R.Tamilarasan vs Suguna
2021 Latest Caselaw 863 Mad

                                                            1

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED 11.01.2021

                                                         CORAM

                                 THE HONOURABLE MR.JUSTICE T.RAJA
                                               and
                           THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN

                                                 C.M.A. No.4457 of 2019

                     R.Tamilarasan                                             ... Appellant

                                                           -vs-

                     Suguna                                                    ... Respondent

                     Prayer: Civil Miscellaneous Appeal filed under Section 28(4) of the Hindu
                     Marriage Act 1956 to set aside the judgment and decree dated 21.08.2019
                     made in F.C.O.P. No.46 of 2018 on the file of the Family Court, Namakkal
                     by allowing this Civil Miscellaneous Appeal.
                                     For Appellant     : Mr.C.Ramaraj

                                     For Respondent    : Mr.S.Senthil

                                                       JUDGMENT

This appeal has been directed against the judgment and decree dated

21.08.2019 made in F.C.O.P. No.46 of 2018 on the file of the Family Court,

Namakkal declining to grant divorce.

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

T.RAJA, J.

and G.CHANDRASEKHARAN,J.

vga

2.It is represented by both the learned counsel that both the parties

have reached amicable settlement. A joint compromise memo dated

14.12.2020 signed by both the parties and their respective counsel has been

filed.

3.Since the above joint compromise memo states that the respondent

wife has no objection for grant of divorce, the appeal stands allowed and the

impugned judgment and decree passed by the Family Court, Namakkal is set

aside. The Joint Compromise Memo shall form part of the order. No costs.

                                                                                (TRJ)      (GCSJ)
                                                                                    11.01.2021
                     Index           : Yes/No
                     vga

                     To

1.The Family Court, Namakkal.

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

C.M.A. No.4457 of 2019 https://www.mhc.tn.gov.in/judis/