Joseph Paul vs Anjalatchi
2021 Latest Caselaw 21419 Mad

                                                                         C.M.A.No.2474 of 2016

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 26.10.2021

                                                      CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                               C.M.A.No.2474 of 2016


                     Joseph Paul                                                ...Appellant

                                                         Vs.

                     Anjalatchi                                                 ...Respondent

                         Prayer: Civil Miscellaneous Appeal filed under Section 55 of the
                     Divorce Act, 1869 against the order and Decreetal order dated
                     12.08.2016 and made in I.D.O.P. No. 209 of 2013 on the file of the
                     Principal District Judge of Kancheepuram District at Chengalpattu.
                                          For Appellant : Mr.P. Thiagarajan

                                         For Respondent : Ms. B.V. Sailakshmi


                                                    JUDGMENT

This appeal has been filed against the order dated 12.08.2016

passed by the learned Principal District Judge, Kancheepuram District,

Chengalpattu in I.D.O.P. No. 209 of 2013.

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

C.M.A.No.2474 of 2016

2. The parties to this Appeal have filed a Joint Memorandum of

compromise dated 26.10.2021 before this Court. As per the Joint

Memorandum of Compromise, both the parties have consented for the

dissolution of their marriage on condition that the Appellant pays a

permanent alimony of Rs.14,50,000/- to the respondent on or before

31.01.2022. The terms of the compromise are mentioned in the Joint

Memorandum filed before this Court today. The Appellant as well as the

respondent have duly signed the compromise memo and their respective

counsels have also signed the same. Both the parties are present before

this Court along with their respective counsels.

3. The Appellant has also submitted that the dissolution of

marriage with the respondent will take place only on payment of the

entire permanent alimony amount of Rs.14,50,000/- on or before

31.01.2022. The terms of the compromise as per the Joint Memorandum

and the submission of Joseph Paul, the Appellant that the dissolution of

marriage with the respondent shall take place only on payment of the

entire permanent alimony amount of Rs.14,50,000/- on or before

31.01.2022 are recorded.

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

C.M.A.No.2474 of 2016

4. In terms of Joint Memorandum of Compromise dated

26.10.2021 as well as the submission made by the Appellant that the

dissolution of marriage shall come into effect only on payment of the

permanent alimony amount of Rs.14,50,000/- on or before 31.01.2022,

this Appeal is disposed of. The Memorandum of compromise dated

26.10.2021 shall form part of this Judgment and Decree. No costs.

26.10.2021

ab/nl

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order

To

1. The Principle District Judge, Kancheepuram District, Chengalpattu

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

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

C.M.A.No.2474 of 2016

ABDUL QUDDHOSE, J.

ab

C.M.A.No.2474 of 2016

26.10.2021

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