P.Deepak Kumar vs Poonam Negi
2021 Latest Caselaw 23108 Mad

                                                                                      CMA No.3277 of 2021

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 25.11.2021

                                                             CORAM

                                THE HONOURABLE MR.JUSTICE T.RAJA
                                              and
                       THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                    C.M.A.No.3277 of 2021 and CMP.No.18598/2021



                     P.Deepak Kumar                                              ... Appellant

                                                                  -vs-

                     Poonam Negi                                                 ... Respondent




                                  Civil Miscellaneous Appeal filed under Section 19 of the Family

                     Court         Act,   1984,   against   the   Fair   and   decreetal   order   dated

                     05.08.2021 made in I.A.No.4 of 2021 in O.P.No.3109/2020 on the file

                     of the learned V Additional Principal Family Court, Chennai.



                                             For Appellant        : Mr.S.Namasivayam

                                             For Respondent       : Mr.R.Y.George Williams




                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                CMA No.3277 of 2021

                                                        JUDGMENT

(Judgment of the Court was pronounced by T.RAJA, J.)

This Civil Miscellaneous Appeal has been preferred against the

fair and decreetal order dated 05.08.2021 passed in I.A.No.4 of 2021

in O.P.No.3109/2020 by the learned V Additional Principal Judge, V

Additional Principal Family Court, Chennai.

2. To-day when the matter was called, learned Counsels

appearing for the appellant-husband and the respondent-wife made a

same statement one after the other that the parties are prepared to

live together.

3. Since the parties have agreed for reunion, welcoming

their whole hearted decision for reunion, we hereby direct the

respondent-wife to come back to the matrimonial home at 4/G2-7th

Main Road, Shri Kaligambal Castle, Vijayanagar, Velachery, Chennai-

42 on 02.12.2021. Since it was stated that the respondent-wife is at

present in New Delhi taking care of her sickly father, she can come

back to her matrimonial home to join her husband.

https://www.mhc.tn.gov.in/judis CMA No.3277 of 2021

4. In the result, the Civil Miscellaneous Appeal is disposed of

accordingly. No costs. Consequently, connected Miscellaneous

Petition is closed.

                                                                     (T.R.J.,)       (D.B.C.J.,)

                     tsi                                                     25.11.2021




                     To

The V Additional Principal Judge, V Additional Principal Family Court, Chennai.

https://www.mhc.tn.gov.in/judis CMA No.3277 of 2021

T.RAJA, J.

and D.BHARATHA CHAKRAVARTHY, J.

tsi

C.M.A.No.3277/2021

25.11.2021

https://www.mhc.tn.gov.in/judis CMA No.3277 of 2021

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