SIMI KRISHNANKUTTY Vs. K.T.THOMAS

JUDGEMENT

(1.) Petitioner is the accused in C.C.Nos.56 of 2024, 57 of 2024 and 58 of 2024 on the files of the Judicial First Class Magistrate's Court-I [for short, 'the JFCM-I'], North Paravur, which were instituted by the 1 st respondent in connection with the offence under Sec. 138 of the Negotiable Instruments Act, 1881. All the above cases were referred for mediation.

(2.) As per Ext.P4 Memorandum of Agreement signed before the Mediator, the parties concerned came into a settlement, as per which the petitioner had to pay an amount of Rupees Four Lakh to the 1 st respondent on or before 20/5/2026 towards the full and final settlement of C.C.No.56 of 2024. Likewise, as per Ext.P5 the petitioner had to pay an amount of Rupees Four Lakh to the 1 st respondent on or before 30/8/2026 towards the full and final settlement of C.C.No.57 of 2024, and as per Ext.P6 the petitioner had to pay an amount of Rupees Four Lakh Fifty Thousand to the 1st respondent on or before 6/10/2026 towards the full and final settlement of the case pending before the Trial Court as C.C.No.58 of 2024.

(3.) Now the grievance of the petitioner is that the Trial Court is insisting for the commencement of the trial in the aforesaid cases in disregard to the aforesaid terms and conditions in the mediation agreements referred above.