M.Saranyadevi vs J.Vinoth Kumar
2022 Latest Caselaw 14275 Mad

                                                                               C.M.A.No.413 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 10.08.2022

                                                           CORAM:

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

                                                  C.M.A.No.413 of 2022 and
                                                   C.M.P.No.2881 of 2022

                     M.Saranyadevi                                           .. Appellant

                                                               Vs.

                     J.Vinoth Kumar                                          .. Respondent

                     Prayer: This Civil Miscellaneous Appeal is filed under Section 19 of the
                     Family Courts Act, 1984, against the order and decree dated 13.09.2021
                     made in H.M.O.P.No.196 of 2018 on the file of the Family Court,
                     Dharmapuri.
                                              For Appellant      : Ms.R.Sumithra Chakkaravarthi

                                              For Respondent     : Mr.A.Saravanan

                                                      JUDGMENT

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

The appellant/wife filed H.M.O.P.No.196 of 2018 on the file of the

Family Court, Dharmapuri for passing a decree for divorce of dissolving

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

C.M.A.No.413 of 2022

the marriage that took place between the appellant and respondent on

16.09.2013.

2.By the order dated 13.09.2021, the said H.M.O.P.No.196 of

2018 was dismissed.

3.Challenging the said order and decree, the appellant has come

out with the present appeal.

4.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 Joint Memo of Compromise dated

10.08.2022, 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 and

prayed for dissolution of marriage conducted between them on

16.09.2013.

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C.M.A.No.413 of 2022

5.The said Joint Memo of Compromise dated 10.08.2022, 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 Joint

Memo of Compromise dated 10.08.2022 and the submissions of the

learned counsel appearing for the appellant as well as the respondent, this

Civil Miscellaneous Appeal is disposed of by dissolving the marriage

conducted between the appellant and respondent on 16.09.2013 in terms

of Joint Memo of Compromise. The Joint Memo of Compromise dated

10.08.2022 shall form part of the decree. Consequently, the connected

Miscellaneous Petition is closed. No costs.

Post the matter for 'reporting compliance' on 17.10.2022.

                                                                         (V.M.V., J)   (S.S., J)
                                                                                10.08.2022

                     krk

                     Index                  : Yes / No
                     Internet               : Yes / No

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

C.M.A.No.413 of 2022

V.M.VELUMANI, J.

and S.SOUNTHAR, J.

krk

To

1.The Judge, Family Court, Dharmapuri.

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

C.M.A.No.413 of 2022

10.08.2022

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