit and 10.25 sovereigns of gold ornaments or its approximate value of Rs. 1,40,000/- with 7% interest from the date of petition (17.3.2010) from the appellants. The respondent was also granted her costs of Rs. 2,000/-. The counter claim filed by the appellants was dismissed by the Family Court. The Mat. Appeal is filed by the respondents in O.P.No.301 of 2010 challenging the judgment passed by the Family Court.

(2.) THE parties were referred for mediation. A mediation settlement agreement dated 7th March, 2012 was executed between appellant No.1 and the respondent and it was signed by them and the counsel appearing for the parties. It would appear that some disputes arose as to the terms of settlement and the matter was again sent for mediation. An amended memorandum of mediation settlement agreement dated 12.4.2012 was executed by appellant No.1 and the respondent and it was signed by them and the counsel appearing for the parties.

(3.) THE learned counsel for the appellants submitted that the appellants have complied with the terms of the mediation settlement agreement and therefore, the Mat. Appeal may be disposed of in terms of the settlement agreement and full satisfaction of the decree of the Family Court in O.P.No.301 of 2010 may be recorded.