M S OMANAKUTTAN Vs. C T GIRIJAKUMARI

JUDGEMENT

(1.) These appeals are preferred by the appellant/husband against the common order passed by the Family Court, Thiruvalla in O.P.Nos. 131 and 308 of 2003. O.P.No.308 of 2003 is a petition filed by the husband claiming divorce. That petition stands dismissed by the impugned common order. Against that Mat.A.No. 180 of 2004 has been filed by the appellant.

(2.) Mat.A. 179 of 2004 is an appeal preferred against the order in O.P. No. 131 of 2003. By the impugned order the respondent/wife was appointed as Guardian of the two children born in their wedlock.

(3.) While these appeals were pending, parties were referred for mediation. The parties have settled their disputes on terms and conditions which are stipulated in the Memorandum of Mediation Settlement dt. 23.1.2010 duly signed by the rival contestants and counter signed by their counsel. That mediation settlement agreement shall be appended to the appellate decree.