KALLARAMKETTIL SATHYAN Vs. SYAMALA SATHYAN

JUDGEMENT

(1.) THE parties in these Writ Petitions(civil) and O.P. (Civil) are the same. They are husband and wife. The wife filed O.S.No.212/04 on the file of the Sub Court, Kozhikode, against the husband for realization of licence fee of Rs.3,78,000/-. The plaint was returned for presentation before the Family Court. That order is under challenge in O.P.(C)478/2011, filed by the husband.

(2.) THE husband filed O.P.No.469/07 before the Family Court, Kozhikode for a declaration that his wife has no right over eight items of immovable properties. That Original Petition was dismissed for default. The husband filed an application for restoration. There was delay in filing the application. The application for restoration was dismissed on the ground that the delay condonation petition was dismissed. Certain other interlocutory orders were also passed by the court. Those orders are under challenge, at the instance of the husband, in W.P.(C) No.6303/08. The wife had filed an application under the Protection of Women from Domestic Violence Act, in O.P.No.469/07 referred to above. On the ground that O.P.No.469/07 was dismissed for default, the application filed by the wife was also dismissed. Challenging that order, the wife filed W.P.(C) No.19451/08. There were other criminal cases also between the parties.

(3.) BOTH parties agreed to close all legal proceedings initiated and pending in connection with their matrimonial dispute.