PADHMANABHAN Vs. SUNITHA

JUDGEMENT

(1.) It is not a mere desideratum but an absolute requisite that settlements and agreements between parties obtained through mediation - which are then recorded by Courts under the applicable statutory provisions, leading to judgments and decrees - require to be ensured the highest sanctity; and that efforts by parties to resile from the same - however, ingenious it may be - needs to be guarded against and strongly deprecated, lest it shatter the very edifice of trust of the people, on which the legal system rests.

(2.) We are considering these appeals together and are disposing of the same through this judgment because the essential underlying facts and factual factors are similar, if not identical.

(3.) The appellant herein filed OP Nos.1420/2019 and 420/2022 against the respondent before the learned Family Court, Kannur, seeking dissolution of marriage on the grounds of cruelty in the first among them; and for a declaration that he is the absolute owner in possession of the petition schedule property involved in the latter Original Petition. He also made a consequential prayer in OP No.420/2022, to restrain the respondent herein from making any claim over the property in question, or from creating any charge over it.