N.Jeganathan vs J.Hemalatha
2021 Latest Caselaw 24858 Mad

                                                                             CMSA(MD)No.25 of 2014


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   Dated: 16.12.2021

                                                         CORAM

                                    THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                                CMSA(MD)No.25 of 2014
                     N.Jeganathan                                            ... Appellant

                                                           Vs.
                     J.Hemalatha                                            ... Respondent

                     Prayer : Civil Miscellaneous Second Appeal filed under Section 28
                     of the Hindu Marriage Act and Section 100 Cr.P.C., to set aside the
                     Judgment and Decree of the Lower Appellate Court dated
                     24.02.2014 passed in C.M.A.No.14 of 2013 on the file of the
                     Principal District Judge, Tiruchirapalli confirming the Judgment
                     and Decree of the Trial Court dated 23.07.2013 in HMOP.No.184 of
                     2008 on the file of the Principal Subordinate Judge, Tiruchirapalli
                     and allow the Second Appeal.
                                       For Appellant    : Mr.A.Saravanan

                                       For Respondent : Mr.N.Vallinayagam


                                                        ORDER

Today, when the matter is taken up for hearing, the learned

counsel appearing for the appellant as well as the learned counsel

appearing for the respondent submitted that compromise has been

arrived between the parties and both of them agreed for the

divorce.

https://www.mhc.tn.gov.in/judis CMSA(MD)No.25 of 2014

S.ANANTHI,J

gns

2.Both the parties are present before this Court and when

this Court questioned about the compromise, they answered in

positive and both of them agreed for the divorce. A memo of

compromise has also been filed.

3.Recording the compromise memo, this civil miscellaneous

second appeal is closed. The terms of the compromise memo shall

form part and parcel of this order. No costs.

16.12.2021

Index :yes/No Internet:yes/No gns Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

1.The Principal District Judge, Tiruchirapalli.

2.The Principal Subordinate Judge, Tiruchirapalli.

CMSA(MD)No.25 of 2014

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