Madras High Court
Venkata Subramanian Shanthi ... vs Venkata Subramanian Shanthi ... on 28 October, 2022
C.M.A.Nos.2159 and 2025 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28.10.2022
CORAM:
THE HONOURABLE MS.JUSTICE V.M.VELUMANI
and
THE HONOURABLE MR.JUSTICE SUNDER MOHAN
C.M.A.Nos.2159 and 2025 of 2022
and C.M.P.No.15516 of 2022
C.M.A.Nos.2159 of 2022
Venkata Subramanian Shanthi Subiksha
...Appellant
Venkataramani Rajasekar
...Respondent
Prayer : This Civil Miscellaneous Appeal is filed under Section 19 of the
Family Courts Act, 1984, against the order and decree dated 18.08.2022
made in I.A.No.2 of 2022 in O.P.No.2208 of 2021 on the file of the I
Additional Family Court, Chennai.
For Appellant : Mrs.Sudha Ramalingam
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C.M.A.Nos.2159 and 2025 of 2022
For Respondent : Mr.B.Manoharan Caveator
C.M.A.Nos.2025 of 2022
Venkataramani Rajasekar .. Appellant
Vs.
Venkata Subramanian Shanthi Subiksha
..Respondent
Prayer : This Civil Miscellaneous Appeal is filed under Section 19 of the
Family Courts Act, 1984, against the fair order and decree dated
18.08.2022 made in I.A.No.2 of 2022 in O.P.No.2208 of 2021the file of
the I Additional Family Court, Chennai.
For Appellant :Mr.B.Manoharan
For Respondent : M/s.Akila R.S
for Mrs.Sudha Ramalingam
COMMON J U D G M E N T
(Judgment of the Court was delivered by V.M.VELUMANI,J.)
The appellant/husband filed O.P.No.2208 of 2021 under Section
13(1)(i-b) of the Hindu Marriage Act, on the file of the I Additional
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C.M.A.Nos.2159 and 2025 of 2022
Family Court, Chennai, for dissolution of marriage solemnized between
him and respondent/wife on 11.04.2016. The respondent/wife filed
I.A.No.2 of 2022 in O.P.No.2208 of 2021 on the file of I Additional
Family Court, Chennai, for a direction to the appellant/husband to pay a
sum of Rs.80,000/- per month as maintenance, and Rs.50,000/- towards
litigation expenses.
2. The learned Judge, by order dated 18.08.2022, made in I.A.No.2
of 2022 in O.P.No.2208 of 2021, directed the Appellant/husband to pay a
sum of Rs.20,000/- per month to the respondent/wife towards interim
maintenance from the date of the filing of the petition till the date of
disposal of the main O.P. and Rs.50,000/- towards litigation expenses.
3. Challenging the said order and decree, the appellant/husband
has come out with C.M.A.No.2025 of 2022 and the respondent/wife has
come out with C.M.A.No.2159 of 2022 seeking enhancement of interim
maintenance granted by the learned Judge by order dated 18.08.2022 in
I.A.No.02 of 2022 in O.P.No.2208 of 2021.
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C.M.A.Nos.2159 and 2025 of 2022
4.When the appeals are taken up for hearing today, both the
appellant/husband and respondent/wife are appeared before this Court
and 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 dated 28.10.2022, duly signed by both the
appellant as well as respondent and their respective counsel and prayed
for passing of decree of divorce by mutual consent. The said joint memo
of compromise is taken on file and recorded.
5. Recording the said Joint Memo of Compromise and the
submissions of the learned counsel appearing for the appellant as well as
the respondent, both the Civil Miscellaneous Appeals are disposed of by
granting decree of divorce by mutual consent in terms of joint memo of
compromise. The Joint Memo of Compromise dated 28.10.2022 shall
form part of the decree. Consequently, connected Miscellaneous Petition
is closed. No costs.
6.Post the matter for 'reporting compliance' on 21.11.2022.
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C.M.A.Nos.2159 and 2025 of 2022
(V.M.V., J) (S.M.J., J)
28.10.2022
Index : Yes / No
Internet : Yes / No
vsn
To
1.The I Additional Judge,
Family Court, Chennai
2.The Section Officer,
VR Section,
High Court,
Madras.
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C.M.A.Nos.2159 and 2025 of 2022
V.M.VELUMANI, J.
and
SUNDER MOHAN,J.
vsn
C.M.A.Nos.2159 and 2025 of 2022
and C.M.P.No.15516 of 2022
https://www.mhc.tn.gov.in/judis
C.M.A.Nos.2159 and 2025 of 2022
28.10.2022
https://www.mhc.tn.gov.in/judis
