P.Soundar vs K.Selvi
2022 Latest Caselaw 16773 Mad

                                                                           C.M.A(MD)No.246 of 2017




                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 20.10.2022

                                                    CORAM

                                    THE HON'BLE MRS JUSTICE J. NISHA BANU

                                                      AND

                                  THE HON'BLE MR JUSTICE N. ANAND VENKATESH

                                            C.M.A(MD)No.246 of 2017


                     P.Soundar                                 .. Appellant/ Petitioner

                                                      Vs.

                     K.Selvi                                  .. Respondent/ Respondent




                     PRAYER : The Civil Miscellaneous Petition filed under Section 19 of the

                     Family Court Act, 1984, against the fair and decreetal order, dated

                     08.02.2017, passed in H.M.O.P.No.273 of 2016, on the file of the Family

                     Court, Tirunelveli.




                     Page 1 of 6




https://www.mhc.tn.gov.in/judis
                                                                               C.M.A(MD)No.246 of 2017

                                   For Appellant     : Mr.J.Senthil Kumar

                                   For Respondent    : Mr.S.Vinothkumar
                                                       for A.K.Manickam


                                                     JUDGMENT

J. NISHA BANU, J.

and N. ANAND VENKATESH, J.

This Civil Miscellaneous Appeal was filed by the husband

against the dismissal of the petition filed for the dissolution of marriage on

the ground of cruelty.

2. During the pendency of the Civil Miscellaneous Appeal, the

parties were referred to the mediation centre and parties reached a

settlement and a Mediation report, dated 10.10.2022 has been placed before

us. On going through the Mediation report, it is seen that the parties have

agreed for a settlement and the terms of settlement has also been agreed and

signed by the parties and also by their respective counsel.

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.246 of 2017

3. The terms of the agreement of settlement entered into

between the parties are extracted hereunder :-

"6. The following settlement has been arrived between the parties hereto :

A. The Petitioner and the respondent agreed to dissolve the marriage held on 01.05.2015 by filing mutual consent petition before the family court, Tirunelveli. At the time of filing petition/husband agreed to pay sum of Rs.2,00,000/ - (Rupees Two Lakhs only) as maintenance / Compensation.

B. The respondent will not claim by maintenance/compensation in future.

C. Both parties have no other grievance against each others.

7. By signing the Agreement the parties hereto state that they have no further claims or demands against each other with regard to C.M.A.(MD).No.246/ 2017 and all disputes and differences in this regard have been amicably settled by the parties hereto through the process of Conciliation/ Mediation."

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.246 of 2017

4. It is clear from the above that both the parties have decided

to dissolve their marriage through mutual consent and separate petition will

be filed in this regard before the Family Court at Tirunelveli.

5. This Civil Miscellaneous Appeal is disposed of in terms of

the settlement and the terms of settlement shall form part of the judgment.

No costs.

                                                                   (J.N.B.,J.) (N.A.V.,J.)
                                                                           20.10.2022

                     Index         : Yes/No
                     Internet      : Yes
                     rm

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.246 of 2017

To

1.The Family Court, Tirunelveli.

2.The Section Officer, V.R. Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.246 of 2017

J. NISHA BANU, J.

and N. ANAND VENKATESH, J.

rm

C.M.A(MD)No.246 of 2017

20.10.2022

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