A.Freeda Karunya vs N.John Sundar
2022 Latest Caselaw 1293 Mad

                                                                            C.M.A.(MD)No.1445 of 2016


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 27.01.2022

                                                     CORAM :

                                  THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                           C.M.A.(MD)No.1445 of 2016
                                                     and
                                           C.M.P(MD)No.11983 of 2016

                  A.Freeda Karunya                                    ...Appellant/Respondent

                                                        Vs.


                  N.John Sundar                                       ...Respondent/Petitioner

                  PRAYER: Civil Miscellaneous Petition is filed under Section 55 of Indian
                  Divorce Act, 1869 r/w Section 96 of Civil Procedure Code, 1908, to allow
                  the Civil Miscellaneous Appeal and to set aside the judgment and decree,
                  dated 15.02.2016 made in I.D.O.P.No.1 of 2012 on the file of the I Additional
                  District Court, Madurai.
                                       For Appellant : Mr.Immanuvel
                                                       for Mr.K.Kannan
                                       For Respondent: Mr.V.Senthilkumar


                                                   JUDGMENT

This Civil Miscellaneous Appeal has been filed to set aside the

judgment and decree, dated 15.02.2016 made in I.D.O.P.No.1 of 2012 on the

file of the I Additional District Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.1445 of 2016

2.The appellant as well as the respondent are present before this Court

through video conference and they are identified by their respective counsel.

Both the parties have filed a joint compromise memo stating that they are

agreeing for separation and also the respondent/wife has received a sum of

Rs.4,00,000/- (Rupees Four lakhs only) by way of Demand Draft No.008278,

dated 10.01.2022.

3.Hence, this Civil Miscellaneous Appeal is dismissed as per the terms

of compromise memo. The order, dated 15.02.2016 made in I.D.O.P.No.1 of

2012 on the file of the learned I Additional District Court, Madurai, is hereby

confirmed. The Compromise memo shall form part of the order. No costs.

Consequently connected miscellaneous petitions is closed.

27.01.2022

Index :Yes/No Internet:Yes/No vsd

Note:In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate/litigant concerned.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.1445 of 2016

To

1.The I Additional District Court, Madurai.

2. The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.1445 of 2016

S.ANANTHI, J.

vsd

C.M.A.(MD)No.1445 of 2016 and C.M.P(MD)No.11983 of 2016

27.01.2022

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