SASIKALA Vs. ANIL KUMAR

JUDGEMENT

(1.) THE appeal arises out of O.P.No.346 of 2008 on the file of the Family Court, Thiruvalla. THE Family Court dismissed the Original Petition filed by the appellant for return of gold ornaments and cash.

(2.) THE parties were referred to the Mediation Centre and the disputes between them were settled. A memorandum of agreement dated 5th August, 2010 was signed by the parties. THE terms of the agreement are the following: