BENJAMIN VARGHESE Vs. JESSY BENJAMIN

JUDGEMENT

(1.) THE Original Petition (Family Court) is filed by the 1st respondent in O.P.No.595/2005 on the file of the Family Court, Kottarakkara, challenging the condition imposed by the Family Court for setting aside the ex parte decree passed against him.

(2.) THE parties were referred for mediation. A "mediated settlement agreement" dated 11.6.2012 was arrived at between the parties and signed by them and their counsel. The terms of the "mediated settlement agreement" are the following :