Sivakumar vs Anbuselvi
2022 Latest Caselaw 384 Mad

                                                                                   CMSA(MD)No.61 of 2021


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED: 06.01.2022

                                                           CORAM:

                                      THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                                   CMSA(MD)No.61 of 2021

                     Sivakumar                                          ...Appellant/Appellant


                                                               Vs.

                     Anbuselvi                                          ... Respondent/Respondent

                     PRAYER : Civil Miscellaneous Second Appeal filed under Section 28 of
                     H.M.O.P Act r/w Section 100 of Civil Procedure Code, against the
                     judgment and decree passed in HMCMA.No.06 of 2021 on the file of the
                     Additional District and Sessions Court, Virudhunagar, dated 10.08.2021
                     as confirmed in H.M.O.P.No.23 of 2019 on the file of the Sub Court,
                     Aruppukottai.


                                        For Appellant        :Mr.R.Balakrishnan
                                        For Respondent       :Mr.S.Ashok
                                                              for Mr.K.Anna

                                                        JUDGMENT

The appellant filed this appeal to set aside the judgment and decree

passed in HMCMA.No.06 of 2021 on the file of the Additional District

and Sessions Court, Virudhunagar, dated 10.08.2021 as confirmed in

H.M.O.P.No.23 of 2019 on the file of the Sub Court, Aruppukottai. https://www.mhc.tn.gov.in/judis

CMSA(MD)No.61 of 2021

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 the respondent has received her entire belongings including

jewels, cash and house hold articles on 17.01.2021 and the appellant has

also received his Thalli. The Marriage between the parties has been

dissolved.

3.Hence, this Civil Miscellaneous Second Appeal is allowed as per

the terms of joint compromise memo. The compromise memo shall form

part of the order. No costs.

06.01.2022

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

CMSA(MD)No.61 of 2021

To

1.The Additional District and Sessions Court, Virudhunagar.

2.The Sub Court, Aruppukottai.

3.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

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

CMSA(MD)No.61 of 2021

S.ANANTHI, J.

vsd

CMSA(MD)No.61 of 2021

06.01.2022

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