R.Ramasamy vs R.Veerajanaki
2022 Latest Caselaw 11488 Mad

                                                                            C.M.A.No.1387 of 2022

                                  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.1387 of 2022
                                                           and
                                                  C.M.P.No.10079 of 2022

                     R.Ramasamy                                                 .. Appellant

                                                              Vs.

                     R.Veerajanaki                                              .. Respondent

                     Prayer: This Civil Miscellaneous Appeal is filed under Section 19 of the
                     Family Courts Act, 1984, against the order and decree dated 17.11.2017
                     made in H.M.O.P.No.2010 of 2009 on the file of the V Additional Family
                     Court, Chennai.
                                             For Appellant      : Mr.K.G.Senthil Kumar
                                             For Respondent     : Mr.A.P.Sathyamurthy

                                                     JUDGMENT

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

The appellant/husband filed H.M.O.P.No.2010 of 2009 on the file

of the V Additional Family Court, Chennai for divorce. By the order dated

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

C.M.A.No.1387 of 2022

17.11.2017, the said H.M.O.P. 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,

Mr.K.G.Senthilkumar, learned counsel appearing for the appellant as well

as Mr.A.P.Sathyamurthy, learned counsel appearing for the respondent

submitted that the parties have arrived at the settlement and filed a Joint

Memo of Compromise dated 29.06.2022 duly signed by the appellant as

well as by respondent and by their respective counsels.

3.The learned counsel appearing for the appellant submitted that

the appellant agreed to withdraw the averments made in the H.M.O.P.

and on such undertaking, the respondent agreed for grant of dissolution

of marriage.

4.Both the appellant and respondent agreed to dissolve the

marriage conducted between them on 16.09.1994 by way of mutual

consent.

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C.M.A.No.1387 of 2022

5.The said 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 allowed granting decree of divorce by mutual

consent. The Joint Memo of Compromise shall form part of the decree.

Consequently, the connected Miscellaneous Petition is closed. No costs.

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

                     krk

                     Index                 : Yes / No
                     Internet              : Yes / No


                     To

1.The V Additional Principal Judge, Family Court, Chennai.

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

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

C.M.A.No.1387 of 2022

V.M.VELUMANI, J.

and S.SOUNTHAR, J.

krk

C.M.A.No.1387 of 2022

29.06.2022

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