N.Meenakshi vs T.S.Nagendran
2022 Latest Caselaw 16760 Mad

                                                                                C.M.A(MD)No.394 of 2022

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                                        Dated : 20.10.2022
                                                            CORAM
                                       THE HONOURABLE MRS.JUSTICE R.THARANI
                                                   C.M.A(MD)No.394 of 2022


                    N.Meenakshi                                                   ... Appellant

                                                                Vs

                    T.S.Nagendran                                                 ... Respondent


                    PRAYER :-
                                  This Civil Miscellaneous Appeal is filed under Section 28 of the Hindu
                    Marriage Act, 1955 to set aside the order and decreetal order dated
                    04.09.2021 passed in I.A.No.28 of 2019 in H.M.C.M.A.No.7 of 2014, on the
                    file of the Additional District and Sessions Court, Virudhunagar and allow the
                    Civil Miscellaneous Appeal.

                                       For Appellant     : Mr.C.Dhanaseelan
                                       For R1            : Mr.G.Mariappan


                                                          JUDGMENT

This Civil Miscellaneous Appeal is filed against the order in in I.A.No.

28 of 2019 in H.M.C.M.A.No.7 of 2014, on the file of the Additional District

and Sessions Court, Virudhunagar.

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.394 of 2022

2.The learned counsel and the parties on either side, appeared in person.

The respondent undertook to settle the issue by paying a sum of Rs.9,00,000/-

in total, to the appellant as a lumpsum maintenance for herself and for the

minor daughter. He has filed an undertaking affidavit to that effect. The

appellant has also agreed to receive a sum of Rs.9,00,000/- towards

maintenance for herself and for the minor daughter. She has also given an

undertaking memo to that effect.

3.Both the memos are recorded. The appellant is hereby directed to

deposit a sum of Rs.2,00,000/-(Rupees Two Lakhs only) on or before

09.11.2022 and a further sum of Rs.2,00,000/-(Rupees Two Lakhs only)each

on 09.12.2022, 09.01.2023 and on 09.02.2023 and a sum of Rs.1,00,000/-

(Rupees One Lakh only) on 09.03.2023. The amounts shall be deposited

before this Court to the credit of C.M.A(MD)No.394 of 2022. If any of the

above said date falls on a holiday, the appellant has to deposit the amount on

the next working day. On deposit of the initial amount of Rs.2,00,000/- on

09.11.2022, the appellant is entitled to receive the amount as a maintenance

for herself. The balance amount of Rs.7,00,000/- is meant for the

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.394 of 2022

maintenance to the minor daughter, hence it should be kept in a fixed deposit

in any one of the Nationalized Bank. The appellant is permitted to withdraw

the accrued interest once in three months, for the maintenance of the minor

daughter.

4.With the above directions, this appeal is disposed of. For reporting

compliance, call on 10.03.2023.

20.10.2022 Index: Yes / No Internet : Yes / No pnn

To

1.The Additional District and Sessions Judge, Virudhunagar.

2.The Record Keeper, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.394 of 2022

R. THARANI, J pnn

C.M.A(MD)No.394 of 2022

20.10.2022

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