Ravi Venkatesh vs C.Jeyamari
2021 Latest Caselaw 10271 Mad

                                                                            C.M.A.(MD).No.1637 of 2006


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 21.04.2021

                                                      CORAM:

                        THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
                                             and
                           THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                            C.M.A.(MD).No.1637 of 2006

                     Ravi Venkatesh                                                  ... Appellant
                                                           vs.
                     C.Jeyamari                                                    ... Respondent


                     Prayer: The Civil Miscellaneous Appeal is filed under Section 28 of the
                     Hindu Marriage Act, 1955, against the judgment and decree dated
                     14.09.2006 passed in H.M.O.P.No.259 of 2003 on the file of the District
                     Family Judge, Madurai.


                                           For Appellant         : Mr.K.Muraleedharan
                                           For Respondent        : Mr.M.Kannan



                                                  JUDGMENT

[Judgment of the Court was delivered by K.KALYANASUNDARAM, J.]

The Civil Miscellaneous Appeal has been filed by the

appellant, challenging the order of the Family Court, Madurai, passed in

H.M.O.P.No.259 of 2003.

https://www.mhc.tn.gov.in/judis/

C.M.A.(MD).No.1637 of 2006

2. The original petition was filed by the appellant for divorce,

by dissolving the marriage performed between the appellant and

respondent on 21.06.2002. The Family Court, Madurai dismissed the

H.M.O.P.No.259 of 2003. Challenging the same, the present appeal has

been filed.

3. The learned counsel for the appellant and the learned

counsel for the respondent would state that the dispute between the

parties has been amicably settled. The appellant as well as the respondent

are present before this Court. The respondent has stated that she has no

objection for granting divorce to the appellant. She has also stated that

she has received totally a sum of Rs.4,80,000/- (Rupees Fourt Lakhs and

Eighty Thousand only) from the appellant, Rs.30,000/- by cash and Rs.

4,50,000/- by way of Demand Draft, dated 17.04.2021.

4. The Memo of Compromise is extracted hereunder:

“7. It is hereby submitted that the appellant and respondent hereby agree that the marriage solemnised between appellant and respondent dated 21.06.2002 is hereby dissolved.

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C.M.A.(MD).No.1637 of 2006

8. In view of the joint compromise memo the respondent agreed to withdraw the maintenance case under Section 125 Cr.P.C. pending before the Judicial Magistrate, Tuticorin.”

5. In the light of the above facts, the marriage solemnised

between the appellant and the respondent, dated 21.06.2002, is hereby

dissolved and the Civil Miscellaneous Appeal is allowed. The

compromise memo, dated 19.04.2021 shall form part of the decree.

However, there would be no order as to cost.

                                                                   [M.K.K.S.,J.]     [B.P.,J.]
                                                                         21.04.2021


                     Index:Yes/No
                     Internet: Yes/No

                     akv


                     To

                     The Family Judge,
                     Madurai.

https://www.mhc.tn.gov.in/judis/

C.M.A.(MD).No.1637 of 2006

K.KALYANASUNDARAM, J.

and B.PUGALENDHI, J.

akv

JUDGMENT MADE IN C.M.A.(MD).No.1637 of 2006

21.04.2021

https://www.mhc.tn.gov.in/judis/