Shrawan Raja vs Sowmyavadhana Srinivasan
2021 Latest Caselaw 10277 Mad

                                                                              C.M.A.No.2246 of 2021


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 21.04.2021

                                                         CORAM:

                           THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
                                               and
                              THE HONOURABLE MR.JUSTICE V.SIVAGNANAM

                                               C.M.A.No.2246 of 2021
                                                        and
                                               C.M.P.No.12431 of 2021

                 Shrawan Raja                                                       ... Appellant

                                                          Vs.

                 Sowmyavadhana Srinivasan                                         ... Respondent

                 PRAYER: Civil Miscellaneous Appeal is filed under Section 19 of the Family
                 Court Act, 1984 to set aside the fair and decretal order passed in I.A.No.4275 of
                 2018 in O.P.No.4132 of 2017 dated 29.07.2020 pending on the file of the learned
                 III Additional Family Court, Chennai.


                                    For Appellant    :    Ms.B.Poongkhulali
                                    For Respondent   :    Ms.R.T.Shyamla




                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                  C.M.A.No.2246 of 2021


                                                       JUDGMENT

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

This appeal is directed against the order of the III Additional Family Court,

Chennai, passed in I.A.No.4275 of 2018 in O.P.No.4132 of 2017 dated

29.07.2020.

2.It is represented by the learned counsel appearing for the appellant

Ms.B.Poongkhulali and the learned counsel appearing for the respondent

Ms.R.T.Shyamla that the disputes between the parties have been amicably settled

before the Mediation and Conciliation Centre, High Court, Madras and they have

also filed a memo of compromise.

3.The learned counsel appearing for the respondent would state that in

pursuance of the agreement of compromise, the appellant has deposited

Rs.2,90,000/- to the credit of the O.P. The learned counsel appearing for the

appellant has no objection for the respondent to withdraw the amount. Hence, the

Family Court shall disburse the said amount to the respondent forthwith.

https://www.mhc.tn.gov.in/judis C.M.A.No.2246 of 2021

4.In the light of the above statement of the learned counsels, this Civil

Miscellaneous Appeal is disposed of in terms of the memo of compromise dated

08.04.2022. The memo of compromise shall form part of the Decree. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                 [M.K.K.S.,J.]           [V.S.G.,J.]
                                                                          21.04.2022
                 skn
                 Index          : Yes/No
                 Speaking Order :Yes/No
                 To

                 1.The Judge,

III Additional Family Court, Chennai.

2.The Section Officer, V.R.Section, Madras High Court, Chennai.

https://www.mhc.tn.gov.in/judis C.M.A.No.2246 of 2021

K.KALYANASUNDARAM, J.

and V.SIVAGNANAM, J.

skn

JUDGMENT MADE IN C.M.A.No.2246 of 2021 and C.M.P.No.12431 of 2021

21.04.2022

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