K. K. KUTTAPPAN Vs. KAVERI M. KUMAR

JUDGEMENT

(1.) This O.P.(FC) is filed by the 2nd respondent in O.P. No.970/2010 on the files of the Family Court, Thiruvananthapuram. The petitioner is aggrieved by the continuation of execution proceedings in E.P. No.39/2016 in the said O.P.

(2.) O.P. No.970/2010 was filed by the 1st respondent herein seeking past and future maintenance and for getting marriage expenses from her father, who was arrayed as 1st respondent in the original petition. The 1st respondent further prayed to declare that partition deed No.1383/1996 of RanniPerinad SRO executed between the petitioner and his siblings is not binding her.

(3.) During the course of the proceedings in O.P. No.970/2010, the 1st respondent along with her mother and father entered into a compromise with the petitioner and respondents 2 and 3 herein. In the said compromise, the petitioner agreed that he will raise and pay a sum of Rs. 10 lakhs to the 1st respondent and her parents within six months. In return, the 1st respondent and her parents agreed that the said sum of Rs. 10 lakhs will be accepted by them towards a final settlement of the disputes. It was also agreed that 1st respondent has no objection in vacating the order of injunction over plaint B Schedule property within three months.