L.Mohana vs S.Lakshmidaran
2022 Latest Caselaw 10948 Mad

                                                                                C.M.A.No.3162 of 2013

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 23.06.2022

                                                            CORAM:

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

                                                   C.M.A.No.3162 of 2013
                                                    and M.P.No.1 of 2013

                  L.Mohana                                                            ... Appellant

                                                             Vs.

                  S.Lakshmidaran                                                      ... Respondent

                  Prayer: This Civil Miscellaneous Appeal is filed under Section 19 of the
                  Family Courts Act, 1984, against the judgment and decree dated 15.12.2012
                  made in M.O.P.No.7 of 2010 on the file of the District Court, Karaikal.
                                            For Appellant     : Mr.R.Sunil Kumar

                                            For Respondent    : Mr.Poovendra Perumal
                                                                for M/s.Sai Bharath Ilan

                                                      JUDGMENT

[Judgment of the Court was delivered by V.M.VELUMANI,J.]

The respondent/husband filed M.O.P.No.7 of 2010 on the file of the

https://www.mhc.tn.gov.in/judis C.M.A.No.3162 of 2013

District Court, Karaikal for divorce. By the order dated 15.12.2012, the said

M.O.P. was decreed. Challenging the said judgment and decree, the appellant

has come out with the present appeal.

2.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. The respondent

agreed to pay a sum of Rs.5,00,000/- to the appellant in full and final

settlement on or before 23.12.2022. On receiving the said amount, the

respondent is entitled for confirming the judgment dated 15.12.2012 made in

M.O.P.No.7 of 2010.

3.The Joint Memo of Compromise dated 23.06.2022, 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

and the submissions of the learned counsel appearing for the appellant as well

https://www.mhc.tn.gov.in/judis C.M.A.No.3162 of 2013

as the respondent, this Civil Miscellaneous Appeal is disposed of. The Joint

Memo of Compromise shall form part of the decree. Consequently, connected

Miscellaneous Petition is closed. No costs.

Post the matter for 'reporting compliance' on 23.12.2022.

(V.M.V., J) (S.S., J) 23.06.2022

Index : Yes / No gsa

To

1.The District Judge, Karaikal.

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

https://www.mhc.tn.gov.in/judis C.M.A.No.3162 of 2013

V.M.VELUMANI,J.

and S.SOUNTHAR,J.

(gsa)

C.M.A.No.3162 of 2013

23.06.2022

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