M.M.Divya vs Rajinisbabu
2022 Latest Caselaw 8702 Mad

                                                                              C.M.A(MD)Nos.84 & 85 of 2021


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED :25.04.2022

                                                        CORAM:

                                   THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                     and
                                  THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                              C.M.A(MD)Nos.84 & 85 of 2021
                                                         and
                                             C.M.P(MD)Nos.737 & 738 of 2021


                 C.M.A(MD)No.84 of 2021


                 M.M.Divya                                       ... Appellant/Respondent
                                                          -vs-

                 Rajinisbabu                                     ... Respondent/Petitioner

                 PRAYER: Appeal filed under Section 19 of Family Courts Act, 1984, to set aside
                 the Fair and Ex-order, dated 19.09.2020 passed in H.M.O.P.No.893 of 2016, on
                 the file of the Family Court, Madurai and to allow this Civil Miscellaneous
                 Appeal.


                                  For Appellant    : Mr.T.R.Subramanian

                                  For Respondent   : Mr.A.Sivasubramanian



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                                                                                C.M.A(MD)Nos.84 & 85 of 2021


                 C.M.A(MD)No.85 of 2021


                 M.M.Divya                                         ... Appellant/Petitioner
                                                            -vs-

                 Rajinisbabu                                       ... Respondent/Respondent

                 PRAYER: Appeal filed under Section 19 of Family Courts Act, 1984, to set aside
                 the Fair and Ex-order dated 19.09.2020 passed in H.M.O.P.No.44 of 2017, on the
                 file of the Family Court, Madurai and to allow the petition for Restitution of
                 Conjugal Rights and to allow this Civil Miscellaneous Appeal.


                                  For Appellant     : Mr.T.R.Subramanian

                                  For Respondent    : Mr.A.Sivasubramanian



                                                   COMMON JUDGMENT

                 R.SUBRAMANIAN,J
                 AND
                 N.SATHISH KUMAR,J


                                    The matters were referred to Mediation and at the Mediation, the

                 parties have entered into settlement agreement on 18.04.2022.                The parties,

                 counsel and Mediator have signed the agreement. The parties are also present

                 before us. The demand draft for Rs.17,25,000/- as provided in clause (ii) of the

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                                                                       C.M.A(MD)Nos.84 & 85 of 2021


                 Memorandum of Compromise has also been handed over to the counsel for the

                 appellant.       The Memorandum of Compromise is recorded.      In view of the

                 compromise, both appeals will stand dismissed and the memo of compromise

                 shall form part and parcel of the decree. No costs. Consequently, connected

                 miscellaneous petitions are closed.




                 Index : No                               [R.S.M.,J.]       [N.S.K.,J.]
                 Internet : Yes                                   25.04.2022
                 am



                 To:
                 The Family Court, Madurai.




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                                        C.M.A(MD)Nos.84 & 85 of 2021




                                          R.SUBRAMANIAN, J.

and N.SATHISH KUMAR, J.

am

C.M.A(MD)Nos.84 & 85 of 2021

25.04.2022

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