Madras High Court
Veda Vidya vs Ravi Shankar on 22 November, 2021
C.M.A.No.3345 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 22.11.2021
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
AND
THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
C.M.A.No.3345 of 2021
Veda Vidya
D/o Mahalingam .. Appellant
-vs-
Ravi Shankar
S/o Subbiah .. Respondent
Memorandum of Grounds of Civil Miscellaneous Appeal filed under
Section 19(1) of the Family Courts Act, 1984, against the judgment and
decree dated 13.11.20187 made in O.P.No.4428 of 2017 on the file of the I
Additional Principal Judge, I Additional Family Court, Chennai.
For Appellant :: Mr.G.Senthilkumar
For Respondent :: Mr.A.Joseph Dorairaj
JUDGMENT
(Judgment of the Court was made by T.RAJA, J.)
This civil miscellaneous appeal has been brought before us by
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C.M.A.No.3345 of 2021
Mrs.Veda Vidya, the appellant herein, Wife of Mr.Ravi Shankar, the
respondent herein, aggrieved by the judgment and decree dated 13.11.2018
passed in O.P.No.4428 of 2017 by the learned I Additional Principal Judge,
I Additional Family Court, Chennai, granting divorce by dissolving the
marriage solemnized between them on 20.4.2014 at Sananda Kalyana
Mandapam, Madampakkam Main Road, Rajakilpakkam, Chennai, accepting
the petition filed by the respondent/husband under Section 13(1)(i-a) of the
Hindu Marriage Act, 1955 as against the appellant/wife.
2. After the dissolution of marriage, a welcome event has taken place
between the parties. At the instance of the parents, well wishers and elders
of both families, the differences occurred between them got resolved for
reunion and thereupon, the appellant and the respondent have started living
together as wife and husband. Hence, they have been advised to come to
this Court praying to set aside the decree of divorce granted by the learned I
Additional Principal Judge, I Additional Family Court, Chennai in
O.P.No.4428 of 2017.
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C.M.A.No.3345 of 2021
3. After hearing learned counsel for the parties for sometime, the
matter has been posted for filing of joint memo of compromise.
Accordingly, a joint memo of compromise dated 18.11.2021 has been filed
signed by both the parties as well as their counsel, before us.
Mr.G.Senthilkumar, learned counsel appearing for the appellant and
Mr.A.Joseph Dorairaj, learned counsel appearing for the respondent also
jointly requested us to dispose of the appeal on the basis of the joint memo
of compromise.
4. Accepting their joint request and placing on record the joint memo
of compromise dated 18.11.2021, we set aside the impugned judgment and
decree granting divorce by the Court below, as the parties have been living
together as husband and wife, and accordingly, dispose of the civil
miscellaneous appeal based on the joint memo of compromise that will form
part of the decree. However, there is no order as to costs.
Speaking/Non speaking order (T.R.,J.) (D.B.C., J.)
Index : yes/no 22.11.2021
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C.M.A.No.3345 of 2021
ss
To
1. The I Additional Principal Judge
I Additional Family Court
Chennai
https://www.mhc.tn.gov.in/judis
C.M.A.No.3345 of 2021
T.RAJA, J.
and
D.BHARATHA CHAKRAVARTHY, J.
ss
C.M.A.No.3345 of 2021
22.11.2021
https://www.mhc.tn.gov.in/judis
