KAVITHA Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in this writ petition (civil) are as follows:-

(2.) Heard Sri. T.M.Raman Kartha, learned counsel appearing for the petitioner and Sri. Saigi Jacob Palatty, learned Senior Government Pleader appearing for the respondents.

(3.) The petitioner had filed an Original Petition as O.P. No. 571 of 2010 before the Family Court, Ernakulam seeking a decree to realize her money and valuable assets from the respondents therein who are her husband and parents in law. The matter was referred by the Family Court for mediation process and Ext.P1 settlement dated 18.9.2010 was arrived at between the parties. The Family Court recorded the above said settlement as per Ext.P1 and then had rendered Ext.P2 decree on 05.10.2010. The relevant portion of the settlement agreement as per Ext.P1 as contained in para.1 thereof reads as follows:-