THOMAS KURIAKOSE Vs. ABRAHAM MARY MANALUVILA

JUDGEMENT

(1.) Counsel for appellant and respondent and also the power of attorney holder of the respondent present. A joint compromise petition had been filed today for settling the dispute. The compromise is recorded and the appeal is disposed of on that basis.

(2.) As per the terms of the settlement, the appellant has paid Rs.12.5 lakhs by demand draft drawn in the name of Smt.Abraham Mary payable at SBT, Varkala as per D.D.No.''494439'' issued by SBT, Palai. The draft handed over to the power of attorney holder of Smt. Abraham Mary. The original title deed dated 26.3.1987 is handed over to the counsel for the appellant. Special power of attorney executed by Smt. Abraham Mary and attested before the Vice Consul, Consulate General of India, Milan is also handed over to the counsel for the appellant.

(3.) The parties have also prepared a joint petition for dissolution of the marriage to be filed before the High Court. The appeal is settled as above. Issue a copy of this order along with the compromise petition to the parties and their counsel.