LAKSHMI SANKAR Vs. SURE SH . K . SURENDRANATHAN

JUDGEMENT

(1.) Mat.Appeal No.217/2010 has been filed by the wife challenging judgment of the Family Court, Alappuzha in OP No.1342/2005 granting divorce. Cross Objection No.88/2010 has been filed by the husband inter alia contending that divorce ought to have been granted on the ground of cruelty. Mat.Appeal No.194/11 has been filed by the husband challenging the decree by which the claim for compensation had been dismissed by the Family Court.

(2.) It is submitted that the parties have now settled the matter amicably and an agreement dtd. 20/11/2017 has been produced before this Court. The agreement is duly signed by both the parties and attested by the Consulate General of India, New York, USA and also by the Notary Public State of New York Richmond County. As per the settlement, the parties decided to remain divorced and does not intend to prosecute the appeal and cross objection.

(3.) As far as Mat.Appeal No.194/11 is concerned, the appellant does not intend to prosecute the appeal further. It has been agreed that the appellant shall return a gold chain weighing 4 sovereigns and also pay an amount of Rs.25,00,000.00 (Rupees Twenty five lakhs only) to the respondent/wife. In the affidavit sworn by the father of the appellant along with lA No.1/2018, it is mentioned that Rs.25,00,000.00 is being paid to Adv.K.V.Bhadra Kumari, learned counsel for respondent/wife by Demand Draft (DD). It is submitted that the DD is in the name of the respondent Smt.Lakshmy Sankar. The DD as well as gold ornament are handed over today itself to the counsel Smt.K.V.Bhadra Kumari, who had offered to hand it over to her client or their duly authorised representative.