JACOB A. CHAKRAMAKKAL Vs. MRS. ROSY J. CHAKRAMAKKAL

JUDGEMENT

(1.) O .S.A. No. 3 of 1971 is against the judgment of Maharajan, J. in O.P. No. 270 of 1970 filed by Jacob A. Chakramakkal against Mrs. Rosy J. Chakramakkal, under the Guardians and Wards Act VIII of 1890, for custody of his three children.

(2.) O .S.A. No. 2 of 1971 is against the judgment of the same learned Judge in Applications Nos. 12, 1259, 1260, 2503 of 1968, 337, 759, 840, 968, 1466, 1729, 1730, 1731 of 1969 and 278, 1156, 1372 and 2629 of 1970 filed in O.M.S. No. 12 of 1962 and G.M.P. No. 15737 of 1968 filed in O.S.A. Nos. 63 and 65 of 1964, and Applications Nos. 1383 of 1968, 215, 216, 1014, 1406 of 1969 and 1595, 1969 of 1970 filed in O.M.S. No. 12 of 1962.

(3.) THE appellant herein filed an appeal against the direction in Application No. 2076 of 1964 as O.S.A. No. 63 of 1964, and another appeal against the decree in O.M.S. No. 12 of 1962 as O.S.A. No. 65 of 1964. These two appeals were head by Veeraswami, J. (as he then was) and Krishnaswamy Reddy, J. It appears that the parties had come to a settlement before the appellate Bench. In consequence of the settlement, the Bench directed: