R.Jayasukumar vs R.Sudha
2022 Latest Caselaw 6999 Mad

                                                                                 C.M.A.No.2331 of 2011

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 04.04.2022

                                                         CORAM

                     THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
                                         and
                        THE HONOURABLE MR. JUSTICE V.SIVAGNANAM

                                                C.M.A.No.2331 of 2011



                R.Jayasukumar                                                        ...Appellant

                                                           Vs.

                R.Sudha                                                             ...Respondent


                          Prayer: Civil Miscellaneous Appeal filed under Section 55 of the
                Indian Divorce Act, praying this Court to set aside the fair and decretal
                order dated 21.04.2011 made in I.D.O.P.No.23 of 2008 on the file of the
                Principal District Judge, Erode.


                                    For Appellant           : Mr.B.R.Shankalingam
                                    For Respondent          : M/s.P.T.Ramadevi




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                                                                              C.M.A.No.2331 of 2011

                                                  JUDGMENT

[Judgment of the Court was delivered by K.KALYANASUNDARAM, J]

This CMA has been filed challenging the judgment and award passed

by the Principal District Judge, Erode in IDOP.No.23 of 2008.

2. The appellant/husband filed Original Petition for dissolution of

marriage solemnized between him and the respondent on 25.10.2004. After

trial, the learned Principal District Judge, Erode dismissed the Original

Petition. Challenging the same, the present appeal has been filed.

3. The learned counsel appearing for the appellant

Mr.B.R.Sankaralingam and the learned counsel appearing for the

respondent Ms.P.T.Ramadevi would state that the matter was referred to

Lok Adalat, Erode for amicable settlement. Both the parties appeared before

the Lok Adalat on 16.03.2022 and the matter was settled between them. The

respondent/wife has given a letter before the Lok Adalat, Erode stating that

she has no objection for granting divorce. The appellant has also given a

letter stating that he is ready to pay Rs.50,000/- as maintenance to his

daughter Nisha Ansalin by way of permanent alimony.

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4. The learned counsel appearing for the appellant would state that

the appellant will pay the amount of Rs.50,000/- within a period of three

months from today.

5. The submission of the learned counsel for the appellant and the

letters, dated 16.03.2022 of both the parties are taken on file. In the light of

the above, the appeal is allowed and the marriage solemnized between the

appellant and the respondent, dated 25.10.2004 is hereby dissolved.

No costs.

                                                                    [M.K.K.S, J] [V.S.G., J]
                                                                          04.04.2022
                Index       : Yes / No
                Speaking order: Yes/No
                Note: I.T. on 07.04.2022
                pvs



                To

1. The Principal District Judge, Erode

2. The Section Officer, VR Section High Court, Madras.

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K.KALYANASUNDARAM, J.

and V.SIVAGNANAM, J.

pvs

C.M.A.No.2331 of 2011

04.04.2022

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