MARY SINDHU Vs. VINU MARTIN ALIAS ROCKY VINCENT

JUDGEMENT

(1.) THE parties in both the Matrimonial Appeals are substantially the same and the disputes are interconnected. Accordingly, these appeals are disposed of by this common judgment.

(2.) MAT. Appeal No.889 of 2011 arises out of O.P.No.1341 of 2004 on the file of the Family Court, Ernakulam. That Original Petition was filed by the wife for realisation of money and for return of gold ornaments or for realisation of value of the same. The Original Petition was decreed by the Family Court on 30.4.2011 and it is under challenge at the instance of the husband.

(3.) LEARNED counsel for both parties submitted that the wife agrees that the decree for divorce may stand. Accordingly, the appellant in Mat. Appeal No.552 of 2011 seeks permission of this Court to withdraw the Appeal. Permission is granted and Mat. Appeal No.552 of 2011 is dismissed as withdrawn. The learned counsel submitted that all the amounts payable under the decree in O.P.No.1341 of 2004 were satisfied and the wife does not want to claim any amount further. The learned counsel for the respondent in Mat. Appeal No.889 of 2011 submitted that full satisfaction of the decree in O.P.No.1341 of 2004 may be recorded. Accordingly, Mat. Appeal No.889 of 2011 is disposed of as settled out of Court and full satisfaction of the decree in O.P.No.1341 of 2004, Family Court, Ernakulam, is recorded.