Suresh Babu vs Suraiya
2022 Latest Caselaw 17568 Mad

                                                                       C.R.P PD(MD)No.1841 of 2022


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   Dated: 11.11.2022

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                            C.R.P(MD)No.1841 of 2022 and
                                             CMP(MD) No.8288 of 2022

                    Suresh Babu                                              ... Petitioner
                                                           Vs

                    Suraiya                                                   ... Respondent
                    PRAYER: Civil Revision Petition is filed under Section 115 of Civil
                    Procedure Code, to set aside the judgment and decree dated 04.08.2022
                    passed in I.A.No.58 of 2022 in S.M.O.P.No.57 of 2021, on the file of the
                    Principal District Judge, Thanjavur.


                                     For Petitioner        : Mr.A.Arun Prasad
                                     For Respondent        : Mr.I.Roberty Chandra Kumar

                                                       ORDER

This Civil Revision petition is filed as against the order

passed by the learned Principal District Judge, Thanjavur in I.A.No.58 of

2022 in S.M.O.P.No.57 of 2021.

https://www.mhc.tn.gov.in/judis C.R.P PD(MD)No.1841 of 2022

2.The petitioner/husband filed S.M.O.P No.57 of 2021 before

the Principal District Court, Thanjavur for dissolution of marriage.

Pending this application, the respondent/wife filed I.A.No.58 of 2022,

for interim maintenance and the same was ordered by the trial court.

Aggrieved over the same, the present Civil Revision Petition is filed.

3.On 13.09.2022, when the matter was taken up for hearing,

the learned counsel for the petitioner as well as the respondent requested

this Court to refer the matter for mediation. Accordingly, this Court

referred the matter for mediation and also appointed Mr.Bharathan,

learned counsel as Mediator in this issue. On the best efforts taken by the

Mediator, the parties have resolved the issues and willing to join

together. They have also filed a joint compromise memo before this

Court. This Court places its appreciation to Mr.Bharathan, the learned

counsel, who acted as a Mediator and resolved the issue, which is

pending between the parties for a long time.

https://www.mhc.tn.gov.in/judis C.R.P PD(MD)No.1841 of 2022

4.Considering the fact that the matter has been amicably

settled between the parties and recording the joint compromise memo,

this Civil Revision petition is closed as no further order is required. The

joint compromise memo shall form part and parcel of this order. No

costs. Consequently, connected Miscellaneous Petition is closed.

11.11.2022

Index : Yes / No. Internet : Yes / No. vrn

To The Principal District Court, Thanjavur.

https://www.mhc.tn.gov.in/judis C.R.P PD(MD)No.1841 of 2022

B.PUGALENDHI, J.

vrn

C.R.P(MD)No.1841 of 2022 and CMP(MD) No.8288 of 2022

11.11.2022

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