Vijayakumar vs Karthika
2022 Latest Caselaw 11465 Mad

                                                                            C.M.A.No.1465 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 29.06.2022

                                                            CORAM:

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

                                                  C.M.A.No.1465 of 2021

                     Vijayakumar                                                 .. Appellant

                                                             Vs.

                     Karthika                                                    .. Respondent

                     Prayer: This Civil Miscellaneous Appeal is filed under Section 19 of the
                     Family Courts Act, 1984, against the order and decree dated 04.03.2021
                     made in H.M.O.P.No.34 of 2020 on the file of the Family Court,
                     Tiruvannamalai.
                                            For Appellant       : Mr.V.Raghavachari
                                            For Respondent      : Mr.M.Desingu

                                                    JUDGMENT

(Judgment of the Court was delivered by V.M.VELUMANI,J.)

The appellant/husband filed H.M.O.P.No.34 of 2020

(H.M.O.P.No.146 of 2015) on the file of the Family Court,

Tiruvannamalai for dissolution of marriage that was conducted on

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

C.M.A.No.1465 of 2021

29.06.2022 between the appellant and respondent. By the order dated

04.03.2021, H.M.O.P.No.34 of 2020 was dismissed. Challenging the said

order 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, duly signed

by both the appellant as well as respondent and their respective counsel

and prayed for passing of decree by mutual consent. Both the appellant

and respondent mutually agrees for divorce and prayed for dissolution of

marriage conducted between them on 14.06.2009.

3.The Joint Memo of Compromise dated 29.06.2022, 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 as the respondent, this Civil Miscellaneous Appeal is

disposed of by dissolving the marriage conducted between the appellant https://www.mhc.tn.gov.in/judis

C.M.A.No.1465 of 2021

and respondent on 14.06.2009. The Joint Memo of Compromise dated

29.06.2022 shall form part of the decree. No costs.

Post the matter for 'reporting compliance' on 01.08.2022.

                                                                         (V.M.V., J)   (S.S., J)
                                                                                29.06.2022

                     krk

                     Index                  : Yes / No
                     Internet               : Yes / No


                     To

                     1.The Judge,
                       Family Court,
                       Tiruvannamalai.

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




                                                                               V.M.VELUMANI, J.

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

C.M.A.No.1465 of 2021

and S.SOUNTHAR, J.

krk

C.M.A.No.1465 of 2021

29.06.2022

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