DRISYA D.T. Vs. KIRAN

JUDGEMENT

(1.) The order dtd. 3/11/2022 of the Family Court, Thiruvananthapuram in I.A.No.5 of 2020 in O.P.No.780 of 2021 is under challenge in this appeal filed under Sec. 19(1) of the Family Courts Act, 1984.

(2.) I.A.No.5 of 2022 was filed by the appellants, who are the wife and children of the 1st respondent, seeking review of the judgment dtd. 1/7/2022 in O.P.No.780 of 2021. As per the said judgment, O.P.No.780 of 2021 was allowed in terms of the compromise entered into between the parties. The Family Court, after hearing both sides, dismissed I.A.No.5 of 2022.

(3.) This appeal was admitted on 21/11/2022. The respondents entered appearance through their learned counsel.