J.Shanthi Lidiyal vs J.Isaac Hallan Suresh Babu
2022 Latest Caselaw 666 Mad

                                                                                C.M.A.(MD)No.392 of 2012


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 11.01.2022

                                                     CORAM :

                                  THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                            C.M.A.(MD)No.392 of 2012
                                                       and
                                  M.P(MD)No.1 of 2012 & C.M.P(MD)No.3706 of 2018


                  J.Shanthi Lidiyal                                    ...Appellant/Respondent

                                                         Vs.


                  J.Isaac Hallan Suresh Babu                           ...Respondent/Respondent

                  PRAYER: Civil Miscellaneous Petition is filed under Section 55 of Indian
                  Divorce Act, to set aside the judgment and decree, dated 18.10.2011 passed
                  in I.D.O.P.No.18 of 2006 on the file of the Principal District Judge,
                  Thiruchirappalli.


                                        For Appellant : Mr.M.R.Sreenivasan
                                        For Respondent: Mr.Siddharthan


                                                   JUDGMENT

This Civil Miscellaneous Appeal has been filed to set aside the

judgment and decree, dated 18.10.2011 passed in I.D.O.P.No.18 of 2006 on

the file of the Principal District Judge, Thiruchirappalli.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.392 of 2012

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

willing for divorce and also the respondent has agreed to pay a sum of

Rs.5,00,000/- towards permanent alimony to the appellant and undertakes to

pay the above amount of Rs.5,00,000/- in two installments. The first payment

of Rs.3,00,000/- (Rupees Three lakhs only) was already paid by way of

Demand Draft bearing No.939125, dated 10.01.2022 and the second payment

of Rs.2,00,000/- (Rupees Two lakhs only) has to be paid on or before

21.02.2022.

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

compromise memo. The Compromise memo shall form part of the order.

No costs. Consequently connected miscellaneous petitions is closed.

11.01.2022

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.392 of 2012

To

1.The Principal District Judge, Thiruchirappalli.

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.392 of 2012

S.ANANTHI, J.

vsd

C.M.A.(MD)No.392 of 2012 and M.P(MD)No.1 of 2012 and C.M.P(MD)No.3706 of 2018

11.01.2022

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