Madras High Court
P.Vinoth Kumar vs M.Flora Jancy on 5 March, 2021
CMA No.2742/2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 05.03.2021
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
and
THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN
CMA.No.2742/2016 and CMP.No.19819/2016
P.Vinoth Kumar ... Appellant
-vs-
M.Flora Jancy ... Respondent
Civil Miscellaneous Appeal filed against the order and decree dated
26.10.2016 made in I.A.No.14 of 2016 in D.O.P.No.4 of 2015 on the file of
the Family Court at Udhagamandalam, The Nilgiris.
For Appellant : Mr.Ma.P.Thangavel
For Respondent : Mr.T.Shanmugam
1/4
https://www.mhc.tn.gov.in/judis/
CMA No.2742/2016
JUDGMENT
(Judgment of the Court was pronounced by T.RAJA, J.)
The Civil Miscellaneous Appeal has been directed against the order
and decree 26.10.2016 made in I.A.No.14 of 2016 in D.O.P.No.4 of 2015 by
the learned District Judge, Family Court at Udhagamandalam, The Nilgiris.
2. When the matter was called, the learned Counsel on either side
jointly submitted that the dispute between the parties has been settled
amicably and they got reunited and now both the appellant- husband and the
respondent-wife have been living together. They further submitted that in
this regard, a joint memo for compromise, signed by both the parties, has
been filed before this Court. Therefore, recording the same, the present
Civil Miscellaneous Appeal may be disposed of.
https://www.mhc.tn.gov.in/judis/
CMA No.2742/2016
3. In this regard, it is relevant to extract the joint memo dated
20.02.2021 here under:
''JOINT MEMO FOR COMPROMISE
We the above appellant and respondent are husband and wife
and due to some misunderstanding we lived separately from the
past 7 years. The Appellant husband has filed a Divorce
Petition before the Family Court at Ootacamund and the same is
still pending in DOP.No.4/2015 in I.A.No.14/2016. The
Husband Appellant has filed an appeal before t his Honourable
Court against the order in I.A.14/2016 passed by the
Honourable Family Court of Ootacamund and the same is
pending before this Honourable Court in CMA.No.2742/2016.
We both settled our dispute out of Court and rejoined
into our matrimonial life and living as husband and wife with
our minor daughter happily from the past 5 months thereby
presently we both are living happily without any dispute and
regret for the unpleasant happenings in our life. We both are
not interested in further proceedings of the cases pending
before the Honourable Courts of law.
It is therefore prayed that this Honourable court may be
pleased to permit us to compromise our cases pending before
the Honourable courts of law and render justice''
https://www.mhc.tn.gov.in/judis/
CMA No.2742/2016
T.RAJA, J.
and
G.CHANDRASEKHARAN,J.
tsi
4. Recording the above Joint Compromise Memo dated
20.02.2021, the Civil Miscellaneous Appeal is disposed of. Needless to
mention that the above said Joint Memo dated 20.02.2021 shall form part of
the decree. No costs. Consequently, connected Civil Miscellaneous
Petition is closed.
(T.R.J.,) (G.C.S.J.,)
05.03.2021
tsi
To
The District Judge, Family Court at Udhagamandalam, The Nilgiris.
CMA.No.2742/2016
https://www.mhc.tn.gov.in/judis/
CMA No.2742/2016
21.01.2021
https://www.mhc.tn.gov.in/judis/
