J.KRISHNANKUTTY Vs. MANEESH P.M.

JUDGEMENT

(1.) The appellant is a third party. The first respondent is the decree-holder. The second respondent is the judgment-debtor. She is the former wife of the first respondent.

(2.) The first respondent had filed O.P.No.702/2014 against the second respondent seeking permanent custody of their minor child. They entered into a compromise and decided to put an end to all disputes between them and to file a joint petition for divorce. On the basis of the compromise, a decree was passed in O.P.No.702/2014.

(3.) Clause (7) of the compromise entered into between the first and the second respondents reads as follows: