K. Kamali @ Kamalaveni vs K. Madan @ Madan Praksh
2022 Latest Caselaw 13837 Mad

                                                                              C.M.A.No.1472 of 2022 and
                                                                                C.M.P. No.10911 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 03.08.2022

                                                         CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI
                                                   AND
                                   THE HONOURABLE MR.JUSTICE S. SOUNTHAR

                                               C.M.A.No.1472 of 2022
                                                        and
                                               C.M.P. No.10911 of 2022


                  K. Kamali @ Kamalaveni                                             ...Appellant

                                                          Vs.

                  K. Madan @ Madan Praksh                                                 ...
                  Respondent

                  Prayer: This Civil Miscellaneous Appeal is filed under Section 19 of Family

                  Court Act, against the order and decree dated 30.03.2022 passed in O.P.

                  No.707 of 2015,on the file of the Principal Family Court, Chennai.



                                   For Appellant     :     Mr. P. Parthiban

                                   For Respondent    :     Mr. M. Govindaraju (caveator)




https://www.mhc.tn.gov.in/judis
                                                                                C.M.A.No.1472 of 2022 and
                                                                                  C.M.P. No.10911 of 2022



                                                    JUDGMENT

(Judgment of the Court was delivered by V.M.VELUMANI, J.)

The respondent/husband filed O.P.No.707 of 2015 under Section

13(1)(ia) of the Hindu Marriage Act, 1955, for dissolution of marriage that

was conducted on 24.10.2011 between the appellant and respondent, on the

ground of cruelty. The said O.P. was decreed by the order dated 30.03.2022.

Aggrieved by the same, the appellant has come out with the present appeal.

2.When the matter is taken up for hearing today, both the appellant and

respondent appeared before this Court. They were identified by their

respective counsel. The learned counsel appearing for the appellant and

respondent along with the parties represented that the parties have arrived at

the settlement and are filing a Memorandum of Understanding, duly signed by

both the appellant as well as respondent and their respective counsel and

prayed for passing of decree of divorce by mutual consent. Both the appellant

and respondent mutually agrees for divorce and prayed for dissolution of

marriage conducted between them on 24.10.2011.

https://www.mhc.tn.gov.in/judis C.M.A.No.1472 of 2022 and C.M.P. No.10911 of 2022

3. The Memorandum of Understanding dated 28.07.2022, duly signed

by both the appellant as well as respondent and their respective counsel is

taken on file and the same is recorded. Recording the Memorandum of

Understanding and the submissions of the learned counsel for the appellant as

well as the respondent, this Civil Miscellaneous Appeal is disposed of by

granting decree of divorce by mutual consent in terms of Memorandum of

Understanding. The Memorandum of Understanding dated 28.07.2022 shall

form part of the decree. No costs. Consequently, connected miscellaneous

petition is closed.

                                                                 (V.M.V.,J.)        (S.S.,J.)

                                                                         03.08.2022

                  Index : Yes / No
                  Internet : Yes/ No
                  bga


                  To

                  1. Principal Family Court, Chennai

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

https://www.mhc.tn.gov.in/judis C.M.A.No.1472 of 2022 and C.M.P. No.10911 of 2022

V.M.VELUMANI,J.

and S. SOUNTHAR, J.

bga

C.M.A.No.1472 of 2022 and C.M.P. No.10911 of 2022

03.08.2022

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