C. REMA Vs. C. MOHANAN

JUDGEMENT

(1.) The challenge in this appeal is against the judgment dtd. 14/11/2014 in O.P.No.78 of 2012 and the order on I.A.No.2258 of 2013 filed in the original petition. The wife is the appellant.

(2.) O.P.No.78 of 2012 was filed by the wife against the husband for maintenance. The husband filed O.P.No.77 of 2012 against the wife, seeking divorce. In the course of the proceedings, a compromise was entered into before the Principal Counsellor, agreeing to file a joint petition for dissolution of marriage and for payment of certain amounts to the wife.

(3.) The husband filed I.A.No.2159 of 2013 to record the compromise, whereas the wife filed I.A.No.2258 of 2013 opposing the recording of the compromise. It was alleged that she was not fully appraised of the compromise or its terms.