ABDUL VAHAB Vs. SHAJIDA

JUDGEMENT

(1.) ABDUL Vahab married Shajida on 13.5.1990. Two children were born in that wedlock, namely, Thariq and Shabana Nargiz.

(2.) THE wife filed O.S.No.112 of 2003 before the Family Court, Kollam, against the husband for return of gold ornaments and money and also claiming maintenance. O.S.No.112 of 2003 was decreed in part. Aggrieved by the decree, the husband filed Mat. Appeal No.803 of 2011 and the wife filed Mat. Appeal No.135 of 2012.

(3.) THE matter was sent for mediation. However, the disputes could not be settled. Thereafter, at the intervention of mediators in the native place of the parties, they arrived at certain settlement formula. The matter was again sent before the Mediation Centre and the parties arrived at a mediation settlement agreement dated 13th June, 2012. The mediation settlement agreement was signed by both the parties and their counsel. The terms of the said agreement read as follows :