K.A.Emmanuel Leorn Shathish vs Iyda Ruth
2022 Latest Caselaw 1484 Mad

                                                                                Judgment dated 31.01.2022 in
                                                                                     C.M.A.No.3244 of 2021

                                         IN THE HIGH COURT OF JUDICATURE AT MADRDAS

                                                          Dated: 31.01.2022

                                                                 Coram:

                                             THE HONOURABLE MR.JUSTICE T.RAJA
                                                           and
                                       THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                       C.M.A.No.3244 of 2021
                                                                and
                                                       C.M.P.No.18462 of 2021



                     K.A.Emmanuel Leorn Shathish
                     S/o Mr.K.A.Ebenezer                                                        .. Appellant

                                                                  Vs.

                     Iyda Ruth,
                     D/o Mr.D.Nallathambi Abraham                                            .. Respondent



                                  Civil Miscellaneous Appeal filed under Section 19(1) of the Family Courts

                     Act, 1984, against the fair and decretal order dated 06.05.2021 made in

                     F.C.I.A.No.3 of 2019 in F.C.I.D.O.P.No.159 of 2019 on the file of the Family

                     Court, Chengalpattu.



                                  For appellant : Mr.S.William
                                  For respondent: M/s.K.Sumathi for M/s.Radhika Boopathi (caveator)



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https://www.mhc.tn.gov.in/judis
                                                                               Judgment dated 31.01.2022 in
                                                                                    C.M.A.No.3244 of 2021



                                                            JUDGMENT

(The Judgment of the Court was delivered by T.Raja,J)

The appeal is heard through video-conferencing.

2. The appellant-K.A.Emmanuel Leorn Shathish and the respondent-Iyda

Ruth, have filed a Joint Memorandum of Compromise, dated 27.01.2022, signed

by them and their respective learned counsels, with a request to record the

same and to pass suitable orders.

3. In the Joint Memorandum of Compromise, dated 27.01.2022, the

appellant/husband stated that he would withdraw I.D.O.P.No.159 of 2019

pending on the file of the Principal Judge, Family Court, Chengalpet. It is further

stated that both the husband and wife would file a petition for divorce by mutual

consent under Section 10-A of the Indian Divorce Act. The appellant/husband

has further agreed to pay a sum of Rs.5,00,000/- towards full and final

settlement for maintaining his child by way of Demand Draft. In the said Joint

Memorandum of Compromise, both husband and wife agreed not to claim

maintenance or alimony from each other.

4. In view of the above compromise entered into between the parties,

recording the terms of the Joint Memorandum of Compromise, dated 27.01.2022,

as stated thereunder, this appeal is disposed of in terms thereof. The Joint

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https://www.mhc.tn.gov.in/judis Judgment dated 31.01.2022 in C.M.A.No.3244 of 2021

Memorandum of Compromise shall form part of the decree in the present

appeal. There shall be no order as to costs in this appeal. Consequently, C.M.P.

is closed.

                                                                                 (T.R.J)      (D.B.C.J)
                                                                                       31.01.2022

                     Speaking Order: Yes/no
                     cs


                     To

1. The Judge, Family Court, Chengalpattu.

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

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https://www.mhc.tn.gov.in/judis Judgment dated 31.01.2022 in C.M.A.No.3244 of 2021

T.RAJA, J and D.BHARATHA CHAKRAVARTHY, J

cs

C.M.A.No.3244 of 2021

31.01.2022

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